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Judgment
Pius C. Kuriakose, J.—The Petitioner, who claims to be a member of Ezhukone Sakha Yogam affiliated to the SNDP and who is contesting as a candidate to the election which is scheduled to be conducted to various offices in Kottarakkara Union of SNDP Yogam, has approached this Court seeking police protection for peaceful conduct of the election in a democratic way and for giving adequate protection to the voters for avoiding illegal acts and votes. The 4th Respondent is the Returning Officer for conducting the above election. We feel that if there is apprehension that there will be disturbances and the election cannot be conducted in a peaceful and legal manner, it is for the 4th Respondent to seek police protection.
Smt. T.S. Maya learned Counsel for the Petitioner submitted that, as a candidate, the Petitioner also has locus standi. The election is scheduled to be conducted on Sunday. There is no time to take a decision with notice to the 4th respondent.
Under the above circumstances, we dispose of the writ petition without expressing any opinion on the correctness of the allegations and the merits of the grounds raised issuing the following directions;
The first Respondent, before whom Ext.P5 is seen submitted by the Petitioner, will immediately look into Ext.P5, conduct necessary enquiries and take such action as is warranted by the facts revealed in the above enquiry. This will be done at the earliest.