LAWS(MAD)-2016-9-167

K S ARUMUGAM Vs. DISTRICT COLLECTOR, TIRUVALLUR DISTRICT, TIRUVALLUR; ELECTION OFFICER-CUM-COMMISSIONER; STATE ELECTION COMMISSIONER; S MUTHUKRISHNAN; V KUMAR; ELAGOVAN

Decided On September 23, 2016
K S Arumugam Appellant
V/S
District Collector, Tiruvallur District, Tiruvallur; Election Officer-Cum-Commissioner; State Election Commissioner; S Muthukrishnan; V Kumar; Elagovan Respondents

JUDGEMENT

(1.) Challenging the order passed in Election O.P.No.190 of 2011 on the file of the Principal District Court, Tiruvallur, the petitioner who had contested the Poonamallee Panchayat Union Election held on 19.10.2011 for the post of Village Panchayat of Kannapalayam Village Panchayat, has filed the above Civil Revision Petition.

(2.) The petitioner was an unsuccessful candidate in the election. Out of the 2602 valid votes polled, the 6th respondent secured 967 votes, the 5th respondent secured 935 votes, the 4th respondent secured 599 votes and the revision petitioner secured 101 votes. Since the 6th respondent had secured the highest number of votes, he was declared successful on the date of counting (i.e.) on 21.10.2011.

(3.) The brief case of the petitioner is as follows: