LAWS(MAD)-2019-4-528

S.K.VELUCHAMY Vs. DISTRICT COLLECTOR

Decided On April 11, 2019
S.K.Veluchamy Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) Petitioner, party-in-person has submitted his nomination paper, for contesting, in Parliament of Theni Constituency, as an independent candidate, in the Lok Sabha Election, 2019.

(2.) Scrutiny of the nomination was taken up by the Returning Officer/District Collector, Theni Parliamentary Constituency, Theni, first respondent and rejected the nomination paper, on 27/3/2019, for the following reasons:-

(3.) Petitioner/Party-in-person submitted that the first respondent had received another nomination from an independent candidate after the prescribed time of 3.00 p.m.