RAJAN Vs. RADHAKRISHNAN

JUDGEMENT

(1.) Petitioner and the 1st respondent were the rival candidates for election to the Wadakkancherry Panchayat from Ward No. 10. The election took place on 18-9-1979 and the petitioner who secured the majority of votes was declared elected on 19-9-1979. The first respondent thereupon filed an election petition Election O.P. No. 24 of 1979 before the Munsiff, Wadakkancherry, the 2nd respondent, challenging the petitioner's election on the ground of certain alleged corrupt practices. Although the petition mentioned those practices it was not accompanied by a list as required by R.5(5) of the Kerala Panchayats (Decision of Election Disputes) Rules, 1963 which provides:

(2.) The petitioner challenges the order Ext. P1.

(3.) The 1st respondent has not entered appearance.