PANTALA NAGAIAH Vs. STATE

JUDGEMENT

(1.) This reference is made by the District Munsif, Gudivada appointed as the Election Commission to deal with the elections held under the Madras Village Panchayats Act.

(2.) This is how the reference arose. An election petition was filed by one Pantala Nagaiah of Vanudurru questioning the election of one Gudavalli Veeraswami as the Vice-President of Vanudurru panchayat. A court-fee of Rs. 3/- was paid on the petition under Article II (1) (2) Schedule II of the Andhra Court-fees and Suits Valuation Act, 1956.

(3.) An objection was taken by the Office that a court-fee of Rs. 50/- should have been paid under Article 11 (v) (ii) of Schedule II on the ground that the word 'President' includes the Vice-President.