Mahamed Meera and Another vs P. Duraisami Naidu

Jackson, J.—Petitioner seeks to set aside the order of the Subordinate Judge of Dindigul confirming the injunction passed by the District

Munsiff of Dindigul in I.A. No. 747 of 1924 arising out of O.S. No. 380 of 1924. The plaintiff in that suit is a voter in Dindigul Municipality, and be

has sued in order to restrain the Chairman of the Municipality from holding an election for three councillors alleging that the notification by the

Governor in Council u/s 43 of the Madras District Municipalities Act (5 of 1920) was not properly notified u/s 328.

Assuming this allegation to be true it is impossible to see what harm an election could cause within the mischief of Order 39, Civil P.C. The

plaintiff''s apprehension that if an improper election is-held his vote will be frittered and wasted away is quite groundless. Quite apart from the

question whether the lower Courts are not interfering entirely without jurisdiction, even if they had jurisdiction, they would be gravely misconceiving

their duties and responsibilities under Order 39; and I would observe generally that the anxiety evinced by local Courts to control elections is

wholly regrettable. Democracy cannot be interpreted in terms of injunctions. The Chairman in obeying the Government Order does no horn, waste

or damage and ought not to be restrained.

The petition is allowed and the injunction is vacated. Cots to petitioner. Counter-petitioner is ex parte.