V A K THANGAL Vs. BLOCK DEVELOPMENT OFFICER

JUDGEMENT

(1.) Case of the petitioners, in brief, is as follows:

(2.) The Election Commission has filed a Statement, inter alia, taking the following stand:

(3.) Shri P. K. Vijaya Mohan, learned counsel appearing on behalf of respondents 2 and 3 also supports the impugned order by contending that the law has not been violated in the matter of issuance of Ext. P1 notice. He would also contend that the petitioners are estopped from challenging Ext. P1 after participating in the meeting.