T.N. KANDAMUTHAN Vs. UNIVERSITY OF CALICUT

JUDGEMENT

(1.) THE petitioners herein are respectively the Presidents of District Panchayat, Palakkad and Block Panchayat Ottapalam. The matter concerns election to the Senate of the Calicut University. They are seeking for a direction to the first respondent to revise Ext.P2 electoral roll by including all the members of the Palakkad District Panchayat and the Block Panchayats in the District before conducting the election in respect of item (7) of section 17 of the Calicut University Act, 1975.

(2.) IT is averred in the writ petition that even though members of the Municipalities and Grama Panchayats have been included in the list published by the Returning Officer, all the members of the District Panchayat and the Block Panchayats are excluded.

(3.) THE petitioners have filed an application for impleading the Deputy Director of Panchayats, Palakkad as an additional third respondent in the writ petition, as I.A.No.14820/2012, which has been allowed by a separate order of even date.