Kerala High Court
K.P.Mohammed Musthafa @ ... vs Najeeb Kanthapuram on 8 August, 2024
E.P.No.4 of 2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE C.S. SUDHA
THURSDAY, THE 8TH DAY OF AUGUST 2024 / 17TH SRAVANA, 1946
EL.PET. NO. 4 OF 2021
ELECTION PETITIONER:
1 K.P.MOHAMMED MUSTHAFA @ K.P.M.MUSTHAFA,
AGED 53 YEARS,
S/O.MOHAMMEDALI HAJI, RESIDING AT 15/306,
KIZHAKKEPALLIKAL HOUSE,
DOWNHILL P.O., PIN-676 519,
MALAPPURAM, MALAPPURAM DISTRICT.
BY ADVS.
S.SREEKUMAR (SR.)
P.MARTIN JOSE
P.PRIJITH
THOMAS P.KURUVILLA
MANJUNATH MENON
AJAY BEN JOSE
SACHIN JACOB AMBAT
R.GITHESH
HARIKRISHNAN S.
ANNA LINDA V.J
A.JANI(KOLLAM)
RESPONDENTS:
1 MR.NAJEEB KANTHAPURAM,
PANDIKADAVIL HOUSE,
KANTHAPURAM, UNNIKULAM P.O.,
KOZHIKODE DISTRICT, PIN-673 574.
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2 SMT.SUCHITHRA,
MATTADA HOUSE, KAVANOOR P.O.,
MALAPPURAM DISTRICT, PIN-673 639.
3 ADV.ABDUL AFSAL.P.T.,
CHERIYIL HOUSE, VETTATHUR P.O.,
PERINTHALMANNA,
MALAPPURAM DISTRICT, PIN-679 326.
4 SHRI.NAJEEB KUTTEERI,
KUTTEERI PULIKKAMATH HOUSE,
KANJAMANNA,
VALLIKAPATTA P.O.,
MALAPPURAM DISTRICT,
PIN-679 324.
5 SHRI.MUSTHAFA,
S/O.MOHAMMED,
KARIKKUMPURATH HOUSE,
ALIPARAMBA, THOOTHA P.O.,
MALAPPURAM DISTRICT,
PIN-679 357.
6 SHRI,MUSTHAFA.P.K.,
S/O.SAIDALAVI,
POOTHANKODAN HOUSE,
ALIPARAMBA P.O.,
MALAPPURAM DISTRICT, PIN-679 357.
7 SHRI.MUHAMMED MUSTHAFA.K.P.,
MADAMPARA HOUSE,
ARAKKUPARAMBA P.O.,
MALAPPURAM DISTRICT,
PIN-678 554.
BY ADVS.
SRI.T.KRISHNANUNNI (SR.)FOR R1 ALONG WITH
SRI.MEENA.A.
SRI.VINOD RAVINDRANATH
SRI.M.R.MINI
SRI.ASHWIN SATHYANATH
SRI.K.C.KIRAN
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SRI.M.DEVESH
SRI.ANISH ANTONY ANATHAZHATH
SRI.NIVEDHITHA PREM.V
SRI.THAREEQ ANVER K.
SRI.K.N.ABHILASH - ADVOCATE COMMISSIONER (NOT A
PARTY)
SRI.M.MUHAMMED SHAFI FOR R5 AND R7
SRI.DEEPU LAL MOHAN, SC FOR ELECTION COMMISSION
OF INDIA (NOT A PARTY)
SRI.SABU THOZHUPPADAN.K
SRI.ANTONY VARGHESE
SRI. ROSE GEORGE FOR CHIEF BRANCH
SRI.BIJU THOZHUPPADAN MANAGER, NSIC
SMT.DEVI.P.PRATHAPAN LTD,
SMT.ASHNA ALOYSIUS KOCHI-31. (NOT
SMT.FATHIMA HALIMAPURA A PARTY)
SMT.SONA BENNY VEZHAMBASSERY
SMT.ANUSHA GEORGE
THIS ELECTION PETITION HAVING COME UP FOR FINAL HEARING ON
24.07.2024, THE COURT ON 08.08.2024 DELIVERED THE
FOLLOWING:
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"C.R."
C.S.SUDHA, J.
----------------------------------
E.P.No.4 of 2021
-------------------------------------------------
Dated this the 8th day of August 2024
ORDER
The petition has been described as one filed under Sections 80, 80A and 81 read with Section 100(1)(d)(iii), Section 100(1)(d)(iv) and Section 101 of the Representation of People Act, 1951 (the Act).
2. The election petitioner and the respondents on 06/04/2021 contested the general election to the 15th Kerala Legislative Assembly from 038-Perinthalmanna Assembly Constituency, the result of which was declared on 02/05/2021 and 03/05/2021. The first respondent was declared the returned candidate by a majority of 38 votes. The election of the first E.P.No.4 of 2021 5 2024:KER:60356 respondent and the result declared is challenged on the grounds under Section 100(1)(d)(iii) and Section 100(1)(d)(iv) of the Act.
The challenge is on the ground that 348 postal ballots of the Absentee Voters Senior Citizens (AVSC); Absentee Voters Physically Disabled (AVPD) and Absentee Voters Covid suspected and affected persons (AVCO) were improperly rejected, materially affecting the result of the election as far as the first respondent is concerned.
2.1. According to the petitioner, after the election, counting was conducted on 02/05/2021 at GGV HSS, Perinthalmanna. The postal ballots were counted before the Electronic Voting Machine (the EVM) votes were counted. Six tables were arranged for counting the postal ballots. PW8 to PW13, the counting agents of the election petitioner, were present at the tables. The election agent of the election petitioner, namely, PW4, was also present at the counting center and was supervising E.P.No.4 of 2021 6 2024:KER:60356 the functioning of the counting agents. During the course of counting, 348 postal ballots of AVSC, AVPD and AVCO were kept aside alleging that there were no proper attestation of Form 13A declaration by the polling officers concerned and that the serial number of the postal ballots in Form 13A declaration and Form 13B cover were defective. The counting agents of the election petitioner present at each table were unable to notice any defects in the Form 13A declaration or in the serial number of the ballots entered in Form 13A or Form 13B. The counting agents were not permitted to verify the Form 13A declarations or Form 13B covers. Though the counting agents objected to the keeping aside of the said postal ballots of AVSC, AVPD and AVCO and also sought to know the reasons for the same, the Returning Officer/Assistant Returning Officer (RO/ARO) were in haste and without disclosing the reasons, kept them in a separate box. The counting agents were informed that their request would be E.P.No.4 of 2021 7 2024:KER:60356 considered after counting of all the votes including the votes cast through EVM was completed. The election agent submitted Ext.A3 request to the RO, namely, PW1, requesting him to consider the 348 postal ballots which had been kept aside. The RO gave Ext.A2 reply stating that 348 postal ballots were rejected for noncompliance of Rules 24 to 27 of the Conduct of Elections Rules, 1961 (the Rules). The statement in Ext.A2 reply that before the declaration of results, the reasons for rejection had been re-verified in the presence of counting agents is false and incorrect. They were not verified or re-verified in the presence of the counting agents or the election agent of the petitioner. Neither the election agent nor the counting agents were ever informed about the re-verification of the 348 postal ballots or the reason(s) for their rejection.
2.2. Any defect(s) in the postal ballots of AVSC, AVPD and AVCO due to the action/inaction or violation of any statutory E.P.No.4 of 2021 8 2024:KER:60356 duties of the polling officers cannot be attributed to the voter and made a ground for rejection of the votes. Ext.A1 is the guidelines issued by the Election Commission (the EC) regarding the procedure to be followed in the casting of vote by the absentee voters. However, none of the voters had been briefed by the polling officers concerned about the procedure of voting or the formalities to be observed as provided in the guidelines. The polling officers were supposed to only brief the voters regarding the manner in which the vote had to be cast. In case the absentee voters found it difficult to complete the formalities by themselves, the assistance of a third person could be allowed. The polling officers instead of making the voter or the third person authorized to help the former complete the formalities, filled up the forms concerned themselves in total violation of clauses 5.4, 5.6 and 5.11 of Ext.A1 guidelines. 348 postal ballots were rejected due to defects or faults committed by the polling officers concerned for E.P.No.4 of 2021 9 2024:KER:60356 which the voters cannot be held liable and so their rejection was improper. Rejection of these 348 postal ballots materially affected the result of the election of the returned candidate. Had the rejected 348 postal ballots been counted, the petitioner would have got the highest number of votes and would have been elected. As there has been an improper rejection of 348 postal ballots, the present petition seeking a declaration that the election of the first respondent as the returned candidate and the results declared on 02/05/2021 / 03/05/2021 is null and void and hence liable to be set aside. There is also a prayer to declare the election petitioner as the elected candidate/returned candidate.
3. The first respondent, the returned candidate, filed written statement denying the allegations in the election petition.
According to him, counting of the postal ballots was done in six different counting tables. 500 to 600 votes were counted at each table. The counting agents of the election petitioner were actively E.P.No.4 of 2021 10 2024:KER:60356 taking part in the counting process. Each and every postal vote had been shown to the counting agents and it was after getting their approval, the rejected and invalid votes had been identified.
At the time of counting, no objection(s) had been raised by any of the counting agents of the election petitioner with respect to any vote which had been declared invalid or rejected. After completion of the counting of postal ballots, Exts.R1 to R6 result sheets were prepared wherein details of the valid votes obtained by each of the candidates, the rejected votes and invalid votes were recorded. On being satisfied of the correctness of the result sheets, all the counting agents of the election petitioner affixed their signatures in the same, pursuant to which the AROs and the Micro Observer (the MO) also affixed their signatures. The counting agents of the election petitioner put their signatures in the result sheets admitting the correctness of the entries in the same.
The allegation that 348 postal ballots of the absentee voters had E.P.No.4 of 2021 11 2024:KER:60356 been kept aside for want of proper attestation is incorrect. No postal ballot had been kept aside for a decision to be taken at a later point of time. Validity of all the postal ballots had been decided then and there, which was done to the satisfaction of the counting agents also. The postal ballots had been shown to the counting agents and it was only after getting their approval, the validity of the votes had been decided. The allegation that counting agents had not been permitted to verify the Form 13A declarations or 13B covers is incorrect and false. The allegation that the RO and the ARO were in a haste and without giving details, kept 348 postal ballots in a separate box is incorrect. The counting agents of the election petitioner had never raised any objection(s) during the course of counting. The allegation that the RO/ARO had informed the counting agents that the counting of 348 votes which had been kept aside would be considered after counting of all the votes is also incorrect. Ext.A3 request was E.P.No.4 of 2021 12 2024:KER:60356 made by PW4 after the completion of the counting process.
When the entire counting was over, it was found that the difference was only 38 votes. As an afterthought, the election agent gave Ext.A3 request. Though it was unnecessary to conduct a re-verification of the rejected votes, the same was done by the RO based on Ext.A3 request. Ext.A2 is the reply given by the RO after re-verification of the rejected and invalid votes. Only the postal ballots which did not comply with the legal formalities were rejected. Reference to Rules 24 to 27 in Ext.A2 by the RO is of no consequence. The allegation that at the time of counting, no substantial defects had been noted in the 348 postal ballots that were rejected, is incorrect. The polling officers had complied with all the legal formalities before getting the vote cast by the absentee voters. The Form 13A declaration was to be filled up and signed by the voter. If the voter has committed any mistake(s), the polling officers cannot be blamed for the same. If at all it is found that E.P.No.4 of 2021 13 2024:KER:60356 there was some omission(s) on the part of the polling officer, that cannot be a reason for treating any invalid vote as valid. The allegation that the polling officers themselves had undertaken the task of filling up the declaration is factually incorrect. Even assuming that the allegation against the polling officers is true, the same cannot be a reason for setting aside the election under Section 100 of the Act. Ext.A1 is only a guideline issued by the EC and violation of the provisions of the same would not amount to a ground for setting aside the election under Section 100 as violation of the clauses in Ext.A1 is not violation of the provisions of the Act, Rules or Orders. No ground(s) for setting aside the election is made out and hence the petition is liable to be dismissed.
3.1. A separate written statement has been filed by respondents 5 and 7 supporting the stand of the first respondent.
The other respondents are ex parte.
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4. The points that arise for consideration in this petition are -
(i) Whether the result of the election has been materially affected by the improper reception, refusal or rejection of any vote or the reception of any vote which was void as contemplated under Section 100(1)(d)(iii) of the Act ?
(ii) Was there any noncompliance of the provisions of any Order of the EC made under the Act as contemplated under Section 100(1)(d)(iv) of the Act ?
(iii) Does Ext.A1 have the status of an order issued by the EC as contemplated under Section 100(1)(d)(iv) of the Act ?
(iv) Was there any improper rejection of 348 postal ballots causing the result of the election to be materially affected ?
If so, is the petitioner entitled to the relief of setting aside the election as prayed for ?
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5. I make a brief reference to the oral and documentary evidence adduced by both sides in the case. PW1 to PW35 were examined and Exts.A1 to A20, and Exts.X1 to X363 were marked on the side of the petitioner. RW1 to RW6 were examined and Exts.R1 to R6 and Ext.X364 were marked on the side of the first respondent. No oral or documentary evidence has been adduced by respondents 5 and 7.
5.1. PW1 is the Returning Officer through whom Exts.A1 to A6 and Ext.X1 to X347 were marked. Ext.A1 issued by the Election Commission is described as "Guidelines for Voting through postal ballot by Absentee Voters in the category of Senior Citizens, PWDs and Covid-19 suspect or affected persons";
Ext.A2 is the reply given by PW1 to Ext.A3 request of PW4 for re-counting; Ext.A4 is the order appointing the Special Polling Officers; Ext.A5 is the order appointing the counting agents of the petitioner and Ext.A6 is the list prepared by PW1 relating to E.P.No.4 of 2021 16 2024:KER:60356 absentee voters. Exts.X1 to X347 are Form 13C covers.
Exts.X1(a) to X19(a); Exts.X22(a) to X23(a); Exts.X25(a) to X98(a); Exts.X101(a) to X102(a); Exts.X103(a) to X121(a);
Exts.X125(a) to X154(a); Exts.X155(a) to X218(a); Exts.X220(a) to X229(a); Ext.X231(a); Exts.X232(a) to X304(a); Ext.X306(a);
Ext.X307(a); Exts.X309(a) to X321(a) and Exts.X322(a) to X338(a) are Form 13A declarations and Exts.X1(b) to X19(b);
Exts.X22(b) to X23(b); Exts.X25(b) to X98(b); Exts.X101(b) to X102(b); Exts.103(b) to X121(b); Exts.X125(b) to X154(b);
Exts.X155(b) to X218(b); Exts.X220(b) to X229(b); Ext.X231(b);
Exts.X232(b) to X304(b); Ext.X306(b); Ext.X307(b);
Exts.X309(b) to X321(b) and Exts.322(b) to X338(b) and Exts.X20(a), X21(a), X24(a), X99(a), X100(a), X122(a), X123(a), X124(a), X219(a), X230(a), X305(a), X308(a), X339(a) to X347(a) are Form 13B covers.
5.2. Exts.R1 to R6 are the result sheets showing the details E.P.No.4 of 2021 17 2024:KER:60356 of the postal ballots counted at the six tables, also proved through PW1.
5.3. Ext.X348, the marked electoral roll with serial number starting from 1 to 1466; Ext.X.348(a), the list of deceased voters in booth no.1 and Ext.348(b), the list of multiple entries in booth no.1 were marked through PW2, the Sub Collector, Perinthalmanna. Ext.C1 is a report dated 17/01/2023 filed by PW2 regarding the misplacement of certain polling materials.
5.4. The election petitioner was examined as PW3 and Exts.A7 to A20 were marked. The election agent of the petitioner was examined as PW4 and his counting agents were examined as PW8 to PW13. The Special Polling Officers (the SPOs) were examined as PW5 to PW7 and PW14 to PW35.
5.5. The AROs deputed at the six counting tables were examined as RW1 to RW6.
6. Heard both sides.
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7. Point no.(ii) and (iii): Before going into the controversy and evidence relied on by either side, it would be apposite to refer to the relevant provisions of the Act and the Rules required to decide the points in controversy. Section 100 (1) (d)
(iii) and (iv) of the Act, the violation of which are alleged, reads thus -
"100. Grounds for declaring election to be void (1) Subject to the provisions of sub-section (2) if the High Court is of opinion -
(a) xxx xxx xxx
(b) xxx xxx xxx
(c) xxx xxx xxx
(d) that the result of the election, insofar as it concerns a returned candidate, has been materially affected-
(i) xxx xxx xxx
(ii) xxx xxx xxx
(iii) by the improper reception, refusal or rejection of any vote or the reception of any vote which is void, or E.P.No.4 of 2021 19 2024:KER:60356
(iv) by any non-compliance with the provisions of the Constitution or of this Act or of any rules or orders made under this Act, the High Court shall declare the election of the returned candidate to be void."
7.1. Section 60 of the Act deals with the special procedure for voting by certain classes of persons. Clause (c) of the Section says that without prejudice to the generality of the provisions contained in Section 59, provision may be made, by rules made under this Act, for enabling any person belonging to a class of persons notified by the EC in consultation with the Government to give his vote by postal ballot and not in any other manner, at an election in a constituency where a poll is taken subject to the fulfilment of such requirements as may be specified in the rules. By virtue of Section 60(c), the Rules was amended.
Rule 18 deals with persons entitled to vote by post. Rule 18(a)(v) introduced by the Conduct of Elections (Amendment) Rules, 2019, says that persons notified under clause (c) of Section 60 E.P.No.4 of 2021 20 2024:KER:60356 including absentee voters shall, subject to their fulfilling the requirements specified in the Rules, be entitled to vote by post.
Rule 27 A(aa) in Part IIIA of the Rules defines absentee voter as a person belonging to such class of persons as may be notified, under clause(c) of section 60 of the Act, and who is employed in essential services as mentioned in the said notification, and includes an elector belonging to the class of senior citizen or persons with disability or the COVID-19 suspect or affected persons.
7.2. The procedure to be followed when an absentee voter wishes to vote by post is contained in the second proviso to Rule 27C. The proviso says that in case of an absentee voter, an application shall be made in Form 12D, which shall contain such particulars as specified therein, and shall be duly verified by the Nodal Officer for the absentee voter, other than senior citizen or persons with disability, which shall reach the RO within five days E.P.No.4 of 2021 21 2024:KER:60356 following the date of notification of election. The third proviso says that an application in Form 12C or 12D without a certificate from the authorised officer or nodal officer as required under Part II of Form 12C or 12D shall be rejected.
7.3. Rule 27E deals with issue of ballot paper. The second proviso to the Rule dealing with the absentee voter says that the postal ballot paper shall be issued in such manner as may be specified by the EC. Rule 27F deals with the procedure for recording of vote. Sub-rule (3) says that in the case of an absentee voter, the recording of vote shall be made in such centre as may be specified by the EC. The proviso says that in the case of absentee voter in the class of senior citizen or persons with disability, the attestation of declaration in Form 13A shall be done by the poll officer. Rule 27-I deals with return of ballot paper. The proviso to sub-rule (1) says that in the case of absentee voter, postal ballot paper shall be returned to the centre provided for recording of vote E.P.No.4 of 2021 22 2024:KER:60356 under sub-rule(3) of rule 27F, subject to any direction that may be issued by the EC in this behalf.
8. It was submitted by the learned senior counsel for the election petitioner that the aforesaid Rules are silent regarding the procedure to be followed by the polling officers in the case of absentee voters. Hence by virtue of the proviso to Rule 27E, Rule 27F(3) and Rule 27-I, the EC issued Ext.A1 guidelines, which has been issued in exercise of the power vested in the EC under Article 324 of the Constitution of India. PWs 5 to 7 and PWs 14 to 35 were bound to follow the directions in Ext.A1. However, there has been non-compliance/violation of clauses 5.10 and 5.11 by them, attracting the ground under Section 100(1)(d)(iv) of the Act. In support of this argument, reference has been made to the dictums in Mohindhr Singh Gill v. Chief Election Commissioner, New Delhi, (1978) 1 SCC 405 and Haru Adhikari v. State of Kerala, 2009 KHC 591 and also the order E.P.No.4 of 2021 23 2024:KER:60356 of this Court dated 11/11/2022 in I.A.No.2/2021 in which it has been held that Ext.A1 is akin to the Rules notified by the EC under Article 324.
9. Per contra, it was submitted by the learned senior counsel appearing for the first respondent that Ext.A1, a mere guideline issued by the EC has no force of any law or rule. It is neither a subordinate nor delegated piece of legislation. Even assuming that there is violation of any mandatory clause in Ext.A1, the same would not amount to violation/non-compliance of an order as contemplated under Section 100 (1)(d)(iv) of the Act, calling for a relief of setting aside of the election. It was also pointed out that any order passed by the EC in exercise of its powers under Article 324 is required to be notified, which is not the case with Ext.A1. Instances pointed out are the following orders - 'Officer before whom a candidate for election to fill a seat in the Metropolitan Council of Delhi shall make and E.P.No.4 of 2021 24 2024:KER:60356 subscribe oath or affirmation'; the Election Symbols (Reservation and Allotment) Orders, 1968; the delimitation of Council of Constituencies (Karnataka) order, 1951; the delimitation Council Constituencies (Uttar Pradesh) order, 1951; the delimitation of Council Constituencies (Andra Pradesh) Order, 2006' etc. The said orders have been notified. Ext.A1 apparently has not been notified and hence not an order as contemplated under Section 100(1)(d)(iv) of the Act. It was also submitted relying on the dictum in Gulf Goans Hotels Company Ltd. v. Union of India, AIR 2015 SC 2032 that it is essential that what is claimed to be a law must be notified or made public in order to bind the citizen.
