Madhya Pradesh High Court
Suresh Pachouri vs Shri Surendra Patwa on 18 March, 2019
1 EP-22-2019
The High Court Of Madhya Pradesh
EP-22-2019
(SURESH PACHOURI Vs SHRI SURENDRA PATWA)
1
Jabalpur, Dated : 18-03-2019
Shri Atul Jain, Advocate for the petitioner.
Shri Siddharth Seth, Advocate for the Respondent No.3.
Heard on I.A.No.1722/2019 filed on behalf of Respondent No.3 Election Commission of India for permission to use EVMs & VVPATs for forthcoming General Elections-2019, which were used for Legislative Assembly elections 2018 in Constituency No.141, Bhojpur district Raisen.
The aforesaid application has been opposed on behalf of the petitioner stating that the EVM and VVPATS machines relating to polling booth mentioned in the communication dated 7.2.2018 by the Returning Officer, 141, Bhojpur district Raisen and Polling booth No.57 be blocked as there are averments in the petition with regard to illegal use of the aforesaid machines.
Learned counsel appearing on behalf of the Election Commission has stated that rest of the EVM and VVPAT machines may be released, as the same are required urgently for the use of forthcoming General Elections,2019.
Having heard the contentions of the learned counsel for the parties and on perusal of the record, it is directed that till further orders, EVM and VVPAT machines mentioned in the communication received from the Returning Officer dated 7.12.2018(Annexure P-11) and also relating to the Polling Booth No.57 be kept intact and rest of the EVM and VVPAT machines be released for use in the upcoming General Elections,2019.
Accordingly, I.A. stands disposed of.
List this petition for admission on 28.3.2019.
(J. P. GUPTA) JUDGE vj Digitally signed by VIJAY LAKSHMI JHA Date: 18/03/2019 17:43:38