BABU Vs. TAMIL NADU STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) This Writ Petition is sought to be filed for issuance of a Writ of Mandamus, directing the respondents 1 & 2 to direct the respondents 3 & 4 to provide sufficient police protection and videograph the entire vote counting process and to permit all the candidates and their respective representatives to witness the entire vote counting process which is scheduled to be held on 02.01. 2020 as far as Karur District is concerned and ensure the fair and transparent manner in the upcoming Panchayat Elections in Karur District which is scheduled to be held on 27. 12. 2019 and 30. 12. 2019.

(2.) The matter is listed today before us under the caption "For Maintainability".

(3.) The learned Senior Counsel appearing for the Respondents 1 and 2 has submitted that the writ petition, which is in SR stage, itself is not maintainable and a batch of Writ Petitions filed by certain individuals has been listed before a learned Single Judge (Justice V. Parthiban) for hearing today. It is further submitted by the learned Senior Counsel that the particular sentence, viz. , "thf;Fr;rPl;Lfis ikag;gLj;jp gjpt[ bra;af;TlhJ" as found incorporated in Paragraph No. 3 of the Circular dated 26. 12. 2019 issued in Na. Ka. No. 1548/2019/nj/bgh1, is going to be deleted and consequently, the entire counting process will be videographed.