M VAIKUNDARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal is preferred against the order dated 19. 09. 1996 passed by the learned single Judge, dismissing W. P. No. 13640 of 1996.

(2.) IN the writ petition, the petitioner sought for quashing the proceedings of the Commissioner/election Officer of the 4th respondent dated 29. 08. 1996. By the impugned proceedings, the State Election officer has allotted seats for women in Puliyangudi Municipality .

(3.) THE contention is that improper allotment of seats cannot be raised in an election petition.