KALYANI Vs. VALLIAMMA

JUDGEMENT

(1.) The petitioner filed an election petition under sub-s.(7) of S.22 or the Kerala Panchayats Act, 1960, before the 2nd respondent, the Munsiff of Alathur, as Election O. P. No. 6 of 1964. That petition has been dismissed by Ext. P-1, an order dated 10 8 1964, on the ground that the petitioner not being a member of the Panchayat was not entitled to present a petition under the provision above mentioned.

(2.) Sub-s.(7) of S.22 reads as follows:

(3.) The expression "Panchayat" is defined in S.2(20) of the Act. According to that definition "Panchayat" means "the body constituted for the local administration of a Panchayat area under this Act." The expression "Panchayat area" is defined in S.2 (21) of the Act. According to that definition "Panchayat area ''means "any local area declared as such by the Government or such other authority as may be authorised by the Government for purposes of this Act."