PRADEEP Vs. STATE OF KERALA

JUDGEMENT

(1.) W.P.(C) No.39252/2023 has been filed by the petitioner, who is a member of the 6th respondent- Co-operative Society, seeking to direct the 8th respondent- Electoral Officer and the 9th respondent-Returning Officer to consider Exts.P5 and P6 objections filed by the petitioner before them respectively and pass orders and to prepare a valid and legal final voters list as directed in Ext.P2 judgment.

(2.) W.P.(C) No.40636/2023 has been filed by the same petitioner seeking to set aside Ext.P7 order and P8 final voters list and to quash both of them, striking down the illegal decision taken by the respondents. The petitioner has also sought to direct the respondents to remove fictitious persons specified in Ext.P9 series and exclude the ineligible persons cited in Ext.P10. The parties and exhibits are referred to in this judgment as they are arrayed/marked in W.P.(C) No.40636/2023.

(3.) The petitioner states that he is a member of the Jonakappuram Moothakara Matsya-Thozhilali Vikasana Kshema Sahakarana Sanghom Limited, Kollam. Against the election conducted on 30/1/2018, the petitioner had filed Arbitration Case No.8/2018 as the elections were irregular. The petitioner states that due to passage of time, the said Arbitration Case has become infructuous. Now, Ext.P3 election notification dtd. 10/11/2023 is published proposing to conduct election on 28/1/2023.