B JAYAKUMAR Vs. REGISTRAR OF CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner is aggrieved with the election notification at Exhibit P2, issued by the 2nd respondent, Election Commission.

(2.) Normally this Court would not have interfered with an election scheduled and proceeded with, under the Kerala Co-operative Societies Act, 1969 and the Rules framed thereunder; and in this case, on the specific directions issued by this Court in Exhibit P1.

(3.) At the earlier instance, the 5th respondent-Society represented by the Managing Committee, was before this Court challenging the cancellation of an election which was constituted by the Election Commission. The petitioner herein impleaded himself as additional 5th respondent in the earlier writ petition and raised serious objections with respect to the preparation of the voters list; which led to the eventual cancellation of election. The objections were with respect to inclusion of members who were not within the area of operation of the Society and who were no more.