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Madras HC: Courts Cannot Remain Silent When Single Disputed Vote Could Determine Government’s Fate - (12 May 2026)

ELECTION

Madras High Court, while restraining TVK MLA Seenivasa Sethupathi from participating in any floor test after his one-vote victory in Tiruppattur, observed that courts can intervene in the election process when a single disputed vote may determine the fate of the government.

Tags : SILENT; VOTE; GOVERNMENT’S FATE  

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