T SURESH Vs. J JAYALALITHA; K PADMARAJAN; K R RAMASAMY; P KUMARASAMY; E RAMADASS; M AHAMED SHAJAHAN; A VENKATESH; P MARIMUTHU; P PRAKASH; A NOOR MOHAMED; NAGOOR MEERAN PEER MOHAMED; R JAYAKUMAR; M VASANTHAKUMAR; M L RAVI; P PONRAJ; J JAYAKUMAR; P N SRIRAMACHANDRAN; A

JUDGEMENT

(1.) Selvi.J.Jayalalitha, the respondent No.1 is an elected candidate in the Elections held from R.K.Nagar Constituency to the Tamilnadu Legislative Assembly. Her election had been called in question before this Court by the petitioner, who was one of the candidates, who filed the nomination papers before the 31st respondent, for election in the same constituency, along with the Affidavit in Form-26, before the Returning Officer on 08.06.2015. The nomination was rejected by the 31st respondent, as defective, by his order dated 11.06.2015.

(2.) The brief material facts leading to the filing of the petition are as follows:

(3.) As per the procedure to participate in the Assembly Election, an independent candidate should get a minimum of 10 persons in the Constituency to propose his candidature and they must be eligible for voting in that Constituency.