Supreme Court - Daily Orders
Kishore Jagannath Sawant vs Election Commission Of India on 21 October, 2022
Bench: D.Y. Chandrachud, Hima Kohli
WP(C) 176/2022
1
ITEM NO.4 COURT NO.2 SECTION X
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.176/2022
KISHORE JAGANNATH SAWANT Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA & ORS. Respondent(s)
(With IA No.37122/2022-EXEMPTION FROM FILING O.T. and IA
No.37121/2022-PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 21-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner in-person the Court made the following
O R D E R
1 The petitioner seeks a direction to treat him as an “undisputed candidate” for the 2022 Presidential election, for his appointment as President and for the payment of salaries which have been paid to past Presidents from June 2004 until date to him.
2 Appearing in-person, the petitioner has stated that he had previously been Signature Not Verified Digitally signed by raising the issues which have been raised in the petition before this Court, CHETAN KUMAR Date: 2022.10.21 17:08:28 IST Reason: WP(C) 176/2022 2 which, however, dismissed his petitions.
3 The petition is frivolous and an abuse of the process of the court. The allegations which have been made against the highest constitutional office are without a sense of responsibility and are untrue and unfounded. The allegations are expunged from the record.
4 The Registry is directed to ensure that no further Public Interest Litigation is entertained on the subject matter of the present petition at any future date at the behest of the petitioner.
5 The Petition is accordingly dismissed.
6 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar