Madras High Court
Vijayalakshmi Shanmugam vs The Speaker on 25 November, 2019
Author: M. Sathyanarayanan
Bench: M. Sathyanarayanan
WP.SR.No.115978/2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 25.11.2019
CORAM
THE HONOURABLE MR. JUSTICE M. SATHYANARAYANAN
AND
THE HONOURABLE MR. JUSTICE N.SESHASAYEE
WP.No.SR.115978/2011
Vijayalakshmi Shanmugam .. Petitioner
Versus
1.The Speaker
Lok Sabha, 17, Parliament House
New Delhi 110 011.
2.Andimuthu Raja
Member of Parliament
C/o.The Superintendent of Prisons,
Prison Headquarters, Tihar,
New Delhi. .. Respondents
PRAYER:- Writ petition filed under Article 226 of the Constitution of India
prays to issue a Writ of Declaration declaring the 2nd respondent's
Membership of Lok Sabha as having been vacated with effect from
28.08.2011 by virtue of Article 101[4] of the Constitution.
For Petitioner : No appearance
1/2
http://www.judis.nic.in
WP.SR.No.115978/2011
M.SATHYANARAYANAN, J.,
AND
N.SESHASAYEE, J,
AP
ORDER
[Order of the Court was made by M.SATHYANARAYANAN,J.,] The matter was listed on 21.11.2019 for the reason that despite the defects pointed out and papers were returned, the defects have not been rectified and on that day, there was no representation on behalf of the petitioner and therefore, it was directed to be listed under the caption ''For Dismissal'' on 25.11.2019. Today, when the matter is called, once again there is no representation for the petitioner. The return made by the Registry as to the entertainment of the writ petition is yet to be complied with.
2. In the result, WP.SR.No.115978/2011 is rejected. No costs.
[M.S.N.,J] [N.S.S., J]
25.11.2019
AP
To
1.The Speaker
Lok Sabha, 17, Parliament House, New Delhi 110 011.
2.Andimuthu Raja Member of Parliament C/o.The Superintendent of Prisons, Prison Headquarters, Tihar, New Delhi.
WP.No.SR.115978/20112/2 http://www.judis.nic.in