EDAPPADI K. PALANISWAMY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) .a. Crl.O.P.No.16343 of 2022 has been filed to set aside the proceedings of the 1st Respondent in RC.No.B1/3269/2022 dtd. 11/7/2022 under Sec. 145 Cr.P.C.

(2.) Crl.O.P.No.16343 of 2022 is filed by the former Chief Minister of Tamil Nadu Mr.Edappadi K. Palanisamy, claiming to be an Interim General Secretary of the AIADMK party. He referred as 'A' Party in the RDO proceedings. Crl.O.P.No.16485 of 2022 filed by Mr.O. Panneer Selvam, he was also former Chief Minister of Tamilnadu. He referred as 'B' Party. Since the disputes, issues, facts and circumstances involved in all the above three Crl.O.P.s are one and the same, all the three Crl.O.Ps are taken up for disposal by way of this Common Order.

(3.) The brief facts leading to filing these Crl.O.Ps as culled out from the petitions filed by 'A' party which are as follows: [The parties are referred herein as 'A' Party and 'B' Party, as referred in the impugned RDO Proceedings in RC.No.B1/3289/2022 dtd. 11/7/2022]