Kerala High Court
Augustine Antony vs State Election Commission on 4 December, 2020
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
W.P.(C).Nos.26920/2020 and connected cases 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26920 OF 2020(L)
PETITIONER:
AUGUSTINE ANTONY,
GENERAL SECRETARY, TWENTY 20 PARTY,
BUILDING NO.IV/172, KADAYIRUPPU P.O.,
KUNNATHUNADU TALUK, ERNAKULAM-682 311.
BY ADV. SRI.BLAZE K.JOSE
RESPONDENTS:
1 STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPRUAM-695 033,
REPRESENTED BY ITS SECRETARY.
2 THE DISTRICT COLLECTOR AND DISTRICT ELECTION
OFFICER,
CIVIL STATION, KAKKANADU, ERNAKULAM-682 030.
3 THE SUPERINTENDENT OF POLICE,
ERNAKULAM RURAL, ALUVA-683 101.
4 COMMISSIONER OF POLICE, KOCHI,
ERNAKULAM DISTRICT-682 035.
5 THE RETURNING OFFICER,
KIZHAKKAMBALAM GRAMA PANCHAYAT,
ASSISTANT EXECUTIVE ENGINEER, PWD,
THRIKKAKARA, ERNAKULAM-682 030.
6 RETURNING OFFICER,
VENGOLA GRAMA PANCHAYAT, AEO, PERUMBAVOOR,
ERNAKULAM DISTRCT-683 542.
7 RETURNING OFFICER,
AIKKARANADU GRAMA PANCHAYAT, TALUK STATISTICAL
OFFICER, KUNNATHUNADU, PERUMBAVOOR,
W.P.(C).Nos.26920/2020 and connected cases 2
ERNAKULAM DISTRICT-683 542.
8 RETURNING OFFICER,
KUNNATHUNADU GRAMA PANCHAYAT, EMPLOYMENT OFFICER,
PERUMBAVOOR, PERUMBAVOOR,
ERNAKULAM DISTRICT-683 542.
9 RETURNING OFFICER,
MAZHUVANOOR GRAMA PANCHAYAT, SPECIAL THASILDAR,
OFFICE OF THE SPECIAL THASILDAR, COCHIN
CORPORATION, VYTTILA, ERNAKULAM DISTRCT-682 019.
10 STATION HOUSE OFFICER,
KUNNATHUNADU POLICE STATION,
ERNAKULAM DISTRICT-683 562.
11 STATION HOUSE OFFICER,
PUTHENCRUZE POLICE STATION,
ERNAKULAM DISTRICT-682 308.
12 STATION HOUSE OFFICER,
PERUMBAVOOR POLICE STATION,
ERNAKULAM DISTRICT -683 542.
13 STATION HOUSE OFFICER,
THADIYITTA PARAMBU POLICE STATION,
ERNAKULAM DISTRCT-683 105.
14 STATION HOUSE OFFICER,
AMBALAMEDU POLICE STATION,
ERNAKULAM DISTRCT-682 303.
15 M.P.RAJAN,
AGED 63 YEARS,
S/O.PAULOSE, MEKKAMKUNNEL HOUSE, VILANGU P.O.,
KIZHAKKAMBALAM-683 562.
16 ALIAS KARIPRA,
AGED 55 YEARS,
S/O. VARGHESE (KUNJAPPAN), KARIPRA HOUSE,
POYYAKKUNNAM, KIZHAKKAMBALAM-683 562.
17 SURESH.K.H.,
AGED 42 YEARS,
S/O. HARIHARAN, KUNNATHKUZHIYIL HOUSE,
NORTH MAZHUVANNOOR P.O., ERNAKULAM-686 669.
18 K.A.VARGHESE,
AGED 68 YEARS
W.P.(C).Nos.26920/2020 and connected cases 3
S/O ABRAHAM, KUTTICHIRA HOUSE,
KUMARAPURAM P.O., ERNAKULAM-683 565.
19 C.V.ISSAC,
AGED 52 YEARS,
S/O.VARGHESE, CHIRAPPURAM HOUSE,
VENGOLA P.O., ERNAKULAM-683 556.
20 M.K.MANOJ,
AGED 47 YEARS,
S/O.KUNJAMPILLA, MANATHANATHU HOUSE,
KADAYIRIPP P.O., ERNAKULAM-682 311.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C.
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26810/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26810 OF 2020(A)
PETITIONERS:
1 PRAMOD CHANDRAN,
AGED 43 YEARS,
S/O. M.N.CHANDRASEKHARAN NAIR,
THEKKEKATTATHARA,URURUKKARI VILLAGE,
RAMANKARI PANCHAYAT, EDATHWAA VILLAGE.
2 LEELAMMA MATHEW,
AGED 65 YEARS,
S/O. DIVAKARAN, ALANCHERI HOUSE,
VEZHAPRA P.O, RAMANKARI PANCHAYAT,
RAMANKARI VILLAGE.
3 JOSEPH CHEKKODAN,
AGED 56 YEARS,
CHEKKOD HOUSE, RAMANKARI PANCHAYAT,
RAMANKARI VILLAGE.
4 V.A.BALAKRISHNAN,
AGED 62 YEARS,
S/O.VASUDEVAN, AMRITHAVILASAM,
VEZHAPRA P.O, RAMANKARI PANCHAYAT,
RAMANKARI VILLAGE.
BY ADVS.
SRI. RAJESH VIJAYAN
SMT. SIKHA S. NAIR
RESPONDENTS:
1 DISTRICT POLICE CHIEF,
ALAPPUZHA DISTRICT, PIN-688012.
2 INSPECTOR OF POLICE,
RAMANKARI POLICE STATION, RAMANKARI,
KUTTANAD, ALAPPUZHA DISTRICT, PIN-689595.
W.P.(C).Nos.26920/2020 and connected cases 5
3 STATION HOUSE OFFICER,
RAMANKARI POLICE STATION,
RAMANKARI, KUTTANAD, ALAPPUZHA DISTRICT,
PIN-689595.
4 STATE ELECTION COMMISSION KERALA,
REPRESENTED BY ITS SECRETARY,
CORPORATION OFFICE, LMS JUCTION,
PALAYAM, THIRUVANANTHAPURAM - 695033.
5 RETURNING OFFICER,
WARD NO.11,12,13 OF RAMANKARI PANCHAYAT AND
VEZHAPRA DIVISION OF VELIYANADU BLOCK PANCHAYAT,
KUTTANAD, ALAPPUZHA DISTRICT,PIN - 689595.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A)AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26842 OF 2020(E)
PETITIONER:
SHANAVAS A,
AGED 45 YEARS,
S/O ABDUL JABBAR,
P.K.P.HOUSE, MUKKUNNAM, KADAKKAL P.O.,
KOLLAM, PIN-691 536.
BY ADVS.
SRI.RASHEED C.NOORANAD
SMT.ANITHA M.N. (EKM)
RESPONDENTS:
1 STATE OF KERALA
REP BY HOME SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE ELECTION COMMISSION,
KERALA STATE, REPRESENTED BY ITS SECRETARY,
CORPORATION OFFICE COMPLEX, LMS JUNCTION,
PALAYAM, THIRUVANANTHAPURAM-695 033.
3 DISTRICT POLICE CHIEF,
KOLLAM RURAL-691 001.
4 THE STATION HOUSE OFFICER,
KADAKKAL POLICE STATION, KADAKKAL, KOLLAM-691 536.
5 SIJU, AGED 34 YEARS,
S/O DEVANANTHAN, KALEELIL VEDU, PANGULUKADU,
KADAKKAL-691 536.
6 SAJAYAN, AGED 37 YEARS,
S/O VASUDEVAN,
CHARUVILA, PUTHENVEEDU, LAKSHAMVEEDU,
PULLIPACHA, KADAKKAL-691 536.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
W.P.(C).Nos.26920/2020 and connected cases 7
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 8
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26873 OF 2020(H)
PETITIONER:
O.VIMALA,
AGED 46 YEARS
D/O KRISHNAN, RAMANTHALI, P.O. RAMANTHALI, KANNUR
DISTRICT-670 308.
BY ADV. SRI.T.V.JAYAKUMAR NAMBOODIRI
RESPONDENTS:
1 STATE ELECTION COMMISSIONER REPRESENTED BY ITS
SECRETARY
ELECTION DEPARTMENT OF KERALA, LEGISLATIVE COMPLEX,
VIKASBHAVAN P.O.THIRUVANANTHAPURAM, PIN-695 033.
2 DISTRICT COLLECTOR (AS DISTRICT ELECTION OFFICER),
KANNUR, CIVIL STATION, KANNUR, PIN-670 002.
3 DISTRICT POLICE CHIEF,
KANNUR DISTRICT, CIVIL STATION,
KANNUR, PIN-670 002.
4 STATION HOUSE OFFICER,
PAYYANUR POLICE STATION, PAYYANUR,
KANNUR DISTIRCT-670 307.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A)AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26902 OF 2020(K)
PETITIONER:
K.M.ANILKUMAR,
AGED 42 YEARS,
S/O. KUNHIKRISHNAN, RAMANTHALI,
P.O. RAMANTHALI, KANNUR DISTRICT - 670 308.
BY ADV. SRI.T.V.JAYAKUMAR NAMBOODIRI
RESPONDENTS:
1 STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, ELECTION DEPARTMENT
OF KERALA, LEGISLATIVE COMPLEX, VIKASBHAVAN P.O.,
THIRUVANANTHAPURAM, PIN-695 033.
2 DISTRICT COLLECTOR (AS DISTRICT ELECTION OFFICER)
KANNUR, CIVIL STATION, KANNUR, PIN-670 002.
3 DISTRICT POLICE CHIEF,
KANNUR DISTRICT, CIVIL STATION,
KANNUR, PIN-670 002.
4 STATION HOUSE OFFICER,
PAYYANNUR POLICE STATION, PAYYANUR,
KANNUR DISTRICT, 670 307.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 10
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26930 OF 2020(M)
PETITIONER:
MAJEED MOTTAMMAL,
AGED 48 YEARS,
S/O. KAMAL P.P., RESIDING AT K.P.HOUSE,
KATARALAM P.O., MAYYIL, KANNUR - 670 602.
BY ADV. SRI.MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM DISTRICT, PIN - 695 033.
2 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 696 001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION, KANNUR - 671 123.
4 THE RETURNING OFFICER,
G1029, MAYYIL GRAMA PANCHAYATH, (ASSISTANT
DIRECTOR, AGRICULTURE DEPARTMENT), BLOCK
DEVELOPMENT OFFICE, IRIKKUR, KANNUR - 670 593.
5 DISTRICT POLICE CHIEF,
KANNUR - 670002.
6 CIRCLE INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O. MAYYIL,
KANNUR - 670602.
7 SUB INSPECTOR OF POLICE,
W.P.(C).Nos.26920/2020 and connected cases 11
MAYYIL POLICE STATION, P.O. MAYYIL,
KANNUR - 670602.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26933 OF 2020(N)
PETITIONER:
GEORGE NELLUVELIL,
AGED 61 YEARS,
S/O. KURIAN, NELLUVELIL HOUSE, KANAKAKUNNU,
KUDIYANMALA P.O, NEW NADUVIL AMSOM , TALIPARAMBA
TALUK, KANNUR DISTRICT - 670 582.
BY ADVS.
SRI. V.T.MADHAVANUNNI
SRI. V.A.SATHEESH
RESPONDENTS:
1 THE STATE ELECTION COMMISSION
VIKAS BHAVAN P.O, THIRUVANANTHAPURAM 695 033,
RERPESENTED BY STATE ELECTION COMMISSIONER.
2 RETURNING OFFICER/SUB REGISTRAR,
TALIPARAMBA SUB REGISTRARS OFFICE,
(RETURNING OFFICER OF NADUVIL GRAMA PANCHAYATH)
TALIPARAMBA P.O, KANNUR - 670 141.
3 STATION HOUSE OFFICER, KUDIYANMALA POLICE STATION,
KUDIYANMALA P.O, KANNUR DISTRICT - 670582.
4 DISTRICT POLICE CHIEF,
KANNUR DISTRICT, CIVIL STATION P.O, KANNUR 670 002.
5 DISTRICT COLLECTOR,
KANNUR DISTRICT, CIVIL STATION, KANNUR 670 002.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
W.P.(C).Nos.26920/2020 and connected cases 13
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 14
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26944 OF 2020(P)
PETITIONER:
K.P.CHANDRAN,
AGED 57 YEARS
S/O. BALAKRISHNAN NAMBIAR, RESIDING AT
CHANDRAGEETHAM, KAVILIYOTT CHAAL, P.O. MAYYIL,
KANNUR-670602.
BY ADV. SRI.MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM
DISTRICT-695033.
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-696001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION, KANNUR-670002.
4 THE RETURNING OFFICER,
G 1029 MAYYIL GRAMA PANCHAYATH, (ASSISTANT
DIRECTOR, AGRICULTURE DEPARTMENT), BLOCK
DEVELOPMENT OFFICE, IRIKKUR, KANNUR-670593.
5 DISTRICT POLICE CHIEF,
KANNUR-670002.
6 CIRCLE INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O. MAYYIL, KANNUR-670602.
7 SUB INSPECTOR OF POLICE,
W.P.(C).Nos.26920/2020 and connected cases 15
MAYYIL POLICE STATION, P.O. MAYYIL, KANNUR-670602.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 16
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26951 OF 2020(T)
PETITIONER:
JOY VETTIKKAL,
AGED 52 YEARS,
S/O.DEVASSIA, VETTIKKAL HOUSE, AREEKKAMALA P.O.,
NADUVIL (VIA), ERUVESSI AMSOM, TALIPARAMBA TALUK,
KANNUR DISTRICT-670 582.
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
RESPONDENTS:
1 THE STATE ELECTION COMMISSION
VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695 033,
REPRESENTED BY STATE ELECTION COMMISSIONER.
2 RETURNING OFFICER,
(BLOCK NO.139-IRIKKUR BLOCK PANCHAYATH), EXECUTIVE
ENGINEER, PWD, NH DIVISION, KANNUR-670 001.
3 STATION HOUSE OFFICER,
KUDIYANMALA POLICE STATION, KUDIYANMALA P.O.,
KANNUR DISTRICT-670 582.
4 DISTRICT POLICE CHIEF,
KANNUR DISTRICT, CIVIL STATION P.O.,
KANNUR-670 002.
5 DISTRICT COLLECTOR,
KANNUR DISTRICT, CIVIL STATION, KANNUR-670 002.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
W.P.(C).Nos.26920/2020 and connected cases 17
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 18
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26958 OF 2020(T)
PETITIONER:
JOSEPH. P.M,
AGED 52 YEARS,
S/O. MANI, PARATHANAL HOUSE, VEMBUVA,
PAYYAVOOR P.O., ERUVESSI AMSOM, TALIPARAMBA TALUK,
KANNUR DISTRICT-670 633.
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
RESPONDENTS:
1 THE STATE ELECTION COMNMISSION
VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695 033,
REPRESENTED BY STATE ELECTION COMMISSIONER.
2 RETURNING OFFICER
(BLOCK NO.139-IRIKKUR BLOCK PANCHAYATH), EXECUTIVE
ENGINEER, P.S.D, N.H DIVISION, KANNUR-670 001.
3 STATION HOUSE OFFICER
KUDIYANMALA POLICE STATION, KUDIYANMALA P.O.,
KANNUR DISTRICT-670 582.
4 DISTRICT POLICE CHIEF
KANNUR DISTRICT, CIVIL STATION P.O.,
KANNUR-670 002.
5 DISTRICT COLLECTOR,
KANNUR DISTRICT, CIVIL STATION, KANNUR-670 002.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
W.P.(C).Nos.26920/2020 and connected cases 19
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 20
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26963 OF 2020(U)
PETITIONER:
RISHA C.
AGED 40 YEARS
W/O.E.K.MADHU, UDF CANDIDATE, WARD NO.14 OF MAYYIL
GRAMA PANCHAYATH, RESIDING AT BRIJIS,
KAYARALAM P.O., MAYYIL, KANNUR-670 602.
BY ADV. SRI.MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM
DISTRICT, PIN-695 033.
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM
DISTRICT, PIN-695 001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION, KANNUR-671 123.
4 THE RETURNING OFFICER,
G1029 MAYYIL GRAMA PANCHAYATH (ASSISTANT DIRECTOR,
AGRICULTURE DEPARTMENT), BLOCK DEVELOPMENT OFFICE,
IRIKKUR, KANNUR-670 593.
5 DISTRICT POLICE CHIEF,
KANNUR-670 002.
6 CIRCLE INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O.MAYYIL, KANNUR-670 602.
W.P.(C).Nos.26920/2020 and connected cases 21
7 SUB INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O.MAYYIL, KANNUR-670 602.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 22
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26969 OF 2020(U)
PETITIONER:
MAHEENDRA J.R,
AGED 41 YEARS
S/O JANARDHANA ACHARI, MANJU NIVAS,
KOLIAKODE P O, THIRUVANANTHAPURAM-695607.
BY ADV. SHRI.ROOPESH N.R.
RESPONDENTS:
1 STATE ELECTION COMMISSION,
KERALA STATE, CORPORATION OFFICE COMPLEX, LMS
JUNCTION, PALAYAM, THIRUVANANTHAPURAM-695033.
2 DISTRICT COLLECTOR,
THIRUVANANTHAPURAM DISTRICT, CIVIL STATION
BUILDING, CIVIL STATION ROAD,
THIRUVANANTHAPURAM-695043.
3 SUPERINTENDENT OF POLICE,
THIRUVANANTHAPURAM RURAL, OFFICE OF THE
SUPERINTENDENT OF POLICE, VIKAS BHAVAN,
THIRUVANANTHAPURAM-695001.
4 STATION HOUSE OFFICER,
VENJARAMOODU POLICE STATION, VENJARAMOODU P. O,
THIRUVANANTHAPURAM-695607.
5 SECRETARY,
LOCAL COMMITTEE, COMMUNIST PARTY OF INDIA,
PIRAPPANKODE P. O,
VENJARAMOODU, THIRUVANANTHAPURAM-695607.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
W.P.(C).Nos.26920/2020 and connected cases 23
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 24
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26974 OF 2020(V)
PETITIONER:
MURALI PALLATH,
AGED 51 YEARS,
S/O. EASWARAN NAMBOOTHIRI, ADVOCATE, RESIDING AT
PALLITHARA, KOROM P.O, PAYYNANUR, KANNUR-670 307.
BY ADV. SRI.MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM DISTRICT, PIN-695 033.
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695 001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION, KANNUR-670 002.
4 THE RETURNING OFFICER,
PAYYANUR MUNICIPALITY, (DEPUTY DIRECTOR OF
ECONOMICS AND STATISTICS), CIVIL STATION P.O.
KANNUR-670 002.
5 DISTRICT POLICE CHIEF,
KANNUR-670 002.
6 CIRCLE INSPECTOR OF POLICE,
PAYYANUR POLICE STATION, P.O.PAYYANUR,
KANNUR-670 307.
W.P.(C).Nos.26920/2020 and connected cases 25
7 SUB INSPECTOR OF POLICE,
PAYYANUR POLICE STATION, P.O.PAYYANUR,
KANNUR-670 307.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 26
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26975 OF 2020(V)
PETITIONER:
BIBITHA SANIL,
AGED 34 YEARS,
W/O. SANIL VARGHESE, KARANATTUSSERIL HOUSE,
ALUMTHURUTHY P.O, THIRUVALLA, KAVUMBHAGOM,
PATHANAMTHITTA DISTRICT PIN - 689 113.
BY ADVS.
SRI.JOSEPH GEORGE
SRI.P.A.REJIMON
RESPONDENTS:
1 THE RETURNING OFFICER-G-012
PERINGARA GRAMA PANCHAYATH, PATHANAMTHITTA DISTRICT
(ASSISTANT EXECUTIVE ENGINEER, MINOR IRRIGATION,
SUB DIVISION, THIRUVALLA - 689 101.
2 THE STATE ELECTION COMMISSION,
JANAHITHAM TC-27/6(2) VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM - 695 033,
REPRESENTED BY ITS SECRETARY.
3 THE STATION HOUSE OFFICER,
THIRUVALLA POLICE STATION, THIRUVALLA P.O,
PATHANAMTHITTA DISTRICT PIN - 689 101.
4 THE DISTRICT POLICE CHIEF,
PATHANAMTHITTA, OFFICE OF THE DISTRICT POLICE
CHIEF, PATHANAMTHITTA, PIN - 689 645.
