SUGUNAPRI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) By consent, the main writ petition itself is taken up for disposal.

(2.) The prayer in the writ petition is for issuance of a writ of Certiorari to quash the notice issued by the second respondent dated 05.05.2008.

(3.) The petitioner is the elected President of Karunguzhi Panchayat in the election conducted during October 2006. The petitioner has challenged the notice dated 05.05.2008, which has been issued under Section 205(1)(a) of the Tamil Nadu Panchayat Act, 1994 (herein after referred to "as the Act"), calling upon the petitioner to show cause as to why action should not be taken on the allegations contained therein.