Kerala High Court
A.Mahendran vs The State Co Operative Election ... on 3 December, 2020
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 03RD DAY OF DECEMBER 2020 / 12TH AGRAHAYANA, 1942
WP(C).No.25824 OF 2020(C)
PETITIONERS:
1 A.MAHENDRAN
AGED 40 YEARS
MEMBER NO3278, S.V.RAJ BHVAN, POST OFFICE STREET,
MEENAKSHIPURAM, CHITTUR, PALAKKAD
2 MAHESH.T.
MEMBER NO.8706, THANNIKUNDUKALAM HOUSE, KANNIMARI POST,
CHITTUR, PALAKKAD
3 SURESH.K.,
MEMBER NO.2390, PLACHIMANDA, KANNIMARI POST, CHITTUR,
PALAKKAD
4 SAKTHIVEL.M.
MEMBER NO.1996, M.S HOUSE, NELLIMEDU POST, CHITTUR,
PALAKKAD
5 M.PAZHANISWAMI,
SARALIPATHY, KANNIMARI POST, CHITTUR, PALAKKAD
BY ADV. SRI.P.N.MOHANAN
RESPONDENTS:
1 THE STATE CO OPERATIVE ELECTION COMMISSION
REPRESENTED BY ELECTION COMMISSIONER, 3RD FLOOR, CO-BANK
TOWERS, PALAYAM, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695
033
2 THE ELECTORAL OFFICER TO MOOLATHARA SERVICE CO-OPERATIVE
BANK LTD NO.P518,
ASSISTANT REGISTRAR (GENERAL) , CHITTUR, PALAKKAD-682 027
3 THE RETURNING OFFICER TO MOOLATHARA SERVICE CO-OPERATIVE
BANK LTD NO.P518,
UNIT INSPECTOR, KOZHINJAMPARA, PALAKKAD-678 555
4 MOOLATHARA SERVICE CO-OPERATIVE BANK LTD NO.P518,
REPRESENTED BY ITS SECRETARY, MEENAKSHIPURAM P.O.,
PALAKKAD-642 103
R1 BY ADV. SRI.R.LAKSHMI NARAYAN
R4 BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
R4 BY ADV. SMT.NISHA GEORGE
W.P.(C).Nos.25824 of 2020 2
and connected cases
R4 BY ADV. SRI.V.SATHEESH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.12.2020, ALONG WITH WP(C).26032/2020(D)AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.25824 of 2020 3
and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 03RD DAY OF DECEMBER 2020 / 12TH AGRAHAYANA, 1942
WP(C).No.26277 OF 2020(H)
PETITIONER:
THE MANAGING COMMITTEE, MOOLATHARA SERVICE CO OPERATIVE
BANK
LIMITED NUMBER P-518, MEENAKSHIPURAM P.O., PALAKKAD
DISTRICT, PIN CODE-642 103, REPRESENTED BY ITS
PRESIDENT.
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SRI.ARUN CHANDRAN
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE ELECTION COMMISSION
3RD FLOOR, CO-BANK TOWERS, VIKAS BHAVAN P.O.,
THIRUVANANTHAPURAM-695 033, REPRESENTED BY ITS
ADDITIONAL REGISTRAR/SECRETARY.
2 THE ELECTORAL OFFICER/ASSISTANT REGISTRAR,
OFFICE OF THE ASSISTANT REGISTRAR OF CO-OPERATIVE
SOCIETIES (GENERAL) CHITTUR, PALAKKAD DISTRICT, PIN
CODE-680 027.
3 THE RETURNING OFFICER/UNIT INSPECTOR,
KOZHINJAMPARA UNIT, PALAKKAD DISTRICT, PIN CODE-678 555.
4 R.KRISHNA SWAMY,
S/O.RAKKIYA GOWNDER, MEMBER NO.1503, MOOLATHARA SERVICE
CO-OPERATIVE BANK LIMITED NUMBER P.518, KALLISSERY P.,
MEENAKSHIPURAM P.O., PALAKKAD DISTRICT-642 103.
R1 BY ADV. SRI.R.LAKSHMI NARAYAN
SRI KP HARISH SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.12.2020, ALONG WITH WP(C).25824/2020(C), AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.25824 of 2020 4
and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 03RD DAY OF DECEMBER 2020 / 12TH AGRAHAYANA, 1942
WP(C).No.26260 OF 2020(F)
PETITIONERS:
1 ARUMUGHAM
AGED 50 YEARS
S/O.AMMASAI, MULANTHODU, KANNIMARI (P.O.), CHITTUR,
PALAKKAD.
2 SELVANAYAGAM
W/O.MURUGANNATHAN, NALLOR KADU, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
3 VIVEK KUMAR
S/O.THANGAVEL, NALLOR KADU, MEENKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
4 SOLLINSELVI
W/O.VIVEKKUMAR, NALLOR KADU, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
5 SIVAKUMAR
S/O.KUMARAN, OOTTAPAALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
6 MANJULA
W/O.SIVAKUMAR, OOTAPAALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
7 THIRUNAVUKKARASU
S/O.SUBRAMANIAM, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
8 CHITHIRAI SELVI
W/O.THIRUNAVUKKARASU, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
9 BHUVANESWARI R.
D/O.RATHINASAMY, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 5
and connected cases
10 MARIMUTHU
S/O.MANOKARAN, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
11 SANGEETHA
W/O.MARIMUTHU, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
12 RAJESWARI
W/O.PALANISAMY, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
13 SANGEETHA
W/O.UDHAYAKUMAR, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
14 KARPAI
W/O.KURUMBA CHINNA MANGANOOTAPALAM, OOTAPALAM,
MEENAKSHIPURAM (P.O.), CHITTUR, PALAKKAD.
15 AMARAVATHY
W/O.PADITHURAI, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
16 SIVAKUMAR
S/O.PONNAKAN, OOTAPALAM, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
17 RAMESH
S/O.CHINNAN, OOTAPALAM, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
18 RAJASEKARAN
S/O.RAMALINGAM, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
19 DINESH KUMAR
S/O.MAHARAJAN, OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
20 MALLIKA
W/O.CHINNAN, OOTAPALAM, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
21 BAGYAM
W/O.KUMARAN, OOTAPALAM, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
22 SHALINI
D/O.SARAVANAN, OOTAPALAM, MEENAKSHIPURAM (P.O.),
W.P.(C).Nos.25824 of 2020 6
and connected cases
CHITTUR, PALAKKAD.
23 MOHAMED IBRAHIM
S/O.AMEER BASHA, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
24 KAVIPPIRIYAI B.
D/O.BALAKRISHNAN, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
25 SOFIYA M.
W/O.BABU, POST OFFICE STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
26 SIVA SANKARI
D/O.SENNIYAPPAN, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
27 SIVA RANJANI
D/O.SENNIYAPPAN, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
28 SAHUL HAMEEDH
S/O.ABDUL RAHUMAN, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
29 NOORJAHAN
W/O.SHAHUL HAMEEDH, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
30 HASEENA BANU
W/O.ESMAIL, POST OFFICE STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
31 JAITHUN
W/O.AMEER BASHA, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
32 SAROJINI
W/O.SEKAR, POST OFFICE STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
33 KEERTHIKA
D/O.SEKAR, POST OFFICE STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
34 SEKAR
S/O.MATHAVAN, POST OFFICE STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 7
and connected cases
35 ARISH
S/O.ANILKUMAR, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
36 VISHNU KUMAR
S/O.MURUGESAN, PALANIYAPA NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
37 GOMATHI
D/O.KATHIRVEL, HARIJAN COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
38 SARASAL
W/O.ARUMUGHAM, AMMAN COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
39 SIVARAJ
S/O.THANGAVEL, AMMAN COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
40 SELVI
W/O.SIVARAJ, AMMAN COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
41 AMMASAI
S/O.VELUCHAMY, AMMAN COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
42 MAHESH S.
D/O.SELVARAJ, AMMAN COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
43 B.RAHUMAN
S/O.BADHRUDHEEN, BHARATHI NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
44 KAJA MOIDHEEN
S/O.BHADHRUDHEEN, BHARATHI NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
45 MANIKAM
W/O.RAMASAMY, BHARATHI NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
46 ARUKANI
W/O.MURUGESAN, BOYAR COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
47 NANDHA KUMAR
S/O.MURUGESAN, PALANIYAPA NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 8
and connected cases
48 MEGA M.
D/O.MUTHU, BOYAR COLONY, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
49 SNEHA M.
D/O.MUTHU, BOYAR COLONY, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
50 CHANDRAMATHI C.
W/O.CHELLAMUTHU, BOYAR COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
51 SUDHAKAR
S/O.SUBRAMANIYAM, BOYAR COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
52 PRAVEENA
W/O.SUDHAKAR, BOYAR COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
53 KARTHI
S/O.GANESH, BOYAR COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
54 MOHANA PRIYA
W/O.KARTHIK, BOYAR COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
55 ANSAR
S/O.JALEEL, PALLI STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
56 MOHAMEDH RIYAS
S/O.YUSUF, PALLI STREET, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
57 SREEDEVI
W/O.VELUCHAMYY, POOVATHIMARATHUKADU, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
58 NIVETHA
D/O.ARUCHAMY, POOVATHIMARATHUKADU, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
59 SNEHA A.
D/O.ARUCHAMY, POOVATHIMARATHUKADU, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
60 DHANAJAYAN
S/O.CHANDRIKA, POST OFFICE STREET, MEENAKSHIPURAM
W.P.(C).Nos.25824 of 2020 9
and connected cases
(P.O.), CHITTUR, PALAKKAD.
61 MADHESH
S/O.SEKHAR, POST OFFICE STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
62 CHANDRIKA
D/O.VELU, POST OFFICE STREET, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
63 PANNERSELVAM
S/O.ANNADURAI, POST OFFICE STREET, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
64 PUGALENDHI
S/O.MAHALINGAM, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
65 ANNAPOORANI M.
D/O.MANI, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
66 PRIYANKA
D/O.MANI, PUMP HOUSE COLONY,, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
67 RAMASAMY
S/O.KITTAN, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
68 GEETHA
W/O.RAMASAMY, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
69 KARTHIK S.
S/O.SIVAKUMAR, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
70 VALINAYAGAM
W/O.ARUN KUMAR, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
71 NALAMUTHU
S/O.VELAN, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
72 MAILA
W/O.NALAMUTHU, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
73 MURUGESAN
W.P.(C).Nos.25824 of 2020 10
and connected cases
S/O.RAJAN, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
74 CHITHRA
W/O.MURUGESAN, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
75 SELVI
D/O.MARIMUTHU, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
76 RAMATHAL
W/O.AMMASAN, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
77 JAGADEESWARAN
S/O.AMMASAN, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
78 SABAREESWARAI
W/O.MURUGANDAM, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
79 MURUGANANTHAN
S/O.AMMASA, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
80 SURYA NARAYANA
S/O.SIVAKUMAR, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
81 VALLIYAMMAL
W/O.VEERASAMY, PUMP HOUSE COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
82 VEERASAMY
S/O.PERUMAL, PUMP HOUSE COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
83 JAWAHIR
S/O.ABUBAKKAR, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
84 VENKITESH
S/O.MURUGAN.K. , R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
85 SURYA VISHNU
S/O.KANAKARAJ, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 11
and connected cases
86 SANFAR
S/O.MANJEETH, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
87 MOHAMED MUSTHAFA
S/O.MOHAMED GANI, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
88 NISHARA BANU
W/O.MOHAMED RAFI, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
89 MOHAMED RAFI
S/O.ABU BAKKAR, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
90 SANFIYA
D/O.MAJEETH, R.P.COLONY, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
91 REHANA BEGAM
D/O.SAITHU MOHAMEDH, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
92 NANDHINI PRIYA
D/O.PUKALSELVAN, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
93 RAMESH BABU
S/O.PUKALSELVAN, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
94 LOGANAYAKI
D/O.MANI, R.P.COLONY, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
95 PRIYA
D/O.MANI, R.P.COLONY, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
96 SHANOOF
S/O.JALALUDHEEN, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
97 KARUNAKARAN
S/O.KITTUSAMY, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
98 THULASIMANI
W/O.KARUNAKARAN, R.P.COLONY, MEENAKSHIPURAM (P.O.),
W.P.(C).Nos.25824 of 2020 12
and connected cases
CHITTUR, PALAKKAD.
99 ABDUL MAJEEDH
S/O.ABDUL RAHMAN, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
100 NADEERA
W/O.ABDULL MAJEETH, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
101 ARUNKUMAR
S/O KANAKARAJ, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
102 SABANA PARVEEN
W/O.SAYESH ABU THAHIB, R.P.COLONY, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
103 JAITHOON BEEVI
W/O.MOHAMEDH GHANI, R.P.COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
104 PALANIYAMMAL
W/O.MEENAKSHISUNDARAM, RAJAMANIKAM KADU, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
105 MARIYAMMAL
W/O.SUNDARAM, RAJAMANIKAM KADU, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
106 DEVI
W/O.ARUMUGHAM, RJAMANIKAM KADU, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
107 VIJAYA LAKSHMI
W/O.JAYABAL, RAMARPANNAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
108 SIVASAMY
S/O.PALANIYAPA NADAR, RAMARPANNAI, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
109 SANGARAMMAL
W/O.SENIYAPPAN, RAMARPANNAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
110 LAKSHMI
W/O.MANAKADAVAN, RAMARPANNAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
111 MAYILATHAL
W.P.(C).Nos.25824 of 2020 13
and connected cases
W/O.NATARAJ, RAMARPANNAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
112 M.KALIYAMMAL
W/O.MARUTHAN, RAMARPANNAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
113 SIVAKAMI
W/O.PALANICHAMY, RAMARPANNAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
114 THROWPATHY
W/O.RAMAN, RAMARPANNAI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
115 SHAINI V.
W/O.PRASANT S., SARKARAPATHY, KANNIMARI (P.O.), CHITTUR,
PALAKKAD.
116 PRASANTH S.
S/O.SIVANANTHAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
117 JAGADEESH
S/O.NATARAJ, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
118 RANGANATHAN
S/O.KRISHNASAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
119 SARASWATHI
W/O.VELLINGIRI, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
120 BINDHU
W/O.MANIKANDAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
121 MALIKA
W/O.KRISHNASAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
122 VASANTHI
W/O.MURUGESAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
123 SUDARSAN P.
S/O.PASUPATHY, NELLIMEDU, KANNIMARI P.O., CHITTUR,
PALAKKAD DT.
W.P.(C).Nos.25824 of 2020 14
and connected cases
124 PAVITHRA
D/O.MURUGESAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
125 JAYAPRAKASH
S/O.NATARAJ, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
126 KASTHURI
W/O.RAMAN KUTTY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
127 SOWMYA
D/O.SAMINATHAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
128 NANDHINI
D/O.MURUGESAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
129 SELVI
W/O.SANTHOSH, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
130 PUNITHA
W/O.ARUCHAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
131 BABY
W/O.RAMASAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
132 ANGATHAAL
W/O.VELLINGIRI, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
133 SABITH SEKAR
S/O.SAMINATHAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
134 PONGODI
D/O.LAKSHMANAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
135 SELVI
W/O.GANESH, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
136 SARASWATHI
W/O.MANIKKAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
W.P.(C).Nos.25824 of 2020 15
and connected cases
137 SANTHI
W/O.ESWARAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
138 SUMATHI
W/O.MURUGESAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
139 PALANISAMY
S/O.ODUGAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
140 GOPALAKRISHNAN
S/O.MURUGESAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
141 CHINAMENI
W/O.MAYILSAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
142 SARASA M.
W/O.MUTHUSAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
143 KALIYAMMAL
W/O.PALANISAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
144 KALIYAMMAL
W/O.KRISHNAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
145 MUTHULAKSHMY
W/O.KANNAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
146 ARUKANI
W/O.KANNAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
147 MAYILAL
W/O.KARUPPUSAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
148 KATHIRESAN
S/O.RAJAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
149 MANIKAL
W/O.VELUCHAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
W.P.(C).Nos.25824 of 2020 16
and connected cases
PALAKKAD.
150 VELLINGIRI
S/O.ARUKUTTY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
151 GOWRI
D/O.VELUCHAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
152 ESWARAN
S/O.PALANISAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
153 SANGEETHA
D/O.CHELLAMUTHU, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
154 KANNAN
S/O.RAMAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
155 SARASAL
W/O.AYYAPAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
156 SENTHIL KUMAR
S/O.ARUMUGHAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
157 SARASWATHI
W/O.KALIMUTHU, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
158 KANNIYAMMAL
W/O.CHELAMUTHU, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
159 DEEPA K.
D/O.KALIMUTHU, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
160 MUTHUSAMY
S/O.CHINNAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
161 ESWARI
W/O.ESWARAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
162 VISHNU R.
W.P.(C).Nos.25824 of 2020 17
and connected cases
S/O.RAMASAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
163 NITHYA N.
D/O.NATARAJ, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
164 MURUGESH
S/O.PALANISAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
165 MURUGESAN
S/O.KUNJAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
166 JOTHIMANI
W/O.SHANMUGHAM, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
167 SHANMUGHAM K.
S/O.KUNJAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
168 DEIVATHAL
W/O.CHELLAMUTHU, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
169 MANIKANDAN
S/O.SAMINATHAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
170 VIBIN
S/O.MANIKANDAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
171 VELUMANI
W/O.MOORTHY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
172 KANIYAMMAL
W/O.KUPPUSAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
173 KUPPUSAMY
S/O.PALANISAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
174 LAKSHMI
W/O.MUTHUSAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
W.P.(C).Nos.25824 of 2020 18
and connected cases
175 DINESH
S/O.GANESH, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
176 SRI VINU
S/O.RAMASAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
177 SABAREES
S/O.VELUCHAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
178 PAZHANATHIL
W/O.ARUMUGHAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
179 SIVAKAMY
W/O.MURUGESH, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
180 GOWTHAM R.
S/O.RAMASAMY, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
181 SANGEETHA
D/O.RAMAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
182 RUGMANI
W/O.RAMAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
183 SUDHAMANI
W/O.MAHENDRAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
184 BHAGYAM
W/O.MARIYAPPAN, SARKARPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
185 SARANYA
S/O.THANGARAJ, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
186 MAHESWARI
W/O.SELVARAJ, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
187 SANTHI
W/O.RMASAMY, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
W.P.(C).Nos.25824 of 2020 19
and connected cases
188 KANAMMAL
W/O.KUPPUSAMY, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
189 SELVI
W/O.MANI, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
190 RAMAN
S/O.MARUTHAN, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
191 NAGAMMAL
W/O.RAMAN, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
192 ARTHE S.
W/O.ASHOK KUMAR, SERAMBI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
193 KALAISELVI
S/O.KANAKAN, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
194 PALANATHAL
W/O.PALANI, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
195 VALLIYAMMAL
W/O.NACHIMUTHU, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
196 RAMAATHAL
W/O.SIVAMANI, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
197 GANESH KUMAR
S/O.SHANMUGHAM, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
198 GUNASEKARAN
S/O.RAMARA, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
199 KEERTHANA
D/O.RAMARAJ, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
200 ARUL NATHIYA
W/O.RAMESH KUMAR, SERAMBI, MEENAKSHIPURAM (P.O.),
W.P.(C).Nos.25824 of 2020 20
and connected cases
CHITTUR, PALAKKAD.
201 ANIL KUMAR
S/O.CHANDRAN, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
202 SUJATHA C.
W/O.BASKARAN, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
203 RENUGADEVI
D/O.KRISHNASAMY, SERAMBI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
204 VASANTHI S.
D/O.SIVARAJ, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
205 SANTHOSH
S/O.SIVARAJ, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
206 SUSEELA A.
W/O.SIVADDAS, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
207 SAKUNTHAALA
W/O.PRAKASHA, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
208 SIVARANJANI
W/O.KIRUBAKARAN, SERAMBI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
209 PRABAKARAN
S/O.KUMARAN, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
210 DEEPA
D/O.THANGARAJ, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
211 SURESH
S/O.PAZHANI, SERAMBI COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
212 SASIKALA
W/O.SURESH, SERAMBI COLONY, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
213 ARUN KUMAR
W.P.(C).Nos.25824 of 2020 21
and connected cases
S/O.SIVAN, SILVAMPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
214 SARANYA
W/O.ARUNKUMAR, SILVAMPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
215 MANOJ
S/O.SIVAN, SILVAMPATHY, KANNIMARI (P.O.), CHITUR,
PALAKKAD.
216 NAGARAJ
S/O.NACHIMUTHU, SOORIPARAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
217 MURUGESAN
S/O.NARAYANAN, SOORIPARAI, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
218 ABHI
D/O.ANANDH, MS PUDHUR, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
219 NISHA
D/O.ANANDHAN, S., MS PUDHUR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
220 MUTHULAKSHMY
W/O.ANANDHAN, MS PUDHUR, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
221 GIRIJA A.
D/O.ANANDHAN, MS PUDHUR, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
222 DEVAKI G.
D/O.GOPAL, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
223 SUMITHRA M.
W/O.MARIMUTHU, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
224 THANGAMMAL
W/O.GOPAL, SERAMBI, MEENAKSHIPURAM (P.O.), CHITTUR,
PALAKKAD.
225 MURUGESAN
S/O.RMA THEVAR, PALANIYAPA NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 22
and connected cases
226 SHARMILA
W/O.MOHAMEDH MOIDHEEN, PALANIYAPA NAGAR, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
227 MAHESWARI
W/O.MURUGESAN, PALANIYAPA NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
228 ARSHA ANILKUMAR
W/O.JAYAPRAKASH, PALANIYAPA NAGAR, MEENAKSHIPURAM
(P.O.), CHITTUR, PALAKKAD.
