ABDUL AZEEZ T A Vs. SAIDALAVI K

JUDGEMENT

(1.) The main prayer in this Original Petition (Civil) filed under the enabling provisions of Article 227 of the Constitution of India is as follows :

(2.) Heard Sri.S. Sreekumar, learned Senior Counsel instructed by Sri.S. Ananthakrishnan, learned counsel appearing for the petitioner and Sri.P.B. Krishnan, learned counsel appearing for the 1st respondent.

(3.) The election of the 1st respondent herein as a member of the Palakkad Municipality was challenged by the petitioner herein by filing Election O.P. No.100 of 2015 before the Munsiff's Court, Palakkad in terms of the provisions contained in Section 163 and 178 of the Kerala Municipality Act, 1994. The impugned election of the 1st respondent herein was set aside by the Munsiff's Court, Palakkad in the said election petition filed by the petitioner herein and over and above that the petitioner herein was declared to have been duly elected to the said office of the Municipality.