5 SOMAN THAMARACHALIL,
AGED ABOUT 55 YEARS,
THAMARACHALIL HOUSE, ALUMTHURUTHY P.O, THIRUVALLA,
KAVUMBHAGOM, PATHANAMTHITTA DISTRICT, PIN - 689
113.
W.P.(C).Nos.26920/2020 and connected cases 27
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 28
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26977 OF 2020(V)
PETITIONERS:
1 MOLLY JACOB,
AGED 62 YEARS
W/O.JACOB,VAZHAKOOTTATHIL HOUSE,
BEACH WARD,ALAPPUZHA,PIN-688002.
2 RAJI R., AGED 35 YEARS, W/O. SREEJITH,
KOCHUPARAMBIL, ERAVUKADU WARD,
ALAPPUZHA, PIN - 688002.
BY ADV. SRI.VISHNURAJ SUGATHAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY,
HOME DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM,
PIN-695001.
2 ELGIN RICHARD,
CANDIDATE, LDF(LEFT DEMOCRATIC FRONT),
BEACH WARD, ALAPPUZHA MUNICIPALITY,
RESIDING AT RICHARD BHAVAN,
GURUMANDIRAM WARD, ALAPPUZHA,PIN-688002.
3 REMYA SURJITH,
CANDIDATE, LDF(LEFT DEMOCRATIC FRONT),
GURUMANDIRAM WARD, ALAPPUZHA MUNICIPALITY,
RESIDING AT MARUTHACHIKKAL,
GURUMANDIRAM WARD, ALAPPUZHA, PIN-688002.
4 P.K.BAIJU,
SECRETARY,LDF(LEFT DEMOCRATIC FRONT),
ELECTION COMMITTEE, BEACH WARD, RESIDING AT
KAMBIYIL, KUTHIRAPANTHY WARD, ALAPPUZHA-688002.
W.P.(C).Nos.26920/2020 and connected cases 29
5 VEERAPPAN,
SECRETARY, LDF(LEFT DEMOCRATIC FRONT) ELECTION
COMMITTEE, GURUMANDIRAM WARD,
RESIDING AT ARUTHACHIKKAL, GURUMANDIRAM WARD,
ALAPPUZHA, PIN-680002.
6 THE CIRCLE INSPECTOR OF POLICE,
ALAPPUZHA SOUTH POLICE STATION,
ALAPPUZHA,PIN-688001.
7 THE SUPERINTENDENT OF POLICE,
ALAPPUZHA,PIN-688001.
8 THE STATE ELECTION COMMISSION,
REPRESENTED BY COMMISSIONER,
TC-27/6(2), VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM, PIN-695033.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A)AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 30
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26979 OF 2020(V)
PETITIONER:
BASHEER KUNNIL,
AGED 54 YEARS,
S/O P. C MUHAMMED, RESIDING AT HADDAD NAGAR,
P. O BEKAL FORT, KASARAGOD-671316.
BY ADV. SRI.MAHESH V. RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM DISTRICT, PIN-695033.
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN-696001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION,
VIDYA NAGAR,
KASARGOD-671121.
4 THE RETURNING OFFICER,
G14022, PALLIKKARA GRAMA PANCHAYATH, (ASSISTANT
REGISTRAR OF CO-OPERATIVE SOCIETIES), PALLIKKARA,
KASARGOD-671316.
5 THE DISTRICT CHIEF,
KASARGOD-671121.
6 CIRCLE INSPECTOR OF POLICE,
BEKAL,
W.P.(C).Nos.26920/2020 and connected cases 31
P. O BEKAL FORT,
KASARGOD-671316.
7 SUB INSPECTOR OF POLICE,
BEKAL, P. O BEKAL FORT, KASARGOD-671316.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 32
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26981 OF 2020(W)
PETITIONER:
BASHEER KOYAPARAMBIL @ BASHEER K.A,
AGED 51 YEARS,
S/O. ABOOBACKER, KOYAPARAMBIL,
ERAVUKADU WARD, ALAPPUZHA, PIN-688002.
BY ADV. SRI. VISHNURAJ SUGATHAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
HOME DEPARTMENT,SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001.
2 SOUMYA RAJ @ INDU,
CANDIDATE, LDF(LEFT DEMOCRATIC FRONT),ERAVUKADU
WARD, ALAPPUZHA MUNICIPALITY, RESIDING AT TEMPLE OF
ENGLISH, ERAVUKADU WARD, ALAPPUZHA, PIN-688002.
3 SIVAJI K.K,
SECRETARY, LDF(LEFT DEMOCRATIC FRONT),ELECTION
COMMISSION, ERAVUKADUWARD,
THIRUVAMBADY.P.O, ALAPPUZHA,PIN-688002.
4 THE CIRCLE INSPECTOR OF POLICE,
ALAPPUZHA SOUTH POLICE STATION,
ALAPPUZHA, PIN-688001.
5 THE SUPERINTENDENT OF POLICE,
ALAPPUZHA, PIN-688001.
6 THE STATE ELECTION COMMISSION,
REPRESENTED BY COMMISSIONER,
TC-27/6(2), VIKASBHAVAN.P.O,
THIRUVANANTHAPURAM,
W.P.(C).Nos.26920/2020 and connected cases 33
PIN-695033.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26985 OF 2020(W)
PETITIONER:
LATHA SURESH,
AGED 44 YEARS,
W/O. SURESH KUMAR.C, SAGAR KEEZHATTOOR,
P.O. KUTTIKOL, THALIPARAMBA, KANNUR, PIN-670141.
BY ADVS.
SRI.LIJIN THAMBAN
SRI.G.S.KRISHNAN KARTHA
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENT INSTITUTION,
GOVERNMENT OF KERALA,
THIRUVANANTHAPURAM-695001.
2 THE STATE ELECTION COMMISSION,
REPRESENTED BY THE SECRETARY,
KERALA JANAHITHAM, T.C 27/6(2),
VIKAS BHAVAN,
TIHIRUVANANTHAPURAM-695033.
3 THE DISTRICT COLLECTOR,
KANNUR COLLECTORATE, COLLECTORATE ROAD, THAVAKKARA,
KANNUR-670002.
4 THE THALIPARAMBA MUNICIPALITY,
REPRESENTED BY ITS SECRETARY,
THALIPARAMBA P.O, KANNUR DISTRICT,
PIN-670141.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 35
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26991 OF 2020(Y)
PETITIONER:
NABEESA BEEVI K,
AGED 45 YEARS,
W/O MUHAMMED ALI, KAYAKOOL HOUSE, TRICHAMBARAM,
TALIPARAMBA P.O, TALIPARAMBA TALUK, KANNUR
DISTRICT-670 141.
BY ADVS.
SRI.V.T.MADHAVANUNNI
SRI.V.A.SATHEESH
RESPONDENTS:
1 THE STATE ELECTION COMMISSION
VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695 033,
REPRESENTED BY STATE ELECTION COMMISSIONER.
2 V.K. DILEEP,
(RETURNING OFFICER OF WARD NO.22, TALIPARAMBA
MUNICIPALITY, TALIPARAMBA P.O.KANNUR DISTRICT),
PROJECT DIRECTOR, POVERTY ALLEVIATION UNIT,
KANNUR-670 002.
3 STATION HOUSE OFFICER,
TALIPARAMBA POLICE STATION, TALIPARAMBA P.O,
KANNUR DISTRICT-670 141.
4 DISTRICT POLICE CHIEF,
KANNUR DISTRICT, CIVIL STATION P.O.,
KANNUR-670 002.
5 DISTRICT COLLECTOR,
KANNUR DISTRICT, CIVIL STATION, KANNUR-670 002.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
W.P.(C).Nos.26920/2020 and connected cases 36
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 37
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26992 OF 2020(Y)
PETITIONER:
P.BALAKRISHNAN,
AGED 52 YEARS,
S/O.LATE M.KRISHNAN NAIR, RESIDING AT CHIRAKKARA
HOUSE, BELLIKOTH, AJANUR(P.O),
KASARAGOD DISTRICT, PIN-671531.
BY ADVS.
SHRI.JAWAHAR JOSE
SMT.CISSY MATHEWS
SRI.JAISON ANTONY
RESPONDENTS:
1 THE KERALA STATE ELECTION COMMISSION
VIKAS BHAVAN(P.O),
THIRUVANANTHAPURAM, PIN-695033.
2 THE DISTRICT ELECTION OFFICER/DISTRICT COLLECTOR,
CIVIL STATION P.O, KASARAGOD, PIN-671123.
3 THE RETURNING OFFICER,
AJANUR GRAMA PANCHAYATH, AJANUR(P.O),
KASARAGOD DISTRICT, PIN-671531.
4 THE DISTRICT POLICE CHIEF,
KASARAGOD, PARAKATTA, R.D.NAGAR, KUDLU(P.O),
KASARAGOD, PIN-671124.
5 THE DEPUTY SUPERINTENDENT OF POLICE, KANHANGAD,
KANHANGAD(P.O), KASARAGOD, PIN-671315.
6 THE INSPECTOR OF POLICE,
HOSDURG, KANHANGAD(P.O), KANHANGAD, PIN-671315.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
W.P.(C).Nos.26920/2020 and connected cases 38
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A)AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 39
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.26995 OF 2020(Y)
PETITIONER:
VIJAYAKUMARAN,
AGED 45 YEARS,
S/O. KOCHU NARAYANAN, GEETHUBHAVAN, MANGATTUKONNAM,
KALLAYIKONAM P.O, THIRUVANANTHAPURAM -695 598.
BY ADV. SHRI.K.NIRMALAN
RESPONDENTS:
1 STATE ELECTION COMISSIONER,
LMS JUNCTION, PALAYAM P. O,
THIRUVANANTHAPURAM - 695 033.
2 DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION, KUDAPPANAKUNNU P.O,
THIRUVANANTHAPURAM - 695 043.
3 STATE POLICE CHIEF,
POLICE HEAD QUARTERS, SASTHAMANGALAM P.O,
THIRUVANANTHAPURAM - 695 010.
4 COMMISSIONER OF POLICE,
THIRUVANANTHAPURAM CITY, OFFICE OF THE COMMISSIONER
OF POLICE, THAIKAD, THIRUVANANTHAPURAM - 695 033.
