- (1.)The petitioners in W.P.(C) No.15477 of 2023, who are Secretaries of S.N.D.P Sakha Nos.443, 181 and 182 in Clappana, Karunagappally, are before this Court seeking the following reliefs:
(i) To issue a writ of mandamus or any other appropriate writ, order or direction, directing the Respondents 2 and 3 to provide adequate and effective police protection to petitioners and their men to conduct annual general body meeting and election of Managing Committee and Manager of Clappana Shanmugha Vilasam Higher Secondary School (S.V.H.S.S.), Clappana notified to be held on 14/5/2023.

ii) To issue an order directing Respondents 2 and 3 to provide adequate police protection to the petitioners and their men for their life and person.

(iii) To restrain by an order restraining Respondent No.5 his men or anybody on their behalf from interfering or obstructing the convening of annual general body meeting and election of Managing Committee and Manager of Clappana Shanmugha Vilasam Higher Secondary School in any manner.

iv) This Hon'ble Court may be pleased to dispense with translation of Exhibits in vernacular language.

v) To grant such other relief deems fit and proper in the nature and circumstances of the case.

(2.)When this writ petition came up for admission on 12/5/2023, this Court passed an interim order as follows: The learned counsel for the petitioners undertakes before this Court that the election will be conducted outside the school premises. The 3rd respondent is directed to maintain the law and order situation in the premises where the petitioners propose to conduct election other than the school mentioned in the writ petition. The petitioners shall intimate the place proposed to conduct the election, in advance to the 3 rd respondent.
(3.)The petitioner in W.P.(C) No.16639 of 2023, is Returning Officer claiming to be appointed by the 14th respondent in the writ petition on the basis of a resolution that taken by the Executive Committee of Shanmugha Vilasam Higher Secondary School, Clappana. The petitionerReturning Officer seeks the following reliefs:
a. Issue a Writ of Mandamus or other appropriate writ direction or order directing the 5th respondent to render adequate and effective protection for the smooth conduct of the election which is scheduled as per Exhibit-P4 notification, if any threat is posed by the respondents 6 to 13 or their henchmen to the life of the petitioner and to his election staff.

b. Such other relief's that may deem fit and proper during the pending of the period.

c. Dispense documents with filing of the translation of vernacular

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