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[Cites 1, Cited by 1]

Madras High Court

Desiya Murpokku Dravida Kazhagam ... vs The Tamil Nadu State Election ... on 5 December, 2018

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

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                           IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 05.12.2018

                                                        CORAM :

                          THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                             W.P.No.37077 of 2006


                      Desiya Murpokku Dravida Kazhagam (DMDK),
                      Rep.by its General Secretary,
                      Mrs.S.Ramu Vasanthan,
                      No.125/7, Jawaharlal Nehru (100 feet) Road,
                      Koyambedu, Chennai – 600 107.                      ... Petitioner

                                                           vs.

                      1. The Tamil Nadu State Election Commission,
                          No.6, Revathy Street,
                          100 Feet Road,
                          Vadapalani,
                          Chennai – 600 026.


                      2. Election Commission of India,
                          Nirvachan Sadan,
                          Ashoka Road,
                          New Delhi – 110 001.                           ... Respondents




                      Prayer:   Writ    Petition   is    filed   under   Article   226    of   the
                      Constitution of India, for issuance of a writ of Certiorarified
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                      Mandamus calling for the records relating to order passed by the
                      1st respondent in statutory order No.62/2006/TNSEC/EG dated
                      01.09.2006 and statutory order No.63/2006/TNSEC/EG dated
                      04.09.2006 and quash the same and further direct the 1st
                      respondent to include the symbol 'MURASU' (Nagara) in the
                      simbol notification and allot the same to the petitioner to contest
                      in the Tamil Nadu Local Body Election 2006.
                                 For Petitioner    : Mr.R.Ponnusamy
                                 For Respondents: Mrs. R.Janaki for R.1 & R.2
                                                    Addl. Government Pleader

                                                  ORDER

The writ petition on hand is filed challenging the order of disqualification in statutory order No.62/2006/TNSEC/EG dated 01.09.2006 and statutory order No.63/2006/TNSEC/EG dated 04.09.2006.

2. On account of efflux of time, the case aroused for filing of the present writ petition became vanished. Thus, no further adjudication needs to be entertained in respect of the grounds raised in the present writ petition.

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3. Accordingly, the writ petition stands closed. No Costs.

Consequently, connected miscellaneous petition is closed.

05.12.2018 Index: Yes Internet: Yes Speaking / Non Speaking Order Pkn To

1. The Tamil Nadu State Election Commission, No.6, Revathy Street, 100 Feet Road, Vadapalani, Chennai – 600 026.

2. Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi – 110 001.

http://www.judis.nic.in 4 S.M.SUBRAMANIAM.J Pkn W.P.No.37077 of 2006 05.12.2018 http://www.judis.nic.in