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Madras High Court

K.Gurunathan vs The Union Of India on 8 June, 2022

Author: Munishwar Nath Bhandari

Bench: Munishwar Nath Bhandari

                                                                          W.P.No.11715 of 2022



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:     08.06.2022

                                                     CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                       AND
                                        THE HON'BLE MRS.JUSTICE N.MALA


                                             W.P.No.11715 of 2022

                     K.Gurunathan                                          .. Petitioner

                                                        Vs

                     1.The Union of India,
                       rep. by The Election Commission of India,
                       Nirvanchansadan, Delhi-110 001.

                     2.The State,
                       rep. by The Election Commission of Tamilnadu,
                       Arumbakkam, Opp side: CMBT
                       Chennai-600 106.

                     3.The State,
                       rep. by The District Election Returning Officer,
                       Trichirappalli,
                       Trichirappalli District.                            .. Respondents

                     Prayer : Petition filed under Article 226 of the Constitution of India
                     praying for a writ of mandamus directing the respondents 1 to 3 to
                     declare the major political party of the DMK and ADMK's candidate's
                     over acting and disbursed amount voters, therefore their candidates
                     are not valid and declare his registration and recognized those political
                     name is null and void and subsequent of the above 1 core kept by

                     ____________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                W.P.No.11715 of 2022



                     returning officer in the legislature announced to reelection within a
                     time frame fixed by this Court.


                                      For the Petitioner        : Mr.C.Balasundar

                                      For the Respondents       : Mr.S.Sivashanmugam
                                                                  Standing Counsel
                                                                  for respondent No.2

                                                                : Mr.P.Muthukumar
                                                                  State Government Pleader
                                                                  assisted by
                                                                  Mrs.R.Anitha
                                                                  Spl. Government Pleader
                                                                  for respondent No.3

                                                      ORDER

(Order of the Court was made by the Hon'ble Chief Justice) Learned counsel for the petitioner prays for withdrawal of the writ petition. He has also made an endorsement to that effect.

In view of the above, the writ petition is dismissed as withdrawn.

There will be no order as to costs.

(M.N.B., CJ.) (N.M., J.) 08.06.2022 Index : Yes/No bbr ____________ Page 2 of 4 https://www.mhc.tn.gov.in/judis W.P.No.11715 of 2022 To:

1.The Election Commission of India, Union of India, Nirvanchansadan, Delhi-110 001.
2.The Election Commission of Tamilnadu, Arumbakkam, Opp side: CMBT Chennai-600 106.
3.The District Election Returning Officer, Trichirappalli, Trichirappalli District.

____________ Page 3 of 4 https://www.mhc.tn.gov.in/judis W.P.No.11715 of 2022 THE HON'BLE CHIEF JUSTICE AND N.MALA,J.

bbr W.P.No.11715 of 2022 08.06.2022 ____________ Page 4 of 4 https://www.mhc.tn.gov.in/judis