A.C.SHANMUGAM Vs. UNION OF INDIA

JUDGEMENT

(1.) W.P.No.11977 of 2019 is filed by Mr.A.C.Shanmugam, seeking for a writ of Certiorarified Mandamus, to quash the records, comprised in the notification bearing reference number S.O. 1609(E) and F.No.H- 11024/1/2019-Leg-II, dated 16.04.2019, issued by the 1st respondent, which has effectively directed countermanding/cancellation of the parliamentary constituency on 18.04.2019 and consequently, direct to the respondents to proceed with the conduct of the Parliamentary/Lok Sabha elections for the Vellore Parliamentary Constituency as scheduled on 18.04.2019.

(2.) Prayer in W.P.No.11978 of 2019, filed by an independent candidate, Mr.K.Sugumar, is also for the same relief.

(3.) As both the writ petitions are filed for the same relief, prayer with averments and submissions in common, they are taken up together and disposed of by a common order.