REGENT COMPUTRONICS PVT. LTD.

S. RAMACHANDRAN Appellant

V/S

E.V. Velu Respondents

Referred Judgements :-

D.P. SHARMA V. COMMISSIONER AND RETURNING OFFICER AND OTHERS [REFERRED TO]
NANI GOPAL SWAMI V. ABDUL HAMID CHOUDHURY AND ANOTHER [REFERRED TO]
K.N.NAGE GOWDA V. D.C.THAMMANNA AND OTHERS [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
NIHAL SINGH VS. RAO BIRENDRA SINGH [REFERRED TO]
OM PRABHA JAIN VS. CHARAN DASS [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
R NARAYANAN VS. S SEMMALAI [REFERRED TO]
DAULAT RAM CHAUHAN VS. ANAND SHARMA [REFERRED TO]
SURINDER SINGH VS. HARDIAL SINGH [REFERRED TO]
S HARCHARAN SINGH VS. S SAJJAN SINGH [REFERRED TO]
P K K SHAMSUDEEN VS. K A M MAPPILLAI MOHTNDEEN [REFERRED TO]
U S SASIDHARAN VS. K KARUNAKARAN [REFERRED TO]
SATYANARAIN DUDHANI VS. UDAY KUMAR SINGH [REFERRED TO]
QUAMARUL ISLAM VS. S K KANTA [REFERRED TO]
GAJANAN KRISHNAJI BAPAT VS. DATTAJI RAGHOBAJI MEGHE [REFERRED TO]
L R SHIVARAMAGOWDA VS. T M CHANDRASHEKAR [REFERRED TO]
VADIVELU VS. SUNDARAM [REFERRED TO]
V S ACHUTHANANDAN VS. P J FRANCIS [REFERRED TO]
MAHENDRA PAL VS. RAM DASS MALANGER [REFERRED TO]
HARSH KUMAR VS. BHAGWAN SAHAI RAWAT [REFERRED TO]
M CHINNASAMY VS. K C PALANISAMY [REFERRED TO]
BALDEV SINGH MANN VS. SURJIT SINGH DHIMAN [REFERRED TO]
JOSEPH M PUTHUSSERY VS. T S JOHN [REFERRED TO]
RAMDAYAL PRABHAKAR VS. MAHENDRA BAUDH AND TWELVE [REFERRED TO]
BABU RAO VS. BASAVARAJ [REFERRED TO]
JAI NANDAN SINGH VS. SHANKAR DAYAL SINGH [REFERRED TO]
ARIKALA NARASA REDDY VS. VENKATA RAM REDDY REDDYGARI [REFERRED TO]

JUDGEMENT

(1.) THE Petitioner has preferred the present Election Petition before this Court seeking for a declaration that the election of the Returned Candidate, viz., E.V.Velu, the 1st Respondent herein from No.63, Tiruvannamalai Assembly Constituency, Tamil Nadu, in the Election held on 13.04.2011 (in which results were declared on 13.05.2011) as void. Also, he has sought for the relief for passing of an order by this Court in ordering Re -poll for the whole of No.63, Tiruvannamalai Assembly Constituency or inter alia order re -poll in Polling Station Nos.17, 20, 39, 41, 57, 61, 62, 69, 75, 88, 93, 98, 99, 104, 112, 135, 159, 166 -A, 182, 187, 191, 204, 209, 215, 222 and 224. Moreover, he has also prayed for the relief of declaration to the effect that he was duly elected from No.63, Tiruvannamalai Assembly Constituency in the Election held on 13.04.2011 (in which results were declared on 13.05.2011 and to direct the 1st Respondent to pay costs.

(2.) THE Long and Germane Facts of the Election Petition:

(3.) RESUME of the 1st Respondent's Counter:

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S. RAMACHANDRAN Vs. E.V. VELU & OTHERS

Referred Judgements :-

JUDGEMENT

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