Kerala High Court
Adv. Jose Varghese vs Kerala State Election Commissioner on 9 November, 2020
Author: P.B.Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.17689 OF 2020(I)
PETITIONER/S:
ADV. JOSE VARGHESE,
AGED 53 YEARS, S/O VARKEY,
KUDIYAT HOUSE, MALAYINKEEZHU,
KOTHAMGNALAM,
ERNAKULAM DISTRICT.
BY ADVS.
SHRI. HRITHWIK D. NAMBOOTHIRI
SHRI.ARJUN S BENEDICT
RESPONDENT/S:
1 KERALA STATE ELECTION COMMISSIONER,
THIRUVANANTHAPURAM-695 001
2 ADDL.R2 KOTHAMANGALAM MUNICIPALITY,
REPRESENTED BY IT'S SECRETARY,
ALUVA-MUNNAR ROAD-S.H.16,
KOTHAMANGALAM,
KERALA-686666 (THE ADDL RESPONDENT NO.2 IS IMPLEADED
AS PER ORDER DATED 09.11.2020 IN IA 2/2020).
R1 BY SRI.MURALI PURUSHOTHAMAN, STANDING COUNSEL
R2 BY SRI.PEEYUS A. KOTTAM, STANDING COUNSEL
SRI.C.M.NAZAR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).21301/2020(K), WP(C).21941/2020(P),
WP(C).22309/2020(K), WP(C).22480/2020(H), WP(C).22832/2020(D),
WP(C).23635/2020(D), WP(C).23745/2020(P), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.21301 OF 2020(K)
PETITIONER/S:
SAMKUTTY AYYAKKAVIL,
AGED 56 YEARS, S/O LATE A.S.ABRAHAM,
AYYAKKAVIL HOUSE, VELLIYARA P.O.,
AYROOR, RANNI TALUK,
PATHANAMTHITTA DISTRICT,
PIN CODE-689 612.
BY ADVS.
SRI.VISHAK.K.JOHNSON
SRI.S.S.ARAVIND
SRI.S.NITHIN (ANCHAL)
RESPONDENT/S:
1 THE STATE OF KERALA,
REPRESENTED BY THE SECRETARY,
LOCAL SELF GOVERNMENT DEPARTMENT,
STATE SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE SECRETARY,
AYIROOR GRAMA PANCHAYATH,
AYROOR NORTH P.O.,
AYIROOR VILLAGE, RANNI TALUK,
PATHANAMTHITTA DISTRICT,
PIN CODE-689 612.
3 THE STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM KERALA-PIN CODE-695 033,
REPRESENTED BY ITS SECRETARY.
4 AYIROOR GRAMA PANCHAYATH,
AYROOR NORTH P.O.,
AYIROOR VILLAGE, RANNI TALUK,
PATHANAMTHITTA DISTRICT, PIN CODE 689 612.
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
3
5 ADDL R5. THE DISTRICT COLLECTOR
2ND FLOOR,COLLECTORATE,PATHANAMTHITTA DISTRICT,PIN
CODE-689 645(THE ADDL RESPONDENT NO.5 IS IMPLEADED
AS PER ORDER DATED 21.10.2020 IN IA 1/2020).
R3 BY SRI.MURALI PURUSHOTHAMAN, SC,
K.S.E.COMMISSION,
SRI.C.M.NAZAR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).17689/2020(I), WP(C).21941/2020(P),
WP(C).22309/2020(K), WP(C).22480/2020(H), WP(C).22832/2020(D),
WP(C).23635/2020(D), WP(C).23745/2020(P), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.21941 OF 2020(P)
PETITIONER/S:
SHIHAB,
AGED 47 YEARS, S/O SUBAIR,
VARIKKODAN HOUSE,
BIG BAZAR,
DOWN HILL,
MALAPPURAM DISTRICT.
BY ADVS.
SRI.C.M.MOHAMMED IQUABAL
SMT.ANJALI G.KRISHNAN
SMT.N.S.SOUMYA MOL
SRI.P.ABDUL NISHAD
RESPONDENT/S:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO
LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN-695 001.
2 THE SECRETARY TO LOCAL SELF GOVERNMENT DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN-695 001.
3 KERALA STATE ELECTION COMMISSIONER,
PALAYAM, THIRUVANANTHAPURAM,
PIN-695 033.
4 THE REGIONAL JOINT DIRECTOR OF URBAN AFFAIRS,
TAXI STAND BUILDING,
PALAYAM,
KOZHIKODE DISTRICT,
PIN-673 004.
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
5
5 MALAPPURAM MUNICIPALITY,
MALAPPURAM P.O., PIN-676 505,
REPRESENTED BY ITS SECRETARY
R3 BY SRI.MURALI PURUSHOTHAMAN, SC, K.S.E.COMM
R5 BY ADV.SRI.E.S.M.KABEER
SRI.C.M.NAZAR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).17689/2020(I), WP(C).21301/2020(K),
WP(C).22309/2020(K), WP(C).22480/2020(H), WP(C).22832/2020(D),
WP(C).23635/2020(D), WP(C).23745/2020(P), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
6
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.22309 OF 2020(K)
PETITIONER/S:
RAJEEV MANNALIL
AGED 51 YEARS, S/O.RAJAN,
MANNALIL HOUSE, VAVAKKADU,
MOOTHAKUNNAM P O,
ERNAKULAM DISTRICT, PIN - 683516.
BY ADVS.
SMT.PREETHI. P.V.
SRI.M.V.BALAGOPAL
SRI.K.SUJAI SATHIAN
RESPONDENT/S:
1 THE DISTRICT COLLECTOR (DISTRICT ELECTION OFFICER)
ERNAKULAM CIVIL STATION,
KAKKANAD, ERNAKULAM,
PIN - 682030.
2 THE STATE ELECTION COMMISSION
CORPORATION OFFICE COMPLEX, PALAYAM,
THIRUVANANTHAPURAM, PIN - 695033.
R2 BY SHRI.MURALI PURUSHOTHAMAN, SC, K.S.E.COMM
R1 BY SRI.C.M.NAZAR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).17689/2020(I), WP(C).21301/2020(K),
WP(C).21941/2020(P), WP(C).22480/2020(H), WP(C).22832/2020(D),
WP(C).23635/2020(D), WP(C).23745/2020(P), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.22480 OF 2020(H)
PETITIONER/S:
M.V. ARAVINDAKSHAN,
AGED 72 YEARS, S/O. VELUPILLAI,
SREESAILAM, SP XVIII-327,
MANAKKARA, SASTHAMCOTTA P.O.,
KUNNATHUR TALUK,
KOLLAM-690521.
BY ADVS.
SRI.VINOY VARGHESE KALLUMOOTTILL
KUM.A.V.AISWARYA
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
SECRETARIAT,
THIRUVANANTHAPURAM-695001.
2 STATE ELECTION COMMISSION,
REPRESENTED BY ITS CHIEF ELECTORAL OFFICER,
KERALA CORPORATION OFFICE COMPLEX,
LMX JUNCTION, PALAYAM,
THIRUVANANTHAPURAM-695033.
3 DIRECTOR OF PANCHAYATH,
DIRECTORATE OF PANCHAYATH,
NEAR KERALA PUBLIC SERVICE COMMISSION,
HEAD OFFICE, PATTOM,
THIRUVANANTHAPURAM-695004.
4 SASTHAMCOTTA GRAMA PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
OFFICE OF SASTHAMCOTTA GRAMA PANCHAYATH,
SASTHAMCOTTA P.O.,
KUNNATHUR,
KOLLAM-690521.
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
8
R1&R2 BY SRI.MURALI PURUSHOTHAMAN, STANDING COUNSEL
SRI.C.M.NAZAR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).17689/2020(I), WP(C).21301/2020(K),
WP(C).21941/2020(P), WP(C).22309/2020(K), WP(C).22832/2020(D),
WP(C).23635/2020(D), WP(C).23745/2020(P), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.22832 OF 2020(D)
PETITIONER/S:
KRISHNAKUMAR T.V.,
AGED 35 YEARS,
S/O.VIJAYAKUMAR,
THEKKETHIL HOUSE,
MYLAPRA TOWN P.O.,
PATHANAMTHITTA DISTRICT,
PIN-689 671.
BY ADV. SRI.ARUN SAMUEL
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY ITS PRINCIPAL SECRETARY TO
THE GOVERNMENT,
DEPARTMENT OF LOCAL SELF GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
PIN-695 001.
