A PARI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Mr.A.Pari, Party-in-Person, has filed the instant writ petition, for a Mandamus, directing the Returning Officer of Dindigul Constituency, the 3rd respondent herein, to reject the Nomination Form 26 and affidavit filed by the candidate Mr.Manzoor Alikhan, aged 57, son of Abdul Salam, a resident of 113, West Periarpathai, Choolaimedu, Chennai, to contest in the ensuing Lok Sabha Election, to be held on 18.04.2019.

(2.) Supporting the prayer sought for, Mr.A.Pari, Party-in-Person, has submitted that Cine Actor, Manzoor Alikhan, has submitted his nomination to contest in Dindigul Parliamentary Constituency, for the election to be held on 18.04.2019. According to the Party-in-Person, Cine Actor, Mansoor Alikhan, has given false details in his affidavit submitted to the Election Officer. Before the learned Additional District and Sessions Judge, Fast Tract Court No.IV, Chennai, the contestant has filed an affidavit, stating that his age as 57, whereas, in the affidavit filed before the Election Authorities, he has stated his age as 56.

(3.) Before the Election Authorities, the contestant, has concealed the registration of Crime No.2915/2017, under Sections 144(47), 420, 468, 471 and 506 IPC and obtained bail in the said case, by concealing materials. According to him, the contestant, in his declaration, has mentioned a property belongs to him. He has put up a construction of 5660 sq.feet., whereas, he has declared the extent of construction only as 2830 sq.feet.