M.Sathyaseelan vs The Chief Electoral Officer
2026 Latest Caselaw 2631 Mad

Madras High Court

M.Sathyaseelan vs The Chief Electoral Officer on 20 May, 2026

Author: G. R. Swaminathan

Bench: G. R. Swaminathan

                                                                     WP No. 19448 of 2026


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                              DATED: 20-05-2026
                                                    CORAM
                                  THE HON'BLE MR JUSTICE G. R. SWAMINATHAN
                                                     AND
                           THE HON'BLE MR.JUSTICE V. LAKSHMINARAYANAN
                                              WP No. 19448 of 2026
                M.Sathyaseelan
                S/o Late Mr. V. Muthiyalu,
                House No.1, 1st Street, Malaganandapuram,
                Zameen Pallavaram,
                Chennai -600 043,
                Tamil Nadu.
                                                                       ..Petitioner(s)
                                                      Vs
                1. The Chief Electoral officer
                   Tamil Nadu,
                   Secretariat, Fort St. George,
                   Chennai - 600009.
                2. The District Election Officer/
                   District Collector,
                   Chengalpattu District,
                   Collectorate, GST Road,
                   Chengalpattu - 603001.

                3. The Electoral Registration Officer (ERO),
                   Revenue Divisional Officer,
                   GST Road West Tambaram,
                   Chennai - 600045.

                4. The Chief Election Commissioner,
                   Election Commission of India,
                   Nirvachan Sadan,
                   New Delhi -110001.

                5. Mrs. Nishanthi,
                   D/o Late Mr. V. Madhibalan,
                   No.20 Small Street,
                   Zameen Royapettai,

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                                                                             WP No. 19448 of 2026


                     Tambaram Taluk,
                     Chennai - 600 044.

                6. Mrs. Brindha,
                   D/o Late Mr. V. Madhibalan,
                   No.20 Small Street,
                   Zameen Royapettai,
                   Tambaram Taluk,
                   Chennai - 600 044.

                7. Mr. Padmini,
                   W/o Late Mr. V. Parthiban,
                   No.21 Small Street,
                   Zameen Royapettai,
                   Tambaram Taluk,
                   Chennai - 600 044.

                8. Mr. Sudhakar,
                   S/o V. Subhramani,
                   No.14/6, 1st Cross Street,
                   Ganesh Nagar,
                   Madipakkam,
                   Chennai -600091.

                9. Mrs. Sherin,
                   W/o Mr. S.H. Sharfuddin,
                   New No.45, Rosary Church Street,
                   Santhome,
                   Chennai -600004.

                10.A. Ramamurthy,
                   No.2, 7th Cross Street,
                   New Colony Chromepet,
                   Chennai -600044.

                                                                             ..Respondent(s)

                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
                for issuance of a Writ of Mandamus to direct the 4th Respondent i.e. Election
                Commission of India to appoint an competent official instead of 3rd Respondent
                to conduct an detailed enquiry and to verify the fake/forged EPIC cards bearing

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                                                                                   WP No. 19448 of 2026


                numbers           TN/03/019/0441908,   TN/03/019/0441909,       RTO0087734,        and
                DBL2225423 as mentioned and on the basis of the Petitioners complaint dated
                07/11/2025 to the 4th Respondent herein, 22/12/2025 dated representation to the
                2nd Respondent herein and 22/12/2025 dated representation to the 4th
                Respondent herein the Election Commission of India within the stipulated time
                and period as this Honble court may deem fit and proper in the interest of
                justice and equity.


                              For Petitioner(s):        Mr.C.S.Jeyaprakaash
                              For Respondent(s):        Mr.Niranjan Rajagopalan for R1 to R4

                                                        ORDER

(Order of the Court was made by G.R.Swaminathan J.)

Mr.Niranjan Rajagopalan, learned counsel, takes notice for the

Respondents 1 to 4.

2. For getting instructions, post this case on 27.05.2026.

(G.R.S.,J.) (V.L.N.,J.) 20-05-2026 GV/MSR

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G.R.SWAMINATHAN J.

AND V.LAKSHMINARAYANAN J.

GV/MSR To

1. The Chief Electoral officer Tamil Nadu, Secretariat, Fort St. George, Chennai - 600009.

2. The District Election Officer/ District Collector, Chengalpattu District, Collectorate, GST Road, Chengalpattu - 603001.

3. The Electoral Registration Officer (ERO), Revenue Divisional Officer, GST Road West Tambaram, Chennai - 600045.

4. The Chief Election Commissioner, Election Commission of India, Nirvachan Sadan, New Delhi -110001.

20-05-2026

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