1. On 2-7-2019 WP (C) No. 1267 of 2018, this Court had passed the following order:—
“The respondent No. 1, the Tamil Nadu State Election Commission, shall file an affidavit within two weeks hence, indicating the time within which the delimitation exercise that is stated to be at an advance stage, will be completed and when elections to the local bodies can be held.
List the matter on 17 July, 2019.”
2. Pursuant thereto, an affidavit dated 15 July, 2019, has been filed by the Secretary, Tamil Nadu State Election Commission.
3. We have perused the said affidavit and we are satisfied with the grounds mentioned therein, which explain the delay in completion of the delimitation exercise and in issuing the notification in respect of local bodies elections. We have also taken note of the fact that in paragraph 28, the Secretary of the State Election Commission has stated that the notification announcing the schedule of the election will be published in the last week of October, 2019.
4. In view of the aforesaid statement made before the Court in the affidavit filed by the Secretary of the State Election Commission, we permit the State authority to act in the manner as undertaken before the Court i.e. publish the election notification in the last week of October, 2019.
5. We close the writ petition in terms of the above.