BABU P. KURIAKOSE Vs. SECRETARY, ADIMALY BLOCK PANCHAYAT

JUDGEMENT

(1.) The petitioners are the elected members of the Adimaly Grama Panchayat. On 10/3/2023, the petitioners filed an application under Sec. 157 of the Kerala Panchayat Raj Act to move a No-Confidence Motion against the President of the Adimaly Grama Panchayat, before the 1st respondent who is the Authorised Officer appointed by the State Election Commission under Sec. 157(2) of the Act. Accordingly, the 1st respondent scheduled a meeting to discuss the No-Confidence Motion to 25/3/2023. However, there is open challenge and threat from the ruling party members and political parties. The petitioners have filed application before the police for protection to their life and property which has not been responded to.

(2.) Government Pleader entered appearance and submitted that since the issue has been brought to the notice of respondents 2 to 4, the respondents will be deploying sufficient number of police personnel to maintain law and order, as is found necessary.

(3.) I have heard the learned counsel for the petitioners, and the learned Government Pleader representing respondents 1 to 4. Though notice was served on respondents 5 to 8 by special messenger, respondents 5 to 8 are not represented.