THANKA NADAR Vs. MANICKA NADAR AND ORS.

JUDGEMENT

(1.) THIS petition is filed by one Thanka Nadar, who was declared elected to the Agastheeswaram Panchayat, but whose election was set aside by the Principal District Munsif (Election Commissioner), Nagercoil, for the issue of a writ of certiorari to quash the order.

(2.) THE petitioner was one of the contesting candidates for the election of members to the Agastheeswaran Panchayat. The other candidates who contested are respondents 1 to 5. On the counting of votes, it was found that the petitioner had polled 124 votes and the first respondent 123 votes. The first respondent herein preferred an application, O.P. No. 15 of 1965, under Section 178 of the Madras Panchayat Act challenging the election of the petitioner.

(3.) REGARDING the first two grounds, the Election Commissioner has found against the first respondent, and it is unnecessary to consider the same.