M GOVINDAN Vs. DISTRICT COLLECTOR PUDUKOTTAI

JUDGEMENT

(1.) WHEN the miscellaneous petitions came up for hearing with the consent of both parties the main writ petition itself has been taken up for final disposal.

(2.) THE petitioner challenges the orders of the second respondent removing him from the membership of the Town Panchayat. THE petitioner is a member of the Town Panchayat in Ward 3. By the impugned order he has been removed from the membership. THE order is purported to have been made under S. 26(d)of the Town Panchayats Act 1958.