Supreme Court - Daily Orders
C.R.Jayasukin vs The Tamilnadu State Election ... on 17 July, 2019
Bench: Chief Justice, Deepak Gupta, Aniruddha Bose
WP(C) 1267/2018
1
ITEM NO.1 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.1267/2018
C.R. JAYASUKIN Petitioner(s)
VERSUS
THE TAMILNADU STATE ELECTION COMMISSION & ANR. Respondent(s)
Date : 17-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Petitioner-in-person
For Respondent(s) Mr. P.S. Narasimha, Sr. Adv.
Mr. M.P. Parthiban, AOR
Mr. Nedun Cheliyan, Adv.
Mr. Rahul Tanwani, Adv.
Mr. Balaji Srinivasan, AAG
Mr. Vinodh Kanna B., AOR
Mrs. G. Chitrakala, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On 2nd July, 2019, this Court had passed the following order:-
“The respondent No.1, the Tamil Nadu State Signature Not Verified Election Commission, shall file an affidavit Digitally signed by within two weeks hence, indicating the time within which the delimitation exercise that is CHETAN KUMAR Date: 2019.07.17 17:53:57 IST Reason:
stated to be at an advance stage, will be completed and when elections to the local bodies can be held.
WP(C) 1267/2018 2 List the matter on 17th July, 2019. “ Pursuant thereto, an affidavit dated 15th July, 2019, has been filed by the Secretary, Tamil Nadu State Election Commission.
We have perused the said affidavit and we are satisfied with the grounds mentioned therein, which explain the delay in completion of the delimitation exercise and in issuing the notification in respect of local bodies elections. We have also taken note of the fact that in paragraph 28, the Secretary of the State Election Commission has stated that the notification announcing the schedule of the election will be published in the last week of October, 2019.
In view of the aforesaid statement made before the Court in the affidavit filed by the Secretary of the State Election Commission, we permit the State authority to act in the manner as undertaken before the Court i.e. publish the election notification in the last week of October, 2019.
We close the writ petition in terms of the above.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master