LAWS(MAD)-2018-4-744

R SAKKRAPANI Vs. SECRETARY TAMIL NADU LEGISLATIVE ASSEMBLY

Decided On April 27, 2018
R Sakkrapani Appellant
V/S
SECRETARY TAMIL NADU LEGISLATIVE ASSEMBLY Respondents

JUDGEMENT

(1.) The writ petition being W.P.No.26017 of 2017 has been filed seeking disqualification of 11 MLAs, being respondent Nos.3 to 13, of the All India Anna Dravida Munnetra Kazhagam Party under Paragraph2(1)(b) of the Tenth Schedule of the Constitution of India read with Tamil Nadu Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986, for voting contrary to the direction issued by the Chief Government Whip on 18.02.2017.

(2.) In W.P.Nos.27853, 27855 and 27856 of 2017, the petitioners sought issuance of writ of mandamus directing the first respondent to consider and pass orders forthwith on the petition dated 20.03.2017 filed by the petitioners herein seeking to disqualify respondent Nos.2 and 3 in each of these petitions, under Paragraph 2(1)(b) of the Tenth Schedule of the Constitution of India read with Rule 6 of the Members of the Tamil Nadu Legislative Assembly (Disqualification on Ground of Defection) Rules, 1986, hereinafter referred to as "the Disqualification Rules".

(3.) In the writ petition, being W.P.No.27854 of 2017, the petitioner prayed for issuance of a writ of mandamus directing the first respondent to consider and pass orders forthwith on the petition dated 20.03.2017 filed by him seeking disqualification of respondent No.2 in this petition under Paragraph 2(1)(b) of the Tenth Schedule of the Constitution of India read with Rule 6 of the Disqualification Rules.