ADV M PHILIP KOSHY Vs. PROF SAJI CHACKO

JUDGEMENT

(1.) This is a petition filed under Section 24 C.P.C., seeking transfer of OP (Election) No. 49/05, pending before the District Court, Pathanamthitta to any other District Court within the State.

(2.) The petitioner gives his reasons for the above prayer thus:

(3.) According to the petitioner, the manner in which the election court is trying the petition has given rise to an apprehension in his mind that he may not get justice in the case and that there will not be any fair trial of the election petition. It is contended that even before the trial commenced, the inspection of the ballot papers and the election records has been allowed by the Court below without any justification whatsoever, thus, violating the solemn principle of secrecy of ballot papers.