Madras High Court
The State Election Commissioner vs T.Anandan on 10 March, 2016
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 10..03..2016 C O R A M The Honble Mr. SANJAY KISHAN KAUL, CHIEF JUSTICE and The Honble Mrs. Justice M.M.SUNDRESH Writ Appeal No.757 of 2015 The State Election Commissioner Co-op Societies Election, Kamadhenu Building Teynampet, Chennai 18. Appellant Versus 1.T.Anandan 2.T.Balamanikandan 3.M.Mathiyazhagan 4.V.G.Chitti Babu 5.R.Vaithyanathasamy 6.M.R.Deivasigamani 7.P.Kannan 8.K.Ponnazhagi 9.V.Sevarasu 10.B.Padmanaban 11.S.S.Shanthakumar 12.B.Selvarani 13.K.Arulkodi 14.K.Adhimoolan 15.R.Senthilrayar 16.R.Muthuramalingam 17.T.Thangamani 18.R.Akila 19.R.Vetrivelan 20.N.Manimegalai. 21.A.Veeravel 22.R.Rasangam 23.B.Meenakshisundaram 24.V.Arivanandham 25.The District Election Officer/Joint Registrar of Co-op Socieites, N.P.K.R.R.Co.op Sugar Mills Ltd., Thalaignayaru, Nagapattinam District. 26.The Election Officer M.R.Krishnamoorthy Co-op Sugar Mills Ltd., Sethiyathoppu, Chidambaram Taluk, Cuddalore District. 27.The Electoral Officer, M.R.Krishnamoorthy Co-op Sugar Mills Ltd., Sethiyathoppu, Chidambaram Taluk, Cuddalore District. 28.Balasundaram 29.Jayabalan 30.Muruganandham 31.Elenchezhiyan 32.Elanselvi 33.Vasanthakumari 34.Sujatha 35.Selva Kalanjiyam 36.Uma Rani 37.Manigandan 38.Jayasankar 39.Panneerselvam 40.Jayavel 41.Selvaraj 42.Vinayagamoorthy 43.Sivakumar 44.Thavaselvan Respondents - - - - - Prayer : Writ Appeal filed under Section 15 of the Letters Patent against the order dated 03.03.2015 in Writ Petition No.15189 of 2013, on the file of this Court - - - - - For Appellant : Mr.N.R.Chandran Senior Counsel For Respondents: Mr.AR.L.Sundaresan Senior Counsel for Mr.C.Prakasam for R.1 to R.23 Mr.R.Selvakumar for R.28 to R.44. Mr.R.Balaramesh for R.24 to R.7. - - - - - J U D G M E N T
(Judgment of the Court was delivered by the Honourable The Chief Justice) After hearing learned counsel for the parties, it is agreed that the following orders be passed:
i) The impugned order and any observations made therein be set aside.
ii)The matter would be heard by the learned Single Judge initially on the issue of maintainability of writ petition.
2. We, thus, allow the appeal in the aforesaid terms, leaving the parties to bear their own costs.
3. List before the learned Single Judge for directions on 15.03.2016.
(S.K.K.,CJ.) (M.M.S.,J.) 10.03.2016 Index:yes/no ksr The Hon'ble the Chief Justice and M.M.Sundresh, J.
ksr W.A. No.757 of 2015 10.03.2016