MATHEW T THOMAS Vs. PROF SAJI CHACKO

JUDGEMENT

(1.) A very short question, i.e., as to when the notice contemplated on a combined reading of Section 100 and the proviso to Section 101(b) of the Kerala Panchayat Raj Act (hereinafter referred to as the Act) is to be issued, arises for consideration in this Writ Petition.

(2.) The brief facts absolutely necessary for the disposal of this Writ Petition are as follows:

(3.) A preliminary objection was taken regarding the maintainability of the petition. Thereafter, the election petitioner sought amendment of the petition. The Court below held that the petition is maintainable and the amendment was allowed. It was carried to this Court in W.P.(C) No. 27757/08 and C.R.P. No. 702/08. The C.R.P. was dismissed and the Writ Petition was disposed of making certain observations and fixing the time limit for the completion of trial and disposal. Ext.P2 is the copy of the said judgment. The examination of witnesses commenced on 10.03.2010. PW1 was examined and Exts. A1 to A45 were marked. His cross examination continued till 26.03.2010 on which date, the election petitioner's evidence was closed.