R VIJAYALAKSHMI Vs. KRISHNAVENI LAKSHMAIYYA

JUDGEMENT

(1.) Petitioner in Election O. P. 161 of 1996 on the file of Principal District Judge, Changalpattu/Election Tribunal, constituted under Tamil Nadu Panchayat Act, is the revision petitioner herein. This revision is filed challenging the order of Tribunal dismissing her election petition.

(2.) Election to District Panchayat Ward member - Ward No. 5 Thiruvelangadu constituency was held on 9-10-1996. It is women constituency. Petitioner contested election and she was allotted the symbol of two leaves. First respondent was given cycle symbol. In that election, first respondent was declared elected by a majority of more than 7000 votes.

(3.) In the election petition it is said that the election of first respondent is void for various reasons. It is said that first respondent registered her name in two villages as voter against the provisions of Section 18 of Representation of Peoples Act, 1950, and against Tamil Nadu Panchayat Act and Rules. First respondent's name has been mentioned in Part I Ward No. 3 in roll No. 237. Her name also appears in Ward No. 4, roll No. 41. First respondent's name has been described as Krishnaveni whereas she gave her name as Krishnaveni Lakshmaiah, which is against the Election Rules and Regulations. She did not take steps to correct her name before filing nomination. At the time of nomination, petitioner objected to it and requested second respondent not to accept the nomination, but the same was without any success.