2 THE STATE ELECTION COMMISSION,
REPRESENTED BY ITS SECRETARY,
CORPORATION OFFICE COMPLEX,
LMS JUNCTION,
PALAYAM,
THIRUVANANTHAPURAM DISTRICT,
PIN-695 033.
3 THE DISTRICT COLLECTOR,
2ND FLOOR, COLLECTORATE ROAD,
CHITTOOR,
PATHANAMTHITTA DISTRICT,
PIN-689645.
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
10
4 THE MYLAPRA GRAMA PANCHAYAT,
REPRESENTED BY ITS SECRETARY,
MAIN EASTERN HIGHWAY, MYLAPRA,
PATHANAMTHITTA, PIN-689678
SRI.C.M.NAZAR, GOVERNMENT PLEADER
SRI.MURALI PURUSHOTHAMAN, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).17689/2020(I), WP(C).21301/2020(K),
WP(C).21941/2020(P), WP(C).22309/2020(K), WP(C).22480/2020(H),
WP(C).23635/2020(D), WP(C).23745/2020(P), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.23635 OF 2020(D)
PETITIONER/S:
ABOOBACKER PULIYEKKAL,
AGED 49 YEARS, S/O.HAMZA,
PULIYEKKAL EDAVANNAPARA,
CHERUVAYUR P.O.,
MALAPPURAM DISTRICT.
BY ADV. SRI.K.RAKESH
RESPONDENT/S:
1 THE STATE ELECTION COMMISSIONER,
CORPORATION OFFICE COMPLEX,
LMS JUNCTION, PALAYAM,
THIRUVANANTHAPURAM, PIN-695033.
2 THE DISTRICT COLLECTOR,
CIVIL STATION,
COLLECTORATE,
MALAPPURAM,
MALAPPURAM DISTRICT,
PIN-676505.
R1 BY SHRI.MURALI PURUSHOTHAMAN, SC, K.S.E.COMM
R2 BY SRI.C.M.NAZAR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).17689/2020(I), WP(C).21301/2020(K),
WP(C).21941/2020(P), WP(C).22309/2020(K), WP(C).22480/2020(H),
WP(C).22832/2020(D), WP(C).23745/2020(P), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
12
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
MONDAY, THE 09TH DAY OF NOVEMBER 2020 / 18TH KARTHIKA, 1942
WP(C).No.23745 OF 2020(P)
PETITIONER/S:
P.S.SHANAVAS,
AGED 40 YEARS,
S/O. P A SULAIMAN,
PALLATH HOUSE,
SREEMOOLANAGARAM P.O.,
SREEBHOOTAPURAM,
ALUVA-683 580.
BY ADVS.
SRI.RAFEEK. V.K.
SRI.SAIJO HASSAN
SRI.BENOJ C AUGUSTIN
SRI.U.M.HASSAN
SMT.P.PARVATHY
SMT.SURYA P SHAJI
SHRI.MANAS P HAMEED
SMT.AATHIRA SUNNY
RESPONDENT/S:
1 KERALA STATE ELECTION COMMISSION,
CORPORATION OFFICE COMPLEX,
L.M.S PALAYAM,
THIRUVANANTHAPURAM-695 033.
2 SREEMOOLANAGARAM PANCHAYATH,
REPRESENTED BY ITS SECRETARY,
SREEMOOLANAGARAM-683 580
3 DISTRICT COLLECTOR,
ERNAKULAM, DISTRICT COLLECTORATE,
FIRST FLOOR, CIVIL STATION,
KAKKANAD, ERNAKULAM-682 030.
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
13
R1 BY SRI.MURALI PURUSHOTHAMAN, STANDING COUNSEL
R2 BY SRI.BABU KARUKAPADATH, STANDING COUNSEL
R3 BY SRI.C.M.NAZAR, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
06-11-2020, ALONG WITH WP(C).17689/2020(I), WP(C).21301/2020(K),
WP(C).21941/2020(P), WP(C).22309/2020(K), WP(C).22480/2020(H),
WP(C).22832/2020(D), WP(C).23635/2020(D), THE COURT ON
09-11-2020 DELIVERED THE FOLLOWING:
W.P.(C). Nos.17689, 21301,21941, 22309,
22480, 22832, 23745 and 23635 of 2020
14
P.B.SURESH KUMAR, J.