Reference was also made to the dictum in A.C. Jose v. Sivan Pillai, AIR 1984 SC 921.
9.1. In Gulf Goans (Supra) it has been held that it is essential that what is claimed to be a law must be notified or made public in order to bind the citizen. Natural justice requires that E.P.No.4 of 2021 25 2024:KER:60356 before a law can become operative it must be promulgated or published. It must be broadcast in some recognizable way so that all men may know what it is, or, at the very least, there must be some special rule or regulation or customary channel by or through which such knowledge can be acquired with the exercise of due and reasonable diligence. So far as publication is concerned, it was held that such mode must be prescribed by the statute. In the event the statute does not contain any prescription and even under the subordinate legislation there is silence in the matter, the legislation will take effect only when it is published through the customarily recognized official channel, namely, the official gazette.
9.2. In A.C.Jose (Supra) it was held that a perusal of Article 324 to 329 of the Constitution would reveal that legislative powers in respect of matters relating to Parliament or State Legislatures vest in Parliament and in no other body. The EC would come into E.P.No.4 of 2021 26 2024:KER:60356 the picture only if no provision has been made by Parliament in regard to the elections. Furthermore, the power under Article 324 relating to superintendence, direction and control was actually vesting of merely all the executive powers and that the legislative power of Parliament or of the legislation of a State being made subject to Article 324 only means that no law made by Parliament under Article 327 or by a State legislation under Article 328 can take away or deprive the EC of the executive power in regard to matters entrusted to it. Therefore, relying on the aforesaid dictums, the argument is that Ext.A1 is only an executive order issued by the EC and it does not have the force of a statute nor is it an 'order' as contemplated under Section 100(1)(d)(iv) of the Act.
10. As per Article 324 of the Constitution, the superintendence, direction and control of elections vests in the EC.
Clause (1) says that the superintendence, direction and control of the preparation of the electoral rolls for, and the conduct of, all E.P.No.4 of 2021 27 2024:KER:60356 elections to Parliament and to the Legislature of every State and of elections to the offices of President and Vice-President held under the Constitution shall be vested in the EC. The Apex Court in Mohindhr Singh Gill (Supra) held that Article 324 is a plenary provision vesting the whole responsibility for national and State elections in the EC and therefore, has the necessary powers to discharge that function. There may arise situations relating to which the enacted law has not provided for. Article 324 takes care of such surprise situations and it operates in areas left unoccupied by legislation. Article 324 enables the EC to act even in the absence of a specific legislation though not contrary to valid legislation. Article 324 is wide enough to supplement the powers under the Act, but subject to the condition that the power shall not be exercised mindlessly nor malafide, not arbitrarily nor with partiality but in keeping with the guidelines of the rule of law and not against the existing legislation.
E.P.No.4 of 2021 282024:KER:60356 10.1. Therefore, by virtue of Article 324, for the smooth conduct of the election, the EC does have the power to issue orders in areas where the Rules are silent or left unoccupied by legislation. The only limitation laid on its plenary character are- (i) when Parliament or any State legislature has made valid law relating to or in connection with elections, the EC shall act in conformity with and not in violation of such provision, but where such law is silent, Article 324 is a reservoir of power to act for the avowed purpose of, not divorced from pushing forward a free and fair election with expedition; (ii) the EC shall be responsible to the rule of law, act bonafide and be amenable to the norms of natural justice in so far as conformance to such canons can reasonably and realistically be required of it as fair-play-in-action in a most important area of the constitutional order, namely, elections (Mohindhr Singh Gill) (Supra).
10.2. The question now is, whether Ext.A1 is one such E.P.No.4 of 2021 29 2024:KER:60356 order having the force of an 'order' as contemplated under Section 100(1)(d)(iv) of the Act. The learned senior counsel for the petitioner in reply to the argument of the first respondent that Ext.A1 is a mere guideline and not an order, relied on the dictum in Ram Sukh v. Dinesh Aggarwal, AIR 2010 SC 1227. In the said case the allegation of the election petitioner therein relying on a Handbook issued by the EC for the guidance of the ROs in the conduct of elections, was that the instructions so issued were binding on the ROs and therefore having obtained the specimen signature of the election petitioner and his election agent, it was obligatory on the part of the RO to circulate the specimen signatures to all the Presiding Officers in the prescribed proforma in terms of paragraph 12 of Chapter VII of the handbook. It was contended that the omission on the part of the RO had materially affected the election results. The Apex Court has held that there can be no quarrel with the proposition that instructions contained E.P.No.4 of 2021 30 2024:KER:60356 in the Handbook for the ROs are issued by the EC in exercise of its statutory functions and are, therefore, binding on the ROs, who are obliged to follow them in letter and spirit. But the allegation that the violation had materially affected the result of the election was rejected. In reply to the argument that all orders passed by the EC requires to be notified, it was submitted that no such procedure is contemplated under the Act or Rules and therefore the same is unnecessary.
10.3. An 'order' has not been defined in the Act or the Rules. Sub-section (3) of Section 2 of the Act reads:-
"(3) Any requirement under this Act that a notification, order, rule, declaration, notice or list issued or made by any authority shall be published in the Official Gazette, shall, unless otherwise expressly provided in this Act, be construed as a requirement that the notification, order, rule, declaration, notice or list shall--
(a) where it is issued or made by the Central E.P.No.4 of 2021 31 2024:KER:60356 Government, be published in the Gazette of India;
(b) where it is issued or made by a State Government, be published in the Official Gazette of the State; and
(c) where it is issued or made by any other authority, be published in the Gazette of India if it relates to an election to, or membership of, either House of Parliament and in the Official Gazette of the State if it relates to an election to, or membership of, the House or either House of the Legislature of a State."
10.4. Rule 2(3) of the Rules read-
"(3) Any requirement under these rules that a notification, order, declaration, notice or list issued or made by any authority shall be published in the Official Gazette shall, unless otherwise expressly provided in these rules, be construed as a requirement that it shall be published in the Gazette of India if it relates to an election to, or membership of, either E.P.No.4 of 2021 32 2024:KER:60356 House of Parliament or an electoral college, and in the Official Gazette of the State, if it relates to an election to, or membership of, the House or either House of the State Legislature."
11. The Election Symbols (Reservation and Allotment) Order, 1968 cited by the respondent has been made by the EC in exercise of its powers conferred by Article 324 read with Section 29A of the Act and Rules 5 and10. Rule 5 deals with symbols for election in Parliamentary and Assembly Constituencies. Sub-rule (1) says that the EC shall by notification in the Gazette of India and in the official Gazette of each State, specify the symbols that may be chosen by the candidates at the election. Therefore, Rule 5 specifies a particular mode by which the EC has to pass orders relating to matters dealt with therein. Similar provisions were pointed out by the learned senior counsel for the petitioner in Section 60 (c); Section 12A; Section 14; Section 15(2); Section E.P.No.4 of 2021 33 2024:KER:60356 15A; Section 16; Section 30; Section 157; Section 39; Section 71;
Section 157(2); Section 74; Rules 15; 18(a)(n) ; 24(2) etc. A similar provision is not seen in the relevant provisions applicable to the case on hand, that is, - (a) the first proviso to Rule 27E; (b) sub-rule (3) of Rule 27F and (c) the first proviso to sub-rule (1) to Rule 27I . The term used in (a) and (b) is "as may be specified by the Election Commission" and in (c) the term used is "that may be issued by the Election Commission in this behalf". They do not say that it requires to be notified. Furthermore, the dictums in Arikala Narasa Reddy v. Venkata Ram Reddy Reddygari, 2014 KHC 4071 and Lakshmi v. Secretary to Govt., Public (Law and Order), Department, Secretariat, Chennai, 2014 KHC 4374 have also come to my notice wherein the Apex Court has held that the instructions contained in the handbook for the ROs issued by the EC is in exercise of its statutory functions and therefore binding on the ROs (See also Ram Sukh) (Supra).
E.P.No.4 of 2021 342024:KER:60356
12. Applying the aforesaid dictums, it can only be held that Ext.A1 guidelines issued by the EC was in exercise of its statutory functions and binding on the officers concerned. Nobody has a case that Ext.A1 is against any provision(s) of the existing legislation or rules or that the EC had exceeded its jurisdiction.
Ext.A1 guidelines was inter alia challenged before the High Court of Madras in DMK v. Union of India, AIR 2021 Madras 153:
2021 KHC 3724 alleging that the same had been issued by the EC exceeding its jurisdiction. The guidelines were upheld and held to be binding on the officers concerned.
13. Moreover, this Court in order dated 11/11/2022 in I.A.No.2/2021 has held that Ext.A1 is akin to the orders issued by the Election Commissioner under Section 100(1)(d)(iv). This order though challenged by the first respondent before the Apex Court, was not reversed or set aside. The first respondent has only been given the liberty to raise all his contentions at the time of E.P.No.4 of 2021 35 2024:KER:60356 trial and final hearing. I do not find any reason(s) to differ from the order dated 11/11/2022 in I.A.No.2/2021. Therefore, I find that Ext.A1 is infact an order issued by the EC under Section 100(1)(d)(iv) of the Act, which the Polling officers were bound to comply with.
14. Now coming to the question whether any of the clause(s) in Ext.A1 have been violated attracting the ground under Section 100(1)(d)(iv) of the Act. Clause 2 of Ext.A1 describes the procedure to be followed by an absentee voter wishing to vote by postal ballot. Clause 5 deals with visits by polling officers, briefing of electors and collection of marked ballot papers.
Clauses 5.1 to 5.9 reads-
"(5.1) Separate teams of poll officers, comprising two officials out of which at least one should be not below the rank/level of the official appointed as polling officer for Polling Station in the State, should be appointed for the purpose.
(5.2) Number of teams of Polling Officials to be E.P.No.4 of 2021 36 2024:KER:60356 appointed would depend on the number of Absentee Voters to whom postal ballot papers have been issued. (5.3) The team of polling officials shall visit the electors at the address mentioned in their application in Form 12D for facilitating their voting by postal ballot paper. (5.4) The electors will be intimated, in advance, about the date and approximate time of visit of poll officials. Such intimation may be given through SMS on the mobile phone number wherever the same has been mentioned in the application in Form-12D. In other cases, the intimation may be given by post and/or through the BLO (5.5) If the elector is not present at the given address at the first visit, the team shall pay a second visit after leaving intimation about the time of second visit. If the elector is not present even at the second visit, no further visit or action is required in his/her case. (5.6) The candidates shall be informed about the schedule of visit for the delivery and collection of postal ballots for this category. They may, if desired, depute their authorized representatives (including BLAs), with prior intimation to the Returning Officer, to watch the process.E.P.No.4 of 2021 37
2024:KER:60356 (5.7) The list of AVSCs, AVPDs and AVCOs shall be divided for distribution among the different teams of Polling Officials in such manner that each team gets a list of persons in geographically compact area. (5.8) The visiting polling official shall ascertain the identity of the elector before issuing postal ballot paper. (5.9) Name of elector and the document produced for identification shall also be entered in a register (annexed as annexure-2) to be maintained for the purpose, and signature/thumb impression of the elector obtained therein. Further, a tick mark shall be placed against the name of the elector in the list of AVSC, AVPD and AVCO to indicate that the person has voted. The counterfoil with the serial number and part number of elector duly filled up shall be got detached and kept in safe custody by the team."
14.1. According to the petitioner, clauses 5.10 and 5.11 have been violated by PW5 to PW7 and PW14 to PW35, the SPOs who were deputed to visit the residence of the voters and collect the votes. The said clauses read -
E.P.No.4 of 2021 382024:KER:60356 "(5.10) It shall be the responsibility of each team of polling officials to (a) issue postal ballot to each of the Absentee Voters assigned to it, (b) brief the elector about the procedure to be followed for voting through postal ballot, (c) make sure that the elector votes without anyone influencing his/her choice, and ensuring the secrecy of voting, all activities at the address of the elector concerned. However, if any elector is not able to cast vote by himself due to blindness or physical infirmity, he/she shall be allowed to take the assistance of any adult person for casting vote.
(5.11) While briefing the electors about the procedure of voting and formalities to be observed on their part, the polling official shall clearly explain the following points to them:-
(a) making the declaration in Form 13A and getting it attested by the poll officer himself,
(b) entering the serial number of postal ballot paper, both on Form 13A and on the smaller envelope (Form 13B).
(c) manner of marking vote, ie by placing either cross mark or tick mark against the name of the candidate of choice.E.P.No.4 of 2021 39
2024:KER:60356
(d) folding and placing the marked ballot in the smaller envelope and closing the envelope.
(e) Placing the declaration in Form 13A, duly filled up, signed and attested along with closed envelope (Form 13B) containing the marked ballot paper inside the larger envelope (Form 13C).
(f) Closing the larger envelope and handing over the same to the poll officer."
14.2. Referring to the aforesaid clauses, it was submitted that PWs.5 to 7 and PWs.14 to 35 had only the duty to brief or instruct the voters about the procedure to be followed for voting through postal ballot. The polling officials were duty bound only to explain the points in sub-clauses (a) to (f) of Clause 5.11 to the voters and they had no duty to do that by themselves.
In case of a voter unable to cast vote by himself due to blindness or any physical infirmity, the voter could be allowed to take the assistance of any adult person of his choice for casting the vote.
Reference was also made to Rule 25 which says that if an elector E.P.No.4 of 2021 40 2024:KER:60356 is unable due to illiteracy, blindness or other physical infirmity to record his vote on a postal ballot paper and sign the declaration, he shall take the ballot paper, together with the declaration and the covers received by him to an officer competent to attest his signature under sub-rule (2) of rule 24 and request the officer to record his vote and sign his declaration on his behalf and that such officer shall thereupon mark the ballot paper in accordance with the wishes of the elector in his presence, sign the declaration on his behalf and complete the appropriate certificate contained in Form 13A. In such cases, it is the second page of Form 13A that was required to be filled up by the SPOs. However, the votes in cases were the 2nd page of Form 13A had been filled up, have also been rejected. Even in such instances, the polling officers are not to do the activities referred to sub-clauses (a) to (f) of clause 5.11, but allow the adult person of the choice of the voter to do the same. Instead of adopting such a course, the polling officials E.P.No.4 of 2021 41 2024:KER:60356 themselves filled up the Form 13A declarations; entered the serial number of the postal ballot in Form 13A and Form 13B; folded and placed the ballot paper in Form 13B cover; enclosed the same as well as the filled up Form 13A declarations along with Form 13B cover inside Form 13C cover and sealed it. This is clear violation of clauses 5.10 and 5.11 of Ext.A1. Reference was also made to the testimony of PW1, the RO who deposed that in the training session she had instructed the polling officials to do the aforesaid activities on behalf of the absentee voters. Therefore it was pointed out on behalf of the petitioner that the direction given by PW1 itself was against the directions in Ext.A1 and hence a clear case of violation/non-compliance of Ext.A1, an order of the EC, attracting the ground under Section 100(1)(d)(iv) of the Act.
14.3. On the other hand it was submitted on behalf of the first respondent that the petitioner has no case in the election petition that PW1 had given any instruction(s) against Ext.A1 E.P.No.4 of 2021 42 2024:KER:60356 guidelines to the polling officers and hence no amount of evidence can be looked into regarding a plea that has never been put forward.
15. The election petitioner has raised two grounds in the petition, that is, (i) that though Form 13A declaration forms and other connected papers had no substantial defects, 348 postal ballots were kept aside and rejected as invalid for reasons not disclosed by the ARO to the counting agents or the election agent of the first respondent ; and (ii) that the defects in the declaration forms and other connected papers if any, had occurred due to omissions on the part of the SPOs who were bound to discharge their duties in accordance with Ext.A1 guidelines. It is also alleged that for the fault or omissions of the Polling officers if any, the postal ballots could not have been rejected as the voters cannot be mulcted with the said responsibility or liability. The statement made by PW1 during the course of her examination could not E.P.No.4 of 2021 43 2024:KER:60356 have been stated in the petition because that was something which came out during her examination. The instructions given by PW1 to the polling officials in the training session would not be known to the candidates or their agents and hence the election petitioner could not be expected to include the direction(s) given by PW1 in the election petition.
15.1. It is true that material has come on record through the testimony of PWs.5 to 7 and PWs 14 to 35, the SPOs, that as most of the absentee voters were either illiterate, infirm or laid up, they had filled up Form 13A declaration and the activities mentioned in (b) ; (d) ; (e) and (f) of Clause 5.11 of Ext.A1. In Naunihal Singh v. Kishorilal Paliwal, AIR 1961 MP 84 relied on by the respondent the meaning of the term 'non-compliance' as contemplated under Section 100(1)(d)(iv) of the Act was considered and it was held that it denotes an omission to do what is directed to be done and not doing of an act which is prohibited.
E.P.No.4 of 2021 442024:KER:60356 Relying on the aforesaid dictum it was submitted by the learned senior counsel for the respondent that there has been no non-
compliance of any of the provisions of Ext.A1 even assuming for argument sake that it is an order.
15.2. Neither Clause 5.11 nor the other clauses in Ext.A1 prohibit the SPOs from doing the aforesaid activities. No evidence has come on record to show that the SPOs had undertaken the aforesaid tasks against the wish of the voter(s) or disallowed a person of the choice of the voter to carry out the aforesaid tasks. Ext.A1 does not also say that the SPOs were to do the aforesaid tasks or to refrain from doing the same. Nobody has a case that secrecy of voting as provided under Clause 5.10 of Ext.A1 had been violated or that there has been non-compliance of the same. Therefore, neither has there been an omission nor an act(s) done by PWs.5 to 7 and PWs.14 to 35 which was prohibited in Ext.A1. Hence, I find that there has been no non-compliance of E.P.No.4 of 2021 45 2024:KER:60356 the mandatory provisions contained in Ext.A1 attracting the ground under Section 100(1)(d)(iv) of the Act. Points answered accordingly.
16. Point nos. (i) and (iv):- Now coming to the allegation that there has been improper rejection of votes attracting the ground under Section 100(1)(d)(iii) of the Act. Admittedly, 348 postal ballots were rejected. From the materials on record it has come out that 21 votes were rejected as no declaration was found;
11 votes were rejected as the declaration was found to be not duly signed and attested; 79 votes were rejected as there was no serial number of the postal ballot in Form 13A declaration or Form 13 B cover ; One vote was rejected as the signature of the voter was absent; 140 votes were rejected as the serial number of the ballot paper entered in Form 13A differed from the serial number entered in Form 13B cover; 16 votes were rejected as page 2 of Form 13A declaration had been filled up and 16 were rejected as Form 13B E.P.No.4 of 2021 46 2024:KER:60356 cover had not been sealed. A table showing the details of the number of votes rejected and the reasons for rejection have been given at the end of this judgment.
17. As noticed earlier PW5 to PW7 and PW14 to PW35 admit that it was they who had done the tasks mentioned in (a),
(b), (d), (e) and (f) of Clause 5.11 in Ext.A1. Therefore, it is clear from their testimony that it was not the voter or a third person of the choice of the voter who had filled up the forms concerned and that the mistakes in the said documents happened as a result of the mistake/omission of the polling officers concerned. According to the petitioner, for the mistakes committed by the SPOs, the voter cannot be held responsible or the votes rejected. In support of this argument, reference was made to the dictum in Jibontara Ghatowar v. Sarbananda Sonowal, (2003) 6 SCC 452.
17.1. Per contra, it was submitted on behalf of the first respondent relying on the decision in B.N.Krishna Murthy v.
E.P.No.4 of 2021 472024:KER:60356 R.Subbanna, AIR 1957 Mysore 76 that the Act does not differentiate between a mistake committed by the voter and a mistake by the Polling Officer and if any vote as contemplated under the Act or Rules is found to be void/invalid, the RO has no other option but to reject the same. A vote which the RO has mandatorily to reject as a void vote cannot be treated a valid vote by this Court, goes the argument.
18. Jibontara Ghatowar (Supra), was a case wherein 824 votes were rejected by reference to Rule 56(2) and excluded from counting for the reason that they did not bear the signature of the Presiding Officer, nor were they stamped with any distinguishing mark. As per sub-rule (1) of Rule 38, every ballot paper before it is issued to an elector, and the counterfoil attached thereto shall be stamped on the back with such distinguishing mark as the EC may direct, and every ballot paper, before it is issued, shall be signed in full on its back by the Presiding Officer.
E.P.No.4 of 2021 482024:KER:60356 Rule 56 deals with counting of votes. Sub-rule (2) of Rule 56 states that the Returning Officer shall reject a ballot paper in any of the contingencies mentioned in Clauses (a) to Clause (h) of the Rule. Clause (h) says that the Returning Officer shall reject a ballot paper if it does not bear both the mark and the signature which it should have borne under the provisions of sub-rule (1) of Rule 38. However, the first proviso to Rule 56 says that where the Returning Officer is satisfied that any defect as mentioned in clause (g) or clause (h) has been caused by any mistake or failure on the part of a Presiding Officer or polling officer, the ballot paper shall not be rejected merely on the ground of such defect.
