V SAHADEVAN Vs. C AYYAKALAI

JUDGEMENT

(1.) THIS Civil Revision Petition, under Article 227 of the Constitution, arises out of an order passed by the Election Tribunal (First Additional District Judge, Madurai), setting aside the election of the petitioner as President of Poyyakkaraipatti Village Panchayat on 13.10.2006 as null and void and further declaring the first respondent herein as the successful candidate in the election.

(2.) I have Heard Mr.M.Vallinayagam, learned counsel for the petitioner, Mr.G.Ethirajulu, learned counsel for the first respondent, Mr.Rajkumar, learned counsel for the fourth respondent, Mr.Pethu Rajesh, learned counsel for the sixth respondent and the learned Additional Government Pleader for the respondents 8 to 10.

(3.) ELECTIONS to the Local Bodies in the State of Tamil Nadu were held in October 2006. The petitioner and the respondents 1 to 7 contested the election for the post of President of Poyyakkaraipatti Village Panchayat. The election schedule was as follows: - Publication of Election Notice - 20.9.2006 Last date for Nominations - 27.9.2006 Scrutiny of Nominations - 28.9.2006 Withdrawal of Nominations - 30.9.2006 Date of election - 13.10.2006 Date of counting and declaration of result - 18.10.2006