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Kerala High Court

P.M. Thomas vs Koodaranji Service Co-Operative Bank ... on 18 April, 2012

Author: S. Siri Jagan

Bench: S.Siri Jagan, C.K.Abdul Rehim

       

  

  

 
 
                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                             PRESENT:

                            THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
                                                   &
                          THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM

                     FRIDAY, THE 18TH DAY OF MAY 2012/28TH VAISAKHA 1934

                                    WP(C).No. 11270 of 2012 (G)
                                       ---------------------------

PETITIONER : -
-----------------------

             P.M. THOMAS,
             S/O.MATHAI, MEMBER NO.1163,
             PAZHOOR HOUSE,
             KOODARANJI.P.O,
             KOZHIKODE DISTRICT.

             BY ADV. SRI.A.N.SANTHOSH

RESPONDENTS : -
---------------------------

          1. KOODARANJI SERVICE CO-OPERATIVE BANK LTD. NO LL74,
             KOODARANJI, KOZHIKODE DISTRICT-673604.
             REPRESENTED BY ITS SECRETARY

          2. STATION HOUSE OFFICER,
             THIRUVAMBADI POLICE STATION,
              THIRUVAMBADI,
              KOZHIKODE-673604.

             BY PUBLIC PROSECUTOR SRI. SHIBU JOSEPH


            THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 18-05-2012,
            THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

WP(C).No. 11270 of 2012 (G)

                                APPENDIX

PETITIONER'S EXHIBITS:

EXT P1 :      COPY OF THE ELECTION NOTIFICATION PUBLISHED IN THE MALAYALA
              MANORAMA DAILY DATED 18.04.2012.

EXT P2 :      COPY OF THE LIST OF CANDIDATES ELIGIBLE TO CONTEST FOR THE
              ELECTION PUBLISHED BY THE RETURNING OFFICER DATED 09.05.2012.

EXT P3 :      COPY OF THE PETITION SUBMITTED BY THE PETITIONER BEFORE THE
              2nd RESPONDENT ON 12.05.2012.


RESPONDENTS' EXHIBITS:          NIL.




                                                        // TRUE COPY //



                                                         P.A. TO JUDGE


DMR/-



         S. SIRI JAGAN & C.K. ABDUL REHIM, JJ.

                -------------------------------------------------
                 W.P.(C) No. 11270 OF 2012
                -------------------------------------------------
           DATED THIS THE 18th DAY OF MAY, 2012

                              JUDGMENT

S. Siri Jagan, J:

Petitioner claims to be a member of the present Board of Directors of the 1st respondent Bank. The election to the Board of Directors of the 1st respondent Bank is scheduled to be conducted tomorrow. Petitioner apprehends that untoward incidents may occur during election. Since during acceptance of nominations there were disputes between candidates and their supporters. It is under the above circumstances the petitioner has filed this writ petition seeking the following reliefs.
"Issue a writ of mandamus or other appropriate writ, order or direction directing the 2nd respondent to afford adequate and sufficient police protection for the polling as well as counting scheduled to take place on 19-05-2012 from 9 a.m. onwards for the election to the managing committee of the Koodaranji Service Co-operative Bank Ltd. No.LL74."
W.P.(C) No.11270/2012 -2-

2. The learned Government Pleader assures the court that the 2nd respondent would take all necessary steps to see that no untoward incident take place during the election to the Board of Directors of the 1st respondent Bank. This is recorded and the writ petition is closed.

Sd/-

S. SIRI JAGAN, JUDGE.

Sd/-

C.K. ABDUL REHIM, JUDGE. AMG True copy P.A to Judge