Section 131 in Tamil Nadu Panchayats (Elections) Rules, 1995
131. Withdrawal of election petition.
(1)An election petition may be withdrawn only by leave of the Election Court.(2)If there are more petitioners than one in an election petition, no application to withdraw the petition shall be made except with the consent of all the petitioners.(3)When an application for withdrawal is made, notice thereof fixing a date for the hearing of the application shall be given to all other parties to the petition.(4)No application for withdrawal shall be granted, if the Election Court is of opinion that such application has been induced by any bargain or consideration which it considers ought not to be allowed.(5)If the application is granted -(a)the petitioner shall be ordered to pay the cost of the respondents therefor incurred or such portion thereof as the Election Court may think fit; and(b)such withdrawal shall be communicated by the Election Court to the Secretary or the Commissioner or the Chief Executive Officer, as the case may be, of the Panchayat concerned and the State Election Commission.
