SYED IBRAHIM Vs. TAMIL NADU STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) The writ petition has been filed to refrain respondents 1, 2, 5 and 8 from restricting the petitioner to campaign for elections all through the area of 95th Ward in Coimbatore Corporation for the elections scheduled on 19/2/2022.

(2.) Learned counsel for the petitioner submits that the police and other officers are restraining the petitioner from going for the election campaign all through the area of 95th Ward in the Coimbatore Corporation and thereby his fundamental right guaranteed under Article 21 of the Constitution is infringed. A direction may, accordingly, be issued on the respondents to refrain themselves from restricting the petitioner from campaigning in the area of 95th Ward of Coimbatore Corporation.

(3.) When the writ petition was heard on 14/2/2022, learned Advocate General informed that the petitioner was entering a sensitive area of Ward No.95 and there was not only fear of disturbance of law and order, but even threat to the petitioner. Thus, an order was issued on 5/2/2022 with a copy to the petitioner that when petitioner wants to enter the sensitive area, prior information to the authorities may be given. The petitioner tried to take law into his hands, thus, a criminal case was registered. It was against the other party also in view of the conflict between two groups/persons.