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Madras High Court

K.K.Ramesh vs The Government Of India on 21 April, 2016

Bench: Sanjay Kishan Kaul, M.M.Sundresh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  21.04.2016

CORAM :

The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE M.M.SUNDRESH

W.P. No.14700 of 2016

K.K.Ramesh							.. Petitioner

-vs-

1.The Government of India,
   Rep. by its Home Secretary,
   Ministry of Home Affairs,
   North Block, New Delhi.

2.The Government of India,
   Rep. by its Secretary,
   Ministry of Law and Justice,
   Shastri Bhawan, New Delhi.

3.The Hon'ble Chairman,
   Law Commission of India,
   Government of India,
   Hindustan Times House,
   K.G.Marg, New Delhi.

4.The Chief Election Commissioner,
   Election Commission of India,
   Nirvachan Sadan, Ashoka Road,
   New Delhi.

5.The Chief Election Officer (CEO),
   Tamilnadu, Fort St. George,
   Secretariat, Chennai.						.. Respondents


	Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct the respondents to consider the issue of prevention of practice of giving cash for each vote in Electoral Reforms in the entirety and suggest comprehensive measures for changes in the law by considering the petitioner's representation dated 01.04.2016.

	For Petitioner		:	Mr.K.K.Ramesh,
						Petitioner-in-person

	For Respondents		:	Mr.Su.Srinivasan,
						Asst. Solicitor General, for RR 1-3
					:	Mr.Niranjan Rajagopalan,
						for M/s.G.R. Associates for RR4&5

* * * * *

O R D E R

(Order of the Court was made by The Hon'ble Chief Justice) The Election Commission is already looking into the issue with the flying squads operating to deter the use of cash in the election process and thus, we are not inclined to pass any direction.

2.Writ Petition is closed. No costs.

(S.K.K., CJ.) (M.M.S., J.) 21.04.2016 Index : Yes/No Website : Yes/No sra To

1.The Home Secretary, Government of India, Ministry of Home Affairs, North Block, New Delhi.

2.The Secretary, Government of India, Ministry of Law and Justice, Shastri Bhawan, New Delhi.

3.The Hon'ble Chairman, Law Commission of India, Government of India, Hindustan Times House, K.G.Marg, New Delhi.

4.The Chief Election Commissioner, Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi.

5.The Chief Election Officer (CEO), Tamilnadu, Fort St. George, Secretariat, Chennai.

The Hon'ble Chief Justice and M.M.Sundresh, J.

(sra) W.P.No.14700 of 2016 21.04.2016