NIZAMUDEEN S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the President of the Moothala Milk Producer's Co-operative Society Ltd. The prayer is to direct the respondents 2 to 4 to deploy adequate police force to conduct election to the Society, which is scheduled to be held on 04.07.2018 in a peaceful manner.

(2.) Heard the learned counsel for the petitioner as well as the learned Government Pleader appearing for the respondents.

(3.) The learned counsel for the petitioner points out that by virtue of the factual situation prevailing in the society, there is every chance to have the election interrupted by interested persons. Reference is also made to the last election held in the year 2013 and as to the untoward incident. The learned counsel submits that the factual position as to the election scheduled to be conducted on 04.07.2018, pursuant to Ext.P1 notification, has already been brought to the notice of the police. It is in the above background that the petitioner is constrained to approach this Court as a prudent measure to have the proceedings finalised so as to sustain the rule of law.