Kerala High Court
Sunilkumar.M vs The Kerala State Co-Operative Election on 10 January, 2019
Author: Anil K.Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
THURSDAY,THE 10TH DAY OF JANUARY 2019 / 20TH POUSHA, 1940
WP(C).No. 306 of 2019
PETITIONER:
SUNILKUMAR.M
AGED 48 YEARS
MEMBER, MEMBERSHIP NO. 12161, NANNIYODE SERVICE
CO-OPERATIVE BANK LTD. NO. 1161, NANNIYODE,
PACHA P.O, THIRUVANANTHAPURAM DISTRICT-695 562,
RESIDING AT MADHUVILASAM, MANALAYAM, ELAVATTOM
P.O, THIRUVANANTHAPURAM DISTRICT-695 562
BY ADVS.
SRI.GEORGE POONTHOTTAM (SR.)
SRI.J.VISHNU
SMT.NISHA GEORGE
RESPONDENTS:
1 THE KERALA STATE CO-OPERATIVE ELECTION
COMMISSION
3RD FLOOR, CO-BANK TOWERS, VIKAS BHAVAN P.O,
THIRUVANANTHAPURAM-695 033, REPRESENTED BY ITS
SECRETARY.
2 THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES.
THIRUVANANTHAPURAM-695 001
3 THE ELECTORAL OFFICER
ASSISTANT REGISTRAR (GENERAL) OF CO-OPERATIVE
SOCIETIES, NEDUMANGADU, THIRUVANANTHAPURAM-695
541
4 THE RETURNING OFFICER/UNIT INSPECTOR
OFFICE OF THE ASSISTANT REGISTRAR (GENERAL) OF
CO-OPERATIVE SOCIETIES, NEDUMANGADU,
THIRUVANANTHAPURAM-695 541
W.P.(C) No.306 of 2019 :-2-:
5 THE NANNIYODE SERVICE CO-OPERATIVE
BANK LTD. NO. 1161
NANNIYODE, PACHA P.O, THIRUVANANTHAPURAM
DISTRICT-695 562, REPRESENTED BY ITS SECRETARY
6 AJI
MEMBER, MEMBERSHIP NO. 23723,
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
7 ABDUL KHADER M.
MEMBER, MEMBERSHIP NO. 7981
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
8 KRISHNANKUTTY S.
MEMBER, MEMBERSHIP NO. 6865
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
9 JAYAKUMAR M.
MEMBER, MEMBERSHIP NO. 8210
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
10 JAYAN S.
MEMBER, MEMBERSHIP NO. 24813
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
11 T. JOHNY
MEMBER, MEMBERSHIP NO. 11447
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
W.P.(C) No.306 of 2019 :-3-:
12 ADV. U.S. BOBBY
MEMBER, MEMBERSHIP NO. 15640
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
13 MOHANAN NAIR .V.
MEMBER, MEMBERSHIP NO. 8560
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
14 RAJAGOPALAN
MEMBER, MEMBERSHIP NO. 24736
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
15 RAJASEKHARANPILLAI.D.
MEMBER, MEMBERSHIP NO. 8109
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
16 RAHULAN S.
MEMBER, MEMBERSHIP NO. 11832
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
17 PERAYAM SASI
MEMBER, MEMBERSHIP NO. 3344
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
18 C.K. SADASIVAN
MEMBER, MEMBERSHIP NO. 2093
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
W.P.(C) No.306 of 2019 :-4-:
19 SUDHEESHAN
MEMBER, MEMBERSHIP NO. 23092
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
20 RAFEEQ
MEMBER, MEMBERSHIP NO. 23415
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
21 MOHANAN B.
MEMBER, MEMBERSHIP NO. 3515
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
22 SASIDHARAN UNNITHAN
MEMBER, MEMBERSHIP NO. 2188
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
23 GEETA B
MEMBER, MEMBERSHIP NO. 9902
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
24 MANJU
MEMBER, MEMBERSHIP NO. 11840
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
25 LATHIKA T.
MEMBER, MEMBERSHIP NO. 11647
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
W.P.(C) No.306 of 2019 :-5-:
26 LEKHA S.
MEMBER, MEMBERSHIP NO. 20135
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
27 SUBHADRAKUTTY AMMA.
MEMBER, MEMBERSHIP NO. 20958
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
28 VIDHYADHARAN KANI B.
MEMBER, MEMBERSHIP NO. 7494
NANNIYODE SERVICE CO-OPERATIVE BANK LTD. NO.
1161, NANNIYODE, PACHA P.O,
THIRUVANANTHAPURAM DISTRICT-695 562
BY ADVS.
SRI.K.B.ARUNKUMAR
SRI.THOMAS ABRAHAM
SMT MABLE C.KURIEN, SR.GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
10.01.2019, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No.306 of 2019 :-6-:
JUDGMENT
The petitioner, who is a member of Nanniyode Service Co-operative Bank Limited, which is a Society registered under the Kerala Co-operative Societies Act and the Rules made thereunder, who is also a candidate in the election to the Managing Committee of the said Society, which is scheduled to be held on 12.01.2019, in terms of Ext.P2 election notification dated 08.12.2018 issued by the State Co-operative Election Commission, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P2 election notification and seeking a writ of mandamus commanding the 1st respondent to prepare and publish voters list as per the admission register of the Society, and to conduct election thereafter, by including all eligible voters. The further reliefs sought for are an order calling for the membership register of the 5 th respondent Society and to W.P.(C) No.306 of 2019 :-7-:
direct the 2nd respondent to remove ineligible members from the membership of the Society; and an order to issue fresh election notification after removal of ineligible members from the admission register and voters list of the Society.
2. On 07.01.2019, when this writ petition came up for admission, the learned Senior Government Pleader took notice on admission for respondents 1 to 4. Urgent notice on admission by special messenger was ordered to respondents 5 to 28, returnable by 09.01.2019.
3. On 09.01.2019, when this writ petition was taken up for consideration, some of the party respondents entered appearance through counsel.
4. A counter affidavit has been filed by the 5 th respondent Society, opposing the reliefs sought for in this writ petition. Some of the party respondents have also filed counter affidavit.
5. Heard the learned Senior Counsel for the petitioner, the learned Senior Government Pleader W.P.(C) No.306 of 2019 :-8-:
appearing for the official respondents and also the respective counsel for the party respondents.
6. During the course of arguments, the learned Senior Counsel for the petitioner would confine arguments with reference to Ground (A) of the writ petition.
7. In Ground (A) of the writ petition, it is contended that the publication of Ext.P2 election notification in Madhyamam Daily and Desabhimani Daily will not satisfy the requirement of sub-rule (3) of Rule 35A of the Kerala Co-operative Societies Rules, since those dailies have only little circulation in the area of operation of the 5 th respondent Society.
8. Today, the petitioner has filed I.A.No.1 of 2019, as 'Bench Mark', producing therewith Exts.P11 and P12 as additional documents. According to the petitioner, Ext.P11 is a circulation slip showing the number of copies of Madhyamam Daily circulated in Nanniyode Grama Panchayath through an agency by name 'Choice Book W.P.(C) No.306 of 2019 :-9-:
Center' and Ext.P12 is another circulation slip showing the number of copies of Desabhimani Daily circulated in the said Grama Panchayath.
9. After referring to Exts.P11 and P12, the learned Senior Counsel for the petitioner would point out that the circulation of Madhyamam Daily and Desabhimani Daily in Nanniyode Grama Panchayath is 5 and 99 respectively. Therefore, the publication of Ext.P2 election notification in the aforesaid dailies will not satisfy the requirement of Sub- rule (3) of Rule 35A of the Kerala Co-operative Societies Rules, 1969, whereby the election notification has to be published in two vernacular dailies having wide circulation in the area. In such circumstances, Ext.P2 election notification warrants interference, in exercise of the discretionary jurisdiction of this Court under Article 226 of the Constitution of India.
10. In Arya Vyasa Sabha v. The Commissioner of Hindu Charitable and Religious Institutions and W.P.(C) No.306 of 2019 :-10-:
Endowments (1976(1) SCC 292) the Apex Court held that the question as to whether a particular religious or charitable institution is or is not a religious denomination or any section thereof within the meaning of Article 26 of the Constitution, is a disputed question of fact or, in any event a mixed question of fact and law which can be more satisfactorily and effectively be adjudicated upon in a competent civil court, which cannot be adjudicated in writ proceedings.
11. In view of the law laid down by the Apex Court in the decision referred to supra, the question as to whether the two vernacular dailies in which Ext.P2 election notification was published, are having wide circulation in the area of operation of the 5th respondent Society, is a disputed question of fact, which cannot be decided in this writ petition filed under Article 226 of the Constitution of India. For a decision on that issue, the parties will have to lead evidence before the Co-operative Arbitration Court by W.P.(C) No.306 of 2019 :-11-:
invoking the statutory remedy available under Section 69 of the Kerala Co-operative Societies Act. Such an exercise cannot be undertaken in a writ petition filed under Article 226 of the Constitution of India.
