- (1.) The petitioners in the above petitions have moved this Court to exercise the jurisdiction and power vested in it by and under Art. 71 (1) of the Constitution of India and to inquire into and decide what has been described as a "grave doubt" in connection with the election of the President of India and to direct the Election Commission not to proceed with the polling in connection with the said election which has been fixed for 6th May 1957, but to hold the same after duly completing all the elections to the Lok Sabha and the Legislatures in all the States of the Indian Union including the Union territory. The first main petition was presented on 26th April 1957, and the second on 29th April 1957. Along with each of the said petitions has been filed a Civil Miscellaneous Petition asking for a stay of the polling for the Presidential election fixed for 6th May 1957. In the first main petition the Returning Officer has not been made a party, but in the second petition he has been impleaded as a respondent. The learned Attorney-General has appeared on behalf of the Election Commission and has waived the service of notice. We can, therefore, dispose of all the petitions before us.
(2.) There is no dispute as to the material facts which may shortly be stated as follows:
(3.) After the general elections in all the States and Union territories of India, except in the Union territory of Himachal Pradesh, which is to return four members to the Lok Sabha and in two constituencies in the State of Punjab, the old Lok Sabha was dissolved on 4th April 1957 and the New Lok Sabha was constituted on 5th April 1957 under S. 73 of the Representation of the People Act (43 of 1951). As required by S. 4 of the Presidential and Vice- Presidential Election Act, 1952 (31 of 1952) the Election Commission issued a notification in the official Gazette appointing 16th April 1957 as the last date for making nominations, 17th April 1957, as the date for the scrutiny of the nominations, 20th April 1957, as the last date for the withdrawal of candidatures, 6th, May 1957, as the polling date and 10th May 1957, as the date for the counting of the votes and the declaration of the result. The term of office of the present President is due to expire on the mid-night of 12th May 1957. The reason for fixing the above time schedule obviously was that the Presidential election should be completed before the term of office of the present President expired.;