SWAMY PRAKASANANDA AND ANR. versus STATE OF KERALA AND ORS.

Citation: [2006] SUPP. 6 S.C.R. 377 · Decided: 18-09-2006 · Supreme Court of India · Bench: AR. LAKSHMANAN, R.V. RAVEENDRAN · Disposal: Directions issued
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Judgment (excerpt)

SWAMY PRAKASANANDA AND ANR. 
A 
v. 
ST A TE OF KERALA AND ORS. 
SEPTEMBER 18, 2006 
[DR. AR. LAKSHMANAN AND R.V. RA VEENDRAN, JJ.] 
B 
Trust: 
Trust Board-Election of members to the Trust-Appointment of Authority 
to pe1for111 functions such as deciding validity of admission/removal of members C 
to trust; finalizing list of voters and drawing up the calendar and supervising 
the conduct of elections-Authority passing final order after considering validity 
of removal and notifi'ing list of voters and calendar-Objections by some 
members against the final order-Issuing certain directions the Court held. 
the election process as per the calendar has begun hence any prayer for D 
interim relief is not considered as that would inte1fere with the process-
Awhority to proceed with the conduct of elections as per the final order as 
also calendar published by him-Old High Court Building Ernakulam approved 
as venue for elections that would ensure holding of election in orderly manner 
under direct supervision of Authority- Trust also directed to make certain 
payments. 
CIVIL APPELLATE JURISDICTION : I.A. Nos. 11, 12 and 13 
IN 
Civil Appeal No. 486 of 2003. 
From the Final Judgment and/Order dated I 0.8.200 I of the High Court 
of Kerala at Emakulam in O.P. No. 19079/1997 . 
. 
Gopal Jain, R.N. Karanjawala, Upamanyu Hazarika, Manik Karanajawala 
E 
F 
and K.V. Mohan for the Appellants. 
G 
Raj Abraham, Himinder Lal, Subramonium Prasad, Rajan Babu A.A. 
and C.K. Sasi for the Respondents. 
G. Prakash, Beena Prakash, K.D. Dileep Kumar and K.R. Sasiprabhu 
377 
H 
378 
SUPREME COURT REPORTS [2006J SUPP. 6 S.C.R. 
A for the State of Kerala. 
The Order of the Court was delivered by 
ORDER 
B 
By order dated 2.5.2006, we had appointed Mr. Justice K.S. Paripoornan 
c 
as the Authority to perform and discharge the following functions : 
·'(i) to scrutinize and decide the validity of the admission of 18 
members to the Trust; 
(ii) to examine and decide whether the removal/exclusion of the said 
18 members as also six of the original members from the Trust is 
valid; 
(iii) to finalise the list of voters for holding elections to elect the 
Trust Board; and 
D 
(iv) to draw up the calendar. and supervise the conduct of the elections 
for the Board, the declaration of the results, and the handing over of 
the charge from the existing Board to the newly elected Trust Board." 
In pursuance of the same the Authority has passed an order dated 
16.8.2006 after considering the validity of admissions of 18 members and of 
E removal/exclusion of the said 18 members as also 6 of the original members. 
He has also finalized the list of voters and notified the same. The calendar 
for holding elections on 5.10.2006 has been notified. 
Some of the members of the Trust have filed SLPs. objecting to the 
F final order dated 16.8.2006 passed by the Authority. But when the matter 
came up on 15.9.2006, they have requested that the said SLPs. may be 
treated as interlocutory applications in this matter by way of objections/ 
response to the final order/report of the Authority. The said request has been 
accepted. Learned counsel for some other members have l'l:quested for time 
to file their response in regard to the said final order/report. On 15.9.2006, 
G we have granted 6 weeks time for that purpose. 
H 
We have heard the parties in regard to the interim prayers and considered 
the Authority's letters dated 8.9.2006 and 11.9.2006 and issue the following 
directions : 
SW AMY PRAKASANANDA v. STATE OF KERA LA 
3 79 
(i) As the election process as per the calendar has begun, we do not A 
propose to consider any prayer for interim relief that will interfere with the 
election process. The Authority shall proceed with the conduct of elections 
as per the final order as also calendar published by him. We also appro.ve the 
venue for elections as the old High Court building at Ernakulam, which will 
ensure that the election will be held in an orderly manner under the direct B 
supervision of the Authority. The Authority shall proceed to complete the 
functions entrusted, as per our order dated 2.5.2006. The Authority may also 
take police aid for the orderly conduct of the election. 
(ii) The election and the declaration of the result shall be subject to the 
order that we may pass on the responses filed (and to be filed) to the C 
Authority's order dated 16.8.2006 and on the suggestions made by the 
Authority in Para 30 of his order dated 16.8.2006. 
D.
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