D RAJA Vs. P CHANDRAN

JUDGEMENT

(1.) THE first respondent in Election O.P.No.48 of 2006 is the revision petitioner.

(2.) THE first respondent herein filed Election Petition under sections 258 and 259 of the Tamil Nadu Panchayats Act read with Rule 61 and 66 of Tamil Nadu Panchayat (Elections) Rules, 1995 challenging the declaration that the petitioner is the elected candidate in respect of Fifth Ward Councillor of Kolli Hills Panchayat Union and for re-counting the ballot papers.

(3.) THE petitioner herein remained ex parte.