The second proviso says that a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked. The Apex Court held that a bare reading of the Rules E.P.No.4 of 2021 49 2024:KER:60356 would show that an obligation is cast on the Polling Officer to stamp with such distinguishing mark as the EC may direct and to sign in full on the back of the ballot papers. The candidate has no role to play in the performance of such duty by the polling officer.
Absence of mark and the signature renders the ballot paper liable to be rejected. However, still, where the RO feels satisfied that such defect has been caused by any mistake or failure on the part of the Presiding Officer or polling officer, the ballot paper shall not be rejected merely on the ground of such defect. Every voter has the right to vote and in the democratic set-up prevailing in the country no person entitled to the said right can be denied the privilege, nor can the candidate be made to suffer. As the RO had clearly failed in discharging his obligation cast by the first proviso to clauses (g) and (h) of sub-rule (2) of Rule 56, it was held that the 824 ballot papers which had been rejected should have been included for the purpose of counting.
E.P.No.4 of 2021 502024:KER:60356 18.1. Relying on the aforesaid dictum it was submitted by the learned senior counsel for the petitioner that for the mistakes and the defects committed by the Polling Officers, the liability cannot be mulcted on the voters and therefore the 348 postal ballots which were rejected due to the omissions/mistakes committed by the Polling Officers are liable to be taken into consideration and counted.
18.2. In reply, the learned senior counsel for the first respondent submitted that the Apex Court in M. Chinnasamy v.
K.C. Palanisamy, (2004) 6 SCC 341, has found the dictum in Jibontara Ghatowar (Supra) per incuriam. He also relied on the dictum in B.N.Krishna Murthy v. R.Subbanna, AIR 1957 Karnataka 76. The entire dictum in Jibontara Ghatowar (Supra) has not been held to be per incuriam in M. Chinnasamy (Supra) which is clear from paragraph 42 of the said judgment. In B.N.Krishna Murthy (Supra), the election was challenged on E.P.No.4 of 2021 51 2024:KER:60356 two grounds - (i) that the RO had erred in ruling out 61 votes on the ground that the signatures of the voters' were not duly attested as the attestor was not a gazetted officer of the Mysore Government or the Central Government as required by law and (ii) that as the numbers entered on the several envelopes in which the ballot papers were placed did not agree with the numbers of the respective ballot papers as required by Rule 92(2) of the Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951, all the votes were invalid. It was urged that the mistake, if any, in the numbers on the ballot papers not agreeing with the numbers on the respective envelopes was caused by the RO himself, and that Rule 92(2) does not apply to such a case. It was not disputed that the numbers borne on the ballot papers had not been entered on the respective envelopes and that the serial numbers of the voters in the voters' list were entered on the envelopes. It was held that there was nothing in the language E.P.No.4 of 2021 52 2024:KER:60356 of Rule 92(2) to differentiate between a mistake committed by the RO and that committed by a voter. The High Court relying on the dictum in Hari Vishnu Kamath v. Syed Ahmad Ishaque, (1954) 2 SCC 881 : AIR 1955 SC 233 held that the expression ' the result of the election' in Section 100 (1)(c) and Section 100 (2)(c) must, unless there is something in the context of its interpretation, be construed in the same sense as in Section 66, that is, on the basis of the valid votes. When the provision itself renders the vote invalid such a vote cannot be taken cognizance of and no question of gathering the intention of the voter can arise. There could be no degree of compliance so far as rejection is concerned and it is conclusive to show that the provision is mandatory.
19. Relying on the aforesaid dictum it was submitted by the learned senior counsel for the first respondent that as per Rule 54A (4), the RO had no option but to reject the 348 votes for the defects stated therein and so rejected the same. Therefore, a vote E.P.No.4 of 2021 53 2024:KER:60356 which has been rejected as void by the RO cannot be declared valid by this Court. It was also submitted that the dictum in Jibontara Ghatowar (Supra) relied on by the election petitioner is not applicable to the case on hand as the said decision specifically relates to Rule 56(2). A proviso like the first proviso to Rule 56(1) is not available in sub-rule (4) to Rule 54A and therefore the said decision cannot be applied, goes the argument.
20. Before I go any further, it needs to be decided which provisions of the Act and Rules deal with the counting of votes of absentee voters of the three categories of voters, viz, AVSC, AVPD and AVCO involved in this case as well as the ground(s) on which their votes can be rejected. Going by the pleadings in the E.P., neither Part III nor Part IIIA of the Rules is applicable. According to the petitioner, in exercise of the powers under the second proviso to Rule 27E(1) of the Rules, the EC had issued Exts.A1 and A13 guidelines which alone are applicable to absentee voters.
E.P.No.4 of 2021 542024:KER:60356 But Ext.A1 does not provide for the procedure to be followed for counting of votes polled by the absentee voters in the aforesaid 3 categories. If at all any provision of Part IIIA is applicable, at best the proviso to Rule 27F(3) alone is applicable along with Ext.A1.
By virtue of Rule 27F(3), any defect in attestation in Form 13A declaration and Form 13B cover can never be attributed to the absentee voter. It was the bounden duty of the Poll Officers present at the time of delivery of Form 13A, Form 13B and Form 13C cover to instruct the absentee voters to mark the postal ballots and to fill up all other Forms without any defects, in which duty they have failed (See paragraphs 26, 27 and 28 of the EP).
20.1. It is further alleged in the petition that Rule 54A is applicable to votes received by post. The 348 postal ballots rejected by the RO were not transmitted through post, but directly collected by the poll officers concerned after getting the votes cast by the respective electors. Therefore, Rule 54A cannot be made E.P.No.4 of 2021 55 2024:KER:60356 applicable to such postal ballots delivered by the polling officers in accordance with Ext.A1 guideline. There is no specific provision for rejection of such postal ballots of absentee voters in the aforesaid 3 categories. The word postal is a 'misnomer.' These votes were actually tendered by the poll officers to the electors and received back by the poll officers after casting of votes by such electors. Hence, rejection of 348 postal ballots of absentee voters in the aforesaid 3 categories is without authority and is nothing but an improper rejection of valid votes which has materially affected the election as far as the first respondent, the returned candidate is concerned. (See Paragraph 33 of the E.P.) 20.2. On the other hand the respondent in his written statement contends that reference to Rules 24 to 27 in Ext.A2 by the RO is of no consequence; that it is evident from the Act, Rules and guidelines that the votes cast by the absentee voters are postal ballots and hence Rule 54A is squarely applicable. (See paragraph E.P.No.4 of 2021 56 2024:KER:60356 7 and 13 in the w.s.)
21. Ext.A2, the reply given by PW1, the RO, to Ext.A3 request of the election agent of the petitioner, reads:-
"As per your application referred, you had requested to consider the postal ballots rejected during counting. On conducting enquiry on your complaint, it was revealed that the counting and decisions on the postal ballots are based on Rule 24 to 27 of the Conduct of Elections Rules, 1961 and the subsequent guidelines of the Election Commission. 348 postal votes of the total postal votes has been rejected since the same has been submitted without complying with the conditions and directions mandated under the aforesaid rules. It is submitted that at the time of rejecting each postal votes, the officials authorized in each counting table had convinced the counting agents of the candidates in the respective tables about the reasons for rejection and they had approved the same and had signed the tabulation sheets. Since the winning majority was of 38 votes which was less than the total number of rejected votes, the E.P.No.4 of 2021 57 2024:KER:60356 rejected postal votes were re-examined before the declaration of election result in the presence of the agents of the candidates, central observer, micro observer, Returning Officer and Assistant Returning Officer and the decisions for rejecting was convinced and the same was confirmed. In such circumstances, it is regretfully informed that, there is no reason to accept your request in your application referred to reconsider the rejected postal ballots."
21.1. Part III of the Rules dealing with postal ballots contain Rules 17 to 27. Rule 17 deals with the definition of "service voter", "special voter" and "voter on election duty". Rule 18 deals with persons entitled to vote by post and sub-clause (v) to clause (a) of Rule 18 inserted vide SO 3786(E) dated 2210/2019, to which I have already referred to, deals with persons notified under clause (c) of Section 60 of the Act which includes absentee voters. Rule 19 deals with intimation by special voters; Rule 20 with intimation by voters on election duty; Rule 21 with electors E.P.No.4 of 2021 58 2024:KER:60356 under preventive detention; Rule 22 with form of ballot paper;
Rule 23 with issue of ballot paper; Rule 24 with recording of vote;
Rule 25 with assistance to illiterate or infirm voters; Rule 26 with re-issue of ballot paper and Rule 27 with return of ballot paper.
Therefore, it is apparent that Part III does not deal with the procedure of voting or counting of votes of absentee voters in the aforesaid three categories.
21.2. Now coming to Part III A of the Rules, which contain Rule 27A to Rule 27L. Rule 27B dealing with special provisions for voting by the notified class of electors says that notwithstanding anything contained in the Part III, the provisions of this part shall apply to a notified elector who wishes to vote by post at an election. 'Notified elector' has been defined in Rule 27A(b) as an elector who belongs to a class of persons notified by the Election Commission under clause(c) of Section 60 of the Act, other than an absentee voter. Rule 27B makes it clear that Part E.P.No.4 of 2021 59 2024:KER:60356 IIIA is also not applicable to the absentee voters of the aforesaid three categories. Nobody has a case that any of the voters from whom PW5 to PW7 and PW14 to PW35, the SPOs, who had collected the postal ballots, do not fall under the category of an absentee voter (Rule 27A(aa)) or senior citizen (Rule 27A(e)) or COVID-19 suspect or affected persons (Rule 27A(f)). It is true that the second proviso to Rule 27C; the second proviso to Rule 27E; Rule 27F(3) and the first proviso Rule 27-I(1) refer to absentee voter, to which provisions I have already referred to. A plain reading of the said provisions also show that they do not deal with the procedure for counting or the grounds for rejection of the votes.
22. It was argued on behalf of the first respondent that if at all the EC had powers under Rules 27E, 27F and 27-I to issue any orders, it can only be relating to the manner in which the postal ballots shall be issued (second proviso to Rule 27E) ; specifying E.P.No.4 of 2021 60 2024:KER:60356 the centre for recording of vote by absentee voter (Rule 27F(3)) and specifying the centre for recording of vote under sub rule (3) of Rule 27F (first proviso to Rule 27-I(1)) and nothing more. The Election Commission cannot issue any guideline beyond which has been provided under the aforesaid rules. Referring to Section 169 of the Act dealing with the power to make rules, it was pointed out that it is only the Central Government which has been empowered by the Act to make rules for carrying out the purposes of the Act and not the EC.
23. I have already held that by virtue of Article 324, the EC has the power to step in where the rules are silent and issue orders prescribing procedure for the smooth conduct of the election and that Ext.A1 is one such order. But Ext.A1 also does not provide for the procedure for counting or the procedure to be followed in rejection of votes. Clause 6 of Ext.A1 guidelines deal with the procedure to be followed after the SPOs had got the votes E.P.No.4 of 2021 61 2024:KER:60356 cast by the absentee voters. It reads thus:
"Deposit of envelopes containing marked ballot papers and counterfoils At the end of each day of visit by poll officers to the address of AVSC/AVPD/AVCO electors, the envelopes in Form-12C containing postal ballot paper etc. and the counterfoils of ballot papers containing the signature/thumb impression of electors and other particulars, shall be collected by the ARO designated of postal voting by the the absentee voters. The ARO shall make arrangements to have the same delivered at the headquarters of the RO for keeping them in safe custody. The ARO shall maintain the record indicating the number of ballots sent on each day. This should also be shared with the RO on a daily basis."
23.1. Ext.A13, another order issued by the Election Commission, deals with the guidelines for voting through postal ballots by absentee voters on essential service (AVES).
Apparently, Ext.A13 is not applicable to the absentee voters like AVSC, AVPD and AVCO, with whom alone we are concerned E.P.No.4 of 2021 62 2024:KER:60356 with.
24. Rule 24 dealing with recording of votes was also referred to by both sides. Sub-rule (1) says that an elector who has received a postal ballot paper and desires to vote shall record his vote on ballot paper in accordance with the directions in Part I of Form 13D and then enclose it in Form 13B cover. Sub-rule (2) says that the elector shall sign the declaration in Form 13A in the presence of, and have the signature attested by, an officer referred to therein. As per Rule 24 the voter has to go to the officer concerned to get the attestation. But in the case of absentee voters of the three categories involved in this case, the polling officers as per Ext.A1 were to go to the residence of the voter concerned, get the necessary forms filled up and attest the same. The only difference between the voters mentioned in Rule 24 and the voters in the present case is that, in the former, the voter will have to go to the officer concerned for attestation whereas in the case of the E.P.No.4 of 2021 63 2024:KER:60356 latter, the officer concerned would personally go to the residence of the voter and do the attestation among other things. Likewise as per Rule 25, the elector to whom Rule 24 or 25 is applicable, shall return the ballot paper and declaration to the RO in accordance with the instructions in Part I of Form 13D. But in the case of absentee voters, as per Clause 6 of Ext.A1, it is the SPOs who have to deposit the votes collected before the RO.
25. Part V of the Rules deal with counting of votes in Parliamentary and Assembly Constituencies. Rule 54A deals with counting of votes received by post and Rule 56 deals with counting of votes. Rule 54A reads-
54A. Counting of votes received by post.--(1) The returning officer shall first deal with the postal ballot papers in the manner hereinafter provided.
(2) No cover in Form 13C received by the returning officer after the expiry of the time fixed in that behalf shall be opened and no vote contained in E.P.No.4 of 2021 64 2024:KER:60356 any such cover shall be counted.
(3) The other covers shall be opened one after another and as each cover is opened, the returning officer shall first scrutinise the declaration in Form 13A contained therein.
(4) If the said declaration is not found, or has not been duly signed and attested, or is otherwise substantially defective, or if the serial number of the ballot paper as entered in it differs from the serial number endorsed on the cover in Form 13B, that cover shall not be opened, and after making an appropriate endorsement thereon, the returning officer shall reject the ballot paper therein contained.
(5) Each cover so endorsed and the declaration received with it shall be replaced in the cover in Form 13C and all such covers in Form 13C shall be kept in a separate packet which shall be sealed and on which shall be recorded the name of the constituency, the date of counting and a brief description of its content.
(6) The returning officer shall then place all the declarations in Form 13A which he has found to E.P.No.4 of 2021 65 2024:KER:60356 be in order in a separate packet which shall be sealed before any cover in Form 13B is opened and on which shall be recorded the particulars referred to in sub-rule (5).
(7) The covers in Form 13B not already dealt with under the foregoing provisions of this rule shall then be opened one after another and the returning officer shall scrutinise each ballot paper and decide the validity of the vote recorded thereon.
(8) A postal ballot paper shall be rejected--
(a) if it bears any mark (other than the mark to record the vote) or writing by which the elector can be identified; or (aa) if no vote is recorded thereon; or (b) if notes are given on it in favour of more candidates than one; or (c) if it is a spurious ballot paper; or (d) if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established; or (e) if it is not returned in the cover sent along with it to the elector by the returning officer.
(9) A vote recorded on a postal ballot paper shall be rejected if the mark indicating the vote is placed on the ballot paper in such manner as to E.P.No.4 of 2021 66 2024:KER:60356 make it doubtful to which candidate the vote has been given.
(10) A vote recorded on a postal ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.
(11) The returning officer shall count all the valid votes given by postal ballot in favour of each candidates, record the total thereof in the result sheet in Form 20 and announce the same.
(12) Thereafter, all the valid ballot papers and all the rejected ballot papers shall be separately bundled and kept together in a packet which shall be sealed with the seals of the returning officer and of such of the candidates, their election agent or counting agents as may desire to affix their seals thereon and on the packet so sealed shall be recorded the name of the constituency, the date of counting and a brief description of its contents."
E.P.No.4 of 2021 672024:KER:60356 25.1. Rule 56 reads-
"Counting of Votes.-- (1) The ballot papers taken out of each ballot box shall be arranged in convenient bundles and scrutinized.
(2) The returning officer shall reject a ballot paper-- (a) if it bears any mark or writing by which the elector can be identified, or/(b) if it bears no mark at all or, to indicate the vote, it bears a mark elsewhere than on or near the symbol of one of the candidates on the face of the ballot paper or, it bears a mark made otherwise than with the instrument supplied for the purpose, or/(c) if votes are given on it in favour of more than one candidate, or/(d) if the mark indicating the vote thereon is placed in such manner as to make it doubtful to which candidate the vote has been given, or/(e) if it is a spurious ballot paper, or/(f) if it is so damaged or mutilated that its identity as a genuine ballot paper cannot be established, or/(g) if it bears a serial number, or is of a design, different from the serial numbers, or, as the case may be, design, of the ballot papers authorised for use at the particular polling station, or/(h) if it E.P.No.4 of 2021 68 2024:KER:60356 does not bear both the mark and the signature which it should have borne under the provisions of sub-rule (1) of rule 38:
Provided that where the returning officer is satisfied that any such defect as is mentioned in clause
(g) or clause (h) has been caused by any mistake or failure on the part of a presiding officer or polling officer, the ballot paper shall not be rejected merely on the ground of such defect:
Provided further that a ballot paper shall not be rejected merely on the ground that the mark indicating the vote is indistinct or made more than once, if the intention that the vote shall be for a particular candidate clearly appears from the way the paper is marked.
(3) Before rejecting any ballot paper under sub-
rule (2), the returning officer shall allow each counting agent present a reasonable opportunity to inspect the ballot paper but shall not allow him to handle it or any other ballot paper.
(4) The returning officer shall endorse on every ballot paper which he rejects the word "Rejected" and the grounds of rejection in abbreviated form either in his E.P.No.4 of 2021 69 2024:KER:60356 own hand or by means of a rubber stamp and shall initial such endorsement.
(5) All ballot papers rejected under this rule shall be bundled together.
(6) Every ballot paper which is not rejected under this rule shall be counted as one valid vote:
Provided that no cover containing tendered ballot papers shall be opened and no such paper shall be counted. (7) After the counting of all ballot papers contained in all the ballot boxes used at a polling station has been completed,-- (a) the counting supervisor shall fill in and sign Part II--Result of Counting, in Form 16, which shall also be signed by the returning officer; and (b) the returning officer shall make the entries in a result sheet in Form 20 and announce the particulars."
26. As far as counting of the votes is concerned, the Rules do not make any difference between counting of votes of notified elector, absentee voters (AVSC; AVPD and AVCO) and AVES.
Only two procedure has been provided for in the Rules, that is, E.P.No.4 of 2021 70 2024:KER:60356 Rule 54A for counting of postal ballots and Rule 56 for counting of the other votes. The SPOs in compliance with Clause 6 of Ext.A1 after complying with the formalities stated therein, were bound to deposit the poll materials to the RO. Nobody has a case that the polling materials had not been deposited before the RO in compliance with Clause 6 of Ext.A1. The next step was counting of votes at the time and place appointed under Rule 51 in the presence of counting agents appointed under Rule 52 and by maintaining secrecy of voting as provided under Rule 54. Rule 54A(1) says that the RO shall, first deal with the postal ballot in the manner provided in the Rule.
27. Therefore it is clear that, it is Rule 54A that is applicable in the case on hand and not Rule 56. The dictum in Jibontara Ghatowar (Supra) relied on by the election petitioner cannot be applied as it deals with the first proviso to Rule 56 which deals with counting of votes other than postal ballots.
E.P.No.4 of 2021 712024:KER:60356 There is no proviso similar to the first proviso to Rule 56 in Rule 54A (4). Sub-rule (4) says that if Form 13A declaration is not found, or if the serial number of ballot paper entered in it differs from the serial number endorsed in Form 13B cover, then the 13B cover shall not be opened, and after making an appropriate endorsement thereon, the RO shall reject the ballot paper therein contained. Compliance of sub-rule (4) is mandatory and the RO has not been given any discretion/option as has been given to the RO in the first proviso to Rule 56. Further, the language in sub-
rule (4) to Rule 54A does not differentiate between a mistake committed by the Poll Officer(s) and that committed by a voter.
Likewise sub-rule (4) to Rule 54A does not differentiate between a voter under Rule 24 and an absentee voter to whom Ext.A1 is applicable.
28. Moreover, as held in Hari Vishnu Kamath (Supra), a vote which is void cannot be accepted as valid by this court. In the E.P.No.4 of 2021 72 2024:KER:60356 said case the argument that the election Rules is to discover the intention of the majority of the voters in the choice of a representative and that if an elector has shown a clear intention to vote for a particular candidate, that must be taken into account under S.100(2)(c), even though the vote might be bad for non-
compliance with the formalities, was rejected. It was held that when the law prescribes the intention to be expressed in a particular manner, it can be taken into account only if it is so expressed. An intention not duly expressed is, in a Court of law, in the same position as an intention not expressed at all.
