S KRISHNAKUMARI Vs. VALLIKUNNAM GRAMA PANCHAYATH

JUDGEMENT

(1.) SRI.K. Harilal, the learned counsel appearing for the respondents 1 and 3 submits that in view of the apparent irregularities, which have been highlighted in the matter of election to the post of Chairperson and Committee members of the Kudumbasree Community Development Society in Vallikunnam Grama Panchayat, the first respondent is prepared to conduct fresh election. I also notice that the 7th respondent, who was elected as Chairperson in the election, has not chosen to enter appearance. Thus the averments in the writ petition stand established by non traverse.

(2.) HEARD the learned Government Pleader also. He submits that 4th and 5h respondents will not stand in the way of this court directing fresh election in view of the stand taken by the first respondent. Under these circumstances, this writ petition will stand allowed and the following directions will be passed: