REGENT COMPUTRONICS PVT. LTD.

Bhaskaran M Appellant

V/S

State Co -Operative Election Commission Respondents

Referred Judgements :-

UDIT NARAIN SINGH MALPAHARIA VS. ADDITIONAL MEMBER BOARD OF REVENUE BIHAR [REFERRED TO]
A JANARDHANA VS. UNION OF INDIA [REFERRED TO]
GUJARAT UNIVERSITY VS. N U RAJGURU [REFERRED TO]
V P SHRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH VS. A P WASAN [REFERRED TO]
PUBLIC SERVICE COMMISSION UTTARANCHAL VS. MAMTA BISHT [REFERRED TO]
STATE OF ASSAM VS. UNION OF INDIA [REFERRED TO]
SPECIAL DEPUTY COLLECTOR VS. J SIVAPRAKASAM [REFERRED TO]
J S YADAV VS. STATE OF U P [REFERRED TO]
BHAVANI AMMA VS. MADHAVAN [REFERRED TO]
K GOVINDAN VS. DY REGISTRAR OF CO-OP SOCIETIESCANNANORE [REFERRED TO]
GOPALAN VS. JOINT REGISTRAR OF CO OPERATIVE SOCIETIES [REFERRED TO]
KRISHNAN EZHUTHACHAN VS. ASST REGISTRAR [REFERRED TO]
PANKAJAKSHA PANICKER VS. VENUGOPALAN NAIR [REFERRED TO]
K V MATHAI VS. STATE COOPERATIVE ELECTION COMMISSION [REFERRED TO]
AMINA NAHNA VS. STATE OF KERALA [REFERRED TO]
PRAKASHKUMAR VS. STATE CO OPERATIVE ELECTION COMMISSION [REFERRED TO]

JUDGEMENT

(1.) APPELLANT filed the writ petition seeking to quash Ext.P2, the election notification issued by the first respondent in the purported compliance of Rule 35A of the Kerala Co -operative Societies Rules. He also sought a declaration that Ext.P2 notification was not issued in accordance with the intent and purport of the said rule. By the impugned judgment, the petition was dismissed and hence this appeal.

(2.) WE heard Sri.Jawahar Jose for the appellant, Sri.George Poonthottam appearing for the 4th respondent and the learned Government Pleader for the other respondents.

(3.) BEFORE examining the rival contentions, we deem it appropriate to take note of certain facts which are relevant. Appellant is an 'A' class member of the 4th respondent society. The area of operation of the society is within Kasaragod Taluk, which comprises of 41 villages. It is also averred that there are about 12000 members in the society and that majority of them .are from 9 villages. It is further averred that the mother tongue of about 6000 members are Kannada or Thulu.

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BHASKARAN M Vs. STATE CO-OPERATIVE ELECTION COMMISSION

Referred Judgements :-

JUDGEMENT

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