29. Therefore, a vote liable to be rejected as per the Rules cannot be taken into consideration and treated as valid. The intention of the legislature is quite clear as no option has been given to the RO to accept a ballot paper which is defective as provided under Rule 54A(4) be it the mistake(s) of the Polling Officer(s) or the voter. Further, Clause (a) of Rule 64 says that the E.P.No.4 of 2021 73 2024:KER:60356 candidate - who has obtained the largest number of valid votes shall be declared as elected. Hence, a vote which is not valid as per the Act/or Rules cannot be treated as valid and counted.
30. As held in Jyothi Basu v. Debi Ghosal, MANU/SC/0144/1982 ; Jitu Patnaik v. Sanatan Mohakud, AIR 2012 SC 913; Gajanan Krishnaji Bapat v. Dattaji Raghobaji Meghe, 1995 5 SCC 347 : MANU/SC/0455/1995 and in Kalyan Singh Chouhan v. C.P.Joshi, AIR 2011 SC 1127 and Dharmin Bai Kashyap v. Babli Sahu, AIR 2023 SC 3868 a right to elect, fundamental though it is to democracy is neither a fundamental right nor a common law right. It is pure and simple, a statutory right. So is the right to be elected and the right to dispute an election. Outside of statute, there is no right to elect, no right to be elected and no right to dispute an election. Statutory creations they are, and therefore subject to statutory limitations. An election petition is not an action in common law, nor an equity. It is a E.P.No.4 of 2021 74 2024:KER:60356 statutory proceeding to which neither the Common Law nor the principles of equity apply but only those Rules which the statute makes and applies. It is a special jurisdiction, and a special jurisdiction has always to be exercised in accordance with the statute creating it. Concepts familiar to Common Law and equity must remain strangers to election law unless statutorily embodied.
A court has no right to resort to them on consideration of alleged policy because policy in such matters as those, relating to the trial of election disputes, is what the statute lays down. In the trial of election disputes, the court is put in a straitjacket. Thus, the entire election process commencing from the issuance of the notification calling upon a constituency to elect a member or members right up to the final resolution of the dispute, if any, concerning the election is regulated by the Act, different stages of the process being dealt with by different provisions of the Act. There can be no election to Parliament or the State Legislature except as E.P.No.4 of 2021 75 2024:KER:60356 provided by the Act and again, no such election can be questioned except in the manner provided by the Act. The Act has been held to be a complete and self-contained Code within which must be found any rights claimed in relation to an election or an election dispute.
31. Admittedly, 348 postal ballots have been rejected.
Proof regarding 284 votes has been brought in. It was submitted that the remaining 64 votes (348-284) are other postal ballots received by post and not of the absentee voters in the aforesaid three categories. Even if that be so, 252 postal ballots were rejected for the reasons stated in Rule 54A(4). The remaining 32 votes, that is, 16 votes were rejected as page 2 of Form 13A declaration had been filled up and 16 votes as the 13B cover was not found sealed. These are not grounds stated in Rule 54A(4).
Assuming that these 32 votes are also taken into consideration and counted, the first respondent would still win by 6 votes because E.P.No.4 of 2021 76 2024:KER:60356 now he has been declared elected by 38 votes. Hence, even assuming that the said 32 votes are counted in favour of the election petitioner, the result of the election would not change.
That being the position, I find that the election petition is not entitled to succeed. Points answered accordingly.
In the result, the election petition is dismissed. The Registry is directed to comply with Section 103 of the Act.
Table referred to in paragraph no.18.
Sl. Exhibits Number Reasons for No. of votes rejection rejected 1 Ext.X20; Ext.X21; Ext.X24; Ext.X99; 21 Declaration not Ext.X100; Ext.X122; Ext.X123; found Ext.X124; Ext.X219; Ext.X230;
Ext.X305; Ext.X308; Ext.X339;
Ext.X340; Ext.X341; Ext.X342;
Ext.X343; Ext.X344; Ext.X345;
Ext.X346 and Ext.X347 2 Ext.X10(a); Ext.X17(a); Ext.X121(a); 11 Declaration not Ext.X213(a); Ext.X218(a); Ext.X269(a); duly signed and Ext.X274(a); Ext.X311(a); Ext.X326(a); attested. Ext.X327(a) and Ext.X328(a) E.P.No.4 of 2021 77 2024:KER:60356 3 Ext.X7(a); Ext.X8(b); Ext.X11(a); 79 Rejected as there Ext.X12(b); Ext.X14(a); Ext.X29(b); was no serial Ext.X42(a); Ext.X49(a); Ext.X50(a); number of the Ext.X92(b); Ext.X93(b); Ext.X94(b); postal ballot Ext.X95(b); Ext.X96(b); Ext.X97(b); paper in Form Ext.X98(b);Ext.X103(b); Ext.X104(b); 13A declaration Ext.X105(b); Ext.X106(b);
or in Form 13B Ext.X107(b); Ext.X108(b);
cover.
Ext.X109(b); Ext.X110(b);
Ext.X111(b); Ext.X112(b);
Ext.X113(b); Ext.X126(a);
Ext.X128(a); Ext.X130(a);
Ext.X132(a); Ext.X133(a);
Ext.X134(a);Ext.X135(a);
Ext.X136(a);Ext.X205(b);
Ext.X206(b);Ext.X207(b);
Ext.X208(b);Ext.X209(b);
Ext.X210(b);Ext.X211(b);
Ext.X212(b);Ext.X214(a);
Ext.X215(a);Ext.X216(a);
Ext.X217(a);Ext.X220(b);
Ext.X224(b);Ext.X225(b);
Ext.X226(b);Ext.X231(b);
Ext.X232(a);Ext.X233(a);
Ext.X234(a);Ext.X235(a);
Ext.X236(a);Ext.X238(a);
Ext.X241(a);Ext.X239(a);
Ext.X243(a);Ext.X237(a);
Ext.X240(a);Ext.X244(a);
Ext.X246(a);Ext.X247(a);
Ext.X248(a);Ext.X249(a);
Ext.X250(a);Ext.X251(a);
Ext.X313(a);Ext.X314(b);
Ext.X315(b);Ext.X316(b);
E.P.No.4 of 2021 782024:KER:60356 Ext.X317(b);Ext.X318(b);
Ext.X319(b);Ext.X320(a); and Ext.X321(b);
4 Ext.X114(a) 1 Postal ballot rejected as there was no signature of voter.
5 Ext.X2(a) & Ext.X2(b); Ext.X3(a) & 140 Serial number of Ext.X3(b); Ext.X15(a) & Ext.X15(b); the ballot paper Ext.X30(a) & Ext.X30(b); Ext.X31(a) & in Form 13A Ext.X31(b); Ext.X32(a) & Ext.X32(b); differs from Ext.X33(a) & Ext.X33(b); Ext.X34(a) & serial number Ext.34(b); Ext.X35(a) & Ext.X35(b); entered on Form Ext.X69(a) & Ext.X69(b); Ext.X71(a) & 13B cover.
Ext.X71(b); Ext.X72(a) & Ext.X72(b); Ext.X73(a) & Ext.X73(b); Ext.X74(a) & Ext.X74(b); Ext.X75(a) & Ext.X75(b); Ext.X76(a) & Ext.X76(b); Ext.X77(a) & Ext.X77(b); Ext.X78(a) & Ext.X78(b); Ext.X79(a) & Ext.X79(b); Ext.X80(a) & Ext.X80(b); Ext.X81(a) & Ext.X81(b); Ext.X82(a) & Ext.X82(b); Ext.X83(a) & Ext.X83(b); Ext.X84(a) & Ext.X84(b); Ext.X85(a) & Ext.X85(b); Ext.X86(a) & Ext.X86(b); Ext.X87(a) & Ext.X87(b); Ext.X88(a) & Ext.X88(b); Ext.X89(a) & Ext.X89(b); Ext.X91(a) & Ext.X91(b); Ext.X101(a) & Ext.X101(b);
Ext.X137(a) & Ext.X137(b);
Ext.X138(a) & Ext.X138(b);
Ext.X139(a) & Ext.X139(b);
Ext.X140(a) & Ext.X140(b);
Ext.X141(a) & Ext.X141(b);
E.P.No.4 of 2021 792024:KER:60356 Ext.X142(a) & Ext.X142(b);
Ext.X143(a) & Ext.X143(b);
Ext.X144(a) & Ext.X144(b);
Ext.X145(a) & Ext.X145(b);
Ext.X146(a) & Ext.X146(b);
Ext.X147(a) & Ext.X147(b);
Ext.X148(a) & Ext.X148(b);
Ext.X149(a) & Ext.X149(b);
Ext.X150(a) & Ext.X150(b);
Ext.X151(a) & Ext.X151(b);
Ext.X152(a) & Ext.X152(b);
Ext.X153(a) & Ext.X153(b);
Ext.X154(a) & Ext.X154(b);
Ext.X155(a) & Ext.X155(b);
Ext.X156(a) & Ext.X156(b);
Ext.X157(a) & Ext.X157(b);
Ext.X158(a) & Ext.X158(b);
Ext.X159(a) & Ext.X159(b);
Ext.X160(a) & Ext.X160(b);
Ext.X161(a) & Ext.X161(b);
Ext.X162(a) & Ext.X162(b);
Ext.X163(a) & Ext.X163(b);
Ext.X164(a) & Ext.X164(b);
Ext.X165(a) & Ext.X165(b);
Ext.X166(a) & Ext.X166(b);
Ext.X167(a) & Ext.X167(b);
Ext.X168(a) & Ext.X168(b);
Ext.X169(a) & Ext.X169(b);
Ext.X170(a) & Ext.X170(b);
Ext.X171(a) & Ext.X171(b);
Ext.X173(a) & Ext.X173(b);
Ext.X174(a) & Ext.X174(b);
Ext.X175(a) & Ext.X175(b);
Ext.X176(a) & Ext.X176(b);
E.P.No.4 of 2021 802024:KER:60356 Ext.X177(a) & Ext.X177(b);
Ext.X178(a) & Ext.X178(b);
Ext.X179(a) & Ext.X179(b);
Ext.X180(a) & Ext.X180(b);
Ext.X181(a) & Ext.X181(b); Ext.X182(a) & Ext.X182(b); Ext.X183(a) & Ext.X183(b); Ext.X184(a) & Ext.X184(b); Ext.X185(a) & Ext.X185(b); Ext.X186(a) & Ext.X186(b); Ext.X187(a) & Ext.X187(b); Ext.X188(a) & Ext.X188(b); Ext.X189(a) & Ext.X189(b); Ext.X190(a) & Ext.X190(b); Ext.X191(a) & Ext.X191(b); Ext.X192(a) & Ext.X192(b); Ext.X193(a) & Ext.X193(b); Ext.X194(a) & Ext.X194(b); Ext.X195(a) & Ext.X195(b); Ext.X196(a) & Ext.X196(b); Ext.X197(a) & Ext.X197
(b); Ext.X198(a) & Ext.X198(b); Ext.X199(a) & Ext.X199(b);
Ext.X200(a) & Ext.X200(b);
Ext.X201(a) & Ext.X201(b);
Ext.X202(a) & Ext.X202(b);
Ext.X203(a) & Ext.X203(b);
Ext.X204(a) & Ext.X204(b);
Ext.X221(a) & Ext.X221(b);
Ext.X222(a) & Ext.X222(b);
Ext.X223(a) & Ext.X223(b);
Ext.X245(a) & Ext.X245(b);
Ext.X253(a) & Ext.X253(b);
Ext.X254(a) & Ext.X254(b);
E.P.No.4 of 2021 812024:KER:60356 Ext.X255(a) & Ext.X255(b);
Ext.X256(a) & Ext.X256(b);
Ext.X257(a) & Ext.X257(b);
Ext.X258(a) & Ext.X258(b);
Ext.X259(a) & Ext.X259(b);
Ext.X260(a) & Ext.X260(b);
Ext.X261(a) & Ext.X261(b);
Ext.X262(a) & Ext.X262(b);
Ext.X263(a) & Ext.X263(b);
Ext.X264(a) & Ext.X264(b);
Ext.X265(a) & Ext.X265(b);
Ext.X266(a) & Ext.X266(b);
Ext.X267(a) & Ext.X267(b);
Ext.X268(a) & Ext.X268(b);
Ext.X269(a) & Ext.X269(b);
Ext.X270(a) & Ext.X270(b);
Ext.X271(a) & Ext.X271(b);
Ext.X272(a) & Ext.X272(b);
Ext.X273(a) & Ext.X273(b);
Ext.X274(a) & Ext.X274(b);
Ext.X275(a) & Ext.X275(b);
Ext.X276(a) & Ext.X276(b);
Ext.X277(a) & Ext.X277(b);
Ext.X278(a) & Ext.X278(b);
Ext.X279(a) & Ext.X279(b);
Ext.X280(a) & Ext.X280(b);
Ext.X281(a) & Ext.X281(b);
Ext.X282(a) & Ext.X282(b);
Ext.X283(a) & Ext.X283(b);
Ext.X284(a) & Ext.X284(b);
Ext.X285(a) & Ext.X285(b);
Ext.X286(a) & Ext.X286(b);
Ext.X287(a) & Ext.X287(b);
Ext.X288(a) & Ext.X288(b);
E.P.No.4 of 2021 822024:KER:60356 Ext.X289(a) & Ext.X289(b);
Ext.X290(a) & Ext.X290(b).
6 Ext.X4(a); Ext.X5(a); Ext.X6(a); 16 Page 2 of Form Ext.X115(a); Ext.X116(a); Ext.X117(a); 13A declaration Ext.X118(a); Ext.X154(a); Ext.X306(a); filled up Ext.X119(a); Ext.X307(a); Ext.X310(a); Ext.X312(a); Ext.X321(a).
Ext.X120(a) and Ext.X309(a) 7 Ext.X227(b); Ext.X231(b); 16 Form 13B cover Ext.X291(b); Ext.X292(b); not sealed. Ext.X293(b); Ext.X294(b);
Ext.X295(b); Ext.X296(b);
Ext.X297(b); Ext.X298(b);
Ext.X299(b); Ext.X300(b);
Ext.X301(b); Ext.X302(b);
Ext.X303(b) and Ext.X304(b) Interlocutory applications, if any pending, shall stand closed.
Sd/-
C.S.SUDHA JUDGE ami/ E.P.No.4 of 2021 83 2024:KER:60356 APPENDIX OF EL.PET. 4/2021 PETITIONER'S EXHIBITS EXHIBIT A1 THE REVISED GUIDELINES DATED 02.02.2021 ISSUED BY THE ELECTION COMMISSION OF INDIA TO THE CHIEF ELECTORAL OFFICERS OF ALL THE STATES AND UNION TERRITORIES, OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A2 ORIGINAL OF REPLY DATED 02.05.2021 ISSUED BY THE RETURNING OFFICER, 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY TO SRI.C.H.ASHIQUE, THE ELECTION AGENT OF THE ELECTION PETITIONER.
EXHIBIT A3 TRUE COPY OF THE REPRESENTATION IN WRITING DATED 02.05.2021 SUBMITTED BY SRI.C.H.ASHIQUE, THE ELECTION AGENT OF THE ELECTION PETITIONER, BEFORE THE RETURNING OFFICER, 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY, REQUESTING TO CONSIDER THE REJECTED 348 POSTAL BALLOTS.
EXHIBIT A4 SERIES TRUE COPY OF ORDER OF APPOINTMENT OF SPECIAL POLLING OFFICERS FOR POSTAL EXHIBIT A4(a) to BALLOTS OF ABSENTEE VOTERS IN THE A4(w) CATEGORY OF AVSC, AVPD AND AVCO IN 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY, OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A5 FORM 18 OF APPOINTMENT OF THE COUNTING AGENTS FOR POSTAL BALLOTS OBTAINED UNDER THE RIGHT TO INFORMATION ACT. EXHIBIT A6 LIST OF 2050 ABSENTEE VOTERS IN THE E.P.No.4 of 2021 84 2024:KER:60356 CATEGORY OF AVSC, AVPD AND AVCO OF 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A7 STATEMENT SHOWING THE TOTAL NUMBER OF
VOTES COUNTED TO EACH CANDIDATE
INCLUDING NOTA IN THE GENERAL ELECTION HELD ON 06.04.2021 FROM 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY TO 15TH KERALA LEGISLATIVE ASSEMBLY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A8 FORM 21E DATED 02.05.2021 ISSUED BY THE RETURNING OFFICER, 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A9 FORM 21C DATED 03.05.2021 ISSUED BY THE RETURNING OFFICER, 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY, UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A10 TRUE COPY OF THE CONDUCT OF ELECTIONS (AMENDMENT) RULES, 2019 NOTIFIED ON 22.10.2019 BY THE MINISTRY OF LAW AND JUSTICE.
EXHIBIT A11 TRUE COPY OF THE CONDUCT OF ELECTIONS (AMENDMENT) RULES, 2020 NOTIFIED ON 19.06.2020 BY THE MINISTRY OF LAW AND JUSTICE.
EXHIBIT A12 GENERAL GUIDELINES TO BE FOLLOWED IN THE ENTIRE ELECTION PROCESS AS PER GO(RT) NO.85/2021/ELECTION DATED 11.02.2021,ISSUED BY THE GOVERNMENT OF KERALA OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A13 GUIDELINES FOR VOTING FOR ABSENTEE VOTERS IN THE CATEGORY OF AVES DATED 27.02.2021 OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A14 LETTER NO.RDOPTM/131/L1/2021(2) DATED 17.05.2021 OF THE SPECIAL INFORMATION OFFICER ISSUED UNDER THE RIGHT TO E.P.No.4 of 2021 85 2024:KER:60356 INFORMATION ACT CONTAINING THE QUESTIONS AND INFORMATION FURNISHED TO SRI.C.H.ASHIQUE, ELECTION AGENT OF THE ELECTION PETITIONER.
EXHIBIT A15 LIST OF VIDEOGRAPHERS WHO ACCOMPANIED ANNEXURE K POLL OFFICERS TO THE ADDRESS OF THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A16 THE STATEMENT SHOWING THE NUMBER OF POSTAL BALLOTS COUNTED AGAINST EACH CANDIDATE OF 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A17 LETTER NO.RDOPTM/131/L1/2021(3) DTD.17.5.2021 EXHIBIT A18 PEN-DRIVE CONTAINING VIDEO FOOTAGES TAKEN AT THE TIME OF VOTING BY THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OF 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A19 PEN-DRIVE CONTAINING VIDEO FOOTAGES TAKEN AT THE TIME OF VOTING BY THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OF 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT A20 PEN-DRIVE CONTAINING VIDEO FOOTAGES TAKEN AT THE TIME OF VOTING BY THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OF 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
EXHIBIT X1 COVER FORM 13C CONTAINS FORM 13B AND FORM 13A EXHIBIT X1(a) THE DECLARATION IN FORM13 A OF SERIAL E.P.No.4 of 2021 86 2024:KER:60356 NO.3092 EXHIBIT X1(b) THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO. 3092 EXHIBIT X2 THE COVER FORM 13 C CONTAINS FORM 13B AND FORM 13A EXHIBIT X2[a] THE DECLARATION IN FORM 13A OF SERIAL NO.1753 EXHIBIT X2[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1751 EXHIBIT X3 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 1157 AND FORM 13 A DECLARATION WITH SI.NO 177/894 EXHIBIT X3[a] THE DECLARATION IN FORM 13A WITH SI.NO 177/894 EXHIBIT X3[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1157 EXHIBIT X4 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0212 AND FORM 13 A DECLARATION WITH SI.NO. 0212 EXHIBIT X4[a] THE DECLARATION IN FORM 13A WITH SI.NO.
0212
EXHIBIT X4[b] THE SEALED COVER IN FORM 13B COVER A
WITH SERIAL NO .0212
EXHIBIT X5 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.0213 AND FORM 13 A DECLARATION WITH SI.NO. 0213 .
EXHIBIT X5[a] THE DECLARATION IN FORM 13A WITH SI.NO.0213 EXHIBIT X5[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0213 EXHIBIT X6 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0216 AND FORM 13A DECLARATION WITH SI.NO. 0216.
EXHIBIT X6[a] THE DECLARATION IN FORM 13A WITH SI.NO.0216 E.P.No.4 of 2021 87 2024:KER:60356 EXHIBIT X6[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0216 EXHIBIT X7 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0371 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X7[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X7[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0371.
EXHIBIT X8 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO. 0987.
EXHIBIT X8[a] THE DECLARATION IN FORM 13A WITH SI.NO.0987.
EXHIBIT X8[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X9 THE COVER FORM 13 C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2475 AND FORM 13 A DECLARATION WITH SI.NO. 2475.
EXHIBIT X9[a] THE DECLARATION IN FORM 13A WITH SI.NO.2475 EXHIBIT X9[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2475 EXHIBIT X10 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1128 AND FORM 13A DECLARATION WITH SI.NO. 1128.
EXHIBIT X10[a] THE DECLARATION IN FORM 13A WITH SI.NO.1128 EXHIBIT X10[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1128 EXHIBIT X11 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0411 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X11[a] THE DECLARATION IN FORM 13A WITHOUT E.P.No.4 of 2021 88 2024:KER:60356 SI.NO.
EXHIBIT X11[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0411.
EXHIBIT X12 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO. 1719.
EXHIBIT X12[a] THE DECLARATION IN FORM 13A WITH SI.NO.1719.
EXHIBIT X12[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X13 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.0210 AND FORM 13A DECLARATION WITH SI.NO. 0210.
