A. MUTHURAMALINGAM Vs. TAMILISAI SOUNDARARAJAN

JUDGEMENT

(1.) The Original Application in O.A. No. 996 of 2019 is filed under Order XIV Rule 8 of the Original Side Rules read with Section 110(3)(c) of The Representation of the People Act, 1951, for the relief that why the applicant/petitioner Mr. A. Muthuramalingam should not be substituted in the place of original applicant, who filed the petition in Election Petition No. 5 of 2019.

(2.) The applicant/petitioner states that the election to the Thoothukudi Parliamentary Constituency was held on 18.04.2019. The applicant/petitioner had cast his vote in the said Election held on 18.04.2019. In the said Election, respondents 1 and 2, namely, Mrs. Tamilisai Soundararajan and Mrs. Kanimozhi contested the election on behalf of two major political parties. The results were declared on 23.05.2019 and the second respondent, namely, Mrs. Kanimozhi was declared as an elected candidate for the Thoothukudi Parliamentary Constituency.

(3.) The applicant/petitioner states that he had taken keen interest in observing the election campaign and in the electoral process. The applicant/petitioner came to know through news paper reports that the first respondent, namely, Mrs. Tamilisai Soundararajan had filed Election Petition No. 5 of 2019 to declare the election of the second respondent as void. The applicant/petitioner also came to know that the first respondent was appointed as Governor of Telangana and had chosen to withdraw the Election Petition from the High Court.