I SIVASUBRAMANIAN Vs. SPECIAL COMMISSIONER

JUDGEMENT

(1.) HEARD Mr.G.Vasudevan, learned counsel appearing for the petitioner, Mr.L.S.M.Hasan Fizal, learned Government Advocate appearing for the first and second respondents and Mr.T.R.Rajaraman learned counsel appearing for the 3rd respondent.

(2.) THIS writ petition is directed against the order of the first respondent dated 06.10.05 by which the first respondent by allowing the Revision petition filed by the third respondent has set aside the election of the petitioner as President of Thovalai Channel Neerienai Payanpaduthuvoor Sangam (Thovalai Channel Water Users Association).

(3.) THE petitioner has filed a detailed counter statement in the said election petition filed before the second respondent. In the meantime, the 3rd respondent has also filed a Revision before the first respondent by suppressing the fact of his filing election petition before the District Court, Kanyakumari on the same ground.