EXHIBIT X13[a] THE DECLARATION IN FORM 13A WITH SI.NO.0210 EXHIBIT X13[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0210 EXHIBIT X14 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 0373 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X14[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X14[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0373.
EXHIBIT X15 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.1714 AND FORM 13A DECLARATION WITH SI.NO. 1715.
EXHIBIT X15[a] THE DECLARATION IN FORM 13A WITH SI.NO.1715 EXHIBIT X15[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.1714 EXHIBIT X16 THE COVER FORM 13 C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 3557 AND FORM 13A DECLARATION WITHOUT SI.NO.
E.P.No.4 of 2021 892024:KER:60356 EXHIBIT X16[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X16[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.3557.
EXHIBIT X17 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.2581 AND FORM 13A DECLARATION WITH SI.NO. 2581.
EXHIBIT X17[a] THE DECLARATION IN FORM 13A WITH SI.NO.2581 EXHIBIT X17[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2581 EXHIBIT X18 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.3388 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X18[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X18[b] THE SEALED COVER IN FORM 13B COVER A
WITH SERIAL NO.3388
EXHIBIT X19 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.3220 AND FORM 13A DECLARATION WITH SI.NO. 3220.
EXHIBIT X19[a] THE DECLARATION IN FORM 13A WITH SI.NO.3220 EXHIBIT X19[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.3220 EXHIBIT X20 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.3149 EXHIBIT X20[a] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.3149 EXHIBIT X21 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.3556 EXHIBIT X21[a] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.3556 EXHIBIT X22 THE COVER FORM 13C {COVER B} CONTAINING E.P.No.4 of 2021 90 2024:KER:60356 SEALED FORM 13B {COVER A} WITH SI.NO.13108 AND FORM 13 A DECLARATION WITH SI.NO. 13108.
EXHIBIT X22[a] THE DECLARATION IN FORM 13A WITH SI.NO.13108 EXHIBIT X22[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.13108 EXHIBIT X23 THE COVER FORM 13C {COVER B} CONTAINING FORM 13 A DECLARATION WITH SI.NO. 2182.
EXHIBIT X23[a] THE DECLARATION IN FORM 13A WITH
SI.NO.2182
EXHIBIT X24 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.2203
EXHIBIT X24[a] THE SEALED COVER IN FORM 13 B COVER A
WITH SERIAL NO.2203
EXHIBIT X25 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.2670 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X25[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X25[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2670 EXHIBIT X26 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2680 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X26[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
THE SEALED COVER IN FORM 13 B COVER A EXHIBIT X26[b] WITH SERIAL NO.2680 EXHIBIT X27 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2679 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X27[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
THE SEALED COVER IN FORM 13B COVER A E.P.No.4 of 2021 91 2024:KER:60356 EXHIBIT X27[b] WITH SERIAL NO.2679 EXHIBIT X28 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2681 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X28[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X28[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2681 EXHIBIT X29 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13 A DECLARATION WITH SI.NO. 0982.
EXHIBIT X29[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X29[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0982 EXHIBIT X30 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1164 AND FORM 13A DECLARATION WITH SI.NO. 177/538.
EXHIBIT X30[a] THE DECLARATION IN FORM 13A WITH
SI.NO.177/538
EXHIBIT X30[b] THE SEALED COVER IN FORM 13 B COVER A
WITH SERIAL NO.1164
EXHIBIT X31 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.1163 AND FORM 13A DECLARATION WITH SI.NO. 177/616.
EXHIBIT X31[a] THE DECLARATION IN FORM 13A WITH
SI.NO.177/616
EXHIBIT X31[b] THE SEALED COVER IN FORM 13B COVER A
WITH SERIAL NO.1163
EXHIBIT X32 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.1188 AND FORM 13A DECLARATION WITH SI.NO. 177/481.
EXHIBIT X32[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/481 E.P.No.4 of 2021 92 2024:KER:60356 EXHIBIT X32[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.1188 EXHIBIT X33 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1170 AND FORM 13A DECLARATION WITH SI.NO. 177/98.
EXHIBIT X33[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/98 THE SEALED COVER IN FORM 13B COVER A EXHIBIT X33[b] WITH SERIAL NO.1170 EXHIBIT X34 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1214 AND FORM 13A DECLARATION WITH SI.NO. 174/621.
EXHIBIT X34[a] THE DECLARATION IN FORM 13A WITH
SI.NO.174/621
EXHIBIT X34[b] THE SEALED COVER IN FORM 13B COVER A
WITH SERIAL NO.1214
EXHIBIT X35 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.0980 AND FORM 13A DECLARATION WITH SI.NO. 0969.
EXHIBIT X35[a] THE DECLARATION IN FORM 13A WITH SI.NO.0969 EXHIBIT X35[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0980 EXHIBIT X36 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2671 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X36[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
THE SEALED COVER IN FORM 13B COVER A EXHIBIT X36[b] WITH SERIAL NO.2671.
EXHIBIT X37 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.2675 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X37[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
E.P.No.4 of 2021 932024:KER:60356 EXHIBIT X37[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2675 EXHIBIT X38 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2669 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X38[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X38[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.2669 EXHIBIT X39 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2654 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X39[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X39[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.2654 EXHIBIT X40 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2651 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X40[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X40[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.2651 EXHIBIT X41 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2656 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X41[a] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2656 EXHIBIT X41[b] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X42 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2668 AND FORM 13A DECLARATION WITHOUT SI.NO.
E.P.No.4 of 2021 942024:KER:60356 EXHIBIT X42[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
THE SEALED COVER IN FORM 13B COVER A EXHIBIT X42[b] WITH SERIAL NO.2668 EXHIBIT X43 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2662 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X43[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X43[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2662 EXHIBIT X44 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 2657 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X44[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X44[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2657 EXHIBIT X45 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2664 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X45[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X45[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2664 EXHIBIT X46 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2652 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X46[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X46[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2652 EXHIBIT X47 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH E.P.No.4 of 2021 95 2024:KER:60356 SI.NO.2684 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X47[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X47[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2684 EXHIBIT X48 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0532 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X48[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X48[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0532 EXHIBIT X49 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1750 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X49[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X49[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.1750 EXHIBIT X50 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1378 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X50[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
THE SEALED COVER IN FORM 13B COVER A EXHIBIT X50[b] WITH SERIAL NO.1378 EXHIBIT X51 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2678 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X51[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X51[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.2678 EXHIBIT X52 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH E.P.No.4 of 2021 96 2024:KER:60356 SI.NO.2677 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X52[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X52[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2677 EXHIBIT X53 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2683AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X53[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X53[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2683 EXHIBIT X54 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2676 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X54[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
THE SEALED COVER IN FORM 13B COVER A EXHIBIT X54[b] WITH SERIAL NO.2676 EXHIBIT X55 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2672 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X55[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
THE SEALED COVER IN FORM 13B COVER A EXHIBIT X55[b] WITH SERIAL NO.2672 EXHIBIT X56 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2682 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X56[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X56[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2682 EXHIBIT X57 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH E.P.No.4 of 2021 97 2024:KER:60356 SI.NO.2673 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X57[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X57[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2673 EXHIBIT X58 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2666 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X58[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X58[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2666 EXHIBIT X59 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2674 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X59[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X59[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2674 EXHIBIT X60 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2661 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X60[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X60[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.2661 EXHIBIT X61 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2660 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X61[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X61[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2660 EXHIBIT X62 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH E.P.No.4 of 2021 98 2024:KER:60356 SI.NO.2809 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X62[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X62[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2809 EXHIBIT X63 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2667 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X63[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X63[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2667 EXHIBIT X64 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2659 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X64[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X64[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2659 EXHIBIT X65 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2658 AND FORM 13A DECLARATION WITHOUT SI.NO.
THE DECLARATION IN FORM 13A WITHOUT EXHIBIT X65[a] SI.NO.
THE SEALED COVER IN FORM 13B COVER A EXHIBIT X65[b] WITH SERIAL NO.2658 EXHIBIT X66 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2653 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X66[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X66[b] THE SEALED COVER IN FORM 13B COVER A
WITH SERIAL NO.2653
E.P.No.4 of 2021
99
2024:KER:60356
EXHIBIT X67 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.2655 AND FORM 13A DECLARATION WITHOUT SI.NO.
THE DECLARATION IN FORM 13A WITHOUT EXHIBIT X67[a] SI.NO.
THE SEALED COVER IN FORM 13B COVER A EXHIBIT X67[b] WITH SERIAL NO.2655 EXHIBIT X68 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2663 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X68[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X68[b] THE SEALED COVER IN FORM 13B COVER A
WITH SERIAL NO.2663
EXHIBIT X69 THE COVER FORM 13C {COVER B} CONTAINING
SEALED FORM 13B {COVER A} WITH
SI.NO.1751 AND FORM 13A DECLARATION WITH SI.NO.1762 EXHIBIT X69[a] THE DECLARATION IN FORM 13A WITH SI.NO.1762 EXHIBIT X69[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1751 EXHIBIT X70 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2988 AND FORM 13A DECLARATION WITH SI.NO.2938 EXHIBIT X70[a] THE DECLARATION IN FORM 13A WITH SI.NO.2938 EXHIBIT X70[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2988 EXHIBIT X71 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1166 AND FORM 13A DECLARATION WITH SI.NO.177/38 EXHIBIT X71[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/38 E.P.No.4 of 2021 100 2024:KER:60356 EXHIBIT X71[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1166 EXHIBIT X72 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0005 AND FORM 13 A DECLARATION WITH SI.NO.038 498 EXHIBIT X72[a] THE DECLARATION IN FORM 13A WITH SI.NO.038 498 EXHIBIT X72[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.0005 EXHIBIT X73 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0063 AND FORM 13A DECLARATION WITH SI.NO.038 503 EXHIBIT X73[a] THE DECLARATION IN FORM 13A WITH SI.NO.038 503 EXHIBIT X73[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0063 EXHIBIT X74 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0070 AND FORM 13A DECLARATION WITH SI.NO.038 /761 EXHIBIT X74[a] THE DECLARATION IN FORM 13A WITH SI.NO.038/761 EXHIBIT X74[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0070 EXHIBIT X75 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0071 AND FORM 13A DECLARATION WITH SI.NO.038 762 THE DECLARATION IN FORM 13A WITH EXHIBIT X75[a] SI.NO.038 762 THE SEALED COVER IN FORM 13B COVER A EXHIBIT X75[b] WITH SERIAL NO.0071 EXHIBIT X76 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO .
E.P.No.4 of 2021 1012024:KER:60356 0079 AND FORM 13A DECLARATION WITH SI.NO.038 1314 EXHIBIT X76[a] THE DECLARATION IN FORM 13A WITH SI.NO.038 1314 EXHIBIT X76[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0079 EXHIBIT X77 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1211 AND FORM 13A DECLARATION WITH SI.NO.174/184 EXHIBIT X77[a] THE DECLARATION IN FORM 13A WITH SI.NO.174/184 EXHIBIT X77[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1211 EXHIBIT X78 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1209 AND FORM 13A DECLARATION WITH SI.NO.174/233 EXHIBIT X78[a] THE DECLARATION IN FORM 13A WITH SI.NO.174/233 THE SEALED COVER IN FORM 13B COVER A EXHIBIT X78[b] WITH SERIAL NO.1209 EXHIBIT X79 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1208 AND FORM 13A DECLARATION WITH SI.NO.174/466 EXHIBIT X79[a] THE DECLARATION IN FORM 13A WITH SI.NO.174/466 EXHIBIT X79[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1208 EXHIBIT X80 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1213 AND FORM 13 A DECLARATION WITH SI.NO.174/557 EXHIBIT X80[a] THE DECLARATION IN FORM 13A WITH SI.NO.174/557 EXHIBIT X80[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.1213 EXHIBIT X81 THE COVER FORM 13C {COVER B} CONTAINING E.P.No.4 of 2021 102 2024:KER:60356 SEALED FORM 13B {COVER A} WITH SI.NO.1171 AND FORM 13A DECLARATION WITH SI.NO.177/204 EXHIBIT X81[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/204 EXHIBIT X81[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1171 EXHIBIT X82 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1210 AND FORM 13A DECLARATION WITH SI.NO.174/310 EXHIBIT X82[a] THE DECLARATION IN FORM 13A WITH SI.NO.174/310 EXHIBIT X82[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1210 EXHIBIT X83 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1213 AND FORM 13A DECLARATION WITH SI.NO.174/170 EXHIBIT X83[a] THE DECLARATION IN FORM 13A WITH SI.NO.174/170 EXHIBIT X83[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1213 EXHIBIT X84 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1216 AND FORM 13A DECLARATION WITH SI.NO.174/574 EXHIBIT X84 (a) THE DECLARATION IN FORM 13A WITH SI.NO.174/574 EXHIBIT X84[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1216 EXHIBIT X85 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1189 AND FORM 13A DECLARATION WITH SI.NO.177/48 EXHIBIT X85[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/48 EXHIBIT X85[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1189 EXHIBIT X86 THE COVER FORM 13C {COVER B} CONTAINING E.P.No.4 of 2021 103 2024:KER:60356 SEALED FORM 13B {COVER A} WITH SI.NO.1165 AND FORM 13A DECLARATION WITH SI.NO.177/319 EXHIBIT X86[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/319 EXHIBIT X86[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1165 EXHIBIT X87 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.1162 AND FORM 13A DECLARATION WITH SI.NO.177/605 EXHIBIT X87[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/605 EXHIBIT X87[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1162 EXHIBIT X88 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0295 AND FORM 13A DECLARATION WITH SI.NO.10695 EXHIBIT X88[a] THE DECLARATION IN FORM 13A WITH SI.NO.10695 EXHIBIT X88[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0295 EXHIBIT X89 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.0073 AND FORM 13A DECLARATION WITH SI.NO.038 898 EXHIBIT X89[a] THE DECLARATION IN FORM 13A WITH SI.NO.038 898 EXHIBIT X89[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0073 EXHIBIT X90 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.14327 AND FORM 13A DECLARATION WITH SI.NO.2827 EXHIBIT X90[a] THE DECLARATION IN FORM 13A WITH SI.NO.2827 EXHIBIT X90[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.14327 EXHIBIT X91 THE COVER FORM 13C {COVER B} CONTAINING E.P.No.4 of 2021 104 2024:KER:60356 SEALED FORM 13B {COVER A} WITH SI.NO.1965 AND FORM 13A DECLARATION WITH SI.NO.1955 EXHIBIT X91[a] THE DECLARATION IN FORM 13A WITH SI.NO.1955 EXHIBIT X91[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1965 EXHIBIT X92 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO.1691 EXHIBIT X92[a] THE DECLARATION IN FORM 13A WITH SI.NO.1691 EXHIBIT X92[b] THE SEALED COVER IN FORM 13 B COVER A WITHOUT SERIAL NO.
EXHIBIT X93 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO.1692 EXHIBIT X93[a] THE DECLARATION IN FORM 13A WITH SI.NO.1692 EXHIBIT X93[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X94 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO.1690 EXHIBIT X94[a] THE DECLARATION IN FORM 13A WITH SI.NO.1690 EXHIBIT X94[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X95 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO.2001 EXHIBIT X95[a] THE DECLARATION IN FORM 13A WITH SI.NO.2001 EXHIBIT X95[b] THE SEALED COVER IN FORM 13B COVER A E.P.No.4 of 2021 105 2024:KER:60356 WITHOUT SERIAL NO.
EXHIBIT X96 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO.177/240 EXHIBIT X96[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/240 EXHIBIT X96[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X97 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO. AND FORM 13A DECLARATION WITH SI.NO.177/418 EXHIBIT X97[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/418 EXHIBIT X97[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X98 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO . AND FORM 13A DECLARATION WITH SI.NO.177/330 EXHIBIT X98[a] THE DECLARATION IN FORM 13A WITH SI.NO.177/330 EXHIBIT X98[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X99 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.
0312EXHIBIT X99[a] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0312 EXHIBIT X100 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO.2665 EXHIBIT X100[a] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2665 EXHIBIT X101 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1757 AND FORM 13 A DECLARATION WITH E.P.No.4 of 2021 106 2024:KER:60356 SI.NO.12158 EXHIBIT X101[a] THE DECLARATION IN FORM 13A WITH SI.NO.12158 EXHIBIT X101[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1757 EXHIBIT X102 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 14728 AND FORM 13A DECLARATION WITH SI.NO.2928 EXHIBIT X102[a] THE DECLARATION IN FORM 13A WITH SI.NO.2928 EXHIBIT X102[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.14728 EXHIBIT X103 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1225 EXHIBIT X103[a] THE DECLARATION IN FORM 13A WITH SI.NO.1225 EXHIBIT X103[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X104 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1263 EXHIBIT X104[a] THE DECLARATION IN FORM 13A WITH SI.NO.1263 EXHIBIT X104[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X105 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1836 EXHIBIT X105[a] THE DECLARATION IN FORM 13A WITH SI.NO.1836 EXHIBIT X105[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X106 THE COVER FORM 13C {COVER B} CONTAINING E.P.No.4 of 2021 107 2024:KER:60356 SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1745 EXHIBIT X106[a] THE DECLARATION IN FORM 13A WITH SI.NO.1745 EXHIBIT X106[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X107 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1235 EXHIBIT X107[a] THE DECLARATION IN FORM 13A WITH SI.NO.1235 EXHIBIT X107[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X108 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1240 EXHIBIT X108[a] THE DECLARATION IN FORM 13A WITH SI.NO.1240 EXHIBIT X108[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X109 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.175/1134 EXHIBIT X109[a] THE DECLARATION IN FORM 13A WITH SI.NO.175/1134 EXHIBIT X109[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X110 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1742 EXHIBIT X110[a] THE DECLARATION IN FORM 13A WITH SI.NO.1742 EXHIBIT X110[b] THE SEALED COVER IN FORM 13 B COVER A WITHOUT SERIAL NO.
EXHIBIT X111 THE COVER FORM 13C {COVER B} CONTAINING E.P.No.4 of 2021 108 2024:KER:60356 SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.910 EXHIBIT X111[a] THE DECLARATION IN FORM 13A WITH SI.NO.910 EXHIBIT X111[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X112 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.0981 EXHIBIT X112[a] THE DECLARATION IN FORM 13A WITH SI.NO.0981 EXHIBIT X112[b] THE SEALED COVER IN FORM 13 B COVER A WITHOUT SERIAL NO.
EXHIBIT X113 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITHOUT SI.NO .AND FORM 13A DECLARATION WITH SI.NO.1789 EXHIBIT X113[a] THE DECLARATION IN FORM 13A WITH SI.NO.1789 EXHIBIT X113[b] THE SEALED COVER IN FORM 13B COVER A WITHOUT SERIAL NO.
EXHIBIT X114 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0705 AND FORM 13A DECLARATION WITH SI.NO.0705 EXHIBIT X114[a] THE DECLARATION IN FORM 13A WITH SI.NO.0705 EXHIBIT X114 [b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0705 EXHIBIT X115 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1426 AND FORM 13A DECLARATION WITH SI.NO.1426 EXHIBIT X115[a] THE DECLARATION IN FORM 13A WITH SI.NO.1426 EXHIBIT X115[b] THE SEALED COVER IN FORM 13B COVER A E.P.No.4 of 2021 109 2024:KER:60356 WITH SERIAL NO.1426 EXHIBIT X116 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0616 AND FORM 13A DECLARATION WITH SI.NO.0616 EXHIBIT X116[a] THE DECLARATION IN FORM 13A WITH SI.NO.0616 EXHIBIT X116[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0616 EXHIBIT X117 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0626 AND FORM 13A DECLARATION WITH SI.NO.0626 EXHIBIT X117[a] THE DECLARATION IN FORM 13A WITH SI.NO.0626 EXHIBIT X117[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0626 EXHIBIT X118 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1434 AND FORM 13A DECLARATION WITH SI.NO.1434 EXHIBIT X118[a] THE DECLARATION IN FORM 13A WITH SI.NO.1434 EXHIBIT X118[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1434 EXHIBIT X119 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1436 AND FORM 13A DECLARATION WITH SI.NO.1436 EXHIBIT X119[a] THE DECLARATION IN FORM 13A WITH SI.NO.1436 EXHIBIT X119[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1436 EXHIBIT X120 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1435 AND FORM 13A DECLARATION WITH SI.NO.1435 EXHIBIT X120[a] THE DECLARATION IN FORM 13A WITH SI.NO.1435 EXHIBIT X120[b] THE SEALED COVER IN FORM 13B COVER A E.P.No.4 of 2021 110 2024:KER:60356 WITH SERIAL NO.1435 EXHIBIT X121 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 365 AND FORM 13A DECLARATION WITH SI.NO.365 EXHIBIT X121[a] THE DECLARATION IN FORM 13A WITH SI.NO.365 EXHIBIT X121[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.365 EXHIBIT X122 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO .
0314EXHIBIT X122[a] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0314 EXHIBIT X123 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO .
0307EXHIBIT X123[a] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0307 EXHIBIT X124 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO .
0306EXHIBIT X124[a] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0306 EXHIBIT X125 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 2711 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X125[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X125[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2711 EXHIBIT X126 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0713 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X126[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
E.P.No.4 of 2021 1112024:KER:60356 EXHIBIT X126[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0713 EXHIBIT X1227 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 2793 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X127[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X127[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2793 EXHIBIT X128 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0743 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X128[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X128[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0743 EXHIBIT X129 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 2704 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X129[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X129[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2704 EXHIBIT X130 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0397 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X130[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X130[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0397 EXHIBIT X131 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 2790 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X131[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
E.P.No.4 of 2021 1122024:KER:60356 EXHIBIT X131[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.2790 EXHIBIT X132 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0369 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X132[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X132[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0369 EXHIBIT X133 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1852 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X133[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X133[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1852 EXHIBIT X134 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1711 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X134[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X134[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1711 EXHIBIT X135 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0165 AND FORM 13 A DECLARATION WITHOUT SI.NO.
EXHIBIT X135[a] THE DECLARATION IN FORM 13A WITHOUT SI.NO.
EXHIBIT X135[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0165 EXHIBIT X136 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0280 AND FORM 13A DECLARATION WITHOUT SI.NO.
EXHIBIT X136[a] THE DECLARATION IN FORM 13A WITHOUT E.P.No.4 of 2021 113 2024:KER:60356 SI.NO.
EXHIBIT X136[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0280 EXHIBIT X137 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0077 AND FORM 13A DECLARATION WITH SI.NO.038 1254 EXHIBIT X137[a] THE DECLARATION IN FORM 13A WITH SI.NO .038 1254 EXHIBIT X137[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0077 EXHIBIT X138 THE COVER FORM 13 C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0052 AND FORM 13 A DECLARATION WITH SI.NO.038 293 EXHIBIT X138[a] THE DECLARATION IN FORM 13A WITH SI.NO .038 293 EXHIBIT X138[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0052 EXHIBIT X139 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0050 AND FORM 13A DECLARATION WITH SI.NO.038 238 EXHIBIT X139[a] THE DECLARATION IN FORM 13A WITH SI.NO .038 238 EXHIBIT X139[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0050 EXHIBIT X140 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0015 AND FORM 13A DECLARATION WITH SI.NO.038 547 EXHIBIT X140[a] THE DECLARATION IN FORM 13A WITH SI.NO .038 547 EXHIBIT X140[b] THE SEALED COVER IN FORM 13 B COVER A WITH SERIAL NO.0015 EXHIBIT X141 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 0055 AND FORM 13A DECLARATION WITH SI.NO.038 345 EXHIBIT X141[a] THE DECLARATION IN FORM 13A WITH E.P.No.4 of 2021 114 2024:KER:60356 SI.NO .038 345 EXHIBIT X141[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0055 EXHIBIT X142 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 0072 AND FORM 13A DECLARATION WITH SI.NO.038 814 EXHIBIT X142[a] THE DECLARATION IN FORM 13A WITH SI.NO .038 814 EXHIBIT X142[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0072 EXHIBIT X143 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 1138 AND FORM 13A DECLARATION WITH SI.NO.177/1071 EXHIBIT X143[a] THE DECLARATION IN FORM 13A WITH SI.NO .177/1071 EXHIBIT X143[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1138 EXHIBIT X144 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1159 AND FORM 13A DECLARATION WITH SI.NO.177/106 EXHIBIT X144[a] THE DECLARATION IN FORM 13A WITH SI.NO .177/106 EXHIBIT X144[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1159 EXHIBIT X145 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 10367AND FORM 13A DECLARATION WITH SI.NO.10917 EXHIBIT X145[a] THE DECLARATION IN FORM 13A WITH SI.NO .10917 EXHIBIT X145[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.10367 EXHIBIT X146 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 1150 AND FORM 13A DECLARATION WITH SI.NO.175/1244 EXHIBIT X146[a] THE DECLARATION IN FORM 13A WITH E.P.No.4 of 2021 115 2024:KER:60356 SI.NO .175/1244 EXHIBIT X146[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1150 EXHIBIT X147 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 1203 AND FORM 13 A DECLARATION WITH SI.NO.175/940 EXHIBIT X147[a] THE DECLARATION IN FORM 13A WITH SI.NO .175/940 EXHIBIT X147[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1203 EXHIBIT X148 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO. 0957 AND FORM 13A DECLARATION WITH SI.NO.0956 EXHIBIT X148[a] THE DECLARATION IN FORM 13A WITH SI.NO.0956 EXHIBIT X148[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.0957 EXHIBIT X149 THE COVER FORM 13C {COVER B} CONTAINING SEALED FORM 13B {COVER A} WITH SI.NO . 1205 AND FORM 13A DECLARATION WITH SI.NO.175/595 EXHIBIT X149[a] THE DECLARATION IN FORM 13A WITH SI.NO .175/595 EXHIBIT X149[b] THE SEALED COVER IN FORM 13B COVER A WITH SERIAL NO.1205 EXHIBIT X150 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1202 AND FORM 13A DECLARATION WITH SL.NO.175/1108. EXHIBIT X150(a) DECLARATION IN FORM 13A WITH SL.NO.175/1108 EXHIBIT X150(b) SEALED COVER IN FORM 13B WITH SL.NO.1202 EXHIBIT X151 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1205 AND FORM 13A DECLARATION WITH SL.NO.175/994. EXHIBIT X151(a) DECLARATION IN FORM 13A WITH SL.NO.175/994.
EXHIBIT X151(b) SEALED COVER IN FORM 13B WITH E.P.No.4 of 2021 116 2024:KER:60356 SL.NO.1205 EXHIBIT X152 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1176 AND FORM 13A DECLARATION WITH SL.NO.0926. EXHIBIT X152(a) DECLARATION IN FORM 13A WITH SL.NO.0926 EXHIBIT X152(b) SEALED COVER IN FORM 13B WITH SL.NO.1176 EXHIBIT X153 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1466 AND FORM 13A DECLARATION WITH SL.NO.11866. EXHIBIT X153(a) DECLARATION IN FORM 13A WITH SL.NO.11866 EXHIBIT X153(b) SEALED COVER IN FORM 13B WITH SL.NO.1466 EXHIBIT X154 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0430 AND FORM 13A DECLARATION WITH SL.NO.10630. EXHIBIT X154(a) DECLARATION IN FORM 13A WITH SL.NO.10630 EXHIBIT X154(b) SEALED COVER IN FORM 13B WITH SL.NO.0430 EXHIBIT X155 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0030 AND FORM 13A DECLARATION WITH SL.NO.038 472. EXHIBIT X155(a) DECLARATION IN FORM 13A WITH SL.NO.038 472 EXHIBIT X155(b) SEALED COVER IN FORM 13B WITH SL.NO.0030 EXHIBIT X156 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.11417 AND FORM 13A DECLARATION WITH SL.NO.174/668.
EXHIBIT X156(a) DECLARATION IN FORM 13A WITH SL.NO.174/668 EXHIBIT X156(b) SEALED COVER IN FORM 13B WITH SL.NO.11417 EXHIBIT X157 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1218 AND FORM 13A DECLARATION WITH SL.NO.174/495.
E.P.No.4 of 2021 1172024:KER:60356 EXHIBIT X157(a) DECLARATION IN FORM 13A WITH SL.NO.174/495 EXHIBIT X157(b) SEALED COVER IN FORM 13B WITH SL.NO.1218 EXHIBIT X158 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1225 AND FORM 13A DECLARATION WITH SL.NO.176/921. EXHIBIT X158(a) DECLARATION IN FORM 13A WITH SL.NO.176/921 EXHIBIT X158(b) SEALED COVER IN FORM 13B WITH SL.NO.1225 EXHIBIT X159 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0062 AND FORM 13A DECLARATION WITH SL.NO.038 488. EXHIBIT X159(a) DECLARATION IN FORM 13A WITH SL.NO.038 488 EXHIBIT X159(b) SEALED COVER IN FORM 13B WITH SL.NO.0062 EXHIBIT X160 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1226 AND FORM 13A DECLARATION WITH SL.NO.176/878 EXHIBIT X160(a) DECLARATION IN FORM 13A WITH SL.NO.176/878 EXHIBIT X160(b) SEALED COVER IN FORM 13B WITH SL.NO.1226 EXHIBIT X161 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0064 AND FORM 13A DECLARATION WITH SL.NO.038 509. EXHIBIT X161(a) DECLARATION IN FORM 13A WITH SL.NO.038 509 EXHIBIT X161(b) SEALED COVER IN FORM 13B WITH SL.NO.0064 EXHIBIT X162 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0033 AND FORM 13A DECLARATION WITH SL.NO.038 455 EXHIBIT X162(a) DECLARATION IN FORM 13A WITH SL.NO.038 455 EXHIBIT X162(b) SEALED COVER IN FORM 13B WITH SL.NO.0033 E.P.No.4 of 2021 118 2024:KER:60356 EXHIBIT X163 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0045 AND FORM 13A DECLARATION WITH SL.NO.038 1195. EXHIBIT X163(a) DECLARATION IN FORM 13A WITH SL.NO.038 1195 EXHIBIT X163(b) SEALED COVER IN FORM 13B WITH SL.NO.0045 EXHIBIT X164 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0034 AND FORM 13A DECLARATION WITH SL.NO.038 774. EXHIBIT X164(a) DECLARATION IN FORM 13A WITH SL.NO.038 774 EXHIBIT X164(b) SEALED COVER IN FORM 13B WITH SL.NO.0034 EXHIBIT X165 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0023 AND FORM 13A DECLARATION WITH SL.NO.038 615. EXHIBIT X165(a) DECLARATION IN FORM 13A WITH SL.NO.038 615 EXHIBIT X165(b) SEALED COVER IN FORM 13B WITH SL.NO.0023 EXHIBIT X166 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0074 AND FORM 13A DECLARATION WITH SL.NO.038 923. EXHIBIT X166(a) DECLARATION IN FORM 13A WITH SL.NO.038 923 EXHIBIT X166(b) SEALED COVER IN FORM 13B WITH SL.NO.0074 EXHIBIT X167 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0054 AND FORM 13A DECLARATION WITH SL.NO.038 331. EXHIBIT X167(a) DECLARATION IN FORM 13A WITH SL.NO.038 331 EXHIBIT X167(b) SEALED COVER IN FORM 13B WITH SL.NO.0054 EXHIBIT X168 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0034 AND FORM 13A DECLARATION WITH SL.NO.038/850. EXHIBIT X168(a) DECLARATION IN FORM 13A WITH SL.NO.038/850 E.P.No.4 of 2021 119 2024:KER:60356 EXHIBIT X168(b) SEALED COVER IN FORM 13B WITH SL.NO.0035 EXHIBIT X169 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0042 AND FORM 13A DECLARATION WITH SL.NO.038 1036. EXHIBIT X169(a) DECLARATION IN FORM 13A WITH SL.NO.038 1036 EXHIBIT X169(b) SEALED COVER IN FORM 13B WITH SL.NO.0042 EXHIBIT X170 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0032 AND FORM 13A DECLARATION WITH SL.NO.038 692. EXHIBIT X170(a) DECLARATION IN FORM 13A WITH SL.NO.038 692 EXHIBIT X170(b) SEALED COVER IN FORM 13B WITH SL.NO.0032 EXHIBIT X171 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0057 AND FORM 13A DECLARATION WITH SL.NO.038 397. EXHIBIT X171(a) DECLARATION IN FORM 13A WITH SL.NO.038 397 EXHIBIT X171(b) SEALED COVER IN FORM 13B WITH SL.NO.0057 EXHIBIT X172 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.3611 AND FORM 13A DECLARATION WITH SL.NO.13311 EXHIBIT X172(a) DECLARATION IN FORM 13A WITH SL.NO.13311 EXHIBIT X172(b) SEALED COVER IN FORM 13B WITH SL.NO.3611 EXHIBIT X173 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1222 AND FORM 13A DECLARATION WITH SL.NO.174/688 EXHIBIT X173(a) DECLARATION IN FORM 13A WITH SL.NO.174/688 EXHIBIT X173(b) SEALED COVER IN FORM 13B WITH SL.NO.1222 EXHIBIT X174 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1220 AND FORM 13A DECLARATION WITH SL.NO.174/66 E.P.No.4 of 2021 120 2024:KER:60356 EXHIBIT X174(a) DECLARATION IN FORM 13A WITH SL.NO.174/66 EXHIBIT X174(b) SEALED COVER IN FORM 13B WITH SL.NO.1220 EXHIBIT X175 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1223 AND FORM 13A DECLARATION WITH SL.NO.174/287 EXHIBIT X175(a) DECLARATION IN FORM 13A WITH SL.NO.174/287 EXHIBIT X175(b) SEALED COVER IN FORM 13B WITH SL.NO.1223 EXHIBIT X176 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1224 AND FORM 13A DECLARATION WITH SL.NO.176/920 EXHIBIT X176(a) DECLARATION IN FORM 13A WITH SL.NO.176/920 EXHIBIT X176(b) SEALED COVER IN FORM 13B WITH SL.NO.1224 EXHIBIT X177 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0617 AND FORM 13A DECLARATION WITH SL.NO.11567 EXHIBIT X177(a) DECLARATION IN FORM 13A WITH SL.NO.11567 EXHIBIT X177(b) SEALED COVER IN FORM 13B WITH SL.NO.0617 EXHIBIT X178 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1160 AND FORM 13A DECLARATION WITH SL.NO.177/1081 EXHIBIT X178(a) DECLARATION IN FORM 13A WITH SL.NO.177/1081 EXHIBIT X178(b) SEALED COVER IN FORM 13B WITH SL.NO.1160 EXHIBIT X179 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0067 AND FORM 13A DECLARATION WITH SL.NO.038 611. EXHIBIT X179(a) DECLARATION IN FORM 13A WITH SL.NO.038 611 EXHIBIT X179(b) SEALED COVER IN FORM 13B WITH SL.NO.0067 E.P.No.4 of 2021 121 2024:KER:60356 EXHIBIT X180 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0048 AND FORM 13A DECLARATION WITH SL.NO.038 122. EXHIBIT X180(a) DECLARATION IN FORM 13A WITH SL.NO.038 122 EXHIBIT X180(b) SEALED COVER IN FORM 13B WITH SL.NO.0048 EXHIBIT X181 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0029 AND FORM 13A DECLARATION WITH SL.NO.038/300 EXHIBIT X181(a) DECLARATION IN FORM 13A WITH SL.NO.038/300 EXHIBIT X181(b) SEALED COVER IN FORM 13B WITH SL.NO.0029 EXHIBIT X182 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0053 AND FORM 13A DECLARATION WITH SL.NO.038 328 EXHIBIT X182(a) DECLARATION IN FORM 13A WITH SL.NO.038 328 EXHIBIT X182(b) SEALED COVER IN FORM 13B WITH SL.NO.0053 EXHIBIT X183 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0025 AND FORM 13A DECLARATION WITH SL.NO.038 674 EXHIBIT X183(a) DECLARATION IN FORM 13A WITH SL.NO.038 674 EXHIBIT X183(b) SEALED COVER IN FORM 13B WITH SL.NO.0025 EXHIBIT X184 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0041 AND FORM 13A DECLARATION WITH SL.NO.038 991 EXHIBIT X184(a) DECLARATION IN FORM 13A WITH SL.NO.038 991 EXHIBIT X184(b) SEALED COVER IN FORM 13B WITH SL.NO.0041 EXHIBIT X185 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0036 AND FORM 13A DECLARATION WITH SL.NO.038 857 EXHIBIT X185(a) DECLARATION IN FORM 13A WITH SL.NO.038 857 E.P.No.4 of 2021 122 2024:KER:60356 EXHIBIT X185(b) SEALED COVER IN FORM 13B WITH SL.NO.0036 EXHIBIT X186 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0068 AND FORM 13A DECLARATION WITH SL.NO.038 622 EXHIBIT X186(a) DECLARATION IN FORM 13A WITH SL.NO.038 622 EXHIBIT X186(b) SEALED COVER IN FORM 13B WITH SL.NO.0068 EXHIBIT X187 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0069 AND FORM 13A DECLARATION WITH SL.NO.038/629 EXHIBIT X187(a) DECLARATION IN FORM 13A WITH SL.NO.038/629 EXHIBIT X187(b) SEALED COVER IN FORM 13B WITH SL.NO.0069 EXHIBIT X188 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0043 AND FORM 13A DECLARATION WITH SL.NO.038 1089 EXHIBIT X188(a) DECLARATION IN FORM 13A WITH SL.NO.038 1089 EXHIBIT X188(b) SEALED COVER IN FORM 13B WITH SL.NO.00 343 EXHIBIT X189 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0058 AND FORM 13A DECLARATION WITH SL.NO.038 398 EXHIBIT X189(a) DECLARATION IN FORM 13A WITH SL.NO.038 398 EXHIBIT X189(b) SEALED COVER IN FORM 13B WITH SL.NO.0058 EXHIBIT X190 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0037 AND FORM 13A DECLARATION WITH SL.NO.038 874 EXHIBIT X190(a) DECLARATION IN FORM 13A WITH SL.NO.038 874 EXHIBIT X190(b) SEALED COVER IN FORM 13B WITH SL.NO.0037 EXHIBIT X191 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0038 AND FORM 13A DECLARATION WITH SL.NO.038 916 E.P.No.4 of 2021 123 2024:KER:60356 EXHIBIT X191(a) DECLARATION IN FORM 13A WITH SL.NO.038 916 EXHIBIT X191(b) SEALED COVER IN FORM 13B WITH SL.NO.0038 EXHIBIT X192 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0049 AND FORM 13A DECLARATION WITH SL.NO.038/227 EXHIBIT X192(a) DECLARATION IN FORM 13A WITH SL.NO.038/227 EXHIBIT X192(b) SEALED COVER IN FORM 13B WITH SL.NO.0049 EXHIBIT X193 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0056 AND FORM 13A DECLARATION WITH SL.NO.038 382 EXHIBIT X193(a) DECLARATION IN FORM 13A WITH SL.NO.038 382 EXHIBIT X193(b) SEALED COVER IN FORM 13B WITH SL.NO.0056 EXHIBIT X194 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0061 AND FORM 13A DECLARATION WITH SL.NO.038 478 EXHIBIT X194(a) DECLARATION IN FORM 13A WITH SL.NO.038 478 EXHIBIT X194(b) SEALED COVER IN FORM 13B WITH SL.NO.0061 EXHIBIT X195 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0040 AND FORM 13A DECLARATION WITH SL.NO.038 988 EXHIBIT X195(a) DECLARATION IN FORM 13A WITH SL.NO.038 988 EXHIBIT X195(b) SEALED COVER IN FORM 13B WITH SL.NO.0040 EXHIBIT X196 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0060 AND FORM 13A DECLARATION WITH SL.NO.038 769 EXHIBIT X196(a) DECLARATION IN FORM 13A WITH SL.NO.038 769 EXHIBIT X196(b) SEALED COVER IN FORM 13B WITH SL.NO.0060 E.P.No.4 of 2021 124 2024:KER:60356 EXHIBIT X197 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0028 AND FORM 13A DECLARATION WITH SL.NO.038/230 EXHIBIT X197(a) DECLARATION IN FORM 13A WITH SL.NO.038/230 EXHIBIT X197(b) SEALED COVER IN FORM 13B WITH SL.NO.0028 EXHIBIT X198 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.0039 AND FORM 13A DECLARATION WITH SL.NO.038 967 EXHIBIT X198(a) DECLARATION IN FORM 13A WITH SL.NO.038 967 EXHIBIT X198(b) SEALED COVER IN FORM 13B WITH SL.NO.0039 EXHIBIT X199 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1243 AND FORM 13A DECLARATION WITH SL.NO.1248 EXHIBIT X199(a) DECLARATION IN FORM 13A WITH SL.NO.1248 EXHIBIT X199(b) SEALED COVER IN FORM 13B WITH SL.NO.1243 EXHIBIT X200 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1207 AND FORM 13A DECLARATION WITH SL.NO.175/456 EXHIBIT X200(a) DECLARATION IN FORM 13A WITH SL.NO.175/456 EXHIBIT X200(b) SEALED COVER IN FORM 13B WITH SL.NO.1207 EXHIBIT X201 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1737 AND FORM 13A DECLARATION WITH SL.NO.1738 EXHIBIT X201(a) DECLARATION IN FORM 13A WITH SL.NO.1738 EXHIBIT X201(b) SEALED COVER IN FORM 13B WITH SL.NO.1737 EXHIBIT X202 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1206 AND FORM 13A DECLARATION WITH SL.NO.75/664 EXHIBIT X202(a) DECLARATION IN FORM 13A WITH SL.NO.75/664 EXHIBIT X202(b) SEALED COVER IN FORM 13B WITH E.P.No.4 of 2021 125 2024:KER:60356 SL.NO.1206 EXHIBIT X203 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1726 AND FORM 13A DECLARATION WITH SL.NO.1725. EXHIBIT X203(a) DECLARATION IN FORM 13A WITH SL.NO.1725 EXHIBIT X203(b) SEALED COVER IN FORM 13B WITH SL.NO.1726 EXHIBIT X204 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.NO.1215 AND FORM 13A DECLARATION WITH SL.NO.174/573. EXHIBIT X204(a) DECLARATION IN FORM 13A WITH SL.NO.174/573 EXHIBIT X204(b) SEALED COVER IN FORM 13B WITH SL.NO.1215.
