UMMANI N M Vs. KUMARI T K

JUDGEMENT

(1.) THE respondent filed Election O.P.No.16 of 2010 before the Munsiff's Court, Muvattupuzha against the petitioner to declare the election of the petitioner from Ayakkad Ward of Pindimana Grama Panchayat as void. THE Munsiff's Court allowed the Election O.P. and declared that the election of the petitioner herein is void under Section.102 (1)(ca) of the Kerala Panchayat Raj Act.

(2.) THE petitioner filed Election Appeal No.54 of 2011 before the District Court, Ernakulam challenging the order of the Munsiff's Court. THE petitioner filed I.A.No.2008 of 2011 to stay the operation of the order in the Election O.P. and to restrain the Election Commission from issuing fresh notification pursuant to the order in the Election O.P. THE learned District Judge passed an order dated 25.4.2011, which reads as follows: