Madras High Court
S.Subramaniam Balaji vs The Government Of Tamil Nadu on 13 June, 2016
Bench: Sanjay Kishan Kaul, R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.06.2016
CORAM :
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE R.MAHADEVAN
W.P. Nos.17122 and 17123 of 2011
S.Subramaniam Balaji .. Petitioner in both WPs.
-vs-
1.The Government of Tamil nadu,
Rep. by Chief Secretary,
Secretariat, Chennai 600 009.
2.The Secretary
Ministry of Finance,
Govt. of India, North Block,
New Delhi 110 011.
3.The Comptroller and Auditor General
of India, 9, Deen Dayal Upadhyay
Marg, New Delhi 110 124.
4.The Accountant General of Tamil Nadu,
Lekha Pariksha Bhavan,
361, Anna Salai, Chennai-18.
5.The Election Commission of India,
Nirvachan Sadan, Ashoka Road,
New Delhi. .. Respondents in both WPs.
Petitions filed under Article 226 of the Constitution of India praying for issue of (i) Writ of Declaration to declare the free distribution of: (i) grinder, (ii) mixie, (iii)electric fan, (iv) laptop computer, (v) four gm gold thali, and (vi) free green housing scheme (vii) Free 20 kgs rice to all ration card holders above poverty line and (viii) Free cattle and sheep by the 1st respondent as ultra vires the provisions of Articles 14, 41, 162, 266 (3) and 282 of the Constitution of India and Section 123 (1) of the Representation of the People's Act 1951; and (ii) Writ of Mandamus to direct the fifth respondent to dispose of the representations made by the petitioner dated 22nd and 29th March, 2011 in the light of the principles enshrined in Sec.123 of the Representation of People Act, 1951.
For Petitioner : Mr.Karthik Sundaram
For Respondents : Mr.S.T.S.Murthi,
Govt. Pleader, for R-1
: Mr.Su.Srinivasan,
Asst. Solicitor General, for R-2
: Mr.V.Vijay Shankar for RR 3 & 4
: Mr.Niranjan Rajagopalan for R-5
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) Learned counsel for the petitioner seeks to withdraw the writ petitions. Endorsement is also made.
2.Writ Petitions are dismissed as withdrawn. No costs.
(S.K.K., CJ.) (R.M.D., J.) 13.06.2016 Index : Yes/No Website : Yes/No sra To
1.The Chief Secretary, Government of Tamil nadu, Secretariat, Chennai 600 009.
2.The Secretary Ministry of Finance, Govt. of India, North Block, New Delhi 110 011.
3.The Comptroller and Auditor General of India, 9, Deen Dayal Upadhyay Marg, New Delhi 110 124.
4.The Accountant General of Tamil Nadu, Lekha Pariksha Bhavan, 361, Anna Salai, Chennai-18.
5.The Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi.
The Hon'ble Chief Justice and R.Mahadevan, J.
(sra) W.P.Nos.17122 and 17123 of 2011 13.06.2016