Orissa High Court
Jana Shakti Party Kendrapara vs The Chief Election Commission Of .... ... on 5 May, 2023
Author: Biswanath Rath
Bench: Biswanath Rath
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.11663 OF 2023
Jana Shakti Party Kendrapara .... Petitioner(s)
Mr.P.K.Behera,Adv.
-versus-
The Chief Election Commission of .... Opposite Party(s)
India, New Delhi and others Mr.G.Agrawal,Adv.
CORAM:
JUSTICE BISWANATH RATH
ORDER
Order No. 05.05.2023 01. 1. Heard learned counsel for the Parties.
2. Petitioner appears to be a social organization in attempt to register it as a political organization. In its desire vide Annexure-2, it appears, Petitioner has already made an application to the Election Commission under the provision of Section 29(A) of the Representation of the People Act, 1951 for considering its registration as a political party.
3. Through Annexure-3, it has been established that there has been already communication requiring certain clarification to show progress on the request of the Petitioner, and through Annexure-4 series, it has been established that there has been supplying of clarification along with necessary documents since 23.09.2018 in response to the communication vide Annexure-3.
4. Through this Writ Petition it is alleged that even after such development, there has been no finality to such application and a proceeding initiated in 2018 is unnecessarily for nearly five years. This Court finds, there should not be lawful reason in sitting over Page 1 of 2 // 2 // such issues for long time. Keeping in view the innocuous request and if in fact the claim involved herein is still pending under the decision of the Election Commission, this Court in disposal of the Writ Petition directs Opposite Party No.1, in the event application is still pending, to give a lawful outcome on the request of the Petitioner vide Annexure-1 at least within a period of three months from the date communication of this order by the Petitioner but in the involvement of the Petitioner. This Court here also involves submission of Mr.Agrawal, who usually appears for Opposite Party No.1.
5. With this observation, the Writ Petition stands disposed of.
(Biswanath Rath) Judge S.Dash SWARNAPRAVA Digitally DASH signed by SWARNAPRAVA DASH Date: 2023.05.06 11:56:21 +05'30' Page 2 of 2