Bharatiya Popular Party Thr Its General ... vs Election Commission Of India Thr Its ... on 23 December, 2025

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Bombay High Court

Bharatiya Popular Party Thr Its General ... vs Election Commission Of India Thr Its ... on 23 December, 2025

Bench: Revati Mohite Dere

    NISHA
2025:BHC-AS:57374-DB
                             Digitally signed by
                     NISHA SANDEEP
    SANDEEP                  CHITNIS
                             Date: 2025.12.24
    CHITNIS                  16:00:29 +0530
                                                                                 919-wp.16022.2025.doc


                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION

                                            WRIT PETITION NO.16022 OF 2025

                    Bharatiya Popular Party (BPP)
                    Through its General Secretary-Harish Shetty           ...Petitioner
                          Versus
                    Election Commission of India
                    Through its Under Secretary-Manish Kumar              ...Respondent

                    Ms. Rohini P. K. i/b Mr. Sohail Ali for the Petitioner.

                    Ms. Naira Jeejebhoy a/w Mr. Vinay Nair, Mr. Tanmay Pawar and
                    Mr. Ayush i/b Mr. Arun Panickar for the Respondent.

                                                     CORAM : REVATI MOHITE DERE &
                                                             SANDESH D. PATIL, JJ.

DATE : 23rd DECEMBER 2025 P.C. :

1. By this petition, the petitioner seeks a direction to the respondent-Election Commission of India to take a final decision on the petitioner's application dated 30 th September 2024 for registration of 'Bharatiya Popular Party' as a political party under Section 29A of the Representation of the People Act, 1951.

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2. The grievance of the petitioner is that despite all documents having been submitted to the respondent-authority vide letter dated 10th February 2025, the petitioner's application has not been processed.

3. Learned counsel for the respondent-Election Commission of India disputes the said statement. She states that some information is not forthcoming from the petitioner and that the respondent had addressed a letter to that effect seeking the said information. The said information is sought vide letter dated 30th January 2025.

4. Learned counsel for the petitioner states that all information is supplied.

5. Be that as it may, we expect the petitioner to submit all documents/information as sought for by the respondent-Election Commission of India, within one week from today, if not furnished. N. S. Chitnis 2/3 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 24/12/2025 20:53:26 :::

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6. Learned counsel for the respondent-Election Commission of India, on instructions states, that the respondent-Election Commission of India will take a decision on the petitioner's application, within six weeks, thereafter. Statement accepted.

7. In view of the aforesaid direction, nothing survives for further consideration in the present petition. Petition stands disposed of accordingly.

All concerned to act on the authenticated copy of this order.

SANDESH D. PATIL, J. REVATI MOHITE DERE, J. N. S. Chitnis 3/3 ::: Uploaded on - 24/12/2025 ::: Downloaded on - 24/12/2025 20:53:26 :::

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