12. If the petitioner is having any dispute in connection with the election to the Managing Committee of the 5th respondent Society scheduled to be held on 12.01.2019, in terms of Ext.P2 election notification, it is for him to raise such dispute before the Co-operative Arbitration Court constituted under Section 70A of the Act, by invoking the statutory remedy available under Section 69 of that Act, within one month from the date of election. Clause (c) of sub-section (2) of Section 69 of the Act provides that, any dispute arising in connection with the election, the Board of Management or any Officer of the Society shall also be deemed to be a dispute for the purpose of sub-section (1) of Section 69 of the Act. Going by the Explanation to clause (c) of sub-section (2) of Section 69, a W.P.(C) No.306 of 2019 :-12-:
dispute arising at any stage of an election commencing from the convening of the general body meeting for the election shall be deemed to be a dispute arising in connection with the election. Rule 35A of the Rules deals with the procedure regarding conduct of election to the committee of Societies by the State Co-operative Election Commission. If that be so, any dispute in relation to preparation of final voters list by the Electoral Officer, in exercise of his powers under under sub-rule (6) of Rule 35A of the Rules, is a dispute arising in connection with that election, which can be raised before the Co-operative Arbitration Court constituted under Section 70A of the Act, by invoking the statutory remedy available under Section 69 of that Act, within one month from the date of election.
13. In Shri Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha Utpadak Sanstha, and another v. State of Maharashtra [(2001) 8 SCC 509], in the context of Maharashtra Co-operative W.P.(C) No.306 of 2019 :-13-:
Societies Act, 1960 and Maharashtra Specified Co-operative Societies Elections to Committees Rules, 1971, the Apex Court held that, the preparation of provisional list of voters, filing of objection against the provisional list of voters, consideration of the objection by the Collector and finalising the list of voters, all occur in the Rules which cover the entire process of election. The Rules framed for election of specified Societies are complete code in itself, providing for the entire process of election beginning from the stage of preparation of the provisional voters' list, decision on the objection by the Collector, finalisation of electoral rolls, holding of election and declaration of the result of election.
14. In Shaji K. Joseph v. V. Viswanath [(2016) 4 SCC 429], in the context of the Dental Council (Election) Regulations, 1952 the Apex Court held that, whenever the process of election starts, normally courts should not interfere with the process of election for the simple reason that, if the process of election is interfered with by the W.P.(C) No.306 of 2019 :-14-:
courts, possibly no election would be completed without court's order. Very often, for frivolous reasons, candidates or others approach the courts and by virtue of interim orders passed by the courts, the election is delayed or cancelled, in such a case the basic purpose of having election and getting an elected body to run the administration is frustrated. Therefore, all disputes with regard to election should be dealt with only after completion of the election.
15. In Jayavarma K. v. State Co-operative Election Commission and others [2017 (2) KHC 190] a Division Bench of this Court held that, a writ petition can be entertained on well settled parameters in order to correct or smoothen the progress of the election. The instance of rejection of the nomination on totally untenable grounds is an example which could be rectified without upsetting the election calendar. The Division Bench held further that, a writ court should act with circumspection as the inevitable W.P.(C) No.306 of 2019 :-15-:
consequence of not holding an election in time is the advent of an Administrator. The appointment of an Administrator, in lieu of an elected Managing Committee, should be the last resort in a democratic process. The salutary principles laid down by the Apex Court in Election Commission of India v. Ashok Kumar [(2000) 8 SCC 216] should apply fortiori when an alternate remedy well exists under the Kerala Co-operative Societies Act, 1969 to question the process of election to a Society registered.
16. Part IXB of the Constitution of India, inserted by the Constitution (97th Amendment) Act, 2011 deals with Co-operative Societies. Article 243ZK inserted by the said Amendment Act deals with election of members of board of Co-operative Societies. As per clause (2) of Article 243ZK, the superintendence, direction and control of the preparation of electoral rolls for, and the conduct of, all elections to a co-operative society shall vest in such an authority or body, as may be provided by the Legislature of W.P.(C) No.306 of 2019 :-16-:
a State, by law. As per the proviso to clause (2) of Article 243ZK, the Legislature of a State may, by law, provide for the procedure and guidelines for the conduct of such elections.
17. In Reji Thomas v. State of Kerala [2018 (2) KHC 842] a Three-Judge Bench of the Apex Court held that, Section 69 of the Kerala Co-operative Societies Act, 1969 is the mechanism provided by the State Legislature as contemplated under clause (2) of Article 243ZK of the Constitution of India. After referring to the provisions under sub-section (3) of Section 69 of the said Act, which provides that no dispute arising in connection with the election of the Board of Management or an officer of the society shall be entertained by the Co-operative Arbitration Court unless it is referred to it within one month from the date of the election, the Apex Court held that, once the mechanism provided under the Statute provides for a time schedule for preferring an election petition, in the absence of a provision W.P.(C) No.306 of 2019 :-17-:
in the Statute for enlarging the time under any given circumstances, no Court, whether the High Court under Article 226 or the Apex Court under Article 32, Article 136 or Article 142 of the Constitution can extend the period in election matters.
18. Viewed in the light of the law laid down in the decisions referred to supra, conclusion is irresistible that if the petitioner is having any dispute in relation to the election scheduled to be held on 12.01.2019, in terms of Ext.P2 notification issued by the 1st respondent State Co-
operative Election Commission, he will have to raise such dispute before the Co-operative Arbitration Court by invoking the statutory remedy available under Section 69 of the Act, within a period of one month from the date of election and as such, he cannot approach this Court seeking interference under Article 226 of the Constitution of India.
19. In such circumstances, this writ petition is dismissed without prejudice to the right of the petitioner to W.P.(C) No.306 of 2019 :-18-:
raise disputes, if any, in connection with the election held on 12.01.2019 to the Managing Committee of the 5 th respondent Society before the Co-operative Arbitration Court, by invoking the statutory remedy under Section 69 of the Act, within one month from the date of election.
It is made clear that the observations, if any, made in this judgment, touching the merits of the factual contentions, are made for the limited purpose of disposal of this writ petition and the Co-operative Arbitration Court shall proceed with any dispute raised by the petitioner under Section 69 of the Act, in connection with the election to the Managing Committee of the 5 th respondent Society, untrammelled by any such observations.
Sd/-
ANIL K. NARENDRAN
JUDGE
bpr
W.P.(C) No.306 of 2019 :-19-:
APPENDIX
PETITIONERS' EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE RELEVANT PORTIONS OF
THE BYELAWS OF THE 5TH RESPONDENT
SOCIETY.
EXHIBIT P2 TRUE COPY OF THE ELECTION NOTIFICATION
PUBLISHED IN DESHABHIMANI DAILY DATED 08.12.2018 EXHIBIT P3 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 26.12.2018 ISSUED BY THE 5TH RESPONDENT BANK.
EXHIBIT P4 TRUE COPY OF THE FIRST AND LAST PAGES OF THE VOTERS LIST IN NANNIYODE WARD ALONG WITH COVER.
EXHIBIT P4(a) TRUE COPY OF THE FIRST AND LAST PAGES OF THE VOTERS LIST IN NAVODAYA WARD ALONG WITH COVER.
EXHIBIT P4(b) TRUE COPY OF THE FIRST AND LAST PAGES OF THE VOTERS LIST IN PACHA WARD ALONG WITH COVER.
EXHIBIT P4(c) TRUE COPY OF THE FIRST AND LAST PAGES OF THE VOTERS LIST IN ALUMKUZHI WARD ALONG WITH COVER.
EXHIBIT P4(d) TRUE COPY OF THE FIRST AND LAST PAGES OF THE VOTERS LIST IN KURUPUZHA WARD ALONG WITH COVER.
EXHIBIT P4(e) TRUE COPY OF THE FIRST AND LAST PAGES OF THE VOTERS LIST IN ELAVATTOM WARD ALONG WITH COVER.
EXHIBIT P4(f) TRUE COPY OF THE FIRST AND LAST PAGES OF THE VOTERS LIST IN PERAYAM WARD ALONG WITH COVER.
W.P.(C) No.306 of 2019 :-20-:
EXHIBIT P4(g) TRUE COPY OF THE FIRST AND LAST PAGES
OF THE VOTERS LIST IN ANAKULAM WARD
ALONG WITH COVER.
EXHIBIT P4(h) TRUE COPY OF THE FIRST AND LAST PAGES
OF THE VOTERS LIST IN MEENMUTTY WARD
ALONG WITH COVER.
EXHIBIT P4(i) TRUE COPY OF THE FIRST AND LAST PAGES
OF THE VOTERS LIST IN ALAMPARA WARD
ALONG WITH COVER.
EXHIBIT P4(j) TRUE COPY OF THE FIRST AND LAST PAGES
OF THE VOTERS LIST IN KALLIPPARA WARD
ALONG WITH COVER.
EXHIBIT P4(k) TRUE COPY OF THE FIRST AND LAST PAGES
OF THE VOTERS LIST IN KURUNTHALI WARD
ALONG WITH COVER.
EXHIBIT P4(l) TRUE COPY OF THE FIRST AND LAST PAGES
OF THE VOTERS LIST IN PALODE WARD
ALONG WITH COVER.
EXHIBIT P5 TRUE COPY OF THE LIST OF DEAD MEMBERS
IN THE VOTERS LIST OF THE 5TH
RESPONDENT BANK.
EXHIBIT P6 TRUE COPY OF THE LIST OF MEMBERS IN
THE VOTERS LIST WHO ARE RESIDING
OUTSIDE THE AREA OF OPERATION OF THE
SOCIETY.
EXHIBIT P7 TRUE COPY OF THE FINAL LIST OF
NOMINATIONS PUBLISHED BY THE SOCIETY DATED 28.12.2018 EXHIBIT P8 TRUE COPY OF THE COMPLAINT SUBMITTED BY ONE MR. RAJKUMAR TO THE ELECTION COMMISSION DATED 27.12.2018 AND DULY ACKNOWLEDGED BY THE COMMISSION.
EXHIBIT P9 TRUE COPY OF THE COMPLAINT SUBMITTED
BY THE PETITIONER TO THE ELECTION
W.P.(C) No.306 of 2019 :-21-:
COMMISSION DATED 29.12.2018 AND DULY ACKNOWLEDGED BY THE COMMISSION.
EXHIBIT P10 TRUE COPY OF THE COMPLAINT SUBMITTED BY ONE MR. UDAYAKUMARAN NAIR, TO THE ELECTION COMMISSION DATED NIL.
EXHIBIT P10(a) TRUE COPY OF THE COMPLAINT SUBMITTED BY ONE MR. CHANDRABABU TO THE ELECTION COMMISSION DATED 31.12.2018.
EXHIBIT P10(b) TRUE COPY OF THE COMPLAINT SUBMITTED BY ONE MR. SREEKUMARAN TO THE ELECTION COMMISSION DATED 31.12.2018 EXHIBIT P10(c) TRUE COPY OF THE COMPLAINT SUBMITTED BY ONE SMT. KRISHNAMMA K.TO THE ELECTION COMMISSION DATED 31.12.2018 EXHIBIT P10(d) TRUE COPY OF THE COMPLAINT SUBMITTED BY ONE SRI. BHUVANACHANDRAN TO THE ELECTION COMMISSION DATED 31.12.2018 EXHIBIT P10(e) TRUE COPY OF THE COMPLAINT SUBMITTED BY ONE SMT. RAJANI BHUVANENDRAN TO THE ELECTION COMMISSION DATED 31.12.2018 EXHIBIT P11 TRUE COPY OF THE SLIP CONTAINING THE NUMBER OF COPIES CIRCULATED IN NANNIYODE PANCHAYAT THROUGH THEIR AGENCY BY NAME 'CHOICE BOOK CENTER' FOR MADHYAMAM DAILY ISSUED ON 10.1.2019.
EXHIBIT P12 TRUE COPY OF THE SLIP CONTAINING THE NUMBER OF COPIES CIRCULATED IN NANNIYODE PANCHAYAT FOR DESHABHIMANI DAILY ISSUED ON 10.1.2019.
RESPONDENT'S EXTS:
TRUE COPY OF THE NOTIFICATION EXHIBIT R3(a) No.E(2)9161/2018/SCEC DT.22.11.2018. EXHBIT R3(b) TRUE COPY OF THE NOTIFICATION No. E(2)9161/2018/SCEC DT.27.11.2018.
W.P.(C) No.306 of 2019 :-22-: EXHIBIT R5(a) TRUE COPY OF THE CERTIFICATE OF
REGISTRATION DATED 24.3.2012 AND THE AMENDMENTS APPROVED APPENDED ALONG WITH THE CERTIFICATE.
EXHIBIT R5(b) TRUE COPY OF THE NOTICE PUBLISHED IN DESABHIMANI DAILY DATED 16.6.2012 EXHIBIT R5(c) TRUE COPY OF THE NOTICE DATED 14.6.2012 PUBLISHED IN MATHRUBHOOMI DAILY DATED 20.6.2012.
EXHIBIT R5(d) TRUE COPY OF THE NOTICE DATED 20.12.2012 PUBLISHED IN KERALA KAUMUDI DAILY EXHIBIT R5(e) TRUE COPY OF THE NOTICE DATED 20.12.2012 PUBLISHED IN DESABHIMANI DAILY EXHIBIT R5(f) TRUE COPY OF THE NOTICE PUBLISHED IN MATHRUBHOOMI DAILY DATED 14.7.2013.
EXHIBIT R5(g) TRUE COPY OF THE PUBLICATION IN DEEPIKA DAILY DATED 14.7.2013.
TRUE COPY P.A. TO JUDGE