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Judgment
Raja Vijayaraghavan V, J
The petitioner states that he is the Election Committee Chairman of UDF Candidate to the election to the Board of Directors of the Kuttikol Service Co-operative Society. He contends that the election to the Board of Directors is scheduled to be held on 13.1.2024. According to the petitioner, he has reason to believe that a group of persons intend to disrupt the election process by resorting to violence and other nefarious activities. The petitioner and his associates have reason to believe that genuine voters would be driven away, and using forged identity cards, the impersonators would exercise their franchise and corrupt the election process. He states that the petitioner has already submitted a request to the 3rd respondent to grant adequate and effective protection to the conduct of the election to the governing body of the Kuttikol Service Co-operative Bank. It is on these assertions that this writ petition is filed seeking the following direction:
i) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondents to grant adequate and effective protection to the conduct of the election to the governing body of the Kuttikkol Service Co-operative Bank Ltd. to be conducted on 13-01-2024,
(ii) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondents to take appropriate steps for providing adequate and effective protection for the conduct of election, on the P-3 complaint submitted by the petitioner within a time frame decided by this hon’ble Court,
(iii) It is also prayed that time may be granted for the production of English translation of the documents produced in vernacular language as Exhibits in the Writ Petition.
Heard the learned counsel appearing for the petitioner, the learned Government Pleader and the learned Standing Counsel appearing for the respondents.
Having regard to the facts and circumstances and the submissions made across the bar, there will be a direction to the 3rd respondent to grant effective protection to ensure the smooth conduct of the election to the Governing Body of the Kuttikol Service Co-operative Society strictly in accordance with the directions contained in the Circular dated 20.11.2013 issued by the State Police Chief.