A SHANDHA Vs. KAVITHA & OTHERS

JUDGEMENT

(1.) The Petitioner in the above Civil Revision Petition is the Petitioner in B.O.P. No. 65 of 2006 on the file of the learned Additional District Judge (Fast Track Court), Namakkal.

(2.) The Petitioner filed the said Election Petition under Sections 258 to 260 of the Tamil Nadu Panchayats Act, 1934 (hereinafter referred to as the Act) and Rules 61, 63, 65 and 66 of the Tamil Nadu Panchayats (Election) Rules, 1995 (hereinafter referred to as the Rules) seeking to declare the election of the First Respondent as the President of Kaliyanoor Agraharam Village Panchayat, Tiruchengode Taluk, Namakkal District as null and void and to order recounting of the votes polled along with postal votes after sorting out the valid votes and invalid votes as per law and also to declare the Petitioner as the elected candidate for the post of President of Kaliyanoor Agraharam Village Panchayat.

(3.) In the said Petition, the following allegations have been made: