PADMANABHAN PALLATH Vs. STATE OF KERALA

JUDGEMENT

(1.) We have heard the learned counsel for the appellant/writ petitioner, the learned counsel for the contesting respondents and the learned Senior Government Pleader.

(2.) The writ petition from which this appeal arises was filed challenging an election notification in terms of the provisions of the Kerala Co-operative Societies Act, 1969, hereinafter referred to as 'the KCS Act', for short.

(3.) Going by the material facts, it appears that the electoral college is constituted from different categories. The question that ultimately emerged for consideration during the course of the writ petition was as to whether the electoral college has been duly identified in terms of the provisional voters' list, as also, the final voters' list. The inclusion or exclusion of certain Co-operative Societies on the basis of their eligibility conditions appears to be an issue, whatever that be, during the course of the proceedings. Elections were held on the basis of provisional orders issued by this Court. Those interlocutory orders now stand merged in the judgment dated 24.09.2014, which is challenged in this writ appeal.