Kerala High Court
K.T.Cyriac vs S.I.Of Police on 28 July, 2009
Bench: P.R.Raman, P.Bhavadasan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 21085 of 2009(E)
1. K.T.CYRIAC,
... Petitioner
2. R.SREEKUMAR,
Vs
1. S.I.OF POLICE,
... Respondent
2. C.I.OF POLICE,
3. THE KADUTHURUTHY REGIONAL SERVICE
4. THE ELECTORAL OFFICER,
5. RETURNING OFFICER,
For Petitioner :SRI.V.V.NANDAGOPAL NAMBIAR
For Respondent : No Appearance
The Hon'ble MR. Justice P.R.RAMAN
The Hon'ble MR. Justice P.BHAVADASAN
Dated :28/07/2009
O R D E R
P.R. RAMAN & P. BHAVADASAN, JJ.
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W.P.(C) NO. 21085 OF 2009
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DATED THIS, THE 28TH DAY OF JULY, 2009.
J U D G M E N T
Raman, J.
Petitioners, who are members of the Kaduthuruthy Regional Service Co-operative Bank Ltd., the 3rd respondent herein, are contesting the election to the managing committee of the third respondent Bank, which is scheduled to be held on 2.8.2009. According to them, the election is hotly contested and going by the past history of elections, there is every possibility that attempt would be made at booth capturing and also to cast votes using bogus identity cards. Therefore, they seek for a direction to Respondents 1 and 2 to provide adequate and effective police protection for the smooth conduct of the election without being interrupted by anybody.
2. We have heard the learned counsel for the petitioners as also the learned Government Pleader. As it is the duty of the State to see that election to a democratic institution is conducted in a smooth and peaceful manner, we direct Respondents 1 and 2 to take effective measures for the :2: smooth conduct of the election to the managing committee of the third respondent Bank scheduled to be held on 2.8.2009. Petitioner shall produce a copy of this judgment before the second respondent for information and compliance.
The writ petition is allowed as above.
P.R. RAMAN, JUDGE.
P. BHAVADASAN, JUDGE.
KNC/-