VANATHI SRINIVASAN Vs. CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) The Petitioner who is the practicing advocate, has filed this writ petition for issuance of writ of Mandamus to direct the second Respondent, the Returning Officer of Mylapore Constituency, to reexamine the nomination papers of the third Respondent and reject the same, if the affidavit submitted by the third Respondent did not disclose full and correct information with regard to the assets of the third Respondent and his spouse.

(2.) The facts of the case lie in a narrow campus.

(3.) Heard the learned Counsels appearing for the parties.