K.Venkatachalapathy @ Kutty vs The Union Of India
2025 Latest Caselaw 7995 Mad

Madras High Court

K.Venkatachalapathy @ Kutty vs The Union Of India on 23 October, 2025

                                                                                                   WP No.38371 of 2025

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED: 23.10.2025

                                                                 CORAM

                                    THE HON'BLE MR.MANINDRA MOHAN SHRIVASTAVA,
                                                           CHIEF JUSTICE
                                                                    AND
                                           THE HON'BLE MR.JUSTICE G.ARUL MURUGAN
                                                      WP No.38371 of 2025

                     K.Venkatachalapathy @ Kutty                                            : Petitioner

                                  versus

                     1.The Union of India,
                       Represented by its Secretary to Government,
                       Ministry of Home Affairs,
                       North Block, Central Secretariat,
                       New Delhi- 110001.

                     2.The Union of India
                       Through its Secretary to Government,
                       Ministry of Law and Justice,
                       North Block New Delhi-110001

                     3.Election Commission of India,
                       Through its Commissioner,
                       Nirvachan Sadan, Ashoka Road,
                       New Delhi-110001.

                     4.The Registrar General,
                       High Court of Madras,
                       High Ct Rd, Pariy’s Corner, George Town,
                       Chennai, Tamilnadu-600014.                                           : Respondents


                     Prayer: Petition filed under Article 226 of the Constitution of India for

                     Page 1 of 4




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                                                                                             WP No.38371 of 2025

                     issuance of a Writ of Mandamus directing the respondents to take
                     immediate and effective measures to ensure strict compliance with the
                     mandate under Section 86(7) of the Representation of People Act,
                     1951, by providing for expeditious disposal of election petitions within
                     the statutorily envisaged period of six months in the light of the
                     judgment passed by the Honble Apex court in Mohd. Akbar V. Ashok
                     Sahu &Ors., (2015) 14 SCC 519.


                     For Petitioner                  :         Mr.Ravi Prakash,
                                                               for Mr.V.R.Shanmuganathan

                     For Respondents                 :         Mr.A.Kumaraguru,
                                                               Senior Panel Counsel,
                                                               for respondents 1 and 2

                                                               Mr.Nirajan Rajagopalan,
                                                               for M/s.G.R.Associates,
                                                               for respondent No.3

                                                               Mr.B.Vijay,
                                                               for respondent No.4


                                                                   ORDER

(Order of the Court was made by the Hon'ble Chief Justice)

The relief sought in this petition is for the issuance of a direction

for expeditious disposal of the election petitions pending in the High

Court on judicial side. Such a direction cannot be issued.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 12:56:50 pm )

2. We are therefore not inclined to proceed further in the matter.

The petition stands closed. There will be no order as to costs.

Consequently, WMP No.42907 of 2025 is closed.

(MANINDRA MOHAN SHRIVASTAVA, CJ.) (G.ARUL MURUGAN, J.) 23.10.2025

Index : Yes/No Neutral Citation : Yes/No tar

To

1.The Secretary to Government, Ministry of Home Affairs, North Block, Central Secretariat, New Delhi- 110001.

2.The Secretary to Government, Ministry of Law and Justice, North Block New Delhi-110001

3.The Commissioner, Election Commission of India, Nirvachan Sadan, Ashoka Road, New Delhi-110001.

4.The Registrar General, High Court of Madras, High Ct Rd, Pariy’s Corner, George Town, Chennai, Tamilnadu-600014.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 12:56:50 pm )

THE HON'BLE CHIEF JUSTICE AND G.ARUL MURUGAN, J.

(tar)

23.10.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 25/10/2025 12:56:50 pm )