High CourtsSingle Bench(2023) 09 KL CK 0245

Anil G. Madhavappally vs State Of Kerala

High Court Of Kerala · Decided on 29 September 2023

HON’BLE JUDGES
Sathish Ninan, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 31452 Of 2023

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Judgment

5 paragraphs · 160 words

Sathish Ninan, J

1.

Election to the 2nd respondent Society is scheduled to be held on 30.09.2023 from 9.00 a.m to 4.00 p.m. at Prof. K.M. Chandy Memorial Hall at the Head Office of the 2nd respondent. The writ petition has been filed seeking adequate Police protection for the smooth conduct of the election and also for videography regarding the movement of persons through the entry points.

2.

Heard, learned Counsel for the petitioners, learned Counsel for the 10th respondent, learned Standing Counsel for the Election Commission and also the learned Senior Government Pleader.

3.

Taking note of the averments in the writ petition it is ordered that, the 9th respondent shall provide adequate Police protection for the smooth conduct of the election to the Society. As regards the prayer for videography, if the petitioners make a request before the 5th respondent, appropriate arrangements shall be made at the expense of the petitioners.

The writ petition is disposed of accordingly.