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The Madras High Court Justice M.Sathyanarayanan upheld the decision of Tamil Nadu Assembly Speaker to disqualify 18 MLAs of AIADMK .The Justice was appointed by the Supreme Court to decide the issue following the split verdict delivered by a Division Bench of the HC.
Chief Justice Indira Banerjee upheld the speaker’s decision, Justice M.Sundar disagreed .The matter will be heard now by a third judge nominated by Justice Huluvadi G.Ramesh.Till the decision of the third judge no floor test will be done in the house
The MLAs had been disqualified on 18 September, 2017 by the speaker,P.Dhanapal exercising his powers under the Tenth Schedule of the Constitution of India and the Tamil Nadu Legislative Assembly (Disqualification on ground of defection) Rules, 1986.
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