P.KALIAMMAL Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) A Party candidate of Naam Tamilar Katchi for No.2 Chennai North Parliamentary Constituency allotted with a symbol "Sugarcane Farmer" has filed the instant writ petition, for a mandamus to consider her representation dtd. 3/4/2019, to specifically, direct the Returning Officer, No.2, Chennai North Parliamentary Constituency and Regional Deputy Commissioner North, Greater Chennai Corporation, Chennai, the 3rd respondent, to print the symbol, evenly on par with other symbol.

(2.) According to the petitioner, symbol 'Sugarcane Farmer' alloted to Naam Tamilar Katchi is vague, blurred, tone of ink is not bright, so as to enable the voters to realise the new symbol allotted to the said party and that the same has caused injustice, to the said party and therefore, the petitioner was constrained to send a representation dtd. 3/4/2019 to the Returning Officer, No.2, Chennai North Parliamentary Constituency and Regional Deputy Commissioner North, Greater Chennai Corporation, Chennai, the 3rd respondent, requesting him to print, the said symbol allotted to the party, on par, with other symbols. Contending inter alia that the said representation has not been disposed of, instant writ petition is filed for the relief, stated supra.

(3.) Mr.Niranjan Rajagopalan, learned counsel for the Election Commission of India, who takes notice on behalf of respondents 1 to 3, submitted that preparation and printing of ballot papers are already over and the representation is devoid of merits.