M.DEVI Vs. TAMIL NADU STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) W.P(MD)No.183 of 2020 has been filed by the petitioner - M.Devi, to issue a writ of Declaration to declare the second Form 25 Certificate, dated 02.01.2020, issued by the third respondent declaring the fourth respondent as elected as President of Sankarapuram Village Panchayat, Sakkottai Panchayat Union, Sivagangai District, as null and void and unconstitutional and against the Tamil Nadu Panchayats Act, 1994 and Tamil Nadu Panchayat (Election) Rules, 1995.

(2.) W.P(MD)No.385 of 2020 has been filed seeking to issue a Writ of Certiorari to call for the records pertaining to the impugned order passed by the third respondent in Na.Ka.No.A6/464/2018, dated 03.01.2020 and quash the same.

(3.) Since the issues involved in both the writ petitions pertaining to the election to the post of President of Sankarapuram Village Panchayat, Sakkottai Panchayat Union, Sivagangai District, are common, both the writ petitions are disposed of by this common order.