DRAVIDA MUNNETRA KAZHAGAM Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) This miscellaneous petition is filed to reopen the writ petition, wherein an order was passed by the Hon'ble First Bench on 21.11.2017, disposing the same as infructuous.

(2.) The petitioner herein as the writ petitioner filed the said writ petition for a mandamus as follows: To direct the respondents to carry out purification of voters lists lists of the No.11, Dr.Radhakrishnan Nagar Assembly Constituency on the basis of which the by-election is to be conducted by deleting "Double Entries", Absent," "Multiple Entries", "Shifted", "Multiple voters with same voter identification numbers", "Dead" voters, etc., in respect of No.11, Dr. Radhakrishnan Nagar Assembly Constituency , by constituting a special team under the first respondent before conducting the by-election to the said Assembly Constituency.

(3.) The grievance of the petitioner in the writ petition was that in respect of No.11, Dr. Radhakrishnan Nagar Assembly Constituency, there were various discrepancies/errors such as "Double Entries", Multiple Entries", "Multiple voters with same voter identification numbers", "non-deletion of shifted voters" (Which are not deleted) "non-deletion of dead voters", which was published on 05.01.2017 along with Supplementary List I followed by the Supplementary List published on 23.03.2017.