TAMILISAI SOUNDARARAJAN Vs. KANIMOZHI

JUDGEMENT

(1.) The relief sought for in the present original application is to permit the petitioner to withdraw the election Petition No. 5 of 2019, challenging the election of the first respondent from the Thoothukudi Parliamentary Constituency.

(2.) This Court passed an order on 14.10.2019 and the same reads as under:-

(3.) Pursuant to the orders of this Court, cited supra, the Government Gazette publications were made on 23.10.2019 and thereafter, the petitioner effected paper publication in 'Dina Thanthi (Nellai Edition)' newspaper on 04.11.2019 and in 'Times of India (Madurai Edition)' newspaper on 04.11.2019.