KALLARA BIJU Vs. KERALA STATE ELECTION COMMISSION

JUDGEMENT

(1.) Both the above writ petitions have been filed seeking Police protection to elections to the different Panchayat Constituencies. W.P.(C) No. 16783/2019 is with respect to the election in Nellikuzhi Grama Panchayat and W.P.(C) No. 16652/2019 is with respect to the Kallara Grama Panchayat.

(2.) A statement has been filed in W.P.(C) No. 16783/2019 by the Election Commission, on a reading of which we find that it covers both the writ petitions. We specifically notice Paragraph 7 which is stated so:

(3.) It is also submitted by the learned Standing Counsel appearing for the respondent that Kallara Grama Panchayat is a troublesome area and that sufficient steps would be taken to ensure the smooth functioning of the election. We record the undertaking of the State Election Commission.