N. CHITARASU Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) Mr.Niranjan Rajagopal, learned Standing counsel accepts notice on behalf of respondents.

(3.) The petitioner, in the affidavit filed in support of this writ petition would aver among other things that he is the District Secretary of Chennai West District of Dravida Munnetra Kazhagam [in short ''DMK''] which is a registered and recognised political party by the Election Commission of India [ECI] the 1 st respondent herein. The petitioner would further aver that he is the duly appointed Booth Level Agent-1 [in short ''BLA-1''] of the said Party for Chepauk, Triplicane, Thousand Lights and Anna Nagar Assembly Constituencies.