Madras High Court
A. Narasimha Ayyangar vs K. Ramayya Chettiar on 29 February, 1932
Equivalent citations: AIR1932MAD560, AIR 1932 MADRAS 560
JUDGMENT Walsh, J.
1. I think the preliminary objection that the petition does not lie must prevail. The order was passed by the Subordinate Judge in his capacity of Election Commissioner and it is so heard. Whether that order is right or wrong or the petition which gave rise to it was rightly or wrongly entertained no revision lies against it as he is a persona designata under the new Rulers 3(1)(3).
2. The petition is dismissed with costs.