KUNHIKRISHNAN Vs. PROJECT OFFICER

JUDGEMENT

(1.) In all the three Writ Petitions, the petitioners, being the members of the fourth respondent Society, raise the similar, if not identical, issues regarding the election to be held for its managing committee. Accordingly, this Court has proposed to dispose of all the three Writ Petitions through a common judgment. For the case of reference and convenience, the facts as pleaded and the parties as arrayed in W.P.(C) No. 24002/2015 are taken as the basis.

(2.) In the course of time, as a preparatory step to hold elections, the fourth respondent published a preliminary voters list. In response, the petitioner submitted Exhibit P4 representation before the Secretary of the fourth respondent raising his objections, the principal one being that out of total 141 members, 36 had been admitted on the basis of false addresses provided by them. According to him, it is in addition to the admission of 29 members, though they do not belong to the area of the Society. In other words, 65 members have been admitted illegally and without due verification.

(3.) Before the petitioner's objections could be considered, however, on 27.03.2015 the Election Commission issued Exhibit P3 notification proposing to hold elections on 03.09.2015. Aggrieved, the petitioner has filed the present Writ Petition.