Madras High Court
S.Raghavan vs Election Commission Of India on 12 February, 2015
Bench: Sanjay Kishan Kaul, M.M.Sundresh
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.02.2015
CORAM
The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE M.M.SUNDRESH
W.P.Nos.3652 and 3653 of 2015
S.Raghavan .. Petitioner in both WPs
-vs-
1.Election Commission of India,
Rep. by its Chief Election
Commissioner of India, Nirvachan Sadan,
Ashoka Road, New Delhi.
2.Chief Electoral Officer and Principal
Secretary to Govt., Public (Elections) Dept.,
Govt. Of Tamil Nadu, Secretariat,
Fort St. George, Chennai.
3.District Election Officer cum District
Collector, Trichirappalli District
Trichirappalli.
4.The Returning Officer cum Revenue
Divisional Officer, No.139,
Srirangam Constituency,
Srirangam, Trichirappalli. .. Respondents in both WPs.
Petitions under Article 226 of the Constitution of India praying for issue of (i) WP.3652 of 2015 - Writ of Mandamus to direct the respondents 2 and 3 to include the name of the petitioner as one of the contesting candidates as an independent candidate and allot election symbol and other consequential publication of printing the name and electoral symbol of the petitioner as an independent candidate in the Ballet paper or include his name and his symbol in the Electronic Voting Machine to enable the electors of the constituency to elect the petitioner for the Legislative Constituency No.139 of Sriram Constituency for the ensuring bye-election dt.13.2.2015; and (ii) WP.No.3653 of 2015 Writ of Certiorari to call for the records of the 4th respondent under Ref.Na.Ka.130/2015/A1, dt.29.1.2015 and quash the same as ultra vires, unlawful, illegal, arbitrary, unwanted, unwarranted and violative of Article 14, 84, 168, 173, 191, 324 and 326.
For Petitioner : Mr.S.Xavier Felix
For Respondents : Mr.G.Rajagopal,
Additional Solicitor General.
* * * * *
O R D E R
(Order of the Court was made by The Hon'ble Chief Justice) Learned counsel for the petitioner, after some arguments, does not press these two writ petitions and seeks to withdraw the same. Endorsement has been made.
2.The writ petitions are, thus, dismissed as withdrawn. No costs. (S.K.K., CJ.) (M.M.S, J.) 12.02.2015 Index : Yes/No Internet : Yes/No sra To
1.The Chief Election Commissioner of India, Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi.
2.The Chief Electoral Officer and Principal Secretary to Govt., Public (Elections) Dept., Govt. Of Tamil Nadu, Secretariat, Fort St. George, Chennai.
3.The District Election Officer cum District Collector, Trichirappalli District Trichirappalli.
4.The Returning Officer cum Revenue Divisional Officer, No.139, Srirangam Constituency, Srirangam, Trichirappalli The Hon'ble Chief Justice and M.M.Sundresh, J.
(sra) W.P.Nos.3652 and 3653 of 2015 12.02.2015