LAWS(KER)-2010-10-353

FATHIMA BEEVI Vs. STATE ELECTION COMMISSION

Decided On October 26, 2010
FATHIMA BEEVI Appellant
V/S
STATE ELECTION COMMISSION Respondents

JUDGEMENT

(1.) Petitioners have approached this Court seeking the following reliefs :-

(2.) The case of the petitioners in brief as follows:- Petitioners are candidates from Ward No.1 to 14 of the G 17 Maruthonkara Grama Panchayath. From 2008 onwards political rivalry exists in respect of Maruthonkara Service Co-operative Bank Ltd. in that area. It is stated that large scale violence and massive attacks were done at the instance of LDF against UDF persons from the very inception of the declaration of election and filing of nomination papers. They submit that for the last several years political rivalry exist in that area and hence the office bearers of the UDF alliance as well as the petitioners submitted Exts.P1 to P4 petitions before the authorities.

(3.) We heard the learned counsel for the petitioners, the learned Standing Counsel appearing on behalf of the Respondent Nos.1, 2 & 3 and the learned Government Pleader on behalf of the Respondent Nos.4 to 7.