INACIO MARIANO FERNANDES Vs. MINU ANTONIO FERNANDES

JUDGEMENT

(1.) By this petition, the petitioner is challenging the order dated 13.10.2017, passed by the Administrative Tribunal in Panchayat Election Petition No. 28/2017. By the impugned order, the Tribunal has directed deletion of respondent nos. 4 to 10 from the record.

(2.) The brief facts necessary for the disposal of the petition may be stated thus:

(3.) The respondent nos. 2 and 3 were contesting election from ward no. 2 of the said Village Panchayat. The election symbol of the respondent no. 2 was an 'Aeroplane', while that of the respondent no. 3 was a 'Cupboard'. In the said election, the respondent no. 2 was declared elected, while the respondent no. 3 lost.