V K MURUGAN Vs. K RAMESH

JUDGEMENT

(1.) THE averments contained in the petition filed under Section 50 and 51 of the District Municipalities Act 1920 are as follows: -

(2.) IN the counter filed by the first respondent the following are stated: -

(3.) AFTER scrutinising the materials on record, the learned Principal District Judge, Cuddalore, allowed the Election Petition disqualifying the present petitioner from holding the position of councillor as well as Chairman of Virudhachalam Municipality under Section 50(1)(d) of Tamil Nadu District Municipalities Act, 1920. Aggrieved at the said order, the petitioner is before this Court.