-------------------------------------
W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832,
23745 and 23635 of 2020
-----------------------------------------------
Dated this the 9th day of November, 2020
JUDGMENT
The question raised in these matters being identical, they are disposed of by this common judgment.
2. The petitioners in these matters are challenging allocation of reserved seats to Ward No.2 of Kothamangalam Municipality, Ward No.11 of Ayiroor Grama Panchayat, Division No.24 of Malappuram Municipality, Ward No.13 of Paravur Block Panchayat, Ward No.18 of Sasthamcotta Grama Panchayat, Ward No.7 of Mylapra Grama Panchayat, Ward No.13 of Sree Moolanagaram Panchayat and Division No.4 of Kondotty Block Panchayat. Petitioners are persons either residing in those wards/divisions or intending to contest election to the local bodies concerned from general seats. The aforesaid wards/ divisions were reserved successively for one or other reserved categories in the elections to the local bodies held during 2010 and 2015. The said wards/divisions are reserved in the ensuing elections to the local bodies also for one or other reserved categories. According to the petitioners, having been successively reserved for two consecutive W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 15 elections, the said wards/ divisions cannot be reserved for any category in the ensuing election. The petitioners, therefore, seek appropriate directions in this regard in the writ petitions.
3. Heard the learned counsel for the petitioners and the learned Standing Counsel for the Election Commission.
4. The learned Standing Counsel for the Election Commission did not dispute the allegations made in the writ petitions that the wards/divisions concerned of the local bodies involved in the cases were reserved successively for one or other reserved categories in the elections held during 2010 and 2015. The learned Standing Counsel did not also dispute the fact that the said wards/divisions are reserved in the ensuing elections also for one or other reserved categories.
5. In the common judgment rendered by this court in W.P.(C) Nos.21038 and 21821 of 2020, it was held that reserving a seat successively beyond two occasions when the reserved seats could be distributed in such a fashion that no seat would go reserved more than twice successively is against the scheme of the relevant provisions of the Constitution and also the Kerala Panchayat Raj Act and the Kerala Municipality Act, and therefore, illegal and unsustainable. This court in the circumstances, directed the respondents concerned in the said writ petitions to undertake the exercise of allotment of reserved seats by rotation by draw of lots among the wards in the local bodies involved in the said cases, excluding the wards which were reserved twice successively. These being writ petitions instituted more or less on the W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 16 same time of institution of W.P.(C) Nos.21038 and 21821 of 2020, I am of the view that in the light of the said judgment, the petitioners are entitled to succeed.
In the result, the writ petitions are allowed and the respondents concerned are directed to undertake the exercise of allotment of reserved seats by rotation by draw of lots among the wards/divisions of the local bodies involved in these matters also, excluding the wards/divisions which were reserved twice successively.
Sd/-
P.B.SURESH KUMAR JUDGE ds W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 17 APPENDIX OF WP(C) 17689/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE MASS REPRESENTATION SUBMITTED BEFORE THE ELECTION COMMISSIONER DATED 14.08.2020.
EXHIBIT P2 TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER RIGHT TO INFORMATION ACT FOR GETTING THE DETAILS OF RESERVATION IN WARD NO.2 OF KOTHAMANGALAM MUNICIPALITY.
EXHIBIT P3 TRUE COPY OF THE ANSWER OBTAINED UNDER RIGHT TO INFORMATION FROM THE INFORMATION OFFICER.
EXHIBIT P4 TRUE COPY OF THE ORDER DATED 1/10/2020 DECLARING THE 2ND WARD FOR RESERVED CATEGORY FOR 'WOMEN CANDIDATE'.
EXHIBIT P5 TRUE COPY OF THE STATEMENT SHOWING THE SCHEDULE OF RESERVATIONS IN THE 2010, 2015, AND 2020 ELECTION IS PRODUCED HEREWITH AND MAY BE MARKED.
W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 18 APPENDIX OF WP(C) 21301/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF GUIDELINES ISSUED BY THE 3RD RESPONDENT FOR THE RESERVATION CATEGORY FOR LOCAL SELF GOVERNMENT ELECTIONS 2020.
