PR. MANOHARAN Vs. ANITHA R. RADHAKRISHANAN AND ORS.

JUDGEMENT

(1.) This election petition is filed seeking for the following reliefs:

(2.) The first respondent who is the Returned Candidate filed an Original Application No.748 of 2012 for rejection of the election petition by raising very many grounds. On 16.09.2013, this Court disposed of the said application by passing a detailed order of which the operative portion at paragraph No.38 reads as follows:

(3.) It is seen that the said order has become final and conclusive and no further appeal is filed against the same. Consequent upon the said order passed by this court, the election petition with its retained paragraphs deals with allegations only with regard to the postal ballot papers and contemporaneous records maintained by the Officer. In so far as such allegations are concerned, the case of the election petitioner is as follows: