Madras High Court
M.S.Ramalingam vs The Chief Election Commissioner on 1 June, 2016
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 01.06.2016 CORAM : The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE AND The Hon'ble MR.JUSTICE R.MAHADEVAN W.P. No.18308 of 2016 and W.M.P.No.16016 of 2016 M.S.Ramalingam .. Petitioner -vs- 1.The Chief Election Commissioner, Election Commissioner of India, New Delhi. 2.The Chief Electoral Officer, St. George Fort, Secretariat, Chennai 600 009. 3.The District Election Officer, The Collector of Thanjavur District, Thanjavur. 4.The Returning Officer & DRO, No.174, Thanjavur Assembly Constituency, District Revenue Office, Thanjavur. .. Respondents Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct the respondents to postpone the Assembly Election conducted by the respondents to 174 Thanjavur Assembly Constituency pursuant to the complaint dated 16.05.2016 addressed to the 4th respondent herein and my subsequent complaint dated 18.05.2016 addressed to the 1st, 2nd & 3rd respondents herein, to some other dated as fixed by the 1st and 2nd respondents herein. For Petitioner : Mr.N.Chandrasekharan for Mr.R.Soundararajan For Respondents : Mr.Niranjan Rajagopalan for M/s.G.R. Associates * * * * * O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) The Election Commission of India is already in seizin of the dispute and in fact, has taken necessary action and continues to take further action.
2.Learned counsel for the petitioner, however, states that steps should be taken for disqualification of candidates who have been found using enormous money.
3.Learned counsel for the Election Commission states that the provisions of law may be inadequate in this behalf and the Election Commission will explore the issue and see if some recommendations have to be made for necessary changes in law.
4.Writ petition stands disposed of in terms thereof. No costs. Consequently, W.M.P.No.16016 of 2016 stands closed.
(S.K.K., CJ.) (R.M.D., J.) 01.06.2016 Index : Yes/No Website : Yes/No sra To
1.The Chief Election Commissioner, Election Commissioner of India, New Delhi.
2.The Chief Electoral Officer, St. George Fort, Secretariat, Chennai 600 009.
3.The District Election Officer, The Collector of Thanjavur District, Thanjavur.
4.The Returning Officer & DRO, No.174, Thanjavur Assembly Constituency, District Revenue Office, Thanjavur.
The Hon'ble Chief Justice and R.Mahadevan, J.
(sra) W.P.No.18308 of 2016 01.06.2016