- (1.) The petitioner seeks to challenge an order of requisitioning which has been passed under Section 160 of the Representation of People Act, 1951 by the District Election Officer, Kanpur Nagar.
(2.) The petitioner is a Society registered under the Societies Registration Act, 1860 and conducts a guest house which is leased out for marriage and other religious purposes.
(3.) According to the petitioner, the guest house has already been reserved onwards from 16 July 2014 for marriage ceremonies. The third respondent, who is the District Magistrate as well as the District Election Officer, Kanpur Nagar, issued an order under Section 160 on 31 March 2014, requisitioning the guest house for housing of paramilitary forces for the elections to be held on 24 April 2014 and 30 April 2014 for the 44 Akbarpur Lok Sabha Constituency and 43 Kanpur Lok Sabha Constituency respectively. The petitioner submitted a representation on 2 April 2014 and thereafter moved these proceedings.;