229 JEEVANATHAN
S/O.MURUGESAN, PALANIYAPA NAGAR, MEENAKSHIPURAM (P.O.),
CHITTUR, PALAKKAD.
230 VANITHA .K.,
W/O. RAJASEKARAN OOTAPALAM, MEENAKSHIPURAM (P.O.),
CHITTUR PALAKKAD.
231 ASWINTH
S/O. SAKTHIVEL, NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
232 ASWATHI,
D/O. SAKTHIVEL,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
233 KRISHNENTHU,
D/O. RAMAKRISHNAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
234 SENTHILKUMAR
S/O. MAYILAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
235 BABY,
W/O. SENTHIL KUMAR,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
236 PAPPATHI,
W/O. KALIMUTHU ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
237 PARAMASHIVAN,
W.P.(C).Nos.25824 of 2020 23
and connected cases
S/O. KALIMUTHU,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
238 KAMALAM,
W/O. MAHALINGAM,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
239 MAHALINGAM,
S/O. ARJUNAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
240 CHANDRIKA,
W/O. DHARMARAJ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
241 MANIKANDAN,
S/O. DHARMARAJ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TK, PALAKKAD DISTRICT 678 534..
242 VIGNESH,
S/O. CAHNDRAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
243 AJITH BALAJI,
S/O. MURUGARAJ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
244 MANJULA ,
W/O. MURUGARAJ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
245 AYYAPPAN,
S/O. PALANISAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
246 SREEKRISHNAN,
S/O. NACHI,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
247 KURUPPATHAL,
W/O.VELUCHAMY,
W.P.(C).Nos.25824 of 2020 24
and connected cases
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
248 MANIKANDAN,
S/O. KARUPPUSAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
249 PADMA ESWARI,
D/O. CHANDRAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
250 PALANISAMY,
S/O. NACHI,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
251 PRIYARDSHINI,
D/O. ALAGIRI,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
252 PREETHIKA,
D/O. ALAGIRI,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
253 R. MALATHI,
W/O. RAMASAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
254 REGITHA,
W/O. MANIKANDAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
255 AMSAVENI,
W/O. KUNJAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
256 NAGAJOTHI,
D/O. GOPALASAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
257 NANDHINI,
D/O. GOPALSAMY,
NELLIMEDU, KANNIMARI P.O.
W.P.(C).Nos.25824 of 2020 25
and connected cases
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
258 DEVI,
W/O. KALIMUTHU,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
259 REGITHA,
W/O. MUTHUKUMAR,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
260 MARAL,
W/O. THIRUMAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
261 SHAKALA,
W/O. MOHAMMADH RAFIQ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
262 SHAJAHAN,
S/O. SHAHUL HAMIDH,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
263 JESNNA,
W/O. SHAJAHAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
264 SANTHANARAJ,
S/O. RATHNASAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
265 KRISHNANKUTTY,
S/O. GOPLAN, KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534..
266 VALLIYAMML,
W/O. NAGAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533..
267 SELVARAJ,
S/O. VELLAYYAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
W.P.(C).Nos.25824 of 2020 26
and connected cases
268 KANNIYAMMAL,
W/O. BHAGYARAJ,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
269 SULOCHANA
W/O. KRISHNANKUTTY,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
270 BHAGYARAJ,
S/O. KANNAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
271 KUNJAMMAL,
W/O. PAZHANISAMY,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
272 PALANISAMY,
S/O. CHINNAKKALI,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
273 PANJALINGAM,
S/O. MARIYAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
274 KAVIGANESA,
S/O. PANJALINGAM,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
275 AYYAMMAL,
W/O. PANJALINGAM,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
276 SELVI,
W/O. MAYILSAMY,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
277 AMUTHAVALLI,
W/O. PAZHANIAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
278 BHAGYAM,
W.P.(C).Nos.25824 of 2020 27
and connected cases
W/O. MAHALINGAM,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
279 DAIVAAL,
W/O. KALIYAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
280 MARIYAPPAN,
S/O. RAMASAMY,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
281 KALIYAMMAL,
W/O. MARIYAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
282 KALIYAAPPAN,
S/O. NALLAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
283 MUTHUSAMY,
S/O. KALIYAPPAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
284 ARUCHAMY,
S/O.KALIYAPPAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
285 SUBASH,
S/O. KALIMUTHU,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
286 PAPPATHI,
W/O. KALIMUTHU ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
287 THULASIMANI,
W/O. KARUPPUSAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
288 MARIYAMMAL,
S/O. PARAMASIVAN,
W.P.(C).Nos.25824 of 2020 28
and connected cases
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
289 KALA,
D/O. KALIMUTHU,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
290 ARUN KUMAR,
S/O. RAMAKRISHNAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
291 THANGAVEL,
W/O. KALIYAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
292 SELVI,
W/O. KUMAR,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
293 KUMAR,
S/O. KALIYAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
294 ARUNKUMAR,
S/O. MUTHUSAMY,
NELLIMEDU, KANNIAMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
295 VIGNESH,
S/O.RAJAN,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
296 MURUKESAN,
S/O. SHANMUGHAM,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
297 PECHIYAMMAL
W/O. MURUKAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
298 KALIYAPPAN,
S/O. RAMASAMY,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
W.P.(C).Nos.25824 of 2020 29
and connected cases
PALAKKAD DISTRICT 678 533.
299 PRIYA,
W/O. SURESH,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
300 MARIYAPPAN,
S/O. KANNAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
301 RATHNA,
W/O. MARIYAPPAN,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
302 ESWARI,
W/O. THANGARAJ,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
303 PANJAVARNAM,
W/O. KRISHNASAMY,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
304 DEIVAMMAL,
D/O. CHINNAKALI,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
305 VALLIYAMMAL,
D/O. CHINNAKAL,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
306 KARUNAKARAN,
S/O.SAKTHIVEL,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
307 THANGAVEL,
S/O. PAZHANISAMI,
KUNJUMENONPATHY, MEENAKSHIPURAM P.O. CHITTUR TALUK,
PALAKKAD DISTRICT 678 533.
308 GNANAPRAKASAN,
S/O. MURUGESAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
W.P.(C).Nos.25824 of 2020 30
and connected cases
309 KAVITHA,
W/O. GNANAPRASAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
310 GAYATHIRI,
D/O. KALIMUTHU,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
311 SARASWATHI,
W/O. KALIMUTHU,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
312 RAJAMMA,
W/O. THANKAVEL,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
313 SUMATHI,
W/O. RAVIKUMAR,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
314 RAVIKUMAR,
S/O. GANAPATHYSAMY,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
315 KOUSALYA,
D/O. KANAKARAJ,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
316 MARASAMY,
S/O. KITTUSAMY,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
317 MUTHULAKSHMI,
W/O. KANAKARAJ,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
W.P.(C).Nos.25824 of 2020 31
and connected cases
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
318 ESWARI MARISAMY,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
319 BALAKRISHNAN,
S/O. KANAKARAJ,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
320 SEBASTIAN
S/O. MATHEW,
NELLIMEDU, KANNIMARI P.O
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
321 SUJITHA,
W/O. SEBASTIAN, , NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
322 VIJAYALAKSHMI,
W/O. SELVARAJ,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
323 VELUCHMAY,
S/O. KALIYAPPAN, NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
324 SUMATHI,
W/O. SIVAN,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
325 SIVAN,
S/O. KANNAN,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
326 AMUTHAVALLI,
W/O. SELVARAJ,
NELLIMEDU, KANNIMARI P.O.
W.P.(C).Nos.25824 of 2020 32
and connected cases
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
327 MUTHULAKSHMY,
W/O. MURUGAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
328 PAZHANATHAL,
W/O. PARAMASIVAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
329 LAKSHMANAN,
S/O. VELLACHAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
330 SARANYA,
D/O. LAKSHMANAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
331 MUTHULAKSHMY,
W/O. MURUGARAJ,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
332 NAGARAJ,
S/O MURUGAPPAN,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
333 BALASUBRAMANIAN,
S/O. SHANMUGAM,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
334 KARUPPUSAMY,
S/O. MARI,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
335 CHITRA
W/O. KUMAR,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
W.P.(C).Nos.25824 of 2020 33
and connected cases
336 KUMAR,
S/O. MURUGARAJ,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
337 MARIYAMMAL,
D/O. MUTHUSAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
338 MALATHI,
D/O. MUTHUSAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
339 KRISHNAMMAL,
W/O. PALANISAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
340 KARTHIKA
D/O. SELVARAJ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
341 JYOTHIKA
D/O. SELVARAJ,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
342 MUNIYAMMA,
W/O. KALIYAPAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
343 SOWBARNIA,
D/O.KANAKARAJ,
SARALIPATHY,KANNIMARI P.O.
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
344 MURUGARAJ,
S/O. MARIMUTHU,
KUNJUMENONPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
345 SHANDHI,
D/O. LAKSHMANAN,
NELLIMEDU, KANNIMARI P.O.
