K POONKATHAY Vs. ELECTION COMMISSIONER

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 05.10.2006, in and by which the learned Judge refused to interfere with the order of the Returning Officer, Panchayat Union, Ward No.18, Avinasi Taluk, Coimbatore District and dismissed the writ petition at the admission stage.

(2.) MR.K.Chandrasekaran, learned counsel appearing for the appellant, by drawing our attention to Sec.259-1(c) of the Tamil Nadu Panchayats Act, 1994 submitted that the remedy provided therein is only a post Election remedy and that cannot cure the defect committed by the Returning Officer. He also contended that the appellant/petitioner is not seeking stay of Election process in any way.