5 CIRCLE INSPECTOR OF POLICE,
POTHENCODE, THIRUVANANTHAPURAM - 695 584.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C)26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 40
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27002 OF 2020(A)
PETITIONER:
YOUSUF PALAKKAL,
AGED 52 YEARS,
S/O. MUHAMMED, SAMEERAS, PAZHASSI, PAVANNURMOTTA,
KANNUR DISTRICT.
BY ADVS.
SRI.K.R.AVINASH (KUNNATH)
SRI.E.MOHAMMED SHAFI
SHRI. RAJ CAROLIN V.
RESPONDENTS:
1 ELECTION COMMISSION
KERALA JANAHITHAM, TC 27/692) VIKAS BHAVAN,
THIRUVANANTHAPURAM-695 033,
REPRESENTED BY STATE ELECTION COMMISSIONER.
2 THE DISTRICT COLLECTOR, KANNUR,
COLLECTORATE, KANNUR-670 001.
3 THE DISTRICT POLICE CHIEF,
KANNUR-670 001.
4 THE CIRLCE INSPECTOR OF POLICE,
MAYYIL POLICE STATION, MAYYIL, KANNUR-670 602.
5 ABDUL AZEEZ.N.P,
AGED 60 YEARS
S/O.ABDUL RAHIMAN, 'GRACE' KANDAKKAI ROAD,
P.O.MAYYIL, KANNUR-670 602.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
W.P.(C).Nos.26920/2020 and connected cases 41
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 42
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27010 OF 2020(A)
PETITIONER:
SUJATHA K.,
AGED 44 YEARS
W/O. JAYACHANDRAN, RESIDING AT PALLOTT,
ANANDHASHRAMAM P.O., KASARAGOD DISTRICT-671531.
BY ADVS.
SHRI.JAWAHAR JOSE
SMT.CISSY MATHEWS
SRI.JAISON ANTONY
RESPONDENTS:
1 THE KERALA STATE ELECTION COMMISSION,
VIKAS BHAVAN P.O., THIRUVANANTHAPURAM-695033.
2 THE DISTRICT ELECTION OFFICER/DISTRICT COLLECTOR,
CIVIL STATION P.O., KASARAGOD-671123.
3 THE RETURNING OFFICER,
AJANUR GRAMA PANCHAYATH, AJANUR P.O., KASARAGOD
DISTRICT-671531.
4 THE DISTRICT POLICE CHIEF,
KASARAGOD, PARAKATTA, R.D. NAGAR, KUDLU P.O.,
KASARAGOD-671124.
5 THE DEPUTY SUPERINTENDENT OF POLICE,
KANHANGAD, KANHANGAD P.O., KASARAGOD-671315.
6 THE INSPECTOR OF POLICE,
HOSDURG, KANHANGAD P.O., KASARAGOD-671315.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
W.P.(C).Nos.26920/2020 and connected cases 43
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 44
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27016 OF 2020(B)
PETITIONER:
MANJUSHA P.,
AGED 30 YEARS,
W/O. VINOD, UDF CANDIDATE, WARD NO.1 OF MAYYIL
GRAMA PANCHAYATH, RESIDING AT CHALEN HOUSE,
KORLAAYI, KANDAKAI P.O., MAYYIL, KANNUR-670 602.
BY ADV. SRI.MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM
DISTRICT, PIN-695 033.
2 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN-696 001.
3 THE DISTRICT COLLECTOR
CIVIL STATION, KANNUR-671 123.
4 THE RETURNING OFFICER
G1029 MAYYIL GRAMA PANCHAYATH, (ASSISTANT DIRECTOR,
AGRICULTURE DEPARTMENT), BLOCK DEVELOPMENT OFFICE,
IRIKKUR, KANNUR-670 593.
5 DISTRICT POLICE CHIEF,
KANNUR-670 002.
6 CIRCLE INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O. MAYYIL, KANNUR-670 602.
W.P.(C).Nos.26920/2020 and connected cases 45
7 SUB INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O. MAYYIL, KANNUR-670 602.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 46
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27022 OF 2020(C)
PETITIONER:
SAJEER T.P,
AGED 26 YEARS
S/O. YUSAF, THAIPARAMBATH HOUSE,
CHERUVANCHERY P.O., KANNUR DISTRICT-670 650.
BY ADVS.
SRI.M.MUHAMMED SHAFI
SMT.T.RASINI
SRI.MUHAMMED HANEEF PULUKKOOL
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 KERALA STATE ELECTION COMMISSION
JANAHITHAM TC-27/6(2), VIKAS BHAVAN P. O.,
THIRUVANANTHAPURAM-695 033,
REPRESENTED BY ITS SECRETARY.
3 THE DISTRICT COLLECTOR,
(THE DISTRICT ELECTORAL OFFICER), DISTRICT
COLLECTRATE, KANNUR, CIVIL STATION, KANNUR-670 002.
4 RETURNING OFFICER,
PATTIAM GRAMA PANCHAYATH, WARD NO.9,
KANNUR DISTRICT.
5 THE DEPUTY SUPERINTENDENT OF POLICE,
THALASSERY, KANNUR DISTRICT-670 002.
6 THE CIRCLE INSPECTOR OF POLICE,
KATHIROOR POLICE STATION, KANNUR DISTRICT.
W.P.(C).Nos.26920/2020 and connected cases 47
7 MUHAMMED FAYIS,
AGED 22 YEARS,
S/O. YOUSAF P.P., PEEDIKAYULLA PARAMBATH HOUSE,
CHERUVANCHERY P.O., KANNUR DISTRICT-670 650.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 48
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27026 OF 2020(C)
PETITIONERS:
1 K.R.NANDAKUMAR,
AGED 60 YEARS,
S/O. RAGHAVA MENON, KRISHNAPURAM HOUSE,
MANAKKAPPADY, KARUMALLOOR VILLAGE,
NORTH PARAVUR TALUK.
2 K.M. LAIJU,
AGED 39 YEARS,
S/O. K.P. MOHANAN, KALAPPURAPPARAMBU HOUSE,
MANAKKAPPADY, KARUMALLOOR VILLAGE,
NORTH PARAVUR TALUK.
BY ADVS.
SRI.ABRAHAM P.GEORGE
SRI.PRAVEEN THANKAPPAN
SMT.M.SANTHY
RESPONDENTS:
1 KERALA STATE ELCTION COMMISSION,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE DISTRICT COLLECTOR
ERNAKULAM DISTRICT, CIVIL STATION, KAKKANAD,
PIN - 682030.
3 THE RETURNING OFFICER,
KARUMALLOOR GRAMA PANCHAYATH AND ASSISTANT
EDUCATIONAL OFFICER, NORTH PARAVUR, PIN - 683513.
4 THE SUPERINTENDENT OF POLICE,
ALUVA RURAL, ALUVA, PIN - 683101.
5 THE STATION HOUSE OFFICER,
ALUVA WEST POLICE STATION, ALUVA, PIN - 683511.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
W.P.(C).Nos.26920/2020 and connected cases 49
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 50
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27030 OF 2020(C)
PETITIONER:
SINDHU BABU,
AGED 44 YEARS,
W/O.BABU, RESIDING AT KATTUKULANGARA,
ANANDHASHRAMAM (P.O), KASARAGOD DISTRICT,
PIN-671 531.
BY ADVS.
SHRI.JAWAHAR JOSE
SMT.CISSY MATHEWS
SRI.JAISON ANTONY
RESPONDENTS:
1 THE KERALA STATE ELECTION COMMISSION
VIKAS BHAVAN (PO), THIRUVANANTHAPURAM, PIN-695 033.
2 THE DISTRICT ELECTION OFFICER/DISTRICT COLLECTOR,
CIVIL STATION (P.O), KASARAGOD, PIN-671 123.
3 THE RETURNING OFFICER,
AJANUR GRAMA PANCHAYATH, AJANUR (PO), KASARAGOD
DISTRICT, PIN-671 531.
4 THE DISTRICT POLICE CHIEF, KASARAGOD,
PARAKATTA, RD NAGAR, KUDLU (PO), KASARAGOD,
PIN-671 124.
5 THE DEPUTY SUPERINTENDENT OF POLICE,
KANHANGAD, KANHANGAD (P.O), KASARAGOD, PIN-671 315.
6 THE INSPECTOF OF POLICE, HOSDURG,
KANHANGAD (P.O), KASARAGOD, PIN-671 315.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
W.P.(C).Nos.26920/2020 and connected cases 51
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 52
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27038 OF 2020(D)
PETITIONERS:
1 SAJI KULATHUNKAL,
AGED 56 YEARS,
S/O.LATE K.E.VARGHESE, KULATHUKAL HOUSE,
CHITTAR P.O., PATHANAMTHITTA-689 663.
2 PRADEEP KUMAR D.S,
AGED 57 YEARS
S/O.LATE SREEDHARAN.K.K., DHARALAYAM, CHITTAR P.O.,
PIN-689 663, CHITTAR-SEETHATHODU,
PATHANAMTHITTA DISTRICT.
BY ADV. SRI.V.PHILIP MATHEWS
RESPONDENTS:
1 THE DISTRICT POLICE CHIEF,
PATHANAMTHITTA-689 645.
2 CIRCLE INSPECTOR OF POLICE,
CHITTAR-689 663.
3 THE SUB INSPECTOR OF POLICE,
CHITTAR-689 663.
4 M.S RAJENDRAN,
S/O. SREEDHARAN, MAMPARAYIL HOUSE, CHITTAR P.O.,
PIN-689 663.
5 RADHAKRISHNAN,
S/O. SHANKARAN, THENGUMTHOPPIL, PANNIYAR COLONY,
CHITTAR P.O., PIN-689 663.
6 JAIMON,
S/O. MATHAI, ANGADIYIL HOUSE, VAYYATUPUZHA P.O.,
PIN-689 663.
W.P.(C).Nos.26920/2020 and connected cases 53
7 LINU K. EASO,
S/O. EASO, KULATHUNKAL HOUSE, PANNIYAR COLONY,
CHITTAR P.O., PIN-689 663.
8 RETURNING OFFICER G31,
CHITTAR GRAMA PANCHAYAT (TRIBAL DEVELOPMENT
OFFICER, RANNY, PATHANAMTHITTA DISTRICT,
PIN-689 672.