EXHIBIT P1(a) A TRUE COPY OF THE ALLOTMENT ORDER DATED 29.09.2020 ISSUED BY THE DISTRICT COLLECTOR PATHANAMTHITTA.
EXHIBIT P2 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT ELECTION COMMISSION DATED 20.9.2020. W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 19 APPENDIX OF WP(C) 21941/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 THE TRUE COPY OF THE GUIDELINES FOR GENERAL ELECTION 2020 ISSUED BY THE 3RD RESPONDENT.
EXHIBIT P2 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 22.9.2020.
EXHIBIT P3 THE TRUE COPY OF THE JUDGMENT IN WPC NO 20557/2020 OF THIS HON'BLE COURT DATED 8.10.2020.
EXHIBIT P4 THE TRUE COPY OF THE LIST OF WARDS IN MALAPPURAM MUNICIPALITY.
EXHIBIT P5 THE TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT DATED 1.10.2020.
W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 20 APPENDIX OF WP(C) 22309/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE NOTIFICATION OF THE ELECTION HELD TO THE PARAVUR BLOCK PANCHAYATH, DURING THE YEAR 2010 DATED 02.07.2010.
EXHIBIT P2 TRUE COPY OF THE NOTIFICATION OF DISTRICT ELECTION OFFICER DATED 01.10.2015.
EXHIBIT P3 TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 05.10.2020.
EXHIBIT P4 TRUE COPY OF THE COMPLAINT SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT DATED 06.10.2020.
W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 21 APPENDIX OF WP(C) 22480/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE VOTER ID CARD OF THE PETITIONER.
EXHIBIT P2 TRUE COPY OF THE SCHEDULE SPECIFYING THE NATURE OF RESERVATION PROVIDED TO ALL THE WARDS IN SASTHAMCOTTA GRAMA PANCHAYATH FOR THE PERIOD FROM 2010 TO 2020.
EXHIBIT P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 2ND RESPONDENT.
W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 22 APPENDIX OF WP(C) 22832/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RELEVANT PAGES OF THE VOTERS' LIST DATED 16.06.2020 PUBLISHED BY THE 4TH RESPONDENT.
EXHIBIT P2 A TRUE COPY OF THE ORDER DATED NIL PASSED BY THE 3RD RESPONDENT UNDER SECTION 10 (2B) OF THE KERALA PANCHAYAT RAJ ACT, 1994 FOR THE 2010 ELECTION.
EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 26.09.2015 PASSED BY THE 3RD RESPONDENT UNDER SECTION 10 (2B) OF THE KERALA PANCHAYAT RAJ ACT, 1994 FOR THE 2015 ELECTION.
EXHIBIT P4 A TRUE COPY OF THE ORDER DATED 28.09.2020 PASSED BY THE 3RD RESPONDENT UNDER SECTION 10(2B) OF THE KERALA PANCHAYAT RAJ ACT, 1994 FOR THE 2020 ELECTION.
EXHIBIT P5 A TRUE COPY OF THE GUIDELINES ISSUED BY THE 2ND RESPONDENT AS REGARDS THE ELECTION TO THE LOCAL SELF GOVERNMENT INSTITUTIONS. EXHIBIT P6 A TRUE COPY OF THE REPRESENTATION DATED 07.10.2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.
EXHIBIT P7 A TRUE COPY OF THE REPRESENTATION DATED 07.10.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.
EXHIBIT P8 A TRUE COPY OF THE POSTAL RECEIPTS DATED 22.10.2020 AS REGARDS EXTS.P6 AND P7.
EXHIBIT P9 A TRUE COPY OF THE TABULAR LIST OF THE WARDS INCLUSIVE OF THE RESERVED WARDS AS REGARDS THE 4TH RESPONDENT FOR THE 2010,2015 AND 2020 ELECTIONS DATED NIL W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 23 APPENDIX OF WP(C) 23635/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED NIL.
W.P.(C). Nos.17689, 21301,21941, 22309, 22480, 22832, 23745 and 23635 of 2020 24 APPENDIX OF WP(C) 23745/2020 PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE ORDER OF THE 3RD RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE GUIDELINES ISSUED BY THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE ORDERS OF ALLOTMENT OF THE PRECEEDING TWO ELECTIONS.
EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED
23.06.2020.