A RBHOOPATHI Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) CIVIL revision petition arises against the order dated 20. 12. 2002 in dismissing the election original petition filed by the revision petitioner, by the Principal District Judge, Coimbatore.

(2.) REVISION petitioner filed the election petition (i) to declare the election for the President of Arasur Village Panchayat held on 18. 10. 2001 as null and void; (ii) to hold the declaration of the Election authorities dated 21. 10. 2001 announcing the 4th respondent as elected candidate in the election for the President of the Arasur Village Panchayat on 18. 10. 2001 as null and void; and (iii) to pass an order for re-election for the President of Arasur village Panchayat, on the ground that the 4th respondent was disqualified from contesting the election that was held on 18. 10. 01.

(3.) ACCORDING to the revision petitioner, the disqualification was the conviction and sentence passed against the 4th respondent on 20. 02. 2001 by the Assistant Sessions Court in S. C. No. 44 of 1999 for offences under sections 148 and 427 of IPC.