N RAMESH Vs. SUNDARAMURTHY

JUDGEMENT

(1.) FIRST respondent in Election O.P.No.229 of 1996, on the file of Election Tribunal (Principal District Judge), Chengalpattu, is the revision petitioner.

(2.) FIRST respondent herein filed the above election petition to declare that the election of the petitioner herein as President of Putheri Village Panchayat is void, and to direct the respondents 1, 5 and 6 in the election petition to pay costs of the proceedings; and also to grant other suitable reliefs.

(3.) BY the impugned order, the tribunal below declared the election void. The same is challenged in this revision petition, under Art.227 of the Constitution of India.