V. ANBAZHAGAN Vs. A. LASER

JUDGEMENT

(1.) This petition is filed by the petitioner under Section 80(A), 100(1) (a) and Section 97 and 101 of the Representation of the People Act, 1951 mainly as against the first respondent Mr.A. Laser to declare his election in respect of No.199 Periakulam (Scheduled Caste Assembly Constituency) held on 13.4.2011 for which the results were declared on 13.5.2011 as null and void and declare the petitioner as duly elected for the said constituency in the said election.

(2.) The first respondent has resisted the Election Petition by filing his counter affidavit.

(3.) Based on the pleadings of the parties concerned, necessary issues have been formulated by this Court and thereafter, the election petitioner was examined in chief as P.W.1. During the course of his examination, Exs.P.1 to P.16 were marked. Prior to his cross examination, the learned Senior Counsel M/s.R. Vaigai has come forward with a memorandum, dated 11.4.2016 stating that in view of the Notification No.ECI/PN/16/2016, dated 4.3.2016, issued by the Election Commission of India, the present election petition has become purely academic and might be dismissed as infructuous.