SISSY BABY KURIAN Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) It is the case of the petitioner that election of the Board of Directors of the Manganam Service Co-operative Bank Ltd. is scheduled to be held on 27.5.2007. Petitioner apprehends disturbances in the election.

(2.) Heard Government Pleader.

(3.) In the circumstances of the case, we direct respondents 1 to 4 to provide sufficient police protection for the peaceful conduct of the election scheduled to be held on 27.5.2007 enabling the members who are issued with identity cards by the society to exercise the vote in the polling without being obstructed by outsiders or members of the society. The writ petition is disposed of accordingly. Issue photocopy today itself.