ANILKUMAR Vs. MULAMKATAKOM DEVI TEMPLE TRUST

JUDGEMENT

(1.) PETITIONER challenges Ext.P5, order dated 07.01.2013 on I.A.No.1523 of 2012 in O.S.No.97 of 1099M.E. of the first Additional District Court, Kollam. Petitioner sought a declaration that he having secured the largest number of votes next to a resigned member of the committee, has to be declared as duly elected in terms of the Scheme framed by learned Additional District Judge.

(2.) ACCORDING to the petitioner, the person who got the largest number of votes over the petitioner was disqualified to be a member as per the Kerala Police Act. Petitioner challenged election of that member.

(3.) IT is contended that though learned Additional District Judge had directed conduct of election, that is being delayed by various methods including seeking extension of time. It is also pointed out that in view of clause 8 of Ext.P1, Scheme petitioner is to be declared elected to the vacancy created by resignation of the member.