LUKA ABRAHAM Vs. THE ELECTORAL OFFICER

JUDGEMENT

(1.) The petitioners, who are the Members of the 3 rd respondent Service Co-operative Bank, have filed this writ petition under Article 226 of the Constitution of India, seeking the following reliefs;

(2.) Heard the learned counsel for the petitioners and also the learned Senior Government Pleader appearing for respondents 1, 2, 4 and 5.

(3.) The first relief sought for in this writ petition is a writ of certiorari to quash Ext.P10 order dated 19.9.2018 issued by the 1st respondent Electoral Officer on the objections made by the 1st petitioner and others to the preliminary voters list published in terms of Ext.P12 election notification dated 1.8.2018 issued by the additional 4th respondent State Co-operative Election Commission. The petitioners have also sought for an order commanding the 2nd respondent Joint Registrar to take further proceedings on Exts.P5 and P7 orders dated 1.8.2017 and 12.9.2018 respectively, and also a writ, order or direction commanding 5th and 1st respondents that to keep the votes tendered by 444 members mentioned in Ext.P3 in separate box and the validity of votes of 444 members mentioned in Ext.P3 list may be decided after the question of the validity of their membership is decided.