A.M.KHANWILKAR, J. - (1.)This application for directions has been filed by respondent No.1 - T.T.V. Dhinakaran (for short, "TTVD"), in the disposed of special leave petition in view of the liberty granted by this Court in terms of the order dated 28th March, 2018.
(2.)The captioned special leave petition was filed against the judgment and order dated 9th March, 2018 passed by the Single Judge of the High Court of Delhi at New Delhi in C.M. No.2994/2018 in Writ Petition (Civil) No.10728 of 2017. That writ petition has been filed by respondent No.1 - TTVD to assail the decision of the Election Commission of India (for short, "ECI") dated 23rd November, 2017 - whereby ECI had accepted the claim of respondent Nos.4 to 6 (namely, E. Madhusudhanan, O. Pannerselvam and Thiru. Semmalai) and the SLP petitioner -Edapaddi K. Palaniswami (for short, "EKP") that the group led by respondent No.4 - E. Madhusudhanan (for short, "EM") was entitled to use the name of the original registered and recognized state political party in the State of Tamil Nadu and Puducherry, namely, "All India Anna Dravida Munnetra Kazhagam" (for short "AIADMK") and its reserved symbol "Two Leaves"; and rejected the claim of respondent No.1 - TTVD and respondent No.3 - V.K. Sasikala (for short, "VKS") that the group led by VKS was the real group and was entitled to the use of name and symbol of the party AIADMK. The writ petition challenging the said decision of ECI on diverse grounds is still pending before the Delhi High Court.
(3.)During the pendency of the writ petition, as elections in the State of Tamil Nadu were announced and respondent No. 1 and the group of which he was a member, wanted to contest the elections, they moved an interim application before the High Court, being C.M. No.2994/2018 in the pending writ petition and prayed for the following reliefs:
"PRAYER

In view of the aforesaid it is most respectfully prayed that this Hon'ble Court may kindly be pleased to:

a. Issue a direction to the respondents to permit the group led by the petitioner and the Respondent No.6 to use a suitable name for carrying out its political activities, during the pendency of the present Writ Petition;

b. Issue a direction to the respondents, permitting/allocating the group led by the Petitioner herein and the Respondent No.6 to use the symbol of "Pressure Cooker" for the purpose of Local Bodies Elections likely to be held in April 2018 or any other election, during the pendency of the present Writ Petitions.

c. Pass such further order(s) as it may deem fit and facts and circumstances of the case."