BENNY ESTHAPPAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The election to the Standing Committees of the second respondent Grama Panchayat was held on 28-10-2005, in a meeting of its members, presided over by the third respondent, its President.

(2.) The vote cast by the petitioner, a member, in the election to the Standing Committee for Development was treated as invalid. This Writ Petition is filed challenging the said invalidation and seeking different directions.

(3.) At the outset, it has to be noticed that though different allegations have been made, following which a counter-affidavit is on record, there is no room at all to hold that there is sufficient plea and proof of mala fides on the part of the third respondent President in treating the vote cast by the petitioner as invalid.