C.MOIDEEN Vs. CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) This writ petition is filed by the petitioner, who is allegedly the Chairman of the Election Committee of the United Democratic Front(UDF) seeking the following reliefs:

(2.) From the tenor and terms of the pleadings put forth by the petitioner what the petitioner apprehends is interference with fair and free poll during the election scheduled on 23.04.2019 to the Parliament at Kannur constituency. The Election Commission of India has filed a statement before this Court, and in paragraphs 5, 7 and 8, the steps that are taken for ensuring free and fair election are enumerated which read thus;

(3.) In Kannur District there are 1857 polling stations and in 1841 polling stations webcasting has been arranged and in other 16 polling stations where connectivity is not available for webcasting CAPF (Central Armed Police Force)/ Web casting/Micro observers are deployed as per the assessment of the ground situation.