P. BABY Vs. B. BHARANITHARAN.

JUDGEMENT

(1.) The Petitioner is aggrieved by the impugned Order, dtd. 19/10/2022, passed by the learned Principal District Judge, Karur, in Election O.P. No.20 of 2020. Election O.P. No.20 of 2020 was filed by the First Respondent herein as Voter seeking to countermand and declare the election of the Petitioner as null and void.

(2.) By the impugned Order, dtd. 19/10/2022, the learned Principal District Judge, Karur has allowed Election O.P. No.20 of 2020, filed by the First Respondent seeking to declare the Election of the Petitioner as null and void with the following observations:

(3.) The Petitioner herein had contested to the post of 5th Ward Councilor of Thirukattuthurai Village Panchayat of Karur Union. The Petitioner had filed her Nomination on 14/12/2019. No other Nominations were received. Therefore, the Petitioner was elected unopposed and the results were declared on 2/1/2020.