RAGHAVAN NAIR Vs. BALAGOPALAN

JUDGEMENT

(1.) In this application under Art. 226 of the Constitution, Mr. Kunhirama Menon, learned counsel for the petitioner, attacks the order of the Election Tribunal, Tellicherry, permitting an amendment of an Election Petition No. 7/60 filed by the respondent, challenging the election of the petitioner.

(2.) The circumstances under which this application is filed, are briefly as follows :--

(3.) The petitioner is an elected member of the Kerala Legislature from the Chevayoor Constituency in Kozhikode District in the elections held in this State early in February of this year.