DIRISALA TIRCPATI RAYUDU Vs. YERRA VENKATCSWARLU

JUDGEMENT

(1.) C .M.P. No. 6683 of 1954: This is a petition by one of the voters in Ward No. III of Varapani Panchayat to come on record as a party respondent on the death of the 1st respondent in C.R.P. No. 692 of 1954. The facts leading upto this petition may be briefly stated:

(2.) THE petitioner in C.R.P. No. 692 of 1954 was elected President of the Varagani Panchayat in the recent election. The 1st respondent filed a petition before the Election Commissioner, Guntur, in O.P. No. 41 of 1953, for setting aside the election of the petitioner as President, 'inter alia', on the ground that votes of dead persons were polled at the instance of the petitioner and also that minors who were not entitled to vote exercised their franchise in favour of the petitioner. The Election Commissioner found these allegations to be true and declared the election of the petitioner void under Rule 11 of the Rules framed under the Madras Village Panchayats Act. The petitioner has filed a revision petition in this Court under Article 227 of the Constitution, challenging the validity of the order of Election Commissioner and obtained an interim suspension of the operation of the order of the Election Commissioner.

(3.) THIS is opposed by the petitioner in the civil revision petition, that is, the party who was unsuccessful before the Election Commissioner, mainly on the ground that he has no 'locus standi' to get himself impleaded in the proceedings.