Madras High Court
M.Kanagarajan vs The Chief Election Commissioner on 10 March, 2020
Bench: M.M. Sundresh, Krishnan Ramasamy
W.P.No.3191 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.03.2020
CORAM
THE HONOURABLE MR. JUSTICE M.M. SUNDRESH
AND
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
W.P.No. 3191 of 2020
M.Kanagarajan ... Petitioner
Vs
1.The Chief Election Commissioner,
Tamilnadu State Election Commissioner,
208/2, Jawaharlal Nehru Salai,
Arumbakkam,
Chennai – 600 106.
2.The District Collector/
District Delimitation Authority,
Erode District,
Erode.
3.The Municipality Commissioner/
Delimitation Authority,
Punjai Puliampatti Municipality,
Punjai Puliampatti – 638 459
Erode District. ... Respondents
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W.P.No.3191 of 2020
Prayer : Writ Petition filed under 226 of the Constitution of India to issue a
writ of mandamus directing respondents 1 to 3 herein to consider the
representation dated 23.12.2019 sent by the petitioner in accordance with
law and within a stipulated period.
For Petitioner Mr.Kovi Ganesan
:
For Respondents : Mr.B.Nedunchezhiyan for R1
Mr.V.Jayaprakash Narayanan
for R2 & R3
ORDER
(Order of the Court was made by M.M.SUNDRESH,J) The petitioner made a representation on 23.12.2019 to the first respondent to take appropriate action as there is non compliance of Section 7(1) of Tamil Nadu District Municipalities Act inasmuch as there are only 18 wards as against 20 wards.
2. The learned Government Pleader appearing for respondents 2 and 3 produced a copy of the District Municipalities (Amendment) Act, 2011, by which Section 7 of the District Municipalities Act has been amended, which is extracted hereunder:-
“2.Amendment of Section 7 – In Section 7 of the Tamil Page 2 of 4 http://www.judis.nic.in W.P.No.3191 of 2020 Nadu District Municipalities Act, 1920 (Tamil Nadu 5 of 1920), in the First Proviso to sub-section (1), for the word “twenty”, the word “fifteen” shall be substituted”.
3. In view of the above, the grievance of the petitioner is unfounded and the writ petition stands dismissed. No costs.
(M.M.S.,J.) (K.R.,J.)
10.03.2020
Index : Yes/No
ssm
To
1.The Chief Election Commissioner, Tamilnadu State Election Commissioner, 208/2, Jawaharlal Nehru Salai, Arumbakkam, Chennai – 600 106.
2.The District Collector/ District Delimitation Authority, Erode District, Erode.
3.The Municipality Commissioner/ Delimitation Authority, Punjai Puliampatti Municipality, Punjai Puliampatti – 638 459 Page 3 of 4 http://www.judis.nic.in W.P.No.3191 of 2020 Erode District.
M.M. SUNDRESH,J.
AND KRISHNAN RAMASAMY,J.
(ssm) W.P.No.3191 of 2020 10.03.2020 Page 4 of 4 http://www.judis.nic.in