REGENT COMPUTRONICS PVT. LTD.

SUNDARAM Appellant

V/S

VADIVELU Respondents

Referred Judgements :-

CHARANDASS V. SURINDER KUMAR [REFERRED TO]
VALLI V. GANDHIMATHI [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
JITENDRA BAHADUR SINGH VS. KIRSHNA BEHARI [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
ARUN KUMAR BOSE VS. MORD FURKAN ANSARI [REFERRED TO]
P K K SHAMSUDEEN VS. K A M MAPPILLAI MOHTNDEEN [REFERRED TO]
BASANAGOUDA VS. DRS B AMARKHED [REFERRED TO]
RAM RATI VS. SAROJ DEVI [REFERRED TO]
NARAIN CHAND PRASHAR VS. PREM KUMAR DHUMAL [REFERRED TO]
T PENCHALAIAH VS. ELECTION COURT [REFERRED TO]
G. KRISHNANKUTTY PILLAI VS. JOINT REGISTRAR [REFERRED TO]

JUDGEMENT

(1.) THIS Revision is filed under Article 227 of the constitution of India, challenging the Order of the Election Tribunal under the tamil Nadu Panchayats Act, 1994, made in Election Original Petition No. 12 of 1996, on the file of Additional District Judge-cum-Chief Judicial Magistrate, pudukkottai, dated 22. 6. 1998.

(2.) THE Election Original Petition was filed challenging the election of the petitioner herein, as President of Vennavalkudi Panchayat.

(3.) AFTER considering the entire evidence, the Election tribunal held that no dead person was included in the Electoral roll, and there were no voters from other Panchayats, who cast their votes in the Election in question, and there was no irregularity in the voting.

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SUNDARAM Vs. VADIVELU

Referred Judgements :-

JUDGEMENT

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