K R RAMASWAMY @ TRAFFIC RAMASWAMY Vs. STATE OF TAMIL NADU; CHIEF ELECTION COMMISSIONER; CHIEF ELECTORAL OFFICER OF TAMIL NADU AND ORS

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner claims that he is the Founder and Chairman of Tamil Nadu Social Workers Organization and the organisation is rendering free service to the citizens of the country, mainly, for the people in the State of Tamil Nadu by way of protecting their valuable rights, enshrined in the Constitution of India and other laws. The petitioner would state that he has filed more than hundred and odd public interest litigations which enabled this court to deliver historic judgements in the important matters pertaining to public interests. The petitioner would further submit that he is one of the candidates contesting in the bye-election held on 27.06.2015 for R.K.Nagar Assembly Constituency and is contesting the election as an independent candidate. The Chief Minister of Tamil Nadu is also contesting the election as a candidate of AIADMK party. Admittedly, now the election is over and the counting is set to take place shortly.

(3.) The petitioner would further state that, on 22.06.2015, when the AIADMK candidate was engaged in canvassing the votes, the police officials had blocked the roads and also committed various illegalities and irregularities in blatant violation of the model code of conduct and erected barricades and also assisted the party men to erect very many digital flex banners and also to draw electricity energy directly from the live wires through the lamp posts without any authorisation or permission from the authorities concerned.