J.JAYALALITHAA Vs. C.KUPPUSAMY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal by special leave is directed against the judgment and order passed by the High Court of Judicature at Madras in Writ Petition No. 12996 of 2002 with W.P.M.P. Nos.17487 of 2002 and 1168 of 2007 dated 13.06.2007.

(3.) It is essential to briefly outlay the facts that led to this appeal before us. The lis relates to the Legislative Assembly Elections held in the year 2001 for the State of Tamil Nadu. The Appellant had proposed to contest as a candidate and filed her nomination forms in 4 Assembly Constituencies viz. Krishnagiri, Andipatti, Bhuvanagiri and Padukottai on 16.04.2001, 18.04.2001, 23.04.2001 and 23.04.2001, respectively. Therein, with each nomination form, she had given a declaration that she had not been and would not be nominated as a candidate at the said elections from more than two Assembly Constituencies. However, she was disqualified to contest the elections on the ground of her conviction in a criminal case under the Prevention of Corruption Act, 1988.