P MANIVANNAN Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) HEARD Mr. A.M. Rahamath Ali, for M/s.V.Meenakshisundaram, learned counsel appearing for the petitioner and Mr. G. Rajagopalan, learned Senior Counsel for M/s. G.R.Associates, learned counsel appearing for the respondents.

(2.) THE petitioner has filed this writ petition for a direction to the respondents to conduct a re-poll for Uppalam Assembly Constituency in Puducherry State on a day to be notified as per the direction of this Court in view of the irregularity committed in the General Election-2011 held for the said Uppalam Constituency on 13.4.2011.

(3.) WE have heard the learned counsel for the parties.