Kerala High Court
Prakashkumar K.K vs State Co-Operative Election ... on 4 October, 2013
Author: K. Vinod Chandran
Bench: K.Vinod Chandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
FRIDAY, THE 24TH DAY OF JANUARY 2014/4TH MAGHA, 1935
WP(C).No. 28109 of 2013 (K)
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PETITIONER :
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PRAKASHKUMAR K.K.,
KODUNGAMATTOM, SOUTH CHALAKKUDY,
THRISSUR.
BY ADVS.SRI.B.S SWATHI KUMAR
SRI.REMYA MURALI
SRI.ASHISH MOHAN
RESPONDENT(S):
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1. STATE CO-OPERATIVE ELECTION COMMISSION,
CO-BANK TOWERS, VIKAS BHAVAN,
THIRUVANANTHAPURAM-695 033,
REPRESENTED BY ITS SECRETARY.
2. THE ELECTORAL OFFICER,
CHALAKUDY URBAN CO-OPERATIVE BANK LTD NO.R.1087,
CHALAKUDY P.O.,THRISSUR/ASSISTANT REGISTRAR (GENERAL),
MUKUNDAPURAM,THRISSUR-680 121.
3. THE RETURNING OFFICER,
CHALAKUDY URBAN CO-OPERATIVE BANK LTD NO.R.1087,
CHALAKUDY P.O., THRISSUR/SPECIAL SALE OFFICER,
IRINJALAKUDA TOWN CO-OPERTIVE BANK,IRINJALAKUDA-680 121.
4. CHALAKUDY URBAN CO-OPERATIVE BANK LTD NO.R.1087,
CHALAKUDY P.O., THRISSUR, REPRESENTED BY ITS SECRETARY.
5. THE ADMINISTRATIVE COMMITTEE,CHALAKUDY URBAN CO-OPERATIVE
BANK LTD NO.R.1087,CHALAKUDY P.O., THRISSUR,PIN-680 307,
REPRESENTED BY ITS CONVENOR.
6. STATE OF KERALA,REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF CO-OPERATION, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
7. THE REGISTRAR OF CO-OPERATIVE SOCIETIES,
THIRUVANANTHAPURAM-695 001.
R1 TO R3,R6 & R7 BY SPL.GOVERNMENT PLEADER SRI.D.SOMASUNDARAM
R4 & R5 BY ADV. SRI.GEORGE POONTHOTTAM
SRI.P.VISWANATHAN,SC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 24-01-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).No. 28109 of 2013 (K)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1. TRUE COPY OF THE ELECTION NOTIFICATION DATED 4/10/2013
ISSUED BY THE 1ST RESPONDENT
EXHIBIT P2. TRUE COPY OF THE ORDER NO.2724/2013 DATED 18/10/2013 OF THE
2ND RESPONDENT
EXHIBIT P3. TRUE COPY OF THE NOTICE DATED 13/11/2013 ISSUED BY THE 3RD
RESPONDENT
EXHIBIT P3(A). TRUE COPY OF THE TYPED COPY OF EXT.P3.
RESPONDENT(S)' EXHIBITS:
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EXHIBIT R3(A) TRUE COPY OF THE FINAL LIST OF CONTESTING CANDIDATES.
/TRUE COPY/
P.A.TO.JUDGE
sts
K. VINOD CHANDRAN, J
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W.P(C)No. 28109 of 2013
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Dated this the 24th day of January, 2014
J U D G M E N T
It is submitted by both sides that since specific date for election has been fixed by the Division Bench in the writ appeal filed against the writ petition in W.A No.1857/2013, 1824/2013 and 1852/2013, the above writ petition is closed.
Sd/-
(K. VINOD CHANDRAN, JUDGE)
jma //true copy//
P.A to Judge