K R RAMASWAMY Vs. CHIEF ELECTION COMMISSIONER OF INDIA; RAJESH LAKHANI, CHIEF ELECTROL OFFICER, TAMIL NADU; REGIONAL DIRECTOR, RESERVE BANK OF INDIA, RAJAJI SALAI; REGIONAL SPECIAL DIRECTOR, ENFORCEMENT DIRECTORATE; CHIEF SECRETARY, GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) The prayer in the Writ Petition is to issue a Writ of Mandamus, directing the respondents to consider and pass appropriate orders on the representations of the petitioner dated 15.05.2016 and 16.05.2016.

(2.) The Writ Petition is filed by the party-in-person alleging that the Tamil Nadu State Legislative Assembly Election was announced by the respondents 1 and 2; that as per the statement of the second respondent about Rs.100 Crores of unaccounted money was seized in Tamil Nadu and above 50% of the amount was unclaimed and in this regard several cases were registered by the Tamil Nadu Police based on the complaint by the second respondent; that the Assembly Elections for Aravankurichi and Tanjore have been postponed for the reason of distribution of huge amount by the political parties to the voters for getting votes and huge money was seized from the political parties; and that, on 14.05.2016, a sum of Rs.570 Crores was seized, at Check Post in Tirupur, which was transported in three containers, as they were transported without necessary documents.

(3.) It is further alleged that though the State Bank of India Main Branch, Coimbatore claimed that the seized amount belongs to them, since they did not follow the Rules laid down by the third respondent / Reserve Bank of India, public and all political parties suspect that the amount involves in the Tamil Nadu State Legislative Assembly Election. Since the third and fourth respondents did not enquire and give their report to the second respondent, the petitioner sent a representation dated 15.05.2016 for proper enquiry by the second respondent and also requested the respondents 1 and 2 not to announce results in Tamil Nadu State Assembly Election held on 16.05.2016. Since no order was passed on his representations, the petitioner/party-in-person has come up with the Writ Petition.