PRABHAMANI Vs. HEMALATHA

JUDGEMENT

(1.) Petitioner, a Returned Candidate of Karle Grama Panchayat whose election having been set at naught, the first respondent has been declared as having been duly elected in her stead by the Election Tribunal, is knocking at the doors of Writ Court for assailing the order dtd. 10/11/2021 entered in ELEC. C 2/2021 a copy whereof is at Annexure-A.

(2.) The Election petitioner in the Court/tribunal below who happens to be the first respondent herein is represented by her counsel and the learned AGA on request appears for the fourth respondent. Both they resist the writ petition making submission in justification of the impugned order and the reasons on which it has been constructed and thereby seek dismissal of the writ petition.

(3.) Having heard the learned counsel for the parties and having perused the petition papers, this Court declines indulgence in the matter for the following reasons: