UTHUPPU Vs. DEVASIA

JUDGEMENT

(1.) The petitioner was elected as a member from ward No. 3 of the Kuravilangad Panchayat at the election held on 17.6.1953 under the Travancore Cochin Panchayat Act, 1950. The first respondent filed a petition to set aside the election as Election Petition No. 1 of 1953 of the court of the District Munsiff, Ettumanoor, and the Election Commissioner held:-

(2.) The petitioner invokes Art.226 and 227 of the Constitution and challenges the validity of the order of the Election Commissioner above mentioned.

(3.) According to R.72(1) of the Travancore-Cochin Panchayat Rules 1951, no election held under the Act of a member of a Panchayat shall be called in question except by an election petition presented in accordance with the provisions of Part I of the Rules and R.73(3) which occurs in the said Part provides: