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A cluster of senior lawyers are arguing in front of the Delhi High Court with the objective of finding a solution to the “bitter political feud” between two factions of Tamil Nadu’s ruling party, the ALL INDIA ANNA DRAVIDA MUNNETRA KAZHAGAM (AIADMK). Since the death of J Jayalalitha, there have been constant fights between the two prominent factions within the party. Presently, there are two factions which are up against each other and are laying claim over Jayalalitha’s legacy.
Out of both the factions, one is led by Jayalalitha’s former associate and close friend Sasikala and her nephew TTV Dinakaran while the other one is led by current Tamil Nadu Chief Minister E Palaniswami and Deputy CM O Panneerselvam. The other faction is also referred as OPS-EPS faction. In March last year, election commission erased the traditional “two leaves” symbol of the party and had allotted new symbols to both factions simultaneously. However according to the sources, the groups led by EPS and OPS merged and become one faction, the election commission allotted them “two leaves” symbol. To which, TTV Dinakaran faction approached Delhi High Court against the said decision of the election commission and have hence claimed that it was real AIADMK. It was also further alleged that the order was biased.
December last year, TTV Dinakaran faction was allotted “pressure cooker” symbol by the election commission to contest R K Nagar bypoll which was won by them with a large margin.
Towards the recent updates, Delhi High Court single Judge Bench of Justice Rekha Palli has heard the arguments as put forth by both the sides. At the end of the session, TTV Dinakaran faction has prayed that a name and a symbol be allotted to it temporarily till the petition, which claims that the faction is real AIADMK, is decided by the court.
Kapil Sibal, appearing from TTV Dinakaran side, stated that they have won the by poll elections on the “pressure cooker” symbol and that “allotment of the same would not affect the other faction”. He has suggested four names to the court that could be adopted by the Dinakaran faction.
According to Senior Counsel Abhishek Manu Singhvi without a symbol, the means of identification will be denied to them. Appearing from OPS-EPS faction, Senior Advocate CS Vaidyanathan stated that law doesn’t allow a convict to contest an election. He further added to it by stating that the purpose behind this rule is to discourage criminals from entering politics. On Friday, Senior Advocate Mukul Rohtagi, argued that “court was not appropriate forum for the case”.
Arguments will continue on Monday.
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