P SOODAMANI Vs. TAMIL NADU STATE

JUDGEMENT

(1.) Since the legal issue involved in all these writ petitions are identical, at the request made by the learned counsels appearing on either side, all these writ petitions were clubbed, heard together and disposed of by this common order. With the consent of both parties, all these writ petitions are taken up for final disposal.

(2.) All the three petitioners filed nominations for election to the post of Councilor of the Wards in the respondent local bodies. The petitioner in W.P.(MD) No.15151 of 2014 filed nomination for being elected to the post of the Seventh Ward Member of Muthukulathur Union, Ramanathapuram District. The petitioner in W.P.(MD) No.15290 of 2014 filed nomination for the post of the Ninth Ward Member of Dindigul Municipal Corporation. The petitioner in W.P.(MD) No.14999 of 2013 filed nomination for the post of 85th Ward Member of Madurai City Municipal Corporation.

(3.) The facts are not in dispute and therefore it would not be necessary to go into the schedule of the election, date of nominations, date of scrutiny etc. In all the three petitions, the nominations filed by the petitioners were withdrawn and consequently, the private respondents were declared as elected for the said post.