SRI MURALI PURUSHOTHAMAN, SC
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 54
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27039 OF 2020(D)
PETITIONER:
LIJI N.,
AGED 32 YEARS,
W/O. SURESHAN, RESIDING AT KUNNATH KIZHAKKEZHIL
HOUSE, NANIYOOR NAMBRAM, MULLAKKODI P.O., MAYYIL,
KANNUR-670602.
BY ADV. SRI.MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM DISTRICT, PIN-695033.
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN-696001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION, KANNUR-670002.
4 THE RETURNING OFFICER,
G 1029, MAYYIL GRAMA PANCHAYATH, (ASSISTANT
DIRECTOR, AGRICULTURE DEPARTMENT), BLOCK
DEVELOPMENT OFFICE, IRIKKUR, KANNUR-670593.
5 DISTRICT POLICE CHIEF,
KANNUR-670002.
6 CIRCLE INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O.MAYYIL, KANNUR-670602.
W.P.(C).Nos.26920/2020 and connected cases 55
7 SUB INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O.MAYYIL, KANNUR-670602.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A)AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27044 OF 2020(E)
PETITIONER:
K. LEELAVATHI,
AGED 59 YEARS
W/O. K. ANANDHAKRISHNAN, RESIDING AT KAYYETH HOUSE,
P.O.MAYYIL, KANNUR-670 602
BY ADV. SRI.MAHESH V RAMAKRISHNAN
RESPONDENTS:
1 THE STATE ELECTION COMMISSION,
REPRESENTED BY ITS SECRETARY, CORPORATION OFFICE
COMPLEX, LMS JUNCTION, PALAYAM, THIRUVANANTHAPURAM
DISTRICT, PIN-695 033.
2 THE STATE OF KERALA,
REPRESENTED BY ITS PRINCIPAL SECRETARY TO THE
GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN-696 001.
3 THE DISTRICT COLLECTOR,
CIVIL STATION, KANNUR-670 002.
4 THE RETURNING OFFICER,
G1029 MAYYIL GRAMA PANCHAYATH, (ASSISTANT DIRECTOR,
AGRICULTURE DEPARTMENT), BLOCK DEVELOPMENT OFFICE,
IRIKKUR, KANNUR-670 593.
5 DISTRICT POLICE CHIEF,
KANNUR-670 002.
6 CIRCLE INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O. MAYYIL ,
KANNUR-670 602.
7 SUB INSPECTOR OF POLICE,
MAYYIL POLICE STATION, P.O MAYYIL,
KANNUR-670602.
W.P.(C).Nos.26920/2020 and connected cases 57
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI BIMAL K NATH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 58
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27053 OF 2020(F)
PETITIONER:
P. MARIYAMBI,
AGED 37 YEARS,
W/O.JAFFER, MAMBEES, NR RIFAYI JUMA MASJID, 7TH
MILE, TALIPARAMBA, KANNUR DISTRICT, CANDIDATE OF
THE 26TH WARD OF THE TALIPARAMBA MUNICIPALITY.
BY ADVS.
SRI.K.N.ABHILASH
SRI.SUNIL NAIR PALAKKAT
RESPONDENTS:
1 THE STATE ELECTION COMMISSIONER,
KERALA STATE, TC 27/6(2), VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM, PIN-695 033.
2 THE DISTRICT POLICE CHIEF,
KANNUR DISTRICT, NEAR COLLECTORATE,
KANNUR, PIN-670 001.
3 THE STATION HOUSE OFFICER,
TALIPARAMBA POLICE STATION, TALIPARAMBA,
KANNUR DISTRICT, PIN-671 141.
4 M.P. SAJEERA,
AGED 35 YEARS
W/O. ABDUBACKER, MOTTANTAKATH PUTHIYAPURAYIL, 7TH
MILE, TALIPARAMBA, KANNUR DISTRICT, PIN-671 141.
5 T. BALAKRISHNAN,
AGED 55 YEARS,
S/O. GOVINDAN, THAIKANDI HOUSE, KOOVOD,
KUTTIKKOL P.O., TALIPARAMBA,
KANNUR DISTRICT, PIN-671 141.
W.P.(C).Nos.26920/2020 and connected cases 59
6 JAYAN.V.,
AGED 50 YEARS
S/O. KUNHIRAMAN, VALLIKKOL HOUSE, KOOVOD,
KUTTIKKOL P.O., TALIPARAMBA,
KANNUR DISTRICT, PIN-671 141.
7 CHANDABABU .P,
AGED 52 YEARS
S/O.KUNJAMBU, PUTHIYAVALAPPIL, KOOVOD,
KUTTIKKOL P.O., TALIPARAMBA, KANNUR DISTRICT,
PIN-671 141.
SRI MURALI PURUSHOTHAMAN, SC, K.S.E.C
SRI K. P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 60
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
FRIDAY, THE 04TH DAY OF DECEMBER 2020 / 13TH AGRAHAYANA, 1942
WP(C).No.27057 OF 2020
PETITIONER:
PUSHPAKUMARI
AGED 56 YEARS
W/O.HARIKUMAR, RESIDING AT MURITHITTA VEETTIL,
THIRUVANDOOR, CHENGANOOR, ALAPPUZHA DISTRICT.
BY ADV. SRI.S.SUJIN
RESPONDENTS:
1 DEPUTY SUPERINTENDENT OF POLICE
CHENGANOOR, ALAPPUZHA DISTRICT, PIN-689121.
2 DISTRICT POLICE CHIEF,
ALAPPUZHA, PIN-688011.
3 THE DISTRICT COLLECTOR,
ALAPPUZHA DISTRICT, PIN-688011.
4 THE STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-
695001.
SRI K.P HARISH, SR GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.12.2020, ALONG WITH WP(C).26920/2020(A) AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).Nos.26920/2020 and connected cases 61
JUDGMENT
[ WP(C).26920/2020, WP(C).26810/2020, WP(C).26842/2020, WP(C).26873/2020, WP(C).26902/2020, WP(C).26930/2020, WP(C).26933/2020, WP(C).26944/2020, WP(C).26951/2020, WP(C).26958/2020, WP(C).26963/2020, WP(C).26969/2020, WP(C).26974/2020, WP(C).26975/2020, WP(C).26977/2020, WP(C).26979/2020, WP(C).26981/2020, WP(C).26985/2020, WP(C).26991/2020, WP(C).26992/2020, WP(C).26995/2020, WP(C).27002/2020, WP(C).27010/2020, WP(C).27016/2020, WP(C).27022/2020, WP(C).27026/2020, WP(C).27030/2020, WP(C).27038/2020, WP(C).27039/2020, WP(C).27044/2020, WP(C).27053/2020, WP(C).27057/2020 ] These writ petitions have been filed by Candidates/election agents raising apprehensions of threats and violence by the rival party workers on the days leading to the election to the Local Self Government Institutions in the State of Kerala. In these Writ Petitions filed on the eleventh hour, the petitioners bemoan that they are facing grave threats to life on their person. They assert that they would not be permitted to canvas for votes due to the incessant threats raised against them. In all these cases, the petitioners assert that their opponents, who owe allegiance to the party in power, would get support from the executive machinery of the State and neither them nor their party workers will be permitted to approach the voters and convince them in a free manner. They contend that there would be violence on polling day and there is a reasonable possibility of their booth agents as well as the voters being threatened and obstructed. According to them, if the atmosphere in and around the polling W.P.(C).Nos.26920/2020 and connected cases 62 booth is not peaceful, it would prevent voters from venturing out and casting their vote. In some of the writ petitions, the petitioners contend that their constituency is politically very sensitive and there have been incidents of poll violence during the last elections. According to them, technology has progressed to such an extent that it is perfectly possible for the Election Commission to set up cameras in and around the polling booth and carry out webcasting which would dissuade the troublemakers from interfering with the election process. In some of the writ petitions, directions are sought to be issued to the Election Commission to ensure that impersonation of voters and casting of bogus votes are avoided. They also request that enough contingent of law enforcement officers be deployed to maintain peace and calm in and around the polling stations so that the voters can exercise their franchise and elect their person of choice.
2. In some of the writ petitions, the Election Commission has not been arrayed as a respondent as the prayer is only for police protection. In the cases wherein, the Election Commission has been arrayed as a respondent, statements have been filed narrating the steps taken by the Election Commission to ensure a transparent, fair and trouble free election. Since some of the candidates asserted that the booths are hypersensitive, the Election Commission was directed to file the list of booths that they have categorised as sensitive and hypersensitive. In the statement, which has been filed, it has been stated inter alia as follows:
"2. There are 2,76,20493 voters in Kerala for the Local Self W.P.(C).Nos.26920/2020 and connected cases 63 Government Institutions election. There are 21900 constituencies in Kerala with 34710 polling booths.
3. Maintenance of law and order even during the period of election is a sovereign function, which belongs to the exclusive realm of the State.
4. State Election Commission has taken all steps for the conduct of a free and fair election. Meetings were held with the Chief Secretary of the State, State Police Chief and other top police officials, District Collectors and other senior officers of the State. The State Election Commission has been informed that all steps are being taken by the police to ensure a free and fair election.
5. Senior officials of the Government have been nominated as Observers in consultation with the Government for overseeing/observing the election in terms of Section 40A of the Kerala Panchayat Raj Act and Section 96A of the Kerala Municipality Act. The Observers have been given instructions to keep close watch of sensitive areas including polling stations and other areas which they deem fit.
6. To ensure free and fair election, the Polling Stations/locations which are vulnerable to law and order have to be identified by the police. After the vulnerability mapping, measures to maintain law and order has to be taken by the police. The situation will be reviewed day by day.
7. Deployment of additional police force, videography, web casting etc. will be undertaken as situations warrant. District election officers (District Collectors) will take steps for videography of polling booths on the basis of vulnerability assessment of the Polling Stations/locations by police and on being notified by the police.
8. Sufficient police forces will be deployed in sensitive areas to meet law and order problems. Special care and attention will be taken by the Police in sensitive areas to provide adequate security measures to the electorate and the polling officials for the smooth conduct of W.P.(C).Nos.26920/2020 and connected cases 64 election in a peaceful atmosphere.
9. Strict instructions have been given to the police officials to take stringent and instantaneous action in accordance with law to prevent bogus voting, impersonation, booth capturing and other electoral offences. Any attempt to traverse the tranquility in order to take advantage from countermanding election or any attempt to interfere with the smooth process of election will be dealt with seriously by the police. Appropriate and immediate remedial action will be taken in accordance with law to defeat such despicable situations.
