KUNJU PILLAI Vs. DEPUTY DIRECTOR OF PANCHAYATS QUILON

JUDGEMENT

(1.) The writ applicant is a voter in the Adoor Panchayat. He has challenged the entire elections that took place on 4-12-1963 in the Panchayat.

(2.) The two main contentions raised in the writ application are that S.10(1) of the Kerala Panchayats Act has not been complied with and that there has been no proper publication of the electoral rolls as envisaged by S.14 of that Act read with R.6 of the Kerala Panchayats (Publication of Electoral Rolls and Publication of List of Polling Stations) Rules, 1962. In order to understand these contentions one or two facts must be stated and the Sections must be read. S.10 of the Kerala Panchayats Act 1960, Act 32 of 1960, was amended by the Kerala Panchayats (Amendment) Act, 1962. Before the amendment, the relevant parts of S.10(1) read as follows:

(3.) By the Kerala Panchayats (Amendment) Act, 1962 the first paragraph of sub-s.(1) of S.10 was substituted by the following: