KU. KA. SELVAM Vs. R. SELVAM AND ORS.

JUDGEMENT

(1.) The Election Commission of India issued notification to hold General Elections 2016 to the Tamil Nadu Legislative Assembly. The following Election schedule was announced by the Election Commission of India.

(2.) The second respondent in the Election petition has filed the present application in O.A.No.645 of 2017 to reject the Election petition. O.A.No.1219 of 2017 has been filed by the Election petitioner/first respondent herein for amendment in the Verification portion in the Election petition.

(3.) The present application viz., O.A.No.645 of 2017 has been filed under Order XIV Rule 8 of the Original Side Rules of this court r/w Order VII Rule 11 C.P.C. to reject the Election Petition No.4 of 2016 by stating that the properties referred to above were purchased by Sri Jaya Educational Trust. According to the applicant, the property has been purchased in the name of Jaya Educational Trust represented by its Chairman Mr.Ku.Ka.Selvam. The said Trust is a public trust assessed by the Income Tax Department on its own capacity.