Supreme Court - Daily Orders
S Shankar vs The Election Commission Of India on 11 December, 2019
Author: Chief Justice
Bench: Chief Justice, S. Abdul Nazeer, Sanjiv Khanna
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION(CIVIL) No. 1443 of 2019
S. SHANKAR PETITIONER(S)
VERSUS
THE ELECTION COMMISSION OF
INDIA RESPONDENT(S)
WITH
W.P.(C) No. 1446/2019
W.P.(C) No. 1447/2019
W.P.(C) No. 1444/2019
W.P.(C) No. 1452/2019
W.P.(C) No. 1449/2019
D.NO. 44699 of 2019
O R D E R
D.No. 44699 of 2019 is taken on Board.
We have heard the parties at length.
2. We are of the considered view that interest of justice will be best served by issuing a direction to the respondents that impending elections to all wards and offices will be conducted by implying 2011 census irrespective of the number of seats determined by the delimitation Commission after the delimitation exercise.
3. The time for carrying delimitation exercise as Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.12.12 provided in judgment of this Court, dated 06.12.2019 15:25:25 IST Reason: is hereby fixed at 3 months.
24. All the writ petitions and applications stand disposed of.
.................CJI.
[ S.A. BOBDE ] ...................J. [ S. ABDUL NAZEER ] ....................J. [ SANJIV KHANNA ] NEW DELHI, DECEMBER 11, 2019.
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ITEM NO.8,8.1-8.5 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(s)(Civil) No(s). 1443/2019
S SHANKAR Petitioner(s)
VERSUS
THE ELECTION COMMISSION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION )
WITH
W.P.(C) No. 1446/2019 (X) (FOR ADMISSION and IA No.190041/2019-STAY APPLICATION) W.P.(C) No. 1447/2019 (X) (FOR ADMISSION and IA No.190092/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) W.P.(C) No. 1444/2019 (X) (FOR ADMISSION) W.P.(C) No. 1452/2019 (X) (FOR ADMISSION and IA No.190429/2019-STAY APPLICATION) W.P.(C) No. 1449/2019 (PIL-W) (FOR ADMISSION and I.R.) D.No. 44699 of 2019 Date : 11-12-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. P. Wilson, Sr. Adv. Mr. Amit Anand Tiwari, AOR Ms. Shakun Sharma, Adv. Mr. Shashwat Singh, Adv. Mr. Chanakya Gupta, Adv. Ms. Devyani Gupta, Adv.
Mr. Maninder Singh, Sr. Adv. Mr. D.Kumanan, AOR Mr. P. Chidambaram, Sr. Adv. Mr. Vikas Mehta, AOR Ms. Anushree Menon, Adv.
Mr. Maylsam K., Adv.
Mr. Ashish Chaubey, Adv. Mr. G. Chitrakala, Adv. Mr. Om Prakash Kr. Srivastava, Adv. Mr. Amit Arora, Adv.
Mr. Yusuf, AOR 4 Mr. G. Ananda Selvam, Adv. Ms. Kavita Bhardwaj, Adv. Mr. G. Kanimozhi, Adv. Mr. D. Sreenivasan, Adv. Mr. Anand Dilip Landge, AOR Mr. Kapil Sibal, Sr. Adv. Mr. K.V. jagdishvaran, Adv. Ms. G. Indira, AOR Ms. Rangoli Seth, Adv. Ms. Vinitha, Adv.
Mr. Shreemayee Bhattacharjee, Adv. Mr. Ashwini Kumar, Adv.
For Respondent(s) Mr. P.S. Narasimha, Sr. Adv.
Mr. M.P. Parthiban, AOR Mr. Nedunchelian, Adv. Mr. Arjun Singh, Adv.
Mr. Vairawan A.S., Adv. Mr. Sudhakaran R., Adv. Mr. Rahul Tanwani, Adv. Ms. Sindoora VNL, Adv. Ms. Adithi Tripathi, Adv.
Mr. Mukul Rohatgi, Sr. Adv. Mr. Vijay Narayan, Sr. Adv. Ms. Narmadha Sampath, AAG Mr. Balaji Srinivasan, Adv. Mr. B. Vinodh Kanna, AOR Mr. Lenin Rajasekhar, Adv.
Mr. C.S. Vaidyanathan, Sr. Adv. Mr. Balaji Srinivasan, AAG Mr. B. Vinodh Kanna, AOR Mr. Gowtham Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R D. No. 44699 of 2019 is taken on Board.
All the writ petitions and applications stand disposed of.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR [ Signed order is placed on the file ]