K. BHARATHAN Vs. STATE ELECTION COMMISSION,

JUDGEMENT

(1.) The petitioner is aggrieved by the shifting of one of the polling booths in ward No. 13 of Patyam Panchayat from Cheruvancherry U.P. School to Poovathur Palam Anganvadi. According to the petitioner, it was done purely due to political pressure exerted by one political party and no justifiable reasons are there.

(2.) In ward No. 13, according to the petitioner, two polling booths were located at Cheruvancherry U.P. School which were convenient to all the voters. For fixing of polling booths, a meeting was held. A proposal was submitted by one Shri Prabhakaran, for shifting of one of the polling booths from Cheruvancherry U.P. School to Poovathur New L.P. School based on the distance. It was enquired through the Tahsildar, Thalassery and Ext.P1 is the report of enquiry. The second respondent convened a meeting on 30.7.2010 for settling the dispute and thereafter a decision was taken to shift one booth pertaining to Div. No. II to Poovathur Palam Anganvadi. It is pointed out that the same is unsustainable.

(3.) Ext.P2 is the copy of the representation submitted by the petitioner before the second respondent and Ext.P3 is the copy of a mass petition.