- (1.) This writ petition is by the Election Commission of India and is brought before this court under certain extraordinary circumstances. The Commission feels constrained to seek a judicial declaration as to the extent and exclusivity of its jurisdiction, powers and authority in the discharge of its high constitutional functions for the ensurement of the purity of the electoral process in the country which, in the ultimate analyses, constitutes the very foundation and survival of a democratic polity.
(2.) Issue rule.
(3.) Issue notices to all the Advocates General of the States which are not, to nomine, parties to the writ petition.;