EXHIBIT X205 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1825. EXHIBIT X205(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X205(b) SEALED COVER IN FORM 13B WITH SL.NO.1825 EXHIBIT X206 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1245. EXHIBIT X206(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X206(b) SEALED COVER IN FORM 13B WITH SL.NO.1245 EXHIBIT X207 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1785. EXHIBIT X207(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X207(b) SEALED COVER IN FORM 13B WITH SL.NO.1785 EXHIBIT X208 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.2036. EXHIBIT X208(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X208(b) SEALED COVER IN FORM 13B WITH SL.NO.2036.
EXHIBIT X209 THE COVER FORM 13C CONTAINING SEALED E.P.No.4 of 2021 126 2024:KER:60356 FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.2034 EXHIBIT X209(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X209(b) SEALED COVER IN FORM 13B WITH SL.NO.2034.
EXHIBIT X210 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.2037 EXHIBIT X210(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X210(b) SEALED COVER IN FORM 13B WITH SL.NO.2037 EXHIBIT X211 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.2035 EXHIBIT X211(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X211(b) SEALED COVER IN FORM 13B WITH SL.NO.2035 EXHIBIT X212 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1757 EXHIBIT X212(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X212(b) SEALED COVER IN FORM 13B WITH SL.NO.1757 EXHIBIT X213 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0882 AND FORM 13A DECLARATION WITH SL.NO.0882. EXHIBIT X213(a) DECLARATION IN FORM 13A WITH SL.NO.0882 EXHIBIT X213(b) SEALED COVER IN FORM 13B WITH SL.NO.0882 EXHIBIT X214 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1578 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X214(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X214(b) SEALED COVER IN FORM 13B WITH SL.NO.1578 EXHIBIT X215 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 2033 AND FORM 13A DECLARATION WITHOUT SL.NO.
E.P.No.4 of 2021 1272024:KER:60356 EXHIBIT X215(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X215(b) SEALED COVER IN FORM 13B WITH SL.NO.2033 EXHIBIT X216 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0657 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X216(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X216(b) SEALED COVER IN FORM 13B WITH SL.NO.0657 EXHIBIT X217 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1630 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X217(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X217(b) SEALED COVER IN FORM 13B WITH SL.NO.1630 EXHIBIT X218 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1556 AND FORM 13A DECLARATION WITH SL.NO.1556 EXHIBIT X218(a) DECLARATION IN FORM 13A WITH SL.NO.1556 EXHIBIT X218(b) SEALED COVER IN FORM 13B WITH SL.NO.0030 EXHIBIT X219 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 3215 EXHIBIT X219(a) SEALED COVER IN FORM 13B WITH SL.NO.3215 EXHIBIT X220 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1837 EXHIBIT X220(a) DECLARATION IN FORM 13A WITH SL.NO.1837 EXHIBIT X220(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X221 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1401 AND FORM 13A DECLARATION WITH SL.NO.11801 EXHIBIT X221(a) DECLARATION IN FORM 13A WITH SL.NO.11801 EXHIBIT X221(b) SEALED COVER IN FORM 13B WITH SL.NO.1401 E.P.No.4 of 2021 128 2024:KER:60356 EXHIBIT X222 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1387 AND FORM 13A DECLARATION WITH SL.NO.11800 EXHIBIT X222(a) DECLARATION IN FORM 13A WITH SL.NO.11800 EXHIBIT X222(b) SEALED COVER IN FORM 13B WITH SL.NO.1387 EXHIBIT X223 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 113 AND FORM 13A DECLARATION WITH SL.NO.10463 EXHIBIT X223(a) DECLARATION IN FORM 13A WITH SL.NO.10463 EXHIBIT X223(b) SEALED COVER IN FORM 13B WITH SL.NO.113 EXHIBIT X224 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.174/56 EXHIBIT X224(a) DECLARATION IN FORM 13A WITH SL.NO.174/56 EXHIBIT X224(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X225 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.2038 EXHIBIT X225(a) DECLARATION IN FORM 13A WITH SL.NO.2038 EXHIBIT X225(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X226 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1176 EXHIBIT X226(a) DECLARATION IN FORM 13A WITH SL.NO.1176 EXHIBIT X226(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X227 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1924 AND FORM 13A DECLARATION WITH SL.NO.1924 EXHIBIT X227(a) DECLARATION IN FORM 13A WITH SL.NO.1924 EXHIBIT X227(b) NON SEALED COVER IN FORM 13B WITH SL.NO.1924 EXHIBIT X228 THE COVER FORM 13C CONTAINING SEALED E.P.No.4 of 2021 129 2024:KER:60356 FORM 13B COVER WITH SL.No. 3179 AND FORM 13A DECLARATION WITH SL.NO.3179 EXHIBIT X228(a) DECLARATION IN FORM 13A WITH SL.NO.3179 EXHIBIT X228(b) NON SEALED COVER IN FORM 13B WITH SL.NO.3179 EXHIBIT X229 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 3502 AND FORM 13A DECLARATION WITH SL.NO.3502 EXHIBIT X229(a) DECLARATION IN FORM 13A WITH SL.NO.3502 EXHIBIT X229(b) NON SEALED COVER IN FORM 13B WITH SL.NO.3502 EXHIBIT X230 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.3214 EXHIBIT X230(b) NON SEALED COVER IN FORM 13B WITH SL.NO.3214.
EXHIBIT X231 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.174/41 EXHIBIT X231(a) DECLARATION IN FORM 13A WITH SL.NO.174/41 EXHIBIT X231(b) NON SEALED COVER IN FORM 13B WITHOUT SL.NO.
EXHIBIT X232 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0849 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X232(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X232(b) SEALED COVER IN FORM 13B WITH SL.NO.0849 EXHIBIT X233 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0535 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X233(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X233(b) SEALED COVER IN FORM 13B WITH SL.NO.0535 EXHIBIT X234 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0534 AND E.P.No.4 of 2021 130 2024:KER:60356 FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X234(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X234(b) SEALED COVER IN FORM 13B WITH SL.NO.0534 EXHIBIT X235 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0531 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X235(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X235(b) SEALED COVER IN FORM 13B WITH SL.NO.0531 EXHIBIT X236 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1415 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X236(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X236(b) SEALED COVER IN FORM 13B WITH SL.NO.1415 EXHIBIT X237 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1154 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X237(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X237(b) SEALED COVER IN FORM 13B WITH SL.NO.1154 EXHIBIT X238 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 681 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X238(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X238(b) SEALED COVER IN FORM 13B WITH SL.NO.681 EXHIBIT X239 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0680 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X239(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X239(b) SEALED COVER IN FORM 13B WITH SL.NO.0680 EXHIBIT X240 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1519 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X240(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X240(b) SEALED COVER IN FORM 13B WITH SL.NO.1519 E.P.No.4 of 2021 131 2024:KER:60356 EXHIBIT X241 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 0698 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X241(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X241(b) SEALED COVER IN FORM 13B WITH SL.NO.0691 EXHIBIT X242 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0462 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X242(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X242(b) SEALED COVER IN FORM 13B WITH SL.NO.0462 EXHIBIT X243 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0645 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X243(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X243(b) SEALED COVER IN FORM 13B WITH SL.NO.0645 EXHIBIT X244 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1812 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X244(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X244(b) SEALED COVER IN FORM 13B WITH SL.NO.1812 EXHIBIT X245 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0008 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X245(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X245(b) SEALED COVER IN FORM 13B WITH SL.NO.0008 EXHIBIT X246 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0999 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X246(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X246(b) SEALED COVER IN FORM 13B WITH SL.NO.0999 EXHIBIT X247 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1106 AND FORM 13A DECLARATION WITHOUT SL.NO.
E.P.No.4 of 2021 1322024:KER:60356 EXHIBIT X247(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X247(b) SEALED COVER IN FORM 13B WITH SL.NO.1106 EXHIBIT X248 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1815 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X248(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X248(b) SEALED COVER IN FORM 13B WITH SL.NO.1815 EXHIBIT X249 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0692 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X249(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X249(b) SEALED COVER IN FORM 13B WITH SL.NO.0692 EXHIBIT X250 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0217 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X250(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X250(b) SEALED COVER IN FORM 13B WITH SL.NO.0217 EXHIBIT X251 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0533 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X251(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X251(b) SEALED COVER IN FORM 13B WITH SL.NO.0533 EXHIBIT X252 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1356 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X252(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X252(b) SEALED COVER IN FORM 13B WITH SL.NO.1356 EXHIBIT X253 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1589 AND FORM 13A DECLARATION WITH SL.NO.1588 EXHIBIT X253(a) DECLARATION IN FORM 13A WITH SL.NO.1588 EXHIBIT X253(b) SEALED COVER IN FORM 13B WITH E.P.No.4 of 2021 133 2024:KER:60356 SL.NO.1589 EXHIBIT X254 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1227 AND FORM 13A DECLARATION WITH SL.NO.176/879 EXHIBIT X254(a) DECLARATION IN FORM 13A WITH SL.NO.176/879 EXHIBIT X254(b) SEALED COVER IN FORM 13B WITH SL.NO.1227 EXHIBIT X255 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1151 AND FORM 13A DECLARATION WITH SL.NO.176/610 EXHIBIT X255(a) DECLARATION IN FORM 13A WITH SL.NO.176/610 EXHIBIT X255(b) SEALED COVER IN FORM 13B WITH SL.NO.1151 EXHIBIT X256 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1152 AND FORM 13A DECLARATION WITH SL.NO.176/606 EXHIBIT X256(a) DECLARATION IN FORM 13A WITH SL.NO.176/606 EXHIBIT X256(b) SEALED COVER IN FORM 13B WITH SL.NO.1152 EXHIBIT X257 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1153 AND FORM 13A DECLARATION WITH SL.NO.176/368 EXHIBIT X257(a) DECLARATION IN FORM 13A WITH SL.NO.176/368 EXHIBIT X257(b) SEALED COVER IN FORM 13B WITH SL.NO.1153 EXHIBIT X258 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0027 AND FORM 13A DECLARATION WITH SL.NO.038 1048 EXHIBIT X258(a) DECLARATION IN FORM 13A WITH SL.NO.038 1048 EXHIBIT X258(b) SEALED COVER IN FORM 13B WITH SL.NO.038 1048 EXHIBIT X259 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0012 AND FORM 13A DECLARATION WITH SL.NO.038 156 E.P.No.4 of 2021 134 2024:KER:60356 EXHIBIT X259(a) DECLARATION IN FORM 13A WITH SL.NO.038 156 EXHIBIT X259(b) SEALED COVER IN FORM 13B WITH SL.NO.0012 EXHIBIT X260 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0003 AND FORM 13A DECLARATION WITH SL.NO.038 228 EXHIBIT X260(a) DECLARATION IN FORM 13A WITH SL.NO.038 228 EXHIBIT X260(b) SEALED COVER IN FORM 13B WITH SL.NO.0003 EXHIBIT X261 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0014 AND FORM 13A DECLARATION WITH SL.NO.038 390 EXHIBIT X261(a) DECLARATION IN FORM 13A WITH SL.NO.038 390 EXHIBIT X261(b) SEALED COVER IN FORM 13B WITH SL.NO.0014 EXHIBIT X262 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0016 AND FORM 13A DECLARATION WITH SL.NO.038 804 EXHIBIT X262(a) DECLARATION IN FORM 13A WITH SL.NO.038 804 EXHIBIT X262(b) SEALED COVER IN FORM 13B WITH SL.NO.0016 EXHIBIT X263 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0017 AND FORM 13A DECLARATION WITH SL.NO.038 929 EXHIBIT X263(a) DECLARATION IN FORM 13A WITH SL.NO.038 929 EXHIBIT X263(b) SEALED COVER IN FORM 13B WITH SL.NO.0017 EXHIBIT X264 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0011 AND FORM 13A DECLARATION WITH SL.NO.038 25 EXHIBIT X264(a) DECLARATION IN FORM 13A WITH SL.NO.038 25 EXHIBIT X264(b) SEALED COVER IN FORM 13B WITH SL.NO.0011 E.P.No.4 of 2021 135 2024:KER:60356 EXHIBIT X265 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0031 AND FORM 13A DECLARATION WITH SL.NO.038/541 EXHIBIT X265(a) DECLARATION IN FORM 13A WITH SL.NO.038/541 EXHIBIT X265(b) SEALED COVER IN FORM 13B WITH SL.NO.0031 EXHIBIT X266 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0044 AND FORM 13A DECLARATION WITH SL.NO.038 1119 EXHIBIT X266(a) DECLARATION IN FORM 13A WITH SL.NO.038 1119 EXHIBIT X266(b) SEALED COVER IN FORM 13B WITH SL.NO.0044 EXHIBIT X267 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0019 AND FORM 13A DECLARATION WITH SL.NO.038 453 EXHIBIT X267(a) DECLARATION IN FORM 13A WITH SL.NO.038 453 EXHIBIT X267(b) SEALED COVER IN FORM 13B WITH SL.NO.0019 EXHIBIT X268 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0009 AND FORM 13A DECLARATION WITH SL.NO.038 1249 EXHIBIT X268(a) DECLARATION IN FORM 13A WITH SL.NO.038 1249 EXHIBIT X268(b) SEALED COVER IN FORM 13B WITH SL.NO.0009 EXHIBIT X269 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0002 AND FORM 13A DECLARATION WITH SL.NO.038 107 EXHIBIT X269(a) DECLARATION IN FORM 13A WITH SL.NO.038 107 EXHIBIT X269(b) SEALED COVER IN FORM 13B WITH SL.NO.0002 EXHIBIT X270 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0013 AND FORM 13A DECLARATION WITH SL.NO.038 219 EXHIBIT X270(a) DECLARATION IN FORM 13A WITH SL.NO.038 219 E.P.No.4 of 2021 136 2024:KER:60356 EXHIBIT X270(b) SEALED COVER IN FORM 13B WITH SL.NO.0013 EXHIBIT X271 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0006 AND FORM 13A DECLARATION WITH SL.NO.038 698 EXHIBIT X271(a) DECLARATION IN FORM 13A WITH SL.NO.038 698 EXHIBIT X271(b) SEALED COVER IN FORM 13B WITH SL.NO.0006 EXHIBIT X272 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0007 AND FORM 13A DECLARATION WITH SL.NO.038 808 EXHIBIT X272(a) DECLARATION IN FORM 13A WITH SL.NO.038 808 EXHIBIT X272(b) SEALED COVER IN FORM 13B WITH SL.NO.0007 EXHIBIT X273 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0020 AND FORM 13A DECLARATION WITH SL.NO.038 531 EXHIBIT X273(a) DECLARATION IN FORM 13A WITH SL.NO.038 531 EXHIBIT X273(b) SEALED COVER IN FORM 13B WITH SL.NO.0020 EXHIBIT X274 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0024 AND FORM 13A DECLARATION WITH SL.NO.038 618 EXHIBIT X274(a) DECLARATION IN FORM 13A WITH SL.NO.038 618 EXHIBIT X274(b) SEALED COVER IN FORM 13B WITH SL.NO.0024 EXHIBIT X275 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0018 AND FORM 13A DECLARATION WITH SL.NO.038 276 EXHIBIT X275(a) DECLARATION IN FORM 13A WITH SL.NO.038 276 EXHIBIT X275(b) SEALED COVER IN FORM 13B WITH SL.NO.0018 EXHIBIT X276 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0010 AND FORM 13A DECLARATION WITH SL.NO.038 1268 E.P.No.4 of 2021 137 2024:KER:60356 EXHIBIT X276(a) DECLARATION IN FORM 13A WITH SL.NO.038 1268 EXHIBIT X276(b) SEALED COVER IN FORM 13B WITH SL.NO.0010 EXHIBIT X277 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0026 AND FORM 13A DECLARATION WITH SL.NO.038 1013 EXHIBIT X277(a) DECLARATION IN FORM 13A WITH SL.NO.038 1013 EXHIBIT X277(b) SEALED COVER IN FORM 13B WITH SL.NO.0026 EXHIBIT X278 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0022 AND FORM 13A DECLARATION WITH SL.NO.038 609 EXHIBIT X278(a) DECLARATION IN FORM 13A WITH SL.NO.038 609 EXHIBIT X278(b) SEALED COVER IN FORM 13B WITH SL.NO.0022 EXHIBIT X279 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0021 AND FORM 13A DECLARATION WITH SL.NO.038 554 EXHIBIT X279(a) DECLARATION IN FORM 13A WITH SL.NO.038 554 EXHIBIT X279(b) SEALED COVER IN FORM 13B WITH SL.NO.0021 EXHIBIT X280 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.15 AND FORM 13A DECLARATION WITH SL.NO. 1570 EXHIBIT X280(a) DECLARATION IN FORM 13A WITH SL.NO.1570 EXHIBIT X280(b) SEALED COVER IN FORM 13B WITH SL.NO.15 EXHIBIT X281 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0393 AND FORM 13A DECLARATION WITH SL.NO.0399 EXHIBIT X281(a) DECLARATION IN FORM 13A WITH SL.NO.0399 EXHIBIT X281(b) SEALED COVER IN FORM 13B WITH SL.NO.0393 EXHIBIT X282 THE COVER FORM 13C CONTAINING SEALED E.P.No.4 of 2021 138 2024:KER:60356 FORM 13B COVER WITH SL.No.1156 AND FORM 13A DECLARATION WITH SL.NO.177/997 EXHIBIT X282(a) DECLARATION IN FORM 13A WITH SL.NO.177/997 EXHIBIT X282(b) SEALED COVER IN FORM 13B WITH SL.NO.1156 EXHIBIT X283 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1155 AND FORM 13A DECLARATION WITH SL.NO.176/996 EXHIBIT X283(a) DECLARATION IN FORM 13A WITH SL.NO.176/996 EXHIBIT X283(b) SEALED COVER IN FORM 13B WITH SL.NO.1155 EXHIBIT X284 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0075 AND FORM 13A DECLARATION WITH SL.NO.038 933 EXHIBIT X284(a) DECLARATION IN FORM 13A WITH SL.NO.038 933 EXHIBIT X284(b) SEALED COVER IN FORM 13B WITH SL.NO.0075 EXHIBIT X285 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0078 AND FORM 13A DECLARATION WITH SL.NO.038/1273 EXHIBIT X285(a) DECLARATION IN FORM 13A WITH SL.NO.038/1273 EXHIBIT X285(b) SEALED COVER IN FORM 13B WITH SL.NO.0078 EXHIBIT X286 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0076 AND FORM 13A DECLARATION WITH SL.NO.038 945 EXHIBIT X286(a) DECLARATION IN FORM 13A WITH SL.NO.038 945 EXHIBIT X286(b) SEALED COVER IN FORM 13B WITH SL.NO.0076 EXHIBIT X287 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0065 AND FORM 13A DECLARATION WITH SL.NO.038 542 EXHIBIT X287(a) DECLARATION IN FORM 13A WITH SL.NO.038 542 E.P.No.4 of 2021 139 2024:KER:60356 EXHIBIT X287(b) SEALED COVER IN FORM 13B WITH SL.NO.0065 EXHIBIT X288 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0047 AND FORM 13A DECLARATION WITH SL.NO.038/69 EXHIBIT X288(a) DECLARATION IN FORM 13A WITH SL.NO.038/69 EXHIBIT X288(b) SEALED COVER IN FORM 13B WITH SL.NO.0047 EXHIBIT X289 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0051 AND FORM 13A DECLARATION WITH SL.NO.038 546 EXHIBIT X289(a) DECLARATION IN FORM 13A WITH SL.NO.038 546 EXHIBIT X289(b) SEALED COVER IN FORM 13B WITH SL.NO.0051 EXHIBIT X290 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0001 AND FORM 13A DECLARATION WITH SL.NO.038 40 EXHIBIT X290(a) DECLARATION IN FORM 13A WITH SL.NO.038 40 EXHIBIT X290(b) SEALED COVER IN FORM 13B WITH SL.NO.0001 EXHIBIT X291 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0701 AND FORM 13A DECLARATION WITH SL.NO.0701 EXHIBIT X291(a) DECLARATION IN FORM 13A WITH SL.NO.0701 EXHIBIT X291(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0701 EXHIBIT X292 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0649 AND FORM 13A DECLARATION WITH SL.NO.0649 EXHIBIT X292(a) DECLARATION IN FORM 13A WITH SL.NO.0649 EXHIBIT X292(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0649 EXHIBIT X293 THE COVER FORM 13C CONTAINING NON E.P.No.4 of 2021 140 2024:KER:60356 SEALED FORM 13B COVER WITH SL.No.0650 AND FORM 13A DECLARATION WITH SL.NO.0650 EXHIBIT X293(a) DECLARATION IN FORM 13A WITH SL.NO.0650 EXHIBIT X293(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0650 EXHIBIT X294 THE COVER FORM 13C CONTAINING NON EALED FORM 13B COVER WITH SL.No.0477 AND FORM 13A DECLARATION WITH SL.NO.0477 EXHIBIT X294(a) DECLARATION IN FORM 13A WITH SL.NO.0477 EXHIBIT X294(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0477 EXHIBIT X295 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0478 AND FORM 13A DECLARATION WITH SL.NO.
0478EXHIBIT X295(a) DECLARATION IN FORM 13A WITH SL.NO.
