DISABLED RIGHTS GROUP Vs. CHIEF ELECTION COMMISSIONER
LAWS(SC)-2004-4-102
SUPREME COURT OF INDIA
Decided on April 16,2004

DISABLED RIGHTS GROUP Appellant
VERSUS
CHIEF ELECTION COMMISSIONER Respondents

JUDGEMENT

- (1.) Let the letter dated 14th April, 2004 sent by Disabled Rights Group be treated as a public interest litigation.
(2.) Issue notice.
(3.) Mr. S. Muralidhar, Adv. accepts notice on behalf of the Election Commission and Mr. L. Nageswara Rao, learned Additional Solicitor, General accepts notice on behalf of the Union of India.;


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