10. Thus every step is being taken by the State Election Commission with the assistance of the State machinery and police to ensure a free and fair election. The police have been instructed to provide adequate protection to voters, polling agents of all political parties and candidates and to assist the election machinery to ensure, safe, fair and free poll. The arrangements will be reviewed each day with the assistance of the police."
3. Sri. Murali Purushothaman, the learned standing counsel submitted that out of total number of 34710 polling booths, 1800 polling booths have been identified as hypersensitive. In those polling booths, webcasting facilities have been arranged and the proceedings are webcasted live to the offices of the Election Commission, District Electoral Officer as well as the police authorities. The remaining 1100 polling booths have been identified as sensitive and in those booths, videography will be provided. In other polling booths which have not been identified as sensitive or hypersensitive, the Election Commission has made arrangements to provide accredited videographers whose services can be availed by the candidates or their election agent at the expense of the person who makes a request to the District Collector. It is further submitted that the W.P.(C).Nos.26920/2020 and connected cases 65 Election Commission have issued directions to the State to deploy enough police personnel to ensure that no obstruction is caused to the voter or the candidate by any antisocial element. The Commission has been informed by the State that enough police personnel would be deployed to ensure a free and fair election. He would further state that the District Election Officers are the District Collectors themselves and they will be monitoring every stage of the election and if situation so warrants, additional police force, videography, webcasting etc. will be undertaken. The evaluation will be done on the basis of the vulnerability assessment and on the basis of the opinion of the election observers appointed in terms of Section 40A of the Kerala Panchayat Raj Act and 96A of the Municipality Act. He would further point out that as the voters will be permitted to vote only on the basis of the Election ID and as their name and photograph will be there in the voters slip issued by the Election Commission and hence, the chance of impersonation and bogus voting would be practically nonexistent.
4. Sri. Bimal K. Nath and Sri. K.P.Harish, the learned Senior Government Pleaders, submitted that though the election is being held under the supervision of the Election Commission, all support as required by the Commission has been extended by the State. The District Election Officers as well as the observers and other high level officers of the State are closely monitoring the election and as and when fresh inputs are received, the concerned officers shall initiate action and ensure that no person or group of persons interfere with the free and fair conduct of the election. In the event of any deficiency or irregularity W.P.(C).Nos.26920/2020 and connected cases 66 being pointed out by the Election Commission, the same would be corrected and no effort shall be spared. It is further submitted that if any of the candidates or their election agent faces any threat while canvassing the votes, it is for them to bring the fact to the notice of the Superintendent of Police concerned and the said officer shall look into the issue and if the threats are found genuine, they shall ensure that the lives of the candidates and their agent are protected. In those petitions where complaints have been lodged before the local police or the superior officers, the complaints shall be looked into and if the threat is found genuine, enough protection shall be granted upto the date of election so that they can canvas votes and reach the voters in a threat free manner.
5. I have carefully considered the submissions advanced and have meticulously gone through the statement as well as the records made available.
6. The 73rd and 74th Constitutional Amendments were passed by Parliament in December, 1992 and it was through these amendments that two new parts were added to the Constitution. The 73rd Amendment added Part IX titled "The Panchayats" and 74th Amendment added Part IXA titled "The Municipalities". The Local bodies-'Panchayats' and 'Municipalities' came under Part IX and IXA of the Constitution after 43 years of India becoming a republic. The Panchayats and Municipalities are "institutions of self-governments" and their seats are filled up in a democratic manner by direct elections.
7. From the records made available it appears that there are about 1200 W.P.(C).Nos.26920/2020 and connected cases 67 local governments in Kerala, which includes 941 Grama Panchayats, 152 Block Panchayats, 14 District Panchayats, 77 Taluks, 87 Municipalities and 6 Municipal Corporations. The local bodies are responsible for implementation of various Centrally-sponsored, State-funded, and Externally-aided schemes for poverty alleviation, employment generation, sanitation, capacity building, women's social and economic empowerment apart from provision of basic amenities and services. In other words, under the Constitutional scheme, for a more effective development at the grassroot level, vast powers are granted to the local self government institutions. It is because of the effective involvement of well meaning people in the grassroot level that the Public Affairs Index published a few months back indexing the entire States in the country revealed that Kerala is the best-governed State. It needs no reiteration that it is in the interest of the citizenry that elections to the local body are conducted in a free and fair manner and well meaning candidates, who are honest and competent, with integrity and good conscience, get elected to the local bodies. It is in order to effectuate the said purpose that an independent Election Commission has been constituted in each of the States in the Country for superintendence, direction and control of the electoral rolls. The duty cast upon the Election Commission to conduct and manage the election with the aid of the State Government machinery is onerous.
8. From the statement filed by the Election Commission, I am satisfied that the Election Commission, being fully aware of its responsibilities, have taken all measures possible to conduct the election in a free and fair manner. It W.P.(C).Nos.26920/2020 and connected cases 68 is the duty of the officers of the State with particular emphasis to the police officers to aid the Election Commission to carry out its onerous responsibilities and to act with great alacrity and diligence. If both these stakeholders do their duty without fear and favour and in an unbiased manner, the citizenry will have continued faith in the democratic process and they shall make their way to the polling booth on election day and cast their votes so that the democracy in this country may thrive.
Police protection to the candidates and their election agents.
9. In the writ petitions, the petitioners seek for assistance of the police to do canvassing without any threat or violence. The learned Government Pleaders have submitted that the entire might of the police in the State have been deployed to ensure that elections are held freely and fairly. From the statistics it appears that about 1.68 lakhs persons have submitted nominations. It would not be possible for the police to extend protection to each and every candidate. However, in those petitions, wherein the candidates or their election agent have submitted complaints complaining of threat before the police, the Superintendent of Police of the area shall take note of the threat perceptions and grant protection to the candidates and their agents. I have already recorded the submission of the standing counsel appearing for the Election Commission as well as the learned Senior Government Pleaders that no effort shall be spared to ensure a state of peace and calm in and around the polling booths on election day so that the voters can exercise their franchise in a free and fair manner.
W.P.(C).Nos.26920/2020 and connected cases 69 Facility for webcasting and video recording of election proceedings
10. In most of the writ petitions, the petitioners have sought for videography of the election proceedings. The learned standing counsel has filed an additional statement wherein it is stated that 1800 polling stations have been identified as hypersensitive and in all those polling stations, webcasting facilities are being undertaken. 1100 polling stations are identified as sensitive and in all those polling stations, the Election Commission has already arranged for videography. Since the Election Commission has taken the decision to identify the polling booths on the threat perceptions and intelligence reports given by the police, this Court will not be justified in interfering with the discretion of the Election Commission and the high level officers of the State in that regard. Though ideally, videography ought to have been provided in all booths due to the resource limitations it would not be possible to undertake such an activity. However, the Election Commission has identified accredited videographers and the candidates will be at liberty to approach the District Electoral Officer and on payment of necessary fees by the person as authorised by the candidate or his election agent, the Commission shall permit videography to be carried out. I also record the submission of the learned standing counsel appearing for the Election Commission that the categorisation of polling booths as sensitive or hypersensitive at this point of time is not final and inputs are taken every day upto the date of polling and if new threat perceptions or incidence of violence or any election malpractice is detected, those polling booths may be categorised as W.P.(C).Nos.26920/2020 and connected cases 70 sensitive or hypersensitive. I am of the view that the undertaking given by the Election Commission before this Court would serve the purpose and no further directions are warranted.
Maintaining peace and tranquility on election day
11. In some of the writ petitions, the petitioners have sought for deployment of enough police personnel in and around the polling stations so that an atmosphere of calm is maintained there. They also say that on previous instances there have been incidents of violence. The learned standing counsel appearing for the Election Commission has emphatically stated before this Court that as per their directions, enough number of law enforcement officers specially trained for this purpose have been posted and they are satisfied with the arrangements made by the State. The learned Government Pleader has assured this Court that no efforts shall be spared to secure a state of calm in and around the polling stations so that the voters exercise their franchise with apprehension or fear. At the same time, it cannot be forgotten that even the Election Commission have categorised as many as 2900 polling stations as sensitive out of which 1800 stations are hypersensitive. In such polling stations, the administration shall take a zero tolerance stand on election malpractices and violence and enough police personnel shall be posted to ensure that not a single voter is deprived of his rights to exercise his/her franchise. Even in polling stations which have not been categorised as sensitive and in those cases wherein the candidates or the election agents are before this Court in these writ petitions, enough number of police personnel shall be posted to rule out any W.P.(C).Nos.26920/2020 and connected cases 71 incidents of violence or election malpractice.
Prevent electoral malpractices such as impersonation and bogus voting
12. The grievance regarding impersonation and bogus voting though raised by the petitioners, such a possibility would be non existent as the issuance of valid voter IDs and the availability of the photograph of the voter in the voters slip and the provisions of the Act with regard to identification of voters would obliterate such issues. I also record the submission of the learned standing counsel appearing for the Election Commission that all measures have been taken to avoid bogus voting and impersonation and the provisions and other guidelines shall strictly be enforced. The videography and webcasting would also dissuade such impersonators from committing election malpractices.
13. Before parting I would like to reiterate the observations of their Lordships of the Division Bench of this Court in Reghunath K.M. v. Inspector General of Police and Ors. [2011 (3) KHC 614], when it said that peaceful polling and free and fair elections cannot merely be left to the Election Commission or the police. It is for the members of the polity to realize the importance of exercise of franchise and to act with the sense of responsibility. This would include the political parties, their leaders and workers.
14. The petitioners are directed to produce a copy of the judgment before the District Police Chief concerned in those cases wherein they have sought for police protection for their lives. If their grievance is found genuine, W.P.(C).Nos.26920/2020 and connected cases 72 the officer shall provide them effective protection from any threat or harassment as apprehended.
These writ petitions are accordingly disposed of recording the submissions of the learned standing counsel appearing for the Election Commission and the learned Government Pleaders and with additional directions which have been issued by this Court. This Court expects that the undertaking given before this Court shall be adhered to strictly so that elections to the LSG Institutions can be held in a free and fair manner.
