S.MANIKUMAR,J. - (1.) A.Vinayagam / petitioner, has filed the instant public interest litigation, praying for a writ of mandamus, directing the 1st respondent to consider and dispose of his representation dated 13.04.2017, within the stipulated time.
(2.) In W.P.No.5978 of 2017, the writ petitioner therein, has sought for a mandamus, directing the Chief Election Commissioner of India, Election Commission of India, Nirvasan Sadan, New Delhi, to dispose of the representation dated 04.07.2016 and a Hon'ble Division Bench vide order dated 10.03.2017, disposed of the writ petition, granting liberty to the petitioner therein to approach the authority concerned, who is dealing with delimitation, and submit a representation, with regard to his grievance and observed that it is open to the authority concerned to pass necessary orders, on the representation submitted by the petitioner in accordance with law, after calling for objections from the general public.
(3.) Respondent No.12, Zonal Officer XII, Corporation of Chennai, has filed a counter affidavit. Relevant portion of Para 4 of the counter reads as under. "I submit that the petitioner had sent a representation on 13.04.2017 based on the order of this Hon'ble Court in W.P.No.5978 of 2017 dated 10.03.2017 to the 1st respondent and also to the respondents 2 and 3 for including the Ullagaram Village, Alandur Taluk into the Alandur Assembly Constituency while delimitation of Assembly Constituencies was done, from the Sholinganallur Assembly Constituency. I submit that in so far as the Greater Chennai Corporation is concerned, we have no role in deciding the issue of including or excluding the areas from one Assembly Constituency to another and, therefore, the property Authorities are the Respondents 1 to 3." ;