B JEGANATHAN, ADVOCATE S/O LATE THIRU M BALUSAMY Vs. CHIEF ELECTION COMMISSIONER ELECTION COMMISSION OF INDIA; CHIEF ELECTION OFFICER AND DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) Since, in these two writ petitions common question of law and facts have been raised, they had been heard and disposed of by this common order.

(2.) In W.P. No. 8289 of 2011 the Petitioner has prayed for the issuance of a Writ of Declaration declaring the instructions dated 07.02.2011 issued by the 1st Respondent in his Letter No. 76/instructions/2011 as ultra virus to the Constitution of India.

(3.) In W.P. No. 8290 of 2011 the Petitioner has prayed for the issuance of a Writ of Mandamus forbearing the Respondents 1 to 3 from implementing Instruction Nos. 4.6.1 to 4.7.5 issued by the 1st Respondent dated 07.02.2011 in his Letter No. 76/Instructions/2011.