S.N. JAWAHAR Vs. G. NATARAJAN

JUDGEMENT

(1.) C .R.P.(MD)No.1765 of 2012 has been filed to get struck off the petition in Election O.P.No.130 of 2011, pending on the file of the Principal District Judge, Thanjavur.

(2.) C .R.P.(MD)NO.1907 of 2012 has been filed to get set aside the order dated 13.08.2012 passed in I.A.No.41 of 2012 in E.L.O.P.No.130 of 2011 by the learned Principal District Judge, Thanjavur.

(3.) HENCE , I would like to dismiss both the Civil Revision Petitions and the lower Court is directed to dispose of the Election O.Ps where permissible preferably within a period of two months from the date of receipt of a copy of this order. Consequently, the connected Miscellaneous Petitions are dismissed. No costs.