Supreme Court - Daily Orders
Madhya Pradesh Jan Vikash Party vs Election Commission Of India on 30 September, 2022
Bench: Sanjay Kishan Kaul, Abhay S. Oka
ITEM NO.5 COURT NO.3 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 16870/2022
(Arising out of impugned final judgment and order dated 14-12-2021
in WP No. 26671/2021 passed by the High Court Of M.p Principal Seat
At Jabalpur)
MADHYA PRADESH JAN VIKASH PARTY Petitioner(s)
VERSUS
ELECTION COMMISSION OF INDIA Respondent(s)
(IA No. 120814/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 30-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Varun Thakur, Adv.
Mr. Varinder Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The election process under the representation of the People Act, 1951 is monitored by a Constitutional Authority like Election Commission. Electronic Voting Machines (EVM) process has been utilized in our Country for decades now but periodically issues are sought to be raised. This is one such endeavor in the abstract. It Signature Not Verified appears that party which may not have got much recognition from the Digitally signed by RASHMI DHYANI Date: 2022.09.30 17:43:55 IST Reason: electorate now seeks recognition by filing petitions! 1 We are of the view that such petitions must be deterred and thus dismiss this petition with costs of Rs.50,000/- to be deposited with Supreme Court Group-C (Non-Clerical) Employees Welfare Association within a period of four weeks from today.
Pending applications stand disposed of.
(RASHMI DHYANI PANT) (POONAM VAID)
COURT MASTER COURT MASTER
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