AJMAL KHAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard Sri Ajmal Khan Advocate in person, Sri V.K. Dubey, learned counsel for the Election Commission of India, Sri S.B. Pandey, learned Assistant Solicitor General of India and Sri Vijai Bahadur Singh, learned Advocate General on behalf of the respondent No.3 State of U.P.

(2.) It is not necessary to issue notice to the respondent No.4 keeping in view the nature of dispute involved at this stage and in view of the judgment that we are delivering today.

(3.) The present writ petition has been filed alleging that the election manifesto of the respondent No.4 Samajwadi Party while fielding its candidates for contesting Assembly Elections of the State in 2012 promulgated a manifesto with a view to influence voters and cast their votes in favour of the said said party, declaring false promises knowingly, which amounts to a corrupt practice and even otherwise, such practices in order to be prevented in future, should be taken notice of by the Election Commission of India for issuing necessary directions. He, therefore, submits that this public interest litigation should be entertained and directions be issued for appropriate action.