W.P.(C).Nos.25824 of 2020 34
and connected cases
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
346 SAKINA BEGAM,
W/O. MURUKANADAN,, MEENAKSHIPURAM,
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
347 DILSATH,
W/O. DAWOODKHAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
348 PRAVEEN,
S/O. RAVI,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
349 PURUSHOTHAMAN,
S/O. RANGASAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
350 RAJAVENI
W/O. PURUSOTHAMAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
351 KALAMANI,
W/O. SIVAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
352 MURUGESWARI,
D/O. MARIYAPPAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
353 SANTHI,
W/O. JAYAKUMAR, SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
354 THANGAMANI,
W/O. RAMASAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
355 RAJITH,
S/O. RAJAPPAN, VELLUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
W.P.(C).Nos.25824 of 2020 35
and connected cases
356 SUNIL KUMAR,
S/O. KUMARAN, VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
357 ANIL KUMAR,
S/O. KUMARAN, VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
358 JITHU
S/O. ARUCHAMY, VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
359 CHINNAMANI,
W/O. ARUCHAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
360 KUMARAN,
S/O. MANI,
VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
361 CHELLAMUTHU,
S/O. RAMASAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
362 DURGA DEVI,
D/O. SUBRAMANIYAM,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
363 GAJALAKSHMI,
W/O. IBRAHIM, SARALIPATHY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
364 IBRAHIM,
S/O. HUSSAINKHAN, SARALIPATHY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
365 KAMALAVENI,
W/O. SENTHIL KUMAR,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
W.P.(C).Nos.25824 of 2020 36
and connected cases
366 THANGAMANI,
W/O. SAKTHIVEL,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
367 SANKARAL,
W/O. VELUCHAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
368 VASANTHI,
D/O. KARUPPAN, AMMASA COLONY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
369 KITTUSAMY,
S/O. RASAPPAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
370 RATHINAM
W/O. KITTUCHAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
371 RANJITH,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
372 MARIYA
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
373 RASHEELA,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
374 MAYILSAMY,
S/O.RAMAN,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
375 SURESH,
S/O. RAMASAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
376 NAGARAJ,
S/O. VELLYYAN,
W.P.(C).Nos.25824 of 2020 37
and connected cases
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
377 MANJUSHA,
W/O. SURESH, VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
378 SAJITHA,
W/O. MAHESH, KAMPALATHARA,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
379 MADURA
W/O. ARUCHAMY, VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
380 MAHESH,
S/O. SUBRAMAN, VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
381 PARVATHI,
W/O. CHINNAN,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
382 MAYILATHAL,
W/O. VELUCHAMY, SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
383 SURESH,
S/O.VELUCHAMY, SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
384 KALEESWARI,
W/O. MURUKANADAM, SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
385 KAVITHAMANI,
D/O. MUTHUSAMY,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
386 CHINNAN,
S/O. VELLAYYAN SARALIPATHY,
W.P.(C).Nos.25824 of 2020 38
and connected cases
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
387 RAHUL,
S/O. RAJAPPAN, VELUR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
388 VIJAYARAGAVAN,
S/O. PECHIMUTHU SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
389 SAKUNTHALA,
W/O. VIJAYARAGAVAN SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
390 RAJAMANI,
W/O.VELLINGIRI,
NELLIMEDU, KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
391 MUTHUSAMY,
S/O. CHINNAN, SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
392 PAPPATHI,
W/O. MUTHUSAMY, SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
393 PUSHPATHAL,
W/O. RAMARAJ, SARLIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
394 RAMARAJ,
S/O. SUBRAMANIYAN, SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
395 ESWARI,
W/O. SENTHIL KUMAR,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
396 BHAGYAM,
W/O. MUTHUSAMY, KAMBALATHARA,
W.P.(C).Nos.25824 of 2020 39
and connected cases
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
397 MARUTHAN,
S/O. KANNAN,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
398 SELVARAJ,
S/O. MARUTHAN,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
399 AJITH,
S/O. MUTHUSAMY, KAMBALATHARA,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
400 MUTHUSAMY,
S/O. CHINNAN, KAMBALATHARA,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
401 MURUGESAN,
S/O. RAMASAMY, AMMASAI COLONY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
402 KANNAMMAL,
W/O. PONNUSAMY,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
403 VIJAYA
W/O. SATHEESH KUMAR,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
404 SATHEESH KUMAR,
S/O. MUTHUSAMY,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
405 SANTHI,
W.P.(C).Nos.25824 of 2020 40
and connected cases
W/O. KANAKARAJ, AMMASAI COLONY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
406 SALINI.K.,
S/O. KANAKARAJ, AMMASAI COLONY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
407 KANNAMMAL,
W/O.THANGAMUTHU, BHARATHINAGAR,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
408 VEERAMANI,
S/O. RAMARAJ,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
409 SARAVANAKUMAR,
S/O. RAMARAJ,
SARALIPATHY,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
410 KARTHIK
S/O.BALAKRISHNAN,
NELLIMEDU,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
411 NACHIYAPPAN,
S/O. CHINNAN,
NELLIMEDU,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
412 JOTHE,
W/O. NACHIYAPPAN,
NELLIMEDU,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
413 VIJAYA
W/O. KANDASAMY, MOOLAKKADA, MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
414 MUHAMAD SAHITH,
S/O. NOWSAD,
W.P.(C).Nos.25824 of 2020 41
and connected cases
SARALIPATHY,
MEENAKSHIPURAM P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 533.
415 SREEPRIYA
W/O. SREEKANTH,
NELLIMEDU,
KANNIMARI P.O.
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
416 SATHEESH NELLIMEDU,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
417 BINDHU
W/O. SATHEESH, NELLIMEDU,
CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
418 ABIJITH,
S/O. RAMAKRISHNAN,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
419 PAMBAVASAN,
S/O. ARUCHAMY,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
420 KALA,
W/O. RAJU,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
421 MANOJ KUMAR,
S/O. PECHIMUTHU ,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
422 DEVI,
W/O. PECHIMUTHU,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
423 DHARMARAJ,
S/O. SIVASAMI, AMMASA COLONY,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
424 SHIVARAJ,
S/O. NARENDRAN,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
W.P.(C).Nos.25824 of 2020 42
and connected cases
425 VIGNESH G.,
S/O. NARENDRAN,
NELLIMEDU, KANNIMARI P.O. CHITTUR TALUK, PALAKKAD
DISTRICT 678 534.
426 VIJAYA,
W/O. MURUGAN,
KAMBALATHARA,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
427 VINITHA,
D/O. MURUGAN,
KAMBALATHARA,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
428 SANGEETHA,
W/O. SUNEESH, KAMBALATHARA,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
429 JAISON,
S/O.RAJAN, VIJAYA NAGAR,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
430 ARUN,
S/O. MONY,
MULLANTHODU,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
431 PREMAKUMARI,
W/O. RAJAN, ERIMEDU,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
432 AMMUKUTTY,
W/O. ARUCHAMI, ERIMEDU,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
433 PRAJESH,
S/O. RAJAN, ERIMEDU,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
434 BABY,
W/O. VISHNU, ERIMEDU,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
435 VIPIN,
S/O. RAJAMONY, KAMBALATHARA,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
436 GIRIJA,
W.P.(C).Nos.25824 of 2020 43
and connected cases
W/O. MANIKANDAN, KAMBALATHARA,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
437 GAYATHRI,
W/O. SHANMUGHAN, ERIMEDU,
KANNIMARI P.O. CHITTUR TALUK, PALAKKAD DISTRICT 678 534.
BY ADVS.
SRI.P.N.MOHANAN
SRI.C.P.SABARI
SMT.AMRUTHA SURESH
RESPONDENTS:
1 MOOLATHARA SERVICE CO-OPERATIVE BANK LTD. NO. P.518
REPRESENTED BY ITS SECRETARY, MEENAKSHIPURAM P.O.,
PALAKKAD - 642 103.
2 THE MANAGING COMMITTEE OF MOOLATHARA
SERVICE CO-OPERATIVE BANK LIMITED NO. P 518, REPRESENTED
BY ITS PRESIDENT, MEENAKSHIPURAM P.O. PALAKKAD 642 103.
3 THE JOINT REGISTRAR OF CO OPERATIVE SOCIETIES
(GENERAL), OFFICE OF THE JOINT REGISTRAR OF CO OPERATIVE
SOCIETIES, PALAKKAD 678 001.
4 ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
OFFICE OF THE JOINT REGISTRAR OF CO OPERATIVE SOCIETIES,
CHITTUR, PALAKKAD 682 027.
5 THE ELECTORAL OFFCIER TO MOOLATHARA
SERVICE CO OPERATIVE BANK LIMITED NO. P. 518, ASSISTANT
REGISTRAR GENERAL, CHITTUR , PALAKKAD 682 027.
6 THE STATE CO-OPERATIVE ELECTION COMMISSION,
REPRESENTED BY ELECTION COMMISSIONER, 3RD FLOOR, CO
BANK,TOWERS, PALAYAM, VIKAS BHAVAN P.O.
THIRUVANANTHAPURAM 695 033.
SRI.R.LAKSHMI NARAYAN, SC
R1 BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
R1 BY ADV. SMT.NISHA GEORGE
R1 BY ADV. SRI.V.SATHEESH
SRI. BIMAL K. NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.12.2020, ALONG WITH WP(C).25824/2020(C), AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.25824 of 2020 44
and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 03RD DAY OF DECEMBER 2020 / 12TH AGRAHAYANA, 1942
WP(C).No.26032 OF 2020(D)
PETITIONERS:
1 GOWTHAM
S/O VELUCHAMY, KARUPUTHURAIKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD.
2 PAAPATHI,
W/O VELUCHAMY, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
3 THIRUVARUL SELVI,
W/O KUTTUSAMY, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
4 MAYILSAMY,
S/O CHINAKANNAN, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
5 VELUCHAMY,
S/O KARUPPUSAMY, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
6 KITTUSAMY,
S/O RAMAN, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
7 ANGATHAAL,
W/O MUTHUSAMY, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 45
and connected cases
8 KANGAMANI,
W/O MAYILSAMY, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
9 SIVASAMY,
S/O CHINNAN, KARUPUTHURAIKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD.
10 SARASAL,
W/O SUNDARAN, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
11 SUNDARAN,
S/O SADAYAN, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
12 MANIKANDAN,
S/O MUTHUSAMY, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
13 K.PRAGASTHIYA,
D/O KRISHNASAMI, KARUPUTHURAIKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD.
14 KALIMUTHU,
S/O PALANISAMY, KAIKATTY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
15 DEIVANA,
W/O KALIMUTHU, KAIKATTY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
16 THOFEEQUE,
S/O SIRAJUDHEEN ,KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
17 SAHUL HAMEEDH.M,
S/O MOHAMED IBRAHIM, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
18 FARRIS RAHUMAN,
S/O FAKKER MOIDHEEN, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
19 ASHIK RAHUMAN,
S/O MOHAMEDH ELIAS, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
20 THILLAI SENATHIPATHI,
S/O KUMARASAMY, KOVIL STREET,
W.P.(C).Nos.25824 of 2020 46
and connected cases
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
21 MURUGAVENI,
W/O ARULKUMAR, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
22 SAKEER A,
S/O AYOOB KHAN, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
23 SHERINA,
W/O SIKANTHAR, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
24 RISHANA,
W/O SAHUL HAMEDH, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
25 RAMYA,
W/O MANIKANDAN, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
26 ANBARASAN T,
S/O THANGAVEL, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
27 RAMATHAAL,
W/O KANTHASAMY, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
28 KALIMUTHU,
S/O RAMASAMY, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
29 KANAKAKUMARI,
W/O INDHARRAJ, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
30 RAMESH,
S/O RAMASAMY, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
31 RAJAGOPAL,
S/O KUTTYKRISHNAN, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
32 SANGUNTHALA,
W/O RAJAGOPAL, KOVIL STREET,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
W.P.(C).Nos.25824 of 2020 47
and connected cases
33 KUMAR,
S/O PALANIYAPPAN, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
34 RATHINAM,
W/O UDHAYA KUMAR, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
35 SOUNDARYA,
D/O LAKSHMANAN, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
36 SANTHI,
W/O LAKSHMANAN, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
37 KOKILAMANI,
C/O RAMASAMY, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
38 KALYANI,
W/O KUMARASAMY, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
39 SARASWATHY,
W/O RAMASAMY, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
40 THANGAMANI,
W/O KESAVAN, LAKSHAM COLONY,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
41 MOHANRAJ,
S/O KUMARAN, MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
42 PUSHPALATHA,
MEENAKSHIPURAM ,MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
43 AMUTHA,
MEENAKSHIPURAM ,MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
44 SULFIYA,
MEENAKSHIPURAM ,MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
45 GASALI FATHIMA,
W/O ABDUYL MAJEETH, MEENAKSHIPURAM,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
W.P.(C).Nos.25824 of 2020 48
and connected cases
46 BASHARARIZA,
W/O SAJI, MEENAKSHIPURAM,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
47 SURESH,
S/O MUTHU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
48 SUNITHAA,
W/O SURESH, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
49 SANTHI,
D/O RATHINASAMY, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
50 REBAS V,
S/O YUSAF, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
51 SOUDAMINI,
MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
52 RADHA M,
W/O MURUGESAN, MAIN ROAD, MEENAKSHIPURAM (PO), CHITTUR,
PALAKKAD
53 RAMANI SELVAM,
S/O CHINAN, MAIN ROAD, MEENAKSHIPURAM (PO), CHITTUR,
PALAKKAD
54 ARTHI R,
D/O RAMANI SELVAM, MAIN ROAD,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
55 ANANTHAN,
MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
56 SANTHI,
W/O MARIMUTHU, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
57 ARASWATHI,
W/O SUBRAMANIYAM, MAMARATHUKADU,
MEENAKSHIPURAM (PO), CHITTUR, PALAKKAD
W.P.(C).Nos.25824 of 2020 49
and connected cases
58 ARAVINDHAN,
S/O SUBRAMANIYAN, MAMARATHUKADU, MEENAKSHIPURAM (PO).
