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Judgment
Sathish Ninan, J.
Election to the Mallappally Service Co-operative Bank is scheduled to be held tomorrow (19/09/2023). The venue is Mallappally Marthoma Parish Hall, Keezhvalpur.
Petitioner is a candidate for election. Petitioner apprehends that the election process would be attempted to be obstructed with and disruptions caused by miscreants. He has approached this Court seeking a direction to the Police to afford Police Protection to ensure smooth conduct of the election, for video recording of the election process and also to insist compliance with Rule 35 A (6) (n) (ix) with regard to production of identity cards. The learned counsel for the petitioner referred to Circular No.28/2013 issued by the State Police Chief with regard to grant of Police Protection for smooth conduct of election process.
I have heard the learned counsel for the petitioner and also the learned Senior Government Pleader.
I direct the 3rd respondent to grant effective and adequate Police Protection for the smooth conduct of election on 19/09/2023. With regard to prayer for video recording, if a request in the said regard is made to the 2nd respondent by the petitioner, the same shall be arranged at the expense of the petitioner. With regard to the production and verification of identity cards, I have no reason to assume that respondents 1 and 2 will not comply with the requirements as mandated under Rule above referred to.
No further directions are called for. The writ petition is allowed as above.