R V JEYARAMAN Vs. DISTRICT COLLECTOR, MADURAI DISTRICT

JUDGEMENT

(1.) There are two sets of cases filed in all these writ petitions. One is with respect to the complaints which are pending before the Election Commission as well as appropriate authorities. The other set of cases come within the purview of 2514 objections/complaints as recorded in paragraph No.138 of the Division Bench order in W.P.No.7526 of 2018 etc., batch, dated 03.08.2018. The said set of complaints are with respect to further election to the post of President, Secretary etc., including the counting. Therefore, everything revolves around the order passed by the Division Bench of this Court and its effect.

(2.) The learned Additional Advocate General appearing for the respondents would submit that the order of the Division Bench has been complied with in letter and spirit.

(3.) On the contrary, the learned counsel appearing for the petitioners would submit that the specific direction issued by the Division Bench was violated. They also placed reliance upon some documents to show that notwithstanding the pendency of the complaints, the elections have been declared as if there was no complaint and therefore, it was brought within the ambit of paragraph No.153 of the Division Bench order.