S.RADHAKRISHNAN NAIR Vs. THE DISTRICT POLICE CHIEF

JUDGEMENT

(1.) Petitioner, who is a contestant for the bye- election to Ward No. VI of the Ambalappuzha South Grama Panchayath apprehending untoward incidents in connection with the election, which is to be held on 29.11.2018, has approached this Court for ordering police protection to the smooth conduct of the election.

(2.) The learned counsel for the petitioner submits that there is every chance for law and order situation to be affected adversely on the date of election and that, though the petitioner has moved the Police authorities by filing Ext. P2 and P4 petitions, they have not been responded so far. The learned counsel for the petitioner points out that the petitioner has also approached the 3rd respondent Returning Officer by filing Ext. P1 representation projecting the cause.

(3.) Sri. Murali Purushothaman, the learned standing counsel appearing for the 3rd respondent submits, with reference to the statement already filed, that apprehending untoward incident on the date of the election, the Commission has already requested the District Election Officer/District Collector to arrange videography in the polling station. Paragraphs 4 and 5 of the said statement are relevant, which are extracted below :