M.APPAVU Vs. I.S.INBADURAI

JUDGEMENT

(1.) Heard Mr.A.E.Ravichandran, Learned Counsel for the Election Petitioner and Mr.N.C.Ashok Kumar, Learned Counsel for the 1st respondent. For the respondents 9 to 12, there was no representation.

(2.) In continuation of the earlier order passed by this Court in E.P.No. 2 of 2016, dtd. 1/10/2019, this Court passes the following order to give logical end to the litigation that has been pending for almost a decade.

(3.) The term 'unfortunate' may not be an adequate expression to describe the present case since in view of this Court, a grave mockery of justice, under the guise of dispensing justice been committed to the people of India, particularly the voters of No.228 Radhapuram Assembly Constituency, Tirunelveli District, who were forced to bear a person as their Assembly representative though he is not duly elected.