Madras High Court
Humanitarian Trust vs The State Election Commissioner on 28 October, 2025
W.P.(MD) No.29845 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.10.2025
CORAM :
THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.(MD) No.29845 of 2025
Humanitarian Trust
Rep. by its Trustee N.Kaantha
C/o. Nageswaran
D.No.2/122, Thanthai Selva Nagar
Puthendal Village
Ramanathapuram District. .. Petitioner
Vs.
1. The State Election Commissioner
Tamil Nadu State Election Commission
No.208/2, Jawaharlal Nehru Road
Arumbakkam, Chennai 106.
2. The Commissioner for Persons with Disabilities/
The Director for Welfare of Differently Abled
O/o. The Commission for Persons with Disabilities
No.5, Lady Wellington College Campus
Kamarajar Salai, Chennai 05.
3. The District Collector/ District Election Officer
Collectorate
Ramanathapuram District.
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W.P.(MD) No.29845 of 2025
4. The Revenue Divisional Officer
O/o. The Revenue Divisional Officer
Ramanathapuram District.
5. The District Welfare Office for Persons with Disabilities
Collectorate Campus
Ramanathapuram District. .. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India
seeking a writ of Mandamus to direct the respondents No.1 to 5 to
enroll the names of beneficiaries of “Sencholai Mananala Kaapagam”
run by Humanitarian Trust as eligible voters in the upcoming voter's
list and consequently direct the respondents to take necessary
suitable action to facilitate them to cast their vote in the upcoming
elections by considering the representation dated 18.09.2025 within
the time stipulated by this Hon'ble Court.
For Petitioner : Mr.T.Thirumurugan
For Respondents : Mr.S.Sivashanmugam
for Respondent-1
Mr.A.Edwin Prabakar
State Government Pleader
Assisted by
Mr.M.Habeeb Rahman
Government Advocate
for Respondents 2 to 5
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W.P.(MD) No.29845 of 2025
ORDER
(Order of the Court was made by the Hon'ble Chief Justice) Petition is dismissed with liberty to file proper application, impleading the Election Commission of India as party. There shall be no order as to costs.
(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J) 28.10.2025 Index : Yes/No Neutral Citation : Yes/No kpl To
1. The State Election Commissioner Tamil Nadu State Election Commission No.208/2, Jawaharlal Nehru Road Arumbakkam, Chennai 106.
2. The Commissioner for Persons with Disabilities/ The Director for Welfare of Differently Abled O/o. The Commission for Persons with Disabilities No.5, Lady Wellington College Campus Kamarajar Salai, Chennai 05.
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3. The District Collector/ District Election Officer Collectorate Ramanathapuram District.
4. The Revenue Divisional Officer O/o. The Revenue Divisional Officer Ramanathapuram District.
5. The District Welfare Office for Persons with Disabilities Collectorate Campus Ramanathapuram District.
____________ Page 4 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 07:32:17 pm ) W.P.(MD) No.29845 of 2025 THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN,J.
(kpl) W.P.(MD) No.29845 of 2025 28.10.2025 ____________ Page 5 of 5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/10/2025 07:32:17 pm )