N.VELU Vs. G.VELU

JUDGEMENT

(1.) "It's not the voting that's democracy; it's the counting." - TOM STOPPARD, Jumpers

(2.) Election O.P.No.205 of 2011 has been filed under Sections 258 and 259 of The Tamil Nadu Panchayats Act, 1994, [Tamil Nadu Act 21 of 1994] (hereinafter referred to as "the Act") read with Rule 12 of the Tamil Nadu Panchayat (Election) Rules, 1995, (hereinafter referred to as "the Rules") by the unsuccessful candidate, G.Velu, against the returned candidate, N.Velu (R -4), and the Election Officers (R -1 to R -3), seeking for the relief, as stated supra.

(3.) The said Election Petition was allowed by the judgment, dated 23.04.2015, while imposing the costs of Rs.25,000/ - upon the first respondent / the Block Development Officer, Pallipattu Taluk, Tiruvallur District. Challenging the imposition of costs, the first respondent has filed the Revision Petition in CRP (NPD) No.4518 of 2015. Challenging the order, declaring the election of the fourth respondent as null and void, the fourth respondent has filed the Revision Petition in CRP (NPD) No.3935 of 2015.