Sd/-
RAJA VIJAYARAGHAVAN V JUDGE ps W.P.(C).Nos.26920/2020 and connected cases 73 APPENDIX OF WP(C) 26920/2020 PETITIONERS EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE JUDGMENT IN WPC NO.3370 OF 2018-U BEFORE THE HON'BLE HIGH COURT DATED 11.6.2018 EXHIBIT P2 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO RESPONDENTS 1 TO 14 DATED 01.12.2020 RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 74 APPENDIX OF WP(C) 26810/2020 PETITIONERS EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE COMPLAINT DATED 27.11.2020.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 27.11.2020. RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 75 APPENDIX OF WP(C) 26842/2020 PETITIONERS EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THIS PETITIONER BEFORE THE 4TH RESPONDENT DATED 24.11.2020.
EXHIBIT P2 A TRUE COPY OF THE PETITION RECEIPT DATED 24.11.2020.
EXHIBIT P3 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT OF PETITION DATED 27.11.2020.
EXHIBIT P4 A TRUE COPY OF THE COMPLAINT SUBMITTED BY THIS PETITIONER BEFORE THE 4TH RESPONDENT DATED 28.11.2020.
EXHIBIT P5 A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT OF PETITION DATED 29.11.2020 OF KADAKKAL POLICE STATION.
EXHIBIT P6 A TRUE COPY OF THE APPLICATION SUBMITTED BY THIS PETITIONER BEFORE THE 2ND RESPONDENT ON 28.11.2020.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 76 APPENDIX OF WP(C) 26873/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WPC 29077/17 DATED 13.09.2017.
EXHIBIT P2 TRUE COPY OF THE JUDGMENT IN WPC 33665/19 DATED 13.12.2019.
EXHIBIT P3 TRUE COPY OF NEWS IN MATHRUBOOMI DAILY DATED 28.11.2020.
EXHIBIT P4 REPRESENTATION TO THE 1ST RESPONDENT DATED 25.11.2020.
EXHIBIT P5 REPRESENTATION TO THE 3RD RESPONDENT DATED 25.11.2020.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 77 APPENDIX OF WP(C) 26902/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN WPC 29077/17 DATED 13.09.2017.
EXHIBIT P2 TRUE COPY OF JUDGMENT IN WPC 33665/19 DATED 13.12.2019.
EXHIBIT P3 TRUE COPY OF NEWS IN MATHRUBOOMI DAILY DATED 28.11.2020.
EXHIBIT P4 REPRESENTATION TO THE IST RESPONDENT DATED 25.11.2020.
EXHIBIT P5 REPRESENTATION TO THE 3RD RESPONDENT DATED 25.11.2020.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 78 APPENDIX OF WP(C) 26930/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 01.12.2020 ISSUED BY THE OFFICE OF THE 5TH RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE LIST OF PERSONS DATED 30.11.2020 IN THE VOTERS LIST OF WARD NO.15 OF MAYYIL GRAMA PANCHAYATH WHO ARE ABROAD, RESIDING OUT OF STATE AND PERSONS WHO ARE NO MORE AND SUBMITTED BEFORE THE RESPONDENTS 1,4 AND 5.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 17.04.2019 IN W.P.(C) NO.12431 OF 2019.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT SUBMITTED BY K.SURENDRAN DATED 24.04.2019 TO THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P6 TRUE COPY OF THE REPLY DATED 04.05.2019 RECEIVED BY K.SURENDRAN, ELECTION AGENT FROM THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 04.05.2019 ISSUED BY THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY TO THE CHIEF ELECTORAL OFFICER.
W.P.(C).Nos.26920/2020 and connected cases 79 APPENDIX OF WP(C) 26933/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE CANDIDATE'S IDENTITY CARD ISSUED TO THE PETITIONER BY THE RETURNING OFFICER OF WARD NO. 8 OF NADUVIL GRAMA PANCHAYATH DATED 25-11-2020.
EXHIBIT P2 TRUE COPY OF THE REQUEST GIVEN BY THE PETITIONER TO THE RESPONDENT NO.1 DATED 30-11-2020.
EXHIBIT P3 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01-12-2020 WHILE SENDING EXHIBIT P2 REQUEST.
EXHIBIT P4 TRUE COPY OF THE REQUEST GIVEN BY THE PETITIONER TO THE RESPONDENT NO.3 AND 4 DATED 30-11-2020.
EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01-12-2020 WHILE SENDING EXHIBIT P4 REQUEST TO THE RESPONDENT NO.3.
EXHIBIT P6 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01-12-2020 WHILE SENDING EXHIBIT P4 REPRESENTATION TO THE RESPONDENT NO.4. RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 80 APPENDIX OF WP(C) 26944/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 30/11/2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 01/12/2020 ISSUED BY THE OFFICE OF THE 5TH RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 17/04/2019 IN W.P.(C) NO.12431/2019.
EXHIBIT P4 TRUE COPY OF THE COMPLAINT SUBMITTED BY K.SURENDRAN DATED 24/04/2019 TO THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P5 TRUE COPY OF THE REPLY DATED 04/05/2019 RECEIVED BY K.SURENDRAN, ELECTION AGENT FROM THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P6 TRUE COPY OF THE LETTER DATED 04/05/2019 ISSUED BY THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY TO THE CHIEF ELECTORAL OFFICER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 81 APPENDIX OF WP(C) 26951/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTING LETTER ISSUED TO THE PETITIONER BY THE RESPONDENT NO.2 DATED 27.11.2020.
EXHIBIT P2 TRUE COPY OF THE REQUEST GIVEN BY THE PETITIONER TO THE RESPONDENT NO.1 DATED 01.12.2020.
EXHIBIT P3 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01.12.2020 WHILE SENDING EXHIBIT P2 REQUEST.
EXHIBIT P4 TRUE COPY OF THE REQUEST GIVEN BY THE PETITIONER TO THE RESPONDENT NO.3 AND 4 DATED 01.12.2020.
EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01.12.2020 WHILE SENDING EXHIBIT P4 REQUEST TO THE RESPONDENT NO.3.
EXHIBIT P6 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01.12.2020 WHILE SENDING EXHIBIT P4 REQUEST TO THE RESPONDENT NO.4.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 82 APPENDIX OF WP(C) 26958/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPOINTING LETTER ISSUED TO THE PETITIONER BY THE RESPONDENT NO.2 DATED 27.11.2020.
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION GIVEN BY THE PETITIONER TO THE RESPONDENT NO.1 DATED 01.12.2020.
EXHIBIT P3 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01.12.2020 WHILE SENDING EXHIBIT P2 REPRESENTATION.
EXHIBIT P4 TRUE COPY OF THE REQUEST GIVEN BY THE PETITIONER TO THE RESPONDENT NO.3 AND 4 DATED 01.12.2020.
EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01.12.2020 WHILE SENDING EXHIBIT P4 REQUEST TO THE RESPONDENT NO.3.
EXHIBIT P6 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 01.12.2020 WHILE SENDING EXHIBIT P4 REQUEST TO THE RESPONDENT NO.4.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 83 APPENDIX OF WP(C) 26963/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 01.12.2020 ISSUED BY THE OFFICE OF THE 5TH RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE LIST OF PERSONS DATED 30.11.2020 IN THE VOTERS LIST OF WARD NO.1 OF MAYYIL GRAMA PANCHAYATH WHO ARE ABROAD, RESIDING OUT OF KERALA AND PERSONS WHO ARE NO MORE AND SUBMITTED BEFORE THE RESPONDENTS 1, 4 AND 5.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 17.04.2019 IN WPC NO.12431 OF 2019.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT SUBMITTED BY K.SURENDRAN DATED NIL TO THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY. EXHIBIT P6 TRUE COPY OF THE REPLY DATED 04.05.2019 RECEIVED BY K.SURENDRAN, ELECTION AGENT FROM THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 04.05.2019 ISSUED BY THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY TO THE CHIEF ELECTORAL OFFICER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 84 APPENDIX OF WP(C) 26969/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY THE ELECTION ID CARD OF THE PETITIONER ISSUED BY THE ASSISTANT RETURNING OFFICER.
EXHIBIT P2 TRUE COPY THE JUDGMENT DATED 22.10.2010 IN WPC NO.32119/2010 AND CONNECTED CASES. EXHIBIT P3 TRUE COPY THE REPRESENTATION DATED 29.11.2020 SUBMITTED BEFORE THE 1ST RESPONDENT.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 85 APPENDIX OF WP(C) 26974/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE POLICE COMPLIANT DATED 26.11.2020 LODGED BY THE PETITIONER BEFORE THE 7TH RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE POLICE COMPLIANT DATED 01.12.2020 LODGED BY THE PETITIONER BEFORE THE 7TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 01.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENTS NO.1,3,5 AND 7.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 86 APPENDIX OF WP(C) 26975/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REQUEST SUBMITTED BEFORE THE 1ST RESPONDENT BY THE PETITIONER. RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 87 APPENDIX OF WP(C) 26977/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE NOMINATION PAPER FILED BY THE 1ST PETITIONER BEFORE THE RETURNING OFFICE, ALAPPUZHA MUNICIPALITY.
EXHIBIT P2 TRUE COPY OF THE NOMINATION PAPER FILED BY THE 2ND PETITIONER BEFORE THE RETURNING OFFICER, ALAPPUZHA MUNICIPALITY.
EXHIBIT P3 TRUE COPY OF THE COMPLAINT DATED 02.12.2020 PREFERRED ON BEHALF OF THE 1ST PETITIONER BEFORE THE C.I. OF POLICE, ALAPPUZHA SOUTH POLICE STATION.
EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED 02.12.2020 PREFERRED ON BEHALF OF THE 2ND PETITIONER BEFORE THE C.I. OF POLICE, ALAPPUZHA SOUTH POLICE STATION.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 88 APPENDIX OF WP(C) 26979/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE PETITION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 5TH RESPONDENT.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 89 APPENDIX OF WP(C) 26981/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE NOMINATION PAPER FILED BY THE PETITIONER BEFORE THE RETURNING OFFICER, ALAPPUZHA MUNICIPALITY. EXHIBIT P2 TRUE COPY OF THE COMPLAINT DATED 02.12.2020 PREFERRED ON BEHALF OF THE PETITIONER BEFORE THE C.I. OF POLICE, ALAPPUZHA SOUTH POLICE STATION.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 90 APPENDIX OF WP(C) 26985/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE CANDIDATE'S IDENTITY CARD OF PETITIONER ISSUED BY 4TH RESPONDENT DATED, 27.11.2020.
EXHIBIT P2 A TRUE COPY OF THE APPOINTMENT LETTER OF CHIEF AGENT OF THE PETITIONER DATED 27.11.2020.
EXHIBIT P3 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE CHIEF AGENT OF THE PETITIONER THROUGH WEBSITE [email protected] BEFORE THE 2ND RESPONDENT DATED 28.11.2020. RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 91 APPENDIX OF WP(C) 26991/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RECEIPT ISSUED TO THE PETITIONER WHILE RECEIVING HER NOMINATION BY THE ASSISTANT RETURNING OFFICER OF WARD NO.22 OF TALIPARAMBA MUNICIPALITY DATED 19.11.2020.
EXHIBIT P2 TRUE COPY OF THE REQUEST GIVEN BY THE PETITIONER TO THE RESPONDENT NO.3 DATED 27.11.2020.
EXHIBIT P3 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 27.11.2020 WHILE SENDING EXHIBIT P2 REQUEST.
EXHIBIT P4 TRUE COPY OF THE REQUEST GIVEN BY THE PETITIONER TO THE RESPONDENT NO.4 DATED 27.11.2020.
EXHIBIT P5 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 27.11.2020 WHILE SENDING EXHIBIT P4 REQUEST.
EXHIBIT P6 TRUE COPY OF THE REPRESENTATION GIVEN BY THE PETITIONER TO THE 1ST RESPONDENT DATED 27.11.2020.
EXHIBIT P7 TRUE COPY OF THE POSTAL RECEIPT ISSUED BY THE POSTAL AUTHORITIES TO THE PETITIONER DATED 27.11.2020 WHILE SENDING EXHIBIT P7 REPRESENTATION.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 92 APPENDIX OF WP(C) 26992/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITIONER'S IDENTITY CARD AS THE CANDIDATE AT WARD NUMBER 7 OF AJANUR GRAMA PANCHAYATH.
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED
28.11.2020 SUBMITTED ON BEHALF OF THE PETITIONER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 93 APPENDIX OF WP(C) 26995/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE IDENTITY CARD. EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 27-10-2015 OF THIS HON'BLE COURT IN WPC 32466 OF 2015. EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 23-11-2020.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 94 APPENDIX OF WP(C) 27002/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PAMPHLET FOR CAMPAIGNING ELECTION OF THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE RECEIPT ISSUED TO T.V.MOOSA.
EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGEMENT FOR RECEIPT OF MONEY.
EXHIBIT P4 TRUE COPY OF THE IDENTITY CARD OF THE CANDIDATE MOOSA.
EXHIBIT P5 TRUE COPY OF THE CHEQUE ISSUED TO CANDIDATE MOOSA.
EXHIBIT P6 TRUE COPY OF THE PHOTOGRAPHS SHOWING THE NATURE AND LIE OF THE PAZHASSI ALP SCHOOL.
EXHIBIT P7 TRUE COPY OF THE PETITION FILED BY THE PETITIONER DATED 28.11.20 BEFORE THE C.I OF POLICE, MAYYIL.
EXHIBIT P8 TRUE COPY OF THE REQUEST LETTER DATED 30.11.2020 BEFORE THE 2ND RESPONDENT.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 95 APPENDIX OF WP(C) 27010/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITIONER'S IDENTITY CARD AS THE CANDIDATE AT WARD NUMBER 11 OF AJANUR GRAMA PANCHAYAT DATED 24/11/2020. EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 24/11/2020 SUBMITTED ON BEHALF OF THE PETITIONER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 96 APPENDIX OF WP(C) 27016/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE IST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 01.12.2020 ISSUED BY THE OFFICE OF THE 5TH RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE LIST OF PERSONS DATED 30.11.2020 IN THE VOTERS LIST OF WARD NO.1 OF MAYYIL GRAMA PANCHAYATH WHO ARE ABROAD, RESIDING OUT OF STATE AND PERSONS WHO ARE NO MORE AND SUBMITTED BEFORE THE RESPONDENTS 1,4 AND 5.
EXHIBIT P4 TRUE COPY OF THE JUDGEMENT DATED 17.04.2019 IN WPC NO.12431 OF 2019.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT SUBMITTED BY K.SURENDRAN DATED NIL TO THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY. EXHIBIT P6 TRUE COPY OF THE REPLY DATED 04.05.2019 RECEIVED BY K.SURENDRAN, ELECTION AGENT FROM THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 04.05.2019 ISSUED BY THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY TO THE CHIEF ELECTORAL OFFICER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 97 APPENDIX OF WP(C) 27022/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 01.12.2020 ALONG WITH THE POSTAL RECEIPT.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 01.12.2020 ISSUED BY THE 4TH RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 01.12.2020 ALONG WITH RECEIPT ISSUED BY THE 5TH RESPONDENT.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 98 APPENDIX OF WP(C) 27026/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE PHOTOCOPY OF THE FIRST PETITIONERS CANDIDATE ID CARD ISSUED BY THE RETURNING OFFICER, KARUMALLOOR GRAMA PANCHAYATH DATED 23.11.2020.
EXHIBIT P2 TRUE PHOTOCOPY OF THE SECOND PETITIONERS CANDIDATE ID CARD ISSUED BY THE RETURNING OFFICER, KARUMALLOOR GRAMA PANCHAYATH DATED 23.11.2020.
EXHIBIT P3 THE TRUE PHOTOCOPY OF THE REPRESENTATION LODGED BY THE FIRST PETITIONER BEFORE THE ELECTION COMMISSION DATED 02.12.2020. EXHIBIT P4 THE TRUE PHOTOCOPY OF THE REPRESENTATION LODGED BY THE SECOND PETITIONER BEFORE THE ELECTION COMMISSION DATED 02.12.2020. EXHIBIT P5 THE PHOTOCOPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE SUPERINTENDENT OF POLICE, ALUVA RURAL TO THE FIRST PETITIONER ON LODGING COMPLAINT DATED 28.11.2020.
EXHIBIT P6 THE PHOTOCOPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE SUPERINTENDENT OF POLICE, ALUVA RURAL TO THE SECOND PETITIONER ON LODGING COMPLAINT DATED 28.11.2020.
EXHIBIT P7 THE PHOTOCOPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE ALUVA WEST POLICE STATION TO THE FIRST PETITIONER DATED 30.11.2020. EXHIBIT P8 THE PHOTOCOPY OF THE RECEIPT ISSUED FROM THE OFFICE OF ALUVA WEST POLICE STATION TO THE SECOND PETITIONER DATED 30.11.2020. W.P.(C).Nos.26920/2020 and connected cases 99 APPENDIX OF WP(C) 27030/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITIONER'S IDENTITY CARD AS THE CANDIDATE AT WARD NUMBER 8 OF AJANUR GRAMA PANCHAYATH.
EXHIBIT P2 TRUE COPY OF THE ORDER DATED 15.09.2020 OF THE 2ND RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED
24.11.2020 SUBMITTED ON BEHALF OF THE PETITIONER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 100 APPENDIX OF WP(C) 27038/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 COPY OF THE ORDER OF THE RETURNING OFFICER APPROVING THE APPOINTMENT OF THE 2ND PETITIONER AS ELECTION AGENT OF THE FIRST PETITIONER.
EXHIBIT P2 COPY OF THE PETITION DATED 01.12.2020 SUBMITTED TO THE FIRST RESPONDENT. RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 101 APPENDIX OF WP(C) 27039/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 01.12.2020 ISSUED BY THE OFFICE OF THE 5TH RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE LIST OF PERSONS DATED 30.11.2020 IN THE VOTERS LIST OF WARD NO.16 OF MAYYIL GRAMA PANCHAYATH WHO ARE ABROAD, RESIDING OUT OF STATE AND PERSONS WHO ARE NO MORE AND SUBMITTED BEFORE THE RESPONDENTS 1, 4 AND 5.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 17.04.2019 IN W.P.(C) NO.12431 OF 2019.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT SUBMITTED BY K.SURENDRAN DATED 24.04.2019 TO THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P6 TRUE COPY OF THE REPLY DATED 04.05.2019 RECEIVED BY K.SURENDRAN, ELECTION AGENT FROM THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 04.05.2019 ISSUED BY THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY TO THE CHIEF ELECTORAL OFFICER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 102 APPENDIX OF WP(C) 27044/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE RECEIPT DATED 01.12.2020 ISSUED BY THE OFFICE OF THE 5TH RESPONDENT TO THE PETITIONER.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 30.11.2020 (WITHOUT THE LIST OF VOTERS) BY WHICH VOTERS LIST OF WARD NO.5 OF MAYYIL GRAMA PANCHAYATH WHO ARE ABROAD, RESIDING OUT OF STATE AND PERSONS WHO ARE NO MORE WERE SUBMITTED BEFORE THE RESPONDENTS 1, 4 AND 5.
EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 17.04.2019 IN WPC NO.12431 OF 2019.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT SUBMITTED BY K.SURENDRAN DATED 24.04.2019 TO THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P6 TRUE COPY OF THE REPLY DATED 04.05.2019 RECEIVED BY K.SURENDRAN, ELECTION AGENCY FROM THE RETURNING OFFICER, KANNUR PARLIAMENT CONSTITUENCY.
EXHIBIT P7 TRUE COPY OF THE LETTER DATED 04.05.2019 ISSUED BY THE RETURNING OFFICER ,KANNUR PARLIAMENT CONSTITUENCY TO THE CHIEF ELECTORAL OFFICER.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 103 APPENDIX OF WP(C) 27053/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE COMPLAINT DATED 24.11.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 THE TRUE COPY OF THE COMPLAINT DATED 24.11.2020 SUBMITTED BEFORE THE 2ND RESPONDENT.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE W.P.(C).Nos.26920/2020 and connected cases 104 APPENDIX OF WP(C) 27057/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE COMPLAINT BEFORE THE STATION HOUSE OFFICER, CHENGANOOR ON 27.11.2020.
EXHIBIT P2 TRUE COPY OF THE COMPLAINT BEFORE THE DISTRICT COLLECTOR, ALAPPUZHA ON 30.11.2020.
RESPONDENT'S EXHIBITS: NIL.
/TRUE COPY/ P.A. TO JUDGE