SOUTH INDIAN ARTISTES Vs. THE COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking for police protection to conduct the election of the association on 23.06.2019.

(2.) When the matter came up for hearing on 19.06.2019, this Court was informed that the election itself has been stopped pursuant to the orders passed by the Registrar of Societies and therefore, this Court had adjourned the case for two weeks.

(3.) The order passed by the Registrar of Societies dated 19.06.2019 became a subject matter of challenge before this Court in WP No.17583 of 2019. This Court after hearing all parties concerned, had stayed the operation of the order and had permitted the elections to be conducted on 23.06.2019. This Court had also made it clear that the electoral process can proceed only till the stage of polling of votes and thereafter, the ballot boxes will have to be kept in safe cutody. The decision regarding the counting of votes will take place only after the Court passes further orders in the writ petition. The main case has been posted for hearing on 08.07.2019.