(1.) Original Application Nos.1052 and 1053 of 2017 have been filed by the respondent in Election Petition No.13 of 2006 seeking to strike off paragraphs 8 to 18 in the Election Petition and also to reject the Election Petition.
(2.) Election Petition No.13 of 2016 has been filed by the petitioner therein seeking to declare that the election of the respondent from No.128, Oddanchatram Legislative Assembly Constituency held on 16.5.2016, in which result was declared on 19.05.2016, as void.
(3.) Originally the Election Petition was filed against four respondents by arraying Mr.R.Sakkarapani as first respondent and the Chief Election Commissioner, New Delhi; District Election Officer and Collector, Dindigul District and Returning Officer and Assistant Commissioner (Excise), Oddanchatram Legislative Assembly Constituency as respondents 2 to 4 respectively. Later, by an order dated 17.07.2017 passed in O.A.Nos.2, 20 and 21 of 2016, the respondents 2 to 4 were struck off from the array of respondents. Now, there is only one respondent in the Election Petition i.e., the returned candidate.
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