Supreme Court - Daily Orders
Nyaya Bhoomi vs Election Commission Of India on 22 November, 2018
Bench: Chief Justice, K.M. Joseph, M.R. Shah
ITEM NO.22 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.1332/2018
NYAYA BHOOMI & ANR. Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA Respondent(s)
(With appln.(s) for appropriate orders/directions)
Date : 22-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. A.D.N. Rao, Adv.
Mr. A. Subba Rao, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioners and upon perusing the relevant material, we are not inclined to entertain the writ petition. The same is, accordingly, dismissed.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2018.11.22
17:01:45 IST
Reason: