AIR 1958 ANDHRA PRADESH 32

Andhra Pradesh High Court

Hon'ble Judge(s): Bhimasankaram, P. Satyanarayana Raju , JJ

Constitution of India , Art.226, Art.14— Election disputes - Panchayat elections - Wrong allocation of seats by panchayat officer - Panchayats. Madras Village Panchayats Act (10 of 1950) , S.9(2)— The mere fact that in panchayat election proceedings the District Panchayat Officer has made the allocation of seats contrary to the direction of the Government does not give the petitioner (a voter; legitimate cause for complaint before the High Court, under Art. 226. If the allocation is not in conformity with Art. 14 of the Constitution, the matter may require consideration. (Held Chat on the facts of the case that it was not possible to say that the distribution of the seats was so unequal as to call our interference under Art. 226.)(Para 2) Anno : AIR Com. Const. of India, Art. 226, N. 39; Art. 14, N. 1, 42.