N GOKULA KRISHNAN Vs. THIRUMANI NADAR

JUDGEMENT

(1.) The revision is directed against the order passed by the Principal District Judge, Chengalput dismissing the prayer for rejection of the Election O.P. No. 85 of 2008 filed by the first respondent herein.

(2.) The main contention of the petitioner ranked as fourth respondent in Election O.P. is that as per Rule 57 of the Cantonment Electoral Rules 2007, all the contestants to the Cantonment election which is under challenge in the Election O.P. were not made as parties and therefore, the Election O.P. No. 85 of 2008 filed by the first respondent is liable to be dismissed.

(3.) The first respondent has contended that it was not obligatory on his part to implead all the candidates who contested the Cantonment election along with him, in as much as there is no provision in the aforesaid rule that all the contesting candidates must be made as parties to the Election petition.