59 PARAMASIVAM,
S/O KALIMUTHU, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
60 HAMSAVENI,
D/O PARAMASIVAM, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
61 SUBRAMANIYAM,
S/O KALIMUTHU, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
62 AMSAVENI,
W/O NAGARAJ, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
63 S ARUN YOGESH,
S/O M. SUBRAMANIYAM, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
64 R.REVATHI,
W/O JAYABAL, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
65 BRINDHA,
W/O RAM KUMAR, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
66 RAMAKRISHNAN,
S/O SUBRAMANIYAM, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
67 SELVI,
W/O SUBRAMANIYAM, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
68 NAGARATHINAM,
S/O SUBRAMANIYAM, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
69 CHITHRAKALA,
W/O RANGARAJ, MAMARATHUKADU, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
70 SUBBURATHINAM,
W/O SHANMUGAVADIVEL, MUTHUSAMYPUTHUR, MEENAKSHIPURAM
(PO), CHITTUR, PALAKKAD
W.P.(C).Nos.25824 of 2020 50
and connected cases
71 SASIKALA,
D/O SHANMUGHAVADIVEL, MUTHUSAMYPUTHUR, MEENAKSHIPURAM
(PO), CHITTUR, PALAKKAD
72 PAVILAKODI,
S/O SUNDARASAMY, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
73 CHELLAMMAL,
W/O SIVASAMY, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
74 RAMYA B,
D/O BALAMURUGAN, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
75 BALAMURUGAN,
S/O SUNDARASAMY, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
76 SIVABAGYAM,
W/O SIVASAMY, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
77 PUSHPAATHAL,
W/O GOVINDHASAMY, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
78 DEVI,
W/O KITTUCHAMY, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
79 DEVI,
W/O KARUPPUSAMY, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
80 KARUPPUSAMY,
S/O SUBRAMANIYAM, MUTHUSAMYPUTHUR, MEENAKSHIPURAM (PO),
CHITTUR, PALAKKAD
81 THANKAMONY,
W/O KESAVAN, LEKSHAM COLONY, MOOLATHARA, MEENAKSHIPURAM
(PO), CHITTUR, PALAKKAD
BY ADV. SRI.P.N.MOHANAN
RESPONDENTS:
1 MOOLATHARA SERVICE CO-OPERATIVE BANK LTD. NO.P 518
REPRESENTED BY ITS SECRETARY, MEENAKSHIPURAM
P.O.PALAKKAD-642 103.
W.P.(C).Nos.25824 of 2020 51
and connected cases
2 THE MANAGING COMMITE OF MOOLATHARA SERVICE CO-OPERATIVE
BANK LTD NO P 518,
REPRESENTED BY ITS PRESIDENT, MEENAKSHIPURAM
P.O.PALAKKAD-642 103.
3 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
PALAKKAD-678 001.
4 ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL),
OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
CHITTUR, PALAKKAD-682 027.
5 THE ELECTORAL OFFICER TO MOOLATHARA SERVICE CO-OPERATIVE
BANK LTD NO.P518, ,
ASSISTANT REGISTRAR (GENERAL), CHITTUR, PALAKKAD-682
027.
6 THE STATE CO-OPERATIVE ELECTION COMMISSION,
REPRESENTED BY ELECTION COMMISSIONER, 3RD FLOOR, CO-BANK
TOWERS, PALAYAM, VIKAS BHAVAN P.O.THIRUVANANTHAPURAM-695
033.
SRI.R.LAKSHMI NARAYAN, SC
R1-2 BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
R1-2 BY ADV. SMT.NISHA GEORGE
R1-2 BY ADV. SRI.V.SATHEESH
SRI.BIMAL K. NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.12.2020, ALONG WITH WP(C).25824/2020(C), AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.25824 of 2020 52
and connected cases
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
THURSDAY, THE 03RD DAY OF DECEMBER 2020 / 12TH AGRAHAYANA, 1942
WP(C).No.26040 OF 2020(D)
PETITIONERS:
1 RAJESWARI
AGED 45 YEARS
W/O. SIVAN, AMMAN COLONY, MEENAKSHIPURAM P. O., CHITTUR,
PALAKKAD.
2 AMUTHA
W/O. AMMASAI, AMMAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
3 SANTHI
W/O. RAMAN, AMMAN COLONY, MEENAKSHIPURAM P. O., CHITTUR,
PALAKKAD.
4 SARASAMMAL
W/O. CHELLAMUTHU, AMMAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
5 SANTHI
W/O. VELLINGIRI, AMMAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
6 SIVASAMY
S/O. KALIYAPPAN, AMMAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
7 VELUMANI
W/O. RATHINAVEL, AMMAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
8 SALUDHEEN S.
S/O. NOOR MOHAMEDH, BHARATHI NAGAR, MEENAKSHIPURAM P.
O., CHITTUR, PALAKKAD.
9 THARMALINGAM V.
S/O. VELUCHAMY, BHARATHI NAGAR, MEENAKSHIPURAM P. O.,
W.P.(C).Nos.25824 of 2020 53
and connected cases
CHITTUR, PALAKKAD.
10 SHAKEELA BANU
D/O BADRUDHEEN, BHARATHI NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
11 SHIEK MUSTHAFA
S/O BADHRUDHEEN, BHARATHI NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
12 DHANALAKSHMI
W/O ESWARAN, BOYAR COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
13 ESWARAN
S/O ANANDHAN, BOYAR COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
14 SARASWATHI
W/O SARAVANA KUMAR, BOYAR COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
15 PRIYA
W/O. MARIMUTHU, BOYAR COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
16 MARIMUTHU
S/O. MURUGAN, BOYAR COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
17 DHANALAKSHMI
D/O VELLINGIRI, BOYAR COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
18 SATHYA
W/O . ANANDH, BOYAR COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
19 SRETHAR
S/O. NATARAJ, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
20 ESWARI
D/O. KAMAKSHI, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
21 KANIYAPPAN
S/O.RAMAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 54
and connected cases
22 GANESAN
S/O. RAMAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
23 VEERAMUTHU
S/O. MARIMUTHU, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
24 BATHRAN
S/O. THANDAPANI, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
25 PRABU K.
S/O. KALIMUTHU, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
26 KARUPPUSAMY
S/O. SENKODAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
27 ISHWARYA
D/O. THANDAPANI, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
28 THARMAN
S/O. PARAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
29 SARASWATHI
D/O. THARMAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
30 NISHANTH
S/O. MANIKANDAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
31 JAGADEESAN
S/O. MANIKANDAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
32 SHARANYA
D/O. MURUGAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
33 VIJAYALAKSHMI
D/O. RAMAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
34 PALANIYAMMAL
S/O. RAMAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
W.P.(C).Nos.25824 of 2020 55
and connected cases
35 PAAPAL
W/O. LAKSHMANAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
36 RANJITH KUMAR
S/O. NADHAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
37 SUDHA
D/O. NADHAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
38 SELVI
W/O. NADHAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
39 SANGAVI
D/O. JAYAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
40 BHUVANESWARI
D/O. ARUMUGHAM, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
41 MATHURAI VEERAN
S/O. VELUCHAMY, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
42 MAHADEVI
D/O. MARIMUTHU, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
43 MEENAKSHI
W/O. MARIMUTHU, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
44 MARIMUTHU
S/O. SUPPAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
45 LAKSHMI
W/O. PALANI, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
46 SENNIYAMAL
W/O. KATHIRVEL, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
47 CHITHRAKALA
D/O. SANKARAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
W.P.(C).Nos.25824 of 2020 56
and connected cases
CHITTUR, PALAKKAD.
48 AARATHAL
W/O. SANKARAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
49 VIJAYALAKSHMI
W/O. SAKTHIVEL, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
50 HARIHARAN
S/O. SELVARAJ, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
51 BHUVANESHWARI
W/O. MURUGESAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
52 RUBASRI K.
D/O. KARUPPUSAMY, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
53 SUNITHA KUMARI
W/O. KURUPPUSAMY, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
54 VADIVUKARASI
W/O. SIVARAJ, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
55 SIVARAJ
S/O. KALIMUTHU, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
56 KUMARAN
S/O. KARUPPAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
57 VANITHA
W/O. KUMARAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
58 VIGNESH
HARIJAN COLONY, MEENAKSHIPURAM P. O., CHITTUR, PALAKKAD.
59 VIJAYAN
S/O. ANANDHAN, HARIJAN COLONY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
60 SUBRAMANIYAM
S/O. KARUPPUSAMY, INDRA NAGAR, MEENAKSHIPURAM P. O.,
W.P.(C).Nos.25824 of 2020 57
and connected cases
CHITTUR, PALAKKAD.
61 N. SUBRAMANIYAM
S/O. NADESAN, INDRA NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
62 SELVARAJ
S/O. PERUMAL, INDRA NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
63 KANAKA
W/O. SELVARAJ, INDRA NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
64 MANIKANDAN
S/O. RANGASAMY, INDRA NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
65 DIVYA
W/O. MANIKANDAN, INDRA NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
66 MASILAMANI
W/O. SUBRAMANIAM, INDRA NAGAR, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
67 HARIHARAN
S/O.SUBRAMANIYAM, KARUPUTHURAIKADU, MEENAKSHIPURAM P.
O., CHITTUR, PALAKKAD.
68 KALIMUTHU
S/O.SUBRAMANIYAM, KARUPUTHURAIKADU, MEENAKSHIPURAM P.
O., CHITTUR, PALAKKAD.
69 ISWARYA KOKILAVANI
W/O.HARIHARAN, KARUPUTHURAIKADU, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
70 CHITHRASELVI
W/O.VARATHARAJ R., KARUPUTHURAIKADU, MEENAKSHIPURAM P.
O., CHITTUR, PALAKKAD.
71 VIGNESH
S/O.MAHALINGAM, KARUPUTHURAIKADU, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
72 VASANTHI
W/O.JOTHILINGAM, KARUPUTHURAIKADU, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
73 ABINANTH KARTHIK
W.P.(C).Nos.25824 of 2020 58
and connected cases
S/O.JOTHILINGAM, KARUPUTHURAIKADU, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
74 VASANTHI
W/O.RAMARAJ, KARUPUTHURAIKADU, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
75 MUTHATHAAL
W/O.ANNAMALAI, KARUPUTHURAIKADU, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
76 SREEDEVI
W/O.VELUCHAMI, POOVATHIMARATHUKADU, MEENAKSHIPURAM P.
O., CHITTUR, PALAKKAD.
77 VIPIN
S/O.MANIKANDAN, SARKARPATHY, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
78 KEERTHIKA
D/O.SEKARAN, POST OFFICE STREET, MEENAKSHIPURAM P. O.,
CHITTUR, PALAKKAD.
BY ADVS.
SRI.P.N.MOHANAN
SRI.C.P.SABARI
SMT.AMRUTHA SURESH
RESPONDENTS:
1 MOOLATHARA SERVICE CO-OPERATIVE BANK LTD NO.P 518
REPRESENTED BY ITS SECRETARY, MEENAKSHIPURAM P. O.,
PALAKKAD - 642103.
2 THE MANAGING COMMITTEE OF MOOLATHARA SERVICE CO-
OPERATIVE BANK LTD NO.P 518
REPRESENTED BY ITS PRESIDENT, MEENAKSHIPURAM P. O.,
PALAKKAD - 642103.
3 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
PALAKKAD - 678 001.
4 ASSISTANT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL)
OFFICE OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
CHITTUR, PALAKKAD - 682 027.
5 THE ELECTORAL OFFICER OF MOOLATHARA SERVICE CO-OPERATIVE
BANK LTD. NO.P 518
ASSISTANT REGISTRAR (GENERAL), CHITTUR, PALAKKAD - 682
027.
W.P.(C).Nos.25824 of 2020 59
and connected cases
R1-2 BY ADV. SRI.GEORGE POONTHOTTAM (SR.)
R1-2 BY ADV. SMT.NISHA GEORGE
R1-2 BY ADV. SRI.V.SATHEESH
SRI.BIMAL K. NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.12.2020, ALONG WITH WP(C).25824/2020(C), AND CONNECTED CASES, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.25824 of 2020 60
and connected cases
JUDGMENT
[ WP(C).25824/2020, WP(C).26032/2020, WP(C).26040/2020, WP(C).26260/2020, WP(C).26277/2020] The Moolathara Service Co-operative Bank Ltd. No. P-518, is a Primary Co-operative Credit Society registered and functioning under the provisions of the Kerala Co-operative Societies Act, 1969 (hereinafter referred to as 'the Act') and the rules framed thereunder. The election to the Managing Committee of the said Society is scheduled to be held on 13.12.2020.
2. W.P.(C) No.25824 of 2020 has been filed challenging the election notification on the ground that the Electoral Officer, in brazen violation of the statutory provisions, has tinkered with the election schedule fixed by the State Co-operative Election Commission and undermined the election process. In the said writ petition, several infractions to Rule 35A of the Kerala Co-operative Societies Rules, ('the Rules' for short) is highlighted and the prayer sought for is to quash the election notification; for a declaration that the election cannot be conducted on the basis of Ext.P1 notification as the Electoral Officer has W.P.(C).Nos.25824 of 2020 61 and connected cases changed the schedule for election without any powers; and for incidental reliefs.
3. W.P.(C) No.26277 of 2020 is filed by the Managing Committee being aggrieved by the acts of the Electoral Officer in removing 1480 members who were included in the preliminary voters list from the final voters list and also for directions that the persons who are removed from the voters list are also entitled to be included in the final voters list to enable them to participate in the election process and to exercise their franchise.
4. W.P.(C) Nos.26260, 26032 & 26040 of 2020 are filed by certain persons who claim that they are also entitled to get membership of the society and that though their applications were submitted well within time as provided under Section 16(2) of the Act, they were kept out from the preliminary voters list. Their prayer is for a direction to the respondents 1 and 2 to issue membership to the petitioners within 60 days of receipt of the application and for a further direction to include them in the voters list.
5. The undisputed facts are that the Managing Committee of the Moolathara Society assumed charge on 26.7.2015 and the original term of 5 years expired on 25.7.2020. Due to the lockdown imposed by the Central Government, the election was deferred and the term of the W.P.(C).Nos.25824 of 2020 62 and connected cases Managing Committee was extended by various orders and Circulars. It is stated that as the extended term is coming to an end, the Managing Committee decided to conduct the election to the Board of Directors on 13.12.2020 and a resolution was forwarded to the State Co-operative Election Commission under Rule 35A(1) of the Kerala Co-operative Societies Rules. The Election Commission issued a notification on 28.10.2020 to conduct elections to be held on 13.12.2020.
6. As per the schedule fixed by the Election Commission, the preliminary voters list was to be published on 11.11.2020 and objections to the preliminary voters list were allowed to be filed from 11.11.2020 to 19.11.2020. The consideration of the objections to the preliminary voters list were to be carried out at 11 a.m on 20.11.2020. The final voters list had to be published at 11 a.m. on 21.11.2020 and the date of filing of the nomination was on 30.11.2020 between 11 a.m. and 1 p.m. The scrutiny of nomination was to be held at 11 a.m. on 1.12.2020 and the last date for withdrawal of nomination was at 5 p.m. on 2.12.2020. The poll was to be held between 8 hrs and 4 p.m. on 13.12.2020.
7. It so happened that the Electoral Officer, the Assistant Registrar (General), Chittoor was appointed by the State Election Commission, Kerala, as the Returning Officer of the Vadakarapathy Grama Panchayat in connection with the elections notified to the Local Self W.P.(C).Nos.25824 of 2020 63 and connected cases Government Institutions. On 20.11.2020, he published a notice in the vernacular dailies that being engaged in duties as the Returning Officer, the objection to the preliminary voters list would be taken up and considered between 11 a.m. and 1 p.m. on 24.11.2020. The petitioners in all these writ petitions contend that they were present in the office of the bank to raise their objections to the preliminary voters list and they were unaware of the postponement unilaterally by the Electoral Officer. Rule 35A(4) of the Rules mandate that the final voters list is to be published in Form No. 35 within 20 days prior to the date fixed for the poll. According to the petitioners, if 24.11.2020 is taken as the date for finalization of the voters list, the above rule would be violated as the election would have to be held on the 19th day of the finalization. The petitioners further contend that even if such an eventuality occurs, as per Rule 35A(3) only the Election Commission will have the jurisdiction to change the election schedule, that too, after publishing the same in two vernacular dailies. They also contend that candidates can submit nominations only after publishing the final voters list and due to the delay in finalizing the voters list, some of the petitioners who are candidates are grossly prejudiced. It is pointed out by the petitioner that after being appointed as the Returning Officer in one of the constituencies, the Electoral Officer, as early as on 13.11.2020, had submitted a request to the Election W.P.(C).Nos.25824 of 2020 64 and connected cases Commission that owing to the said development and due to lack of personnel, it would not be possible to hold the election to the society as per the original schedule.
8. The Managing Committee of the bank in their writ petition has contended that the Electoral Officer has abdicated his duty and has tinkered with the election scheduled without any sanction or authority. They have contended that the said act was clearly against the statutory prescriptions. It is contended that the Electoral Officer had come to the office of the Society only at 11.30 a.m. on 24.11.2020 and at about 4.30 pm., he informed the Secretary of the Society that the Society had failed to produce documents with regard to the eligibility of 1480 members whose names have been detailed in the objections in 28 complaints submitted before him. At about 7.30 pm on the same day, the Returning Officer published the final voters list after deleting the names of 1480 members, who were included in the preliminary list of voters. They contend that the Electoral Officer was acting to the tunes of certain political higher ups. They contend that the preparation of the voters list is a fraud and power and the same cannot be countenanced. They further contend that the course adopted by the Electoral Officer is against the very tenets of democratic process and if allowed to stand would turn the election into a farce and nothing more. They also contend that the W.P.(C).Nos.25824 of 2020 65 and connected cases election schedule cannot be rearranged or unsettled according to the whims and fancies of the Electoral Officer and the tinkering carried out by him cannot be ratified by the Election Commission.
9. In view of the contentions raised and to avoid any delay in the adjudication process, the Election Commission was directed to file a statement. In their statement, after narrating the schedule of election, it is stated that though the Electoral Officer had altered the election schedule, it was for an unavoidable reason as he was required to act as the Returning Officer by the State Election Commission to fulfil the constitutional mandate to conduct elections to the LSGIs. It is stated that had there been no election duty, the Electoral Officer would not have altered the appointed day for consideration of the objection to the preliminary voters list. It is further stated that the Electoral Officer had heard all the objections to the preliminary voters list on 24.11.2020 and after duly considering the objections, out of 7172 voters who found a place in the preliminary voters list 1443 persons were removed. The Commission would also state that there is no infraction of Rule 35A(4) as the date appointed for polling being on 13.12.2020 and the final voters list having been published on 24.11.2020, the same has been done within 20 days. They further state that the Apex Court, as well as this Court, has held that interference can be made in matters relating to election only if it W.P.(C).Nos.25824 of 2020 66 and connected cases subserves the progress of the election and facilitates its completion and not in any other case.
10. I have considered the submissions advanced and have carefully perused the records.
11. The petitioners have rushed to this Court complaining of blatant infraction of the Rules. With the consent of all parties, the matter is taken up for final disposal.
12. It was by incorporating Section 28A in the Act, that the Government had constituted a State Co-operative Election Commission for the superintendence, direction, and control of the preparation of electoral rolls and for the conduct of all elections to Co-operative Societies including election to the President/Vice President and Representative General body. Simultaneously, Rule 35A was incorporated in the Rules providing for the procedure regarding conduct of election to the committee of societies by the State Co-operative Election Commission. In fact, the legislature wanted that the elections to the Co-operative Societies should be conducted by independent statutory authority, uninfluenced by any directions from either the Government or the Registrar of the Co-operative Societies in any manner, so as to ensure transparency in elections in the Co-operative Societies.
13. It would be apposite to refer to the relevant provisions in the W.P.(C).Nos.25824 of 2020 67 and connected cases Rules at this juncture.
35A: Procedure regarding conduct of election to the committee of Societies by the State Co-operative Election Commission.
The election of the members to the committee of Societies by the State Co-operative Election Commission shall be conducted in the following manner:
(1) The committee shall meet at least 60 days prior to the date of expiration of its term and pass a resolution fixing the date, time and place for the conduct of the election to the new committee. A copy of such resolution shall be sent to the State Co-operative Election Commission by registered post within a week through the Registrar Explanation.-- The expression "Registrar" means (a) in the case of societies having State wide jurisdiction or having jurisdiction over more than one district, the Registrar of Co-operative Societies, (b) in the case of societies where the jurisdiction of which is confined to one district and in the case of Primary Societies, the jurisdiction of which exceeds one circle, the Joint Registrar of the district concerned and (c) in the case of Primary Societies the jurisdiction of which does not exceed one circle, the Assistant Registrar of the circle concerned.
(2) The Co-operative Election Commission may on receipt of such a resolution appoint returning officer from among the officers of the concerned Administrative Department for the conduct of election. The W.P.(C).Nos.25824 of 2020 68 and connected cases Returning Officer so appointed may be given such remuneration as may be fixed by Government from time to time. The Returning Officer shall take necessary steps for the conduct of election and the Committee shall render all necessary assistance to the returning officer for the conduct of election to the committee.
(3) The State Election Commission shall notify the details of election to the committee of the society, in two vernacular dailies having wide circulation in the area. A copy of the information shall also be affixed on the Notice Board of the head office and the branches, if any, of the Society. The notification shall contain the following particulars:
(i) The number of vacancies to be filled up by election;
(ii) Any area or constituency that is specified in the bye-laws from which members are to be elected;
[(iii) The date on which and the place at which the preliminary notification of the list of members qualified to vote as the voter shall be published;
(iv) The date between which objections shall be filed and the date on which, the hours between which, and the place at which, the objections, if any, shall be scrutinized;
(v) The date on which, and the place at which, the final voters list shall be published.
[(vi) The date on which, the place at which, and hours between which nomination paper shall be filed by the contesting candidate or by his proposer or seconder;
(vii) The date and hour when the nomination paper will be scrutinised; W.P.(C).Nos.25824 of 2020 69 and connected cases
(viii)] The date on which, the place at which and the hours between which, polling if necessary will take place. (emphasis supplied) (3A) xxxxxxxxxxxx (3B) xxxxxxxxxxxx (4) The State Co-operative Election Commission shall appoint an Electoral Officer from among the officers of the concerned. Administrative Department who shall be responsible for the publication of the list of members qualified to vote at the election in accordance with the provisions of the Act, rules and bye-laws as stood on a date 60 days prior to the date fixed for the poll. The list shall contain the admission number, name of the member, name of father or husband and the address of such member. Such list shall also contain the name and other particulars of the delegate in cases where the member is a society or corporation or a statutory or non-statutory Board, Committee or other body of persons which is a member of another society or Government. It shall be the duty of the Chief Executive of the concerned society to prepare, up date the list as per the Rules and submit voters list duly approved by the Committee, to the Electoral Officer within thirty five days prior to the date fixed for election and render all assistance required by the Electoral Officer. It is the duty of the Electoral Officer to publish the preliminary voters list in Form No. 34 in the Notice Board of the Head Office and branches if any, of the society and call for objections if any, on the voters list within seven days of publication and publish final voters list in Form No. 35 within twenty days prior to the date fixed for the poll. The final voters list so prepared should be published in the Head Office and branches of the W.P.(C).Nos.25824 of 2020 70 and connected cases concerned society. A copy of such list shall be supplied by the society to any member on payment of such fees as may be prescribed by the committee of the Society. (emphasis supplied) Explanation.-- Only the active members shall be included in the voters list. The members who have utilised the minimum service provided by the society during the two consecutive years shall be considered as active members. The preliminary voters list and final voters list shall contain the name and address of the society where the member is a society or corporation or a statutory or non- statutory board, committee or other body of persons which is a member of another society or Government.] xxxxxxxxx xxxxxxxxxx xxxxxxxx xxxxxxxxxxx xxxxxxxxx xxxxxxxxxx xxxxxxxx xxxxxxxxxxx
14. There cannot be any manner of doubt that Rule 35A (1) (3) and (4) are mandatory (see Jayavarma K. v. State Co-operative Election Commission and Ors. [2017 (1) KLT 921]. Only the Election Commission can notify the details of election to the committee of the society in the manner prescribed in Rule 35A (3) of the Rules. It is in exercise of the said powers that the notification was published detailing the particulars as mandated therein. The preliminary voters list was published on 11. 11.2020 and the period provided for raising objections was from 11.11.2020 to 19.11.2020. As per the schedule, the objection of W.P.(C).Nos.25824 of 2020 71 and connected cases the voters list had to be considered by the Electoral Officer on 20.11.2020. There are materials to suggest that the petitioners in W.P.(C) No. 25824 of 2020 approached the office of the Society and furnished their objection to the inclusion of certain voters in the preliminary voters list. Less said the better about the things that transpired on that day. The Electoral Officer, without the junction of knowledge of the Election Commission, published a notice in two vernacular newspapers informing the members that the objection to the voters list would be considered only on 24.11.2020. It is admitted by the Election Commission that it was not with their authorisation. The Electoral Officer has his own reasons for tinkering with the dates as he was appointed as the Returning Officer by the State Election Commission to the local bodies election of the Vadakarapathy Grama Panchayath. Astonishingly, as early as on 13.11.2020, he had issued a letter to the Election Commission pointing out all the above aspects and had sought for postponing the election as according to him a minimum of 50 employees are required to successfully hold the election. How the Election Commission responded to this request is anybody's guess.
15. Of course, the Election Commission in their statement has taken a stand that the Electoral Officer has tinkered with the notification as he had no other option and due to the exigencies. However, when the W.P.(C).Nos.25824 of 2020 72 and connected cases Rules stipulate a definite procedure and time schedule, which even the Election Commission cannot tinker with, it stands to no reason to contend that the acts committed without jurisdiction by the electoral officer, can subsequently be ratified by the commission.
16. Furthermore Rule 35A (4) states that it is the duty of the Electoral Officer to publish the preliminary voters list in Form No. 34 in the Notice Board of the Head Office and branches, if any, of the Society and call for objections, if any, on the voters list within seven days of publication and publish final voters list in Form No. 35 within twenty days prior to the date fixed for the poll. The final voters list so prepared should be published in the Head Office and branches of the concerned society. In the instant case, the date of polling is on 13.12.2020 and if that be the case, the statutory requirement of a gap of 20 days will get reduced to 19 days due to the misadventure committed by the Electoral Officer. This is another clear infraction of the Rules and the Election Commission could not have ratified the same. The candidates will be able to submit their nomination only after the final voters list is published, and as per sub rule (6)(d) of Rule 35A of the Rules, only the candidates whose names are included in the final voters list can submit their nomination. As per the original schedule, the Electoral Officer had to publish the final voters list on 21.11.2020 and the last date of filing the nomination was on W.P.(C).Nos.25824 of 2020 73 and connected cases 30.11.2020. By the refixation of the schedule by the Electoral Officer, he was in a position to publish the final voters list in the office only on 25.11.2020 . This is yet another infraction of the Rules. The fixation of the time schedules in the original notification is for a definite purpose and it provides certainty to the election process. If one person alters the date to the disadvantage of the other stakeholders, it would certainly cause grave prejudice. In other words, if the dates are altered unilaterally, it would have a knock-on effect on the overall schedule.
17. I am unable to accept the submission of the standing counsel appearing for the Election Commission that these aspects can also be agitated before the forum constituted for deciding election disputes. It is quite unfortunate that the Election Commission takes such a stand in a case of instant nature and that too at the expense of maintaining the sanctity of the election process. If the act committed by the Electoral Officer is approved, it can become the norm and every Electoral Officer when faced with any difficulties in complying with the schedule, would be in a position to tinker with the election schedule in the manner he chooses. The election schedule is fixed by the Election Commission and if they are of the opinion that some alteration is required for subserving the election process, it is for the Commission to act in accordance with Rule 35A(3) of the Rules and that too by ensuring that the other provisions of W.P.(C).Nos.25824 of 2020 74 and connected cases the Rules are not violated. By no means, the Electoral Officer can interfere with the schedule as has been done in the instant case. I have no doubt in my mind the said acts committed by the Electoral Officer against the statutory provisions, cannot subsequently be ratified by the Commission. When the Election Commission received a request from the returning officer as early as on 13.11.2020, requesting for adjoining the election, instead of sleeping over the same, they should have made appropriate arrangements. They could have very well acted as per the Rules and published an altered schedule instead of forcing the Electoral Officer to take up the mantle of rescheduling the date on his own.
18. When the legislature bestows statutory power on a public authority to do a thing in a particular way, the manner of doing the thing is mandatory or jurisdictional. In other words ,when a statute is passed for the purpose of enabling something to be done, and prescribes the formalities which are to attain the performance, those prescribed formalities which are essential to the validity of the thing done are called imperative or absolute, but those which are not essential and may be disregarded without invalidating the thing to be done are called directory. (Craies on Statute Law (6th Edn.) Page 63). The stipulations in Rule 35A (3) and (4) provisions of Rule 35A being mandatory, any deviation from the same without authorization cannot be accepted. It is trite that a W.P.(C).Nos.25824 of 2020 75 and connected cases command to do a thing in a particular manner would imply a prohibition to do it in any other manner. when the provision directs acts or proceedings to be done in a certain way and indicates that a compliance with such provisions is essential to the validity of the act or proceedings, or requires some antecedent and pre-requisite conditions to exist prior to the exercise of the power, or be performed before certain other powers can be exercised, the statute may be regarded as mandatory. [See Crawford's Interpretation of Law (1989 reprint Page 515)].
19. In the case on hand, what disturbs the conscience of the Court is not relating to any minor breach of rule or matters with regard to the preparation of the electoral roll or an improper rejection of a nomination or the deletion of certain persons from the voters list. If that was the case, the petitioners could have been relegated to the Co- operative Arbitration Court and prefer an election petition. On the other hand, what is apparent is a blatant and brazen breach of the statutory provisions rendering the entire process into a farce. It needs no reiteration that gross prejudice would have been caused by the voters by the altering of the schedule.
20. The learned standing counsel appearing for the Election Commission reminded this Court that this Court should be slow to interfere W.P.(C).Nos.25824 of 2020 76 and connected cases with election matters and the parties should be relegated to the forum constituted for deciding election disputes.
21. I am conscious of the principles laid down by the Apex Court in Election Commission of India Vs. Ashok Kumar [(2000) 8 SCC 216] wherein their Lordships had occasion to lay down the principles governing the jurisdiction of this Court to entertain petitions under Article 226 of the Constitution of India after commencement of electoral process. After taking into consideration of the decisions of the Constitution Bench in N.P.Ponnuswami vs. Returning Officer, Namkkal Constituency [AIR 1952 SC 64] and Mohinder Singh Gill v. Chief Election Commissioner [1978 (1) SCC 405], the Supreme Court held as hereunder: -
32. For convenience sake we would now generally sum up our conclusions by partly restating what the two Constitution Benches have already said and then adding by clarifying what follows therefrom in view of the analysis made by us hereinabove:
(1) If an election, (the term election being widely interpreted so as to include all steps and entire proceedings commencing from the date of notification of election till the date of declaration of result) is to be called in question and which questioning may have the effect of interrupting, obstructing or protracting the election proceedings in any manner, the invoking of judicial remedy has to be postponed till after W.P.(C).Nos.25824 of 2020 77 and connected cases the completing of proceedings in elections. (2) Any decision sought and rendered will not amount to calling in question an election if it subserves the progress of the election and facilitates the completion of the election. Anything done towards completing or in furtherance of the election proceedings cannot be described as questioning the election.