0478EXHIBIT X295(b) NON SEALED COVER IN FORM 13B WITH SL.NO. 0478 EXHIBIT X296 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0485 AND FORM 13A DECLARATION WITH SL.NO.
0485EXHIBIT X296(a) DECLARATION IN FORM 13A WITH SL.NO.
0485EXHIBIT X296(b) NON SEALED COVER IN FORM 13B WITH SL.NO. 0485 EXHIBIT X297 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0481 AND FORM 13A DECLARATION WITH SL.NO.
0481EXHIBIT X297(a) DECLARATION IN FORM 13A WITH SL.NO.
0481EXHIBIT X297(b) NON SEALED COVER IN FORM 13B WITH SL.NO. 0481 EXHIBIT X298 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0480 E.P.No.4 of 2021 141 2024:KER:60356 AND FORM 13A DECLARATION WITH SL.NO.
0480EXHIBIT X298(a) DECLARATION IN FORM 13A WITH SL.NO.
0480EXHIBIT X298(b) NON SEALED COVER IN FORM 13B WITH SL.NO. 0480 EXHIBIT X299 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0482 AND FORM 13A DECLARATION WITH SL.NO.0482 EXHIBIT X299(a) DECLARATION IN FORM 13A WITH SL.NO.
0482EXHIBIT X299(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0482 EXHIBIT X300 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0483 AND FORM 13A DECLARATION WITH SL.NO.0483 EXHIBIT X300(a) DECLARATION IN FORM 13A WITH SL.NO.
0483EXHIBIT X300(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0483 EXHIBIT X301 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0484 AND FORM 13A DECLARATION WITH SL.NO.0484 EXHIBIT X301(a) DECLARATION IN FORM 13A WITH SL.NO.
0484EXHIBIT X301(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0484 EXHIBIT X302 THE COVER FROM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.1802 AND FORM 13A DECLARATION WITH SL.NO.1802 EXHIBIT X302(a) DECLARATION IN FORM 13A WITH SL.NO.
1802EXHIBIT X302(b) NON SEALED COVER IN FORM 13B WITH SL.NO.1802 EXHIBIT X303 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0648 E.P.No.4 of 2021 142 2024:KER:60356 AND FORM 13A DECLARATION WITH SL.NO.0648 EXHIBIT X303(a) DECLARATION IN FORM 13A WITH SL.NO.
0648EXHIBIT X303(b) NON SEALED COVER IN FORM 13B WITH SL.NO.0648 EXHIBIT X304 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.1807 AND FORM 13A DECLARATION WITH SL.NO.1807 EXHIBIT X304(a) DECLARATION IN FORM 13A WITH SL.NO.
1807EXHIBIT X304(b) NON SEALED COVER IN FORM 13B WITH SL.NO.1807 EXHIBIT X305 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0669 EXHIBIT X305(a) NON SEALED COVER IN FORM 13B WITH SL.NO. 0669 EXHIBIT X306 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0575 AND FORM 13A DECLARATION WITH SL.NO.0575 EXHIBIT X306(a) DECLARATION IN FORM 13A WITH SL.NO.
0575EXHIBIT X306(b) SEALED COVER IN FORM 13B WITH SL.NO.0575 EXHIBIT X307 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0573 AND FORM 13A DECLARATION WITH SL.NO.0573 EXHIBIT X307(a) DECLARATION IN FORM 13A WITH SL.NO.
0573EXHIBIT X307(b) SEALED COVER IN FORM 13B WITH SL.NO.0573 EXHIBIT X308 THE COVER FORM 13C CONTAINING NON SEALED FORM 13B COVER WITH SL.No.0695 EXHIBIT X308(a) NON SEALED COVER IN FORM 13B WITH SL.NO. 0695 EXHIBIT X309 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0662 AND FORM 13A DECLARATION WITH SL.NO.0662 E.P.No.4 of 2021 143 2024:KER:60356 EXHIBIT X309(a) DECLARATION IN FORM 13A WITH SL.NO.
0662EXHIBIT X309(b) SEALED COVER IN FORM 13B WITH SL.NO.0662 EXHIBIT X310 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0219 AND FORM 13A DECLARATION WITH SL.NO.0219 EXHIBIT X310(a) DECLARATION IN FORM 13A WITH SL.NO.
0219EXHIBIT X310(b) SEALED COVER IN FORM 13B WITH SL.NO.0219 EXHIBIT X311 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.1820 AND FORM 13A DECLARATION WITH SL.NO.1820 EXHIBIT X311(a) DECLARATION IN FORM 13A WITH SL.NO.
1820EXHIBIT X311(b) SEALED COVER IN FORM 13B WITH SL.NO.1820 EXHIBIT X312 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0453 AND FORM 13A DECLARATION WITH SL.NO.0453 EXHIBIT X312(a) DECLARATION IN FORM 13A WITH SL.NO.
0453EXHIBIT X312(b) SEALED COVER IN FORM 13B WITH SL.NO.0453 EXHIBIT X313 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.0922 EXHIBIT X313(a) DECLARATION IN FORM 13A WITH SL.NO.
0922EXHIBIT X313(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X314 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.0875 EXHIBIT X314(a) DECLARATION IN FORM 13A WITH SL.NO.
0875EXHIBIT X314(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X315 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM E.P.No.4 of 2021 144 2024:KER:60356 13A DECLARATION WITH SL.NO.0988 EXHIBIT X315(a) DECLARATION IN FORM 13A WITH SL.NO.
0988EXHIBIT X315(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X316 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.0995 EXHIBIT X316(a) DECLARATION IN FORM 13A WITH SL.NO.
0995EXHIBIT X316(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X317 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1804 EXHIBIT X317(a) DECLARATION IN FORM 13A WITH SL.NO.
1804EXHIBIT X317(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X318 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1423 EXHIBIT X318(a) DECLARATION IN FORM 13A WITH SL.NO.
1423EXHIBIT X318(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X319 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.0741 EXHIBIT X319(a) DECLARATION IN FORM 13A WITH SL.NO.
0741EXHIBIT X319(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X320 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No. 1414 AND FORM 13A DECLARATION WITHOUT SL.NO. EXHIBIT X320(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X320(b) SEALED COVER IN FORM 13B WITH SL.NO.1414 EXHIBIT X321 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITHOUT SL.No. AND FORM 13A DECLARATION WITH SL.NO.1422 EXHIBIT X321(a) DECLARATION IN FORM 13A WITH SL.NO.1422 E.P.No.4 of 2021 145 2024:KER:60356 EXHIBIT X321(b) SEALED COVER IN FORM 13B WITHOUT SL.NO. EXHIBIT X322 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3621 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X322(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X322(b) SEALED COVER IN FORM 13B WITH SL.NO.3621 EXHIBIT X323 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3093 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X323(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X323(b) SEALED COVER IN FORM 13B WITH SL.NO.3093 EXHIBIT X324 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3356 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X324(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X324(b) SEALED COVER IN FORM 13B WITH SL.NO.3356 EXHIBIT X325 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3210 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X325(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X325(b) SEALED COVER IN FORM 13B WITH SL.NO.3210 EXHIBIT X326 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3023 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X326(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X326(b) SEALED COVER IN FORM 13B WITH SL.NO.3023 EXHIBIT X327 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3084 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X327(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X327(b) SEALED COVER IN FORM 13B WITH SL.NO.3084 EXHIBIT X328 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3635AND FORM E.P.No.4 of 2021 146 2024:KER:60356 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X328(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X328(b) SEALED COVER IN FORM 13B WITH SL.NO.3635 EXHIBIT X329 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0004 AND FORM 13A DECLARATION WITH SL.NO.038 340 EXHIBIT X329(a) DECLARATION IN FORM 13A WITH SL.NO.038 340 EXHIBIT X329(b) SEALED COVER IN FORM 13B WITH SL.NO.0004 EXHIBIT X330 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0801 AND FORM 13A DECLARATION WITH SL.NO.081 EXHIBIT X330(a) DECLARATION IN FORM 13A WITH SL.NO.081 EXHIBIT X330(b) SEALED COVER IN FORM 13B WITH SL.NO.0801 EXHIBIT X331 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0802 AND FORM 13A DECLARATION WITH SL.NO.082 EXHIBIT X331(a) DECLARATION IN FORM 13A WITH SL.NO.082 EXHIBIT X331(b) SEALED COVER IN FORM 13B WITH SL.NO.0802 EXHIBIT X332 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3568 AND FORM 13A DECLARATION WITHOUT SL.NO.
EXHIBIT X332(a) DECLARATION IN FORM 13A WITHOUT SL.NO. EXHIBIT X332(b) SEALED COVER IN FORM 13B WITH SL.NO.3568 EXHIBIT X333 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3248 AND FORM 13A DECLARATION WITH SL.NO.612 EXHIBIT X333(a) DECLARATION IN FORM 13A WITH SL.NO.612 EXHIBIT X333(b) SEALED COVER IN FORM 13B WITH SL.NO.3248 EXHIBIT X334 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3044 AND FORM 13A DECLARATION WITH SL.NO.3044 EXHIBIT X334(a) DECLARATION IN FORM 13A WITH SL.NO.3044 E.P.No.4 of 2021 147 2024:KER:60356 EXHIBIT X334(b) SEALED COVER IN FORM 13B WITH SL.NO.3044 EXHIBIT X335 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3166 AND FORM 13A DECLARATION WITH SL.NO.3166 EXHIBIT X335(a) DECLARATION IN FORM 13A WITH SL.NO.3166 EXHIBIT X335(b) SEALED COVER IN FORM 13B WITH SL.NO.3166 EXHIBIT X336 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.0719 AND FORM 13A DECLARATION WITH SL.NO.0719 EXHIBIT X336(a) DECLARATION IN FORM 13A WITH SL.NO.0719 EXHIBIT X336(b) SEALED COVER IN FORM 13B WITH SL.NO.0719 EXHIBIT X337 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3040 AND FORM 13A DECLARATION WITH SL.NO.3040 EXHIBIT X337(a) DECLARATION IN FORM 13A WITH SL.NO.3040 EXHIBIT X337(b) SEALED COVER IN FORM 13B WITH SL.NO.3040 EXHIBIT X338 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3043 AND FORM 13A DECLARATION WITH SL.NO.3043 EXHIBIT X338(a) DECLARATION IN FORM 13A WITH SL.NO.3043 EXHIBIT X338(b) SEALED COVER IN FORM 13B WITH SL.NO.3043 EXHIBIT X339 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.2617 EXHIBIT X339(a) SEALED COVER IN FORM 13B WITH SL.NO.2617 EXHIBIT X340 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.2715 EXHIBIT X340(a) SEALED COVER IN FORM 13B WITH SL.NO.2715 EXHIBIT X341 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.2610 EXHIBIT X341(a) SEALED COVER IN FORM 13B WITH SL.NO.2610 EXHIBIT X342 THE COVER FORM 13C CONTAINING SEALED E.P.No.4 of 2021 148 2024:KER:60356 FORM 13B COVER WITH SL.No.3247 EXHIBIT X342(a) SEALED COVER IN FORM 13B WITH SL.NO.3247 EXHIBIT X343 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3028 EXHIBIT X343(a) SEALED COVER IN FORM 13B WITH SL.NO.3028 EXHIBIT X344 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3430 EXHIBIT X344(a) SEALED COVER IN FORM 13B WITH SL.NO.3430 EXHIBIT X345 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3074 EXHIBIT X345(a) SEALED COVER IN FORM 13B WITH SL.NO.3074 EXHIBIT X346 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3233 EXHIBIT X346(a) SEALED COVER IN FORM 13B WITH SL.NO.3233 EXHIBIT X347 THE COVER FORM 13C CONTAINING SEALED FORM 13B COVER WITH SL.No.3025 EXHIBIT X347(a) SEALED COVER IN FORM 13B WITH SL.NO.3025 EXHIBIT X348 ELECTORAL ROLL SL.NO. 1 TO 1466 EXHIBIT X348 (a) DECEASED VOTERS IN BOOTH NO.1 EXHIBIT X348 (b) MULTIPLE ENTRIES OF BOOTH NO.1 EXHIBIT X349 CD BEARING NO.51 CONTAINING 24 VIDEO CLIPPINGS.
EXHIBIT X349(a) VIDEO CLIPPING BEARING NO.SL.NO.47 HYDRESS EXHIBIT X349(b) VIDEO CLIPPING BEARING NO.SL.NO.105 MATHAI EXHIBIT X349(c) VIDEO CLIPPING BEARING NO.SL.NO.127 EALIYAAMMA EXHIBIT X349(d) VIDEO CLIPPING BEARING NO.SL.NO.173 KUNJACHU EXHIBIT X349(e) VIDEO CLIPPING BEARING NO.SL.NO.231 UMMATHU EXHIBIT X349(f) VIDEO CLIPPING BEARING NO.SL.NO.811 E.P.No.4 of 2021 149 2024:KER:60356 AYISHA EXHIBIT X349(g) VIDEO CLIPPING BEARING NO.SL.NO.1158 PATHUMMA EXHIBIT X349(h) VIDEO CLIPPING BEARING NO.SL.NO.445 MUHAMMED EXHIBIT X349(i) VIDEO CLIPPING BEARING NO.SL.NO.840 SIDDIQUE EXHIBIT X350 CD WITH WRITING KARYAVATTOM TEAM-I, CD-
6 (5), FARSHAD.C. EXHIBIT X351 CD WITH WRITING KARYAVATTOM TEAM-I, CD-
5(6), FARSHAD C. EXHIBIT X352 CD BEARING NUMBER 34(17) CONTAINING THE NAME 'ALIPARAMBA TEAM 2 MUHAMMED SHAMNEEM K.P.' EXHIBIT X353 CD BEARING NUMBER 12 CONTAINING THE NAME 'MUHAMMED MUHSIN K.' PULAMANTHOLE- I. EXHIBIT X354 CD BEARING NO.9 CONTAINING THE NAME'PATHAKKARA PERINTHALMANNA LAC SPECIAL POSTAL VOTE' EXHIBIT X355 CD BEARING NO.39 'PERINTHALMANNA LAC ANAMANGAD II'.
EXHIBIT X356 CD BEARING NUMBER 33 CONTAINING THE NAME 'NASEEM A- TEAM 7-PERINTHALMANNA- I'.
EXHIBIT X357 CD BEARING NUMBER 21 CONTAINING THE NAME 'KARYAVATTAM TEAM-2 SHAHEEM K.' EXHIBIT X358 CD BEARING NUMBER 2 CONTAINING THE NAME 'PERINTHALMANNA LAC'.
EXHIBIT X359 CD BEARING NUMBER 42 CONTAINING THE NAME 'THAZHEKODE-II RASHAD'.
EXHIBIT X360 CD BEARING NO.59 CONTAINING THE NAME 'PERINTHALMANNA LAC, KARUVAMBALAM'. EXHIBIT X361 CD BEARING NUMBER '49' CONTAINING THE NAME 'MELATUR-3-AHAMED SHIYAS C.K.- ELECTION WORK'.
EXHIBIT X362 CD BEARING NUMBER '17' CONTAINING THE NAME 'AJEEB ASLAM P.P.-ARAKKU PARAMB'. EXHIBIT X363 VIDEO CLIPPING NO.20210326-215523-642 E.P.No.4 of 2021 150 2024:KER:60356 IN CD BEARING NO.'1', CONTAINING THE NAME 'MELATUR-1-RASHID MON' PETITIONER'S ANNEXURES ANNEXURE A STATEMENT SHOWING THE TOTAL NUMBER OF VOTES COUNTED TO EACH CANDIDATE INCLUDING NOTA IN THE GENERAL ELECTION HELD ON 06.04.2021 FROM 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY TO 15TH KERALA LEGISLATIVE ASSEMBLY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE B FORM 21E DATED 02.05.2021 ISSUED BY THE RETURNING OFFICER, 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE C FORM 21C DATED 03.05.2021 ISSUED BY THE RETURNING OFFICER, 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY, UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE D TRUE COPY OF THE CONDUCT OF ELECTIONS (AMENDMENT) RULES, 2019 NOTIFIED ON 22.10.2019 BY THE MINISTRY OF LAW AND JUSTICE.
ANNEXURE E TRUE COPY OF THE CONDUCT OF ELECTIONS (AMENDMENT) RULES, 2020 NOTIFIED ON 19.06.2020 BY THE MINISTRY OF LAW AND JUSTICE.
ANNEXURE F THE REVISED GUIDELINES DATED 02.02.2021 ISSUED BY THE ELECTION COMMISSION OF INDIA TO THE CHIEF ELECTORAL OFFICERS OF ALL THE STATES AND UNION TERRITORIES, OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
E.P.No.4 of 2021 1512024:KER:60356 ANNEXURE G GENERAL GUIDELINES TO BE FOLLOWED IN THE ENTIRE ELECTION PROCESS AS PER GO(RT) NO.85/2021/ELECTION DATED 11.02.2021,ISSUED BY THE GOVERNMENT OF KERALA OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE H GUIDELINES FOR VOTING FOR ABSENTEE VOTERS IN THE CATEGORY OF AVES DATED 27.02.2021 OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE I LIST OF 2050 ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OF 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE J LETTER NO.RDOPTM/131/L1/2021(2) DATED 17.05.2021 OF THE SPECIAL INFORMATION OFFICER ISSUED UNDER THE RIGHT TO INFORMATION ACT CONTAINING THE QUESTIONS AND INFORMATION FURNISHED TO SRI.C.H.ASHIQUE, ELECTION AGENT OF THE ELECTION PETITIONER.
ANNEXURE K TRUE COPY OF ORDER OF APPOINTMENT OF SPECIAL POLLING OFFICERS FOR POSTAL BALLOTS OF ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO IN 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY, OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE L LIST OF VIDEOGRAPHERS WHO ACCOMPANIED ANNEXURE K POLL OFFICERS TO THE ADDRESS OF THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
E.P.No.4 of 2021 1522024:KER:60356 ANNEXURE M THE STATEMENT SHOWING THE NUMBER OF POSTAL BALLOTS COUNTED AGAINST EACH CANDIDATE OF 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE N FORM 18 OF APPOINTMENT OF THE COUNTING AGENTS FOR POSTAL BALLOTS OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE O TRUE COPY OF THE REPRESENTATION IN WRITING DATED 02.05.2021 SUBMITTED BY SRI.C.H.ASHIQUE, THE ELECTION AGENT OF THE ELECTION PETITIONER, BEFORE THE RETURNING OFFICER, 038-PERINTHALMANNA ASSEMBLY CONSTITUENCY, REQUESTING TO CONSIDER THE REJECTED 348 POSTAL BALLOTS.
ANNEXURE O1 TRUE ENGLISH TRANSLATION OF ANNEXURE O. ANNEXURE P ORIGINAL OF REPLY DATED 02.05.2021 ISSUED BY THE RETURNING OFFICER, 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY TO SRI.C.H.ASHIQUE, THE ELECTION AGENT OF THE ELECTION PETITIONER.
ANNEXURE P1 TRUE ENGLISH TRANSLATION OF ANNEXURE P.
ANNEXURE Q THE LETTER NO.RDOPTM/131/L1/2021/(3)
DATED 17.05.2021 BY THE SPECIAL
INFORMATION OFFICER CONTAINING THE
QUESTIONS AND INFORMATION FURNISHED TO SRI.C.H.ASHIQUE, ELECTION AGENT OF THE ELECTION PETITIONER UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE R PEN-DRIVE CONTAINING VIDEO FOOTAGES TAKEN AT THE TIME OF VOTING BY THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OF 038- E.P.No.4 of 2021 153 2024:KER:60356 PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE S PEN-DRIVE CONTAINING VIDEO FOOTAGES TAKEN AT THE TIME OF VOTING BY THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OF 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE T PEN-DRIVE CONTAINING VIDEO FOOTAGES TAKEN AT THE TIME OF VOTING BY THE ABSENTEE VOTERS IN THE CATEGORY OF AVSC, AVPD AND AVCO OF 038- PERINTHALMANNA ASSEMBLY CONSTITUENCY OBTAINED UNDER THE RIGHT TO INFORMATION ACT.
ANNEXURE U ORIGINAL CHALLAN RECEIPT DATED 09.06.2021.
RESPONDENTS' EXHIBITS EXHIBIT R1 POSTAL BALLOT RESULT SHEET LAC - 038 PERINTHALMANNA TABLE 1 EXHIBIT R2 POSTAL BALLOT RESULT SHEET LAC - 038 PERINTHALMANNA TABLE 2 EXHIBIT R3 POSTAL BALLOT RESULT SHEET LAC - 038 PERINTHALMANNA TABLE 3 EXHIBIT R4 POSTAL BALLOT RESULT SHEET LAC - 038 PERINTHALMANNA TABLE 4 EXHIBIT R5 POSTAL BALLOT RESULT SHEET E.P.No.4 of 2021 154 2024:KER:60356 LAC - 038 PERINTHALMANNA TABLE 5 EXHIBIT R6 POSTAL BALLOT RESULT SHEET LAC - 038 PERINTHALMANNA TABLE 6 EXHIBIT C1 REPORT OF THE SUB COLLECTOR, PERINTHALMANNA FILED BEFORE THE HON'BLE HIGH COURT DATED 17/01/2023.
EXHIBIT X364 CD BEARING NO.62 CONTAINING VIDEO CLIPPING NO.VID-2021 10403-135506