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Judgment
T.R. Ravi, J
Admit. Government Pleader takes notice for respondents 1 and 2. Standing Counsel takes notice for respondents 3 to 5. In view of the order that is proposed to be passed, notice to the 6th respondent is dispensed with.
The prayer in the writ petition is for a direction to respondents 1 and 2 to comply with the directions contained in Ext.P5 circular by ensuring smooth conduct of election to the managing committee of the Kottangal Service Co-operative Bank Ltd. No.3680, scheduled to be held on 22.10.2022. There is also a prayer for a direction to respondents 3 and 4 to take necessary steps to prevent bogus voting, by ensuring that ballot paper is issued only to the voters, who produce the identity card along with any other document of proof mentioned in the Explanation to Rule 35A (6) (n) (ix) of the Kerala Co-operative Societies Rules (hereinafter referred to as 'the KCS Rules').
Sufficient safe guard is available in Rule 35A (6) (n) (ix) of the KCS Rules to verify the credentials of the voters. As such there will be a direction to respondents 3 to 5 to verify the identity of voters for the election to the Kottangal Service Co-operative Bank Ltd. No.3680 in accordance with the prescriptions laid down in the above Rule. There will be a further direction to the respondents 1 and 2 to provide adequate police protection to the smooth conduct of the election scheduled on 22.10.2022.
This writ petition is disposed of accordingly.