Madras High Court
Desiya Murpokku Dravida Munnetra ... vs Union Of India on 10 March, 2015
Author: M. M. Sundresh
Bench: Sanjay Kishan Kaul, M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS Dated: 10..03..2015 Coram: The Honourable Mr.SANJAY KISHAN KAUL, CHIEF JUSTICE and The Honourable Mr.Justice M.M.SUNDRESH W.P.No.9730 of 2009 ------- Desiya Murpokku Dravida Munnetra Kazhagam represented by its Secretary (Head Quarters) B.Parthasarathy No.125/7, Jawaharlal Nehru Road Chennai .. Petitioner versus 1.Union of India represented by its Secretary Ministry of Home Affairs, New Delhi 110 001. 2.State of Tamil Nadu represented by its Chief Secretary Fort. St.George, Chennai 600 009. 3.Chief of Election Commissioner Election Commission of India Nirmachan Bhavan, Ashoka Road New Delhi 110 001. 4.Chief Electoral Officer and Additional Secretary to Government Public (Elections) department, Fort St. George, Chennai 600 009. 5.Electronics Corporation of India Ltd., represented by its Chairman and Managing Director Hydrabad 500 062, Andhrapradesh, India 6.Bharat Electronics Ltd., represented by its Chairman and Managing Director Bangalore. .. Respondents Petition filed under Article 226 of the Constitution of India praying for the issue of a writ of Mandamus, directing the respondents to hold future and forthcoming by elections and assembly elections by adopting the ballot paper system and consequently thereby ban the method of voting by electronic voting machines. For Petitioner ::: Mr.V.T.Balaji For Respondents ::: Mr. S.T.S.Moorthy, Government Pleader for R.2 No appearance for R.1 and R.3 to R.6 O R D E R
(The Order of the Court was made by The Hon'ble The Chief Justice) The learned counsel for the petitioner states that this petition has become infructuous.
2. The writ petition stands dismissed as having become infructuous as agreed by the learned counsel for the petitioner. No costs. Consequently, M.P.No.1 of 2009 is closed.
(S.K.K.,CJ.) (M.M.S., J) Index:yes/no 10th March, 2015 ksr Copy To
1. The Secretary, Union of India, Ministry of Home Affairs, New Delhi 110 001.
2. Chief Secretary, State of Tamil Nadu, Fort. St.George, Chennai 600 009.
3.Chief of Election Commissioner, Election Commission of India Nirmachan Bhavan, Ashoka Road, New Delhi 110 001.
4.Chief Electoral Officer and Additional Secretary to Government Public (Elections) department, Fort St. George, Chennai 600 009.
5. Chairman and Managing Director, Electronics Corporation of India Ltd., Hydrabad 500 062, Andhrapradesh, India
6. Chairman and Managing Director, Bharat Electronics Ltd., Bangalore.
The Hon'ble The Chief Justice and M. M. Sundresh, J.
(ksr) W.P.No.9730 of 2009 10.03.2015