KARIKKAMANCODE SERVICE CO-OPERATIVE BANK LIMITED NO.1119 Vs. THE CIRCLE INSPECTOR OF POLICE/STATION HOUSE OFFICER

JUDGEMENT

(1.) The petitioner, which is a Co-operative Society registered under the Kerala Co-operative Societies Act, 1969, represented by its Secretary, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 1st respondent Circle Inspector of Police to comply with the directions contained in Ext.P4 Circular No.28/2013 dated 20.11.2013 issued by the State Police Chief, for ensuring smooth conduct of election to the Managing Committee of the Society, scheduled to be held on 25.11.2018 in terms of Ext.P1 election notification dated 4.10.2018 issued by the 3rd respondent State Co- operative Election Commission and a further direction to the 2nd respondent Returning Officer to consider the request made in Ext.P3 to videograph the entire polling process.

(2.) On 21.11.2018 when this writ petition came up for admission, the learned Senior Government Pleader sought time to get instructions.

(3.) Heard the learned counsel for the petitioner and also the learned Senior Government Pleader appearing for the respondents.