(3) Subject to the above, the action taken or orders issued by Election Commission are open to judicial review on the well-settled parameters which enable judicial review of decisions of statutory bodies such as on a case of mala fide or arbitrary exercise of power being made out or the statutory body being shown to have acted in breach of law. (4) Without interrupting, obstructing or delaying the progress of the election proceedings, judicial intervention is available if assistance of the court has been sought for merely to correct or smoothen the progress of the election proceedings, to remove the obstacles therein, or to preserve a vital piece of evidence if the same would be lost or destroyed or rendered irretrievable by the time the results are declared and stage is set for invoking the jurisdiction of the court. (5) The court must be very circumspect and act with caution while entertaining any election dispute though not hit by the bar of Article 329(b) but brought to it during the pendency of election proceedings.
The court must guard against any attempt at retarding, interrupting, protracting or stalling of the election proceedings. Care has to be taken to see that there is no attempt to utilise the court's indulgence by filing a petition outwardly innocuous but essentially a subterfuge or pretext for achieving an ulterior or hidden end. Needless to say that in the very nature of the things the court would act with reluctance and W.P.(C).Nos.25824 of 2020 78 and connected cases shall not act, except on a clear and strong case for its intervention having been made out by raising the pleas with particulars and precision and supporting the same by necessary material.
22. It has been held by the Apex Court in no uncertain terms that though the attempt of this Court must be to subserve the progress of the election and facilitate the completion of the election, the action taken or orders issued by Election Commission are open to judicial review on the well-settled parameters which enable judicial review of decisions of statutory bodies. It has to be shown that there has been a mala fide or arbitrary exercise of power or that the statutory body must be shown to have acted in breach of law. It is luculent that the provisions of the Rules governing the election to the society have been violated with impunity and the Electoral Officer has exercised powers which he does not have. The election Commission could not have ratified the acts as they themselves could not have acted in violation to the statutory provision. Instead of making corrections to save the situation the Election Commission has taken the easy way out by ratifying the acts of the Electoral Officer. I hold that there has been a manifest error in the exercise of power by the Election Commission in ratifying the acts of the Electoral Officer retrospectively. The said exercise is manifestly arbitrary and will W.P.(C).Nos.25824 of 2020 79 and connected cases tantamount to an abuse of the provisions. Such exercise of power would stand vitiated as the order has been passed by the authority beyond the limits conferred upon the authority by the legislature. I am satisfied that if the election proceedings are permitted to go on by turning a blind eye to the illegalities perpetrated, it would amount to gross abuse of the process of law. Having considered the entire aspects, I am of the considered opinion that this is a fit case wherein this Court will be well justified in interfering with the election notification on the ground of illegality, irrationality and procedural impropriety.
In the result, the following directions are issued:
a) W.P.(C) No.25824 of 2020 will stand allowed and Ext.P1 election notification dated 28.10.2020 for conduct of election to the 4th respondent bank will stand quashed. Consequently, Ext.P4 communication will also stand quashed. It is held that the Electoral Officer has no jurisdiction to change the election schedule as fixed by the Election Commission. Consequently, the Society shall take steps to conduct the election and forward a fresh resolution to the Election Commission within a week and on receipt of the resolution, the Election Commission shall issue fresh notification to hold the election to the Managing Committee in strict compliance with the statutory provisions. W.P.(C).Nos.25824 of 2020 80
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b) In view of the directions above, no further orders are required to be passed in W.P.(C) Nos.26277, 26032, 26040 and 26260 of 2020. The petitioners therein will be able to seek inclusion or exclusion in the fresh proceedings that is to be initiated.
c) Parties are directed to suffer their costs.
Sd/-
RAJA VIJAYARAGHAVAN V JUDGE ps W.P.(C).Nos.25824 of 2020 81 and connected cases APPENDIX OF WP(C) 25824/2020 PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE ELECTION NOTIFICATION DATED 28.10.2020 ISSUED BY THE ELECTION COMMISSION EXHIBIT P2 TRUE COPY OF THE OBJECTION TO THE VOTERS LIST FILED BY THE FIFTH PETITIONERS EXHIBIT P3 A TRUE COPY OF THE PETITION SUBMITTED BY CERTAIN MEMBERS BEFORE THE ELECTION COMMISSION EXHIBIT P4 A TRUE COPY OF THE COMMUNICATION DATED 17.11.2020 ISSUED BY THE ELECTORAL OFFICER EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION DATED 13.11.2020 OF THE SECOND RESPONDENT W.P.(C).Nos.25824 of 2020 82 and connected cases APPENDIX OF WP(C) 26277/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ELECTION NOTIFICATION NO.01/552/2020/E(1) SCEC DATED 28.10.2020 ALONG WITH ORDER ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE PRELIMINARY LIST OF VOTERS ISSUED BY THE ELECTORAL OFFICER DATED 11.11.2020.
EXHIBIT P3 TRUE COPY OF THE NOTICE NO.1530/2020 DATED 17.11.2020 ISSUED BY THE 2ND RESPONDENT.
EXHIBIT P4 TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER FROM THE 4TH RESPONDENT DATED 13.11.2020.
EXHIBIT P4 A TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 B TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 C TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 D TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 E TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 19.11.2020. W.P.(C).Nos.25824 of 2020 83 and connected cases EXHIBIT P4 F TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED NIL.
EXHIBIT P4 G TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED NIL.
EXHIBIT P4 H TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED NIL.
EXHIBIT P4 I TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED NIL.
EXHIBIT P4 J TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 K TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 L TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 M TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 N TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 O TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 P TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 Q TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 R TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 S TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 T TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 U TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED NIL.
EXHIBIT P4 V TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. W.P.(C).Nos.25824 of 2020 84 and connected cases EXHIBIT P4 W TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 X TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 Y TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 13.11.2020. EXHIBIT P4 Z TRUE COPY OF THE OBJECTION RECEIVED BY THE ELECTORAL OFFICER DATED 17.11.2020. EXHIBIT P5 TRUE COPY OF THE NOTICE NO.1530/2020 DATED 24.11.2020 ISSUED BY THE ELECTORAL OFFICER TO THE SECRETARY OF THE BANK.
EXHIBIT P6 TRUE COPY OF THE FINAL LIST OF VOTERS PUBLISHED BY THE ELECTORAL OFFICER ON 24.11.2020.
EXHIBIT P7 TRUE COPY OF THE COMPLAINT SUBMITTED TO THE MINISTER FOR CO-OPERATION THROUGH THE MINISTER FOR WATER RESOURCES DATED NIL SUBMITTED BY THE MEMBERS OF THE SOCIETY.
EXHIBIT P8 TRUE COPY OF THE COMMUNICATION
NO.956A/2020 ISSUED BY THE 2ND RESPONDENT
DATED 04.09.2020.
W.P.(C).Nos.25824 of 2020 85
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APPENDIX OF WP(C) 26260/2020
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RECEIPT DATED
22.07.2020 ISSUED BY THE FIRST RESPONDENT
TO 173 RD PETITIONER.
EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED
22.07.2020 ISSUED BY THE FIRST RESPONDENT
TO 197TH PETITIONER.
EXHIBIT P3 A TRUE COPY OF THE COMMUNICATION DATED
17.09.2020 OF 337TH PETITIONER.
EXHIBIT P4 A TRUE COPY OF THE RESIDENTIAL
CERTIFICATE DATED 23.10.2020 ISSUED TO
THE 459TH PETITIONER.
EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION DATED
07.10.2020 OF THE ASSISTANT REGISTRAR.
EXHIBIT P6 A TRUE COPY OF THE LETTER DATED
16.11.2020 OF THE ASSISTANT REGISTRAR.
EXHIBIT P7 A TRUE COPY OF THE ELECTION NOTIFICATION
DATED 28.10.2020 ISSUED BY THE ELECTION
COMMISSION.
W.P.(C).Nos.25824 of 2020 86
and connected cases
APPENDIX OF WP(C) 26032/2020
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RECEIPT DATED
23.7.2020 ISSUED BY THE FIRST RESPONDENT
TO FIRST PETITIONER
EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED
22.7.2020 ISSUED BY THE FIRST RESPONDENT
TO 38TH PETITIONER
EXHIBIT P3 A TRUE COPY OF THE COMMUNICATION DATED
13.9.2020 OF 81ST PETITIONER
EXHIBIT P4 A TRUE COPY OF THE RESIDENTIAL
CERTIFICATE DATED 23.10.2020 ISSUED TO
THE 31ST PETITIONER
EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION DATED
7.10.2020 OF THE ASSISTANT REGISTRAR
EXHIBIT P6 A TRUE COPY OF THE LETTER DATED
16.11.2020 OF THE ASSISTANT REGISTRAR
EXHIBIT P7 A TRUE COPY OF THE ELECTION NOTIFICATION
DATED 28.10.2020 ISSUED BY THE ELECTION
COMMISSION
EXHIBIT P8 A TRUE COPY OF THE OBJECTION FILED BY
14TH PETITIONER ALONG WITH OTHERS
W.P.(C).Nos.25824 of 2020 87
and connected cases
APPENDIX OF WP(C) 26040/2020
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RECEIPT DATED 19.05.2020
ISSUED BY THE FIRST RESPONDENT TO 76TH
PETITIONER.
EXHIBIT P2 A TRUE COPY OF THE RECEIPT DATED 22.07.2020
ISSUED BY THE FIRST RESPONDENT TO 77TH
PETITIONER.
EXHIBIT P3 A TRUE COPY OF THE COMMUNICATION DATED
13.09.2020 OF 14TH PETITIONER.
EXHIBIT P4 A TRUE COPY OF THE RESIDENTIAL CERTIFICATE
DATED 23.10.2020 ISSUED TO THE 78TH PETITIONER.
EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION DATED 07.10.2020 OF THE ASSISTANT REGISTRAR.
EXHIBIT P6 A TRUE COPY OF THE LETTER DATED 16.11.2020 OF THE ASSISTANT REGISTRAR.
EXHIBIT P7 A TRUE COPY OF THE ELECTION NOTIFICATION DATED 28.10.2020 ISSUED BY THE ELECTION COMMISSION.
EXHIBIT P8 A TRUE COPY OF THE OBJECTION FILED BY 73RD PETITIONER ALONG WITH FEW OTHERS.
W.P.(C).Nos.25824 of 2020 88and connected cases