M. KARTHIKEYAN Vs. ELECTION COMMISSION OF INDIA REP. BY ITS SECRETARY NIRVACHAN SADAN, THE CHIEF ELECTORAL OFFICER OF TAMIL NADU PUBLIC ELECTIONS DEPARTMENT AND THE RETURNING OFFICER TIRUPPUR PARLIAMENT CONSTITUENCY

JUDGEMENT

(1.) THIS writ petition at the instance of an office bearer of a political organization seeks a writ of mandamus directing the respondents to hold re -poll in all the nine booths bearing Nos. 218 to 225 and 231, Chinnaswamy Ammal School, Kongu Main Road forming part of Thirupur Parliamentary Constituency.

(2.) ACCORDING to the petitioner, on the date of polling, the Deputy Commissioner of Police, Tirupur along with other policemen closed the polling booths at 5.15 p.m. on 24 April 2014. The police prevented the voters from entering the poling booths to cast their votes. Because of this illegal action many of the voters failed to cast their votes.

(3.) WE have heard the learned counsel for the petitioner and the learned Senior Counsel for the Election Commission of India.