- (1.) This writ petition, which has been filed in the public interest, seeks two reliefs: "(i) Issue a writ, order or direction in the nature of mandamus commanding the respondents to ensure the restriction on publication and dissemination of results of Opinion and Exit Polls imposed by Section 126-A of Representation of the People Act, 1951 during the current general election of 2014 from the beginning of the hours fixed for poll on the first day of poll and continue till half an hour after closing of the poll in all the States and Union Territories; (ii) Issue a writ, order or direction in the nature of mandamus restraining the Television Channels, Newspaper and any other media from releasing the results of exit and opinion poll, during voting for 2014 general election from the beginning of the hours fixed for poll on the first day of poll and continue till half an hour after closing of the poll in all the States and Union Territories."
(2.) Section 126-A and Section 126-B of the Representation of the People Act, 1951 were introduced by Act 41 of 2009, which was brought into force with effect from 1 February 2010. Section 126-A provides as follows: "126-A. Restriction on publication and dissemination of result of exit polls, etc. - (1) No person shall conduct any exit poll and publish or publicise by means of the print or electronic media or disseminate in any other manner, whatsoever, the result of any exit poll during such period, as may be notified by the Election Commission in this regard. (2) For the purposes of sub-section (1), the Election Commission shall, by a general order, notify the date and time having due regard to the following, namely - (a) in case of a general election, the period may commence from the beginning of the hours fixed for poll on the first day of poll and continue till half an hour after closing of the poll in all the States and Union territories; (b) in case of a by-election or a number of by-elections held together, the period may commence from the beginning of the hours fixed for poll on and from the first day of poll and continue till half an hour after closing of the poll: Provided that in case of a number of by-elections held together on different days, the period may commence from the beginning of the hours fixed for poll on the first day of poll and continue till half an hour after closing of the last poll. (3) Any person who contravenes the provisions of this section shall be punishable with imprisonment for a term which may extend to two years or with fine or with both. Explanation.--For the purposes of this section,-- (a) "exit poll" means an opinion survey respecting how electors have voted at an election or respecting how all the electors have performed with regard to the identification of a political party or candidate in an election; (b) "electronic media" includes internet, radio and television including Internet Protocol Television, satellite, terrestrial or cable channels, mobile and such other media either owned by the Government or private person or by both; (c) "print media" includes any newspaper, magazine or periodical, poster, placard, handbill or any other document; (d) "dissemination" includes publication in any "print media" or broadcast or display on any electronic media.
(3.) In exercise of the powers, which have been conferred by sub-section (1) of Section 126-A, a notification has been issued on 3 April 2014 by the Election Commission of India. The notification takes note of the fact that schedules for the general elections to the Lok Sabha and to the Legislative Assemblies of four States as well as for bye-elections to the Legislative Assemblies of nine States were announced by the Commission on 5 March 2014. The notification, in this background, imposes the following restrictions on conducting any exit poll or publishing or publicising by means of the print or electronic media or dissemination in any other manner, whatsoever, the result of any exit poll in connection with the aforesaid general elections. The relevant part of the notification reads as follows: "Now, therefore, in exercise of the powers under sub-Section (1) of section 126A of the R.P. Act, 1951, the Election Commission, having regard to the provisions of sub-Section (2) of the said Section, hereby notifies the period between 7.00 AM on 07th April 2014 (Monday) and 06.30 P.M. on 12th May, 2014 (Monday), as the period during which conducting any exit poll and publishing or publicizing by means of the print or electronic media or dissemination in any other manner whatsoever, the result of any exit poll in connection with the current General Elections to the House of the People, 2014 and the State Legislative Assemblies of Andhra Pradesh, Arunachal Pradesh, Odisha & Sikkim 2014 and bye-elections from assembly constituencies in the State Legislative Assemblies of Bihar, Gujarat, Himachal Pradesh, Madhya Pradesh, Maharashtra, Mizoram, Uttar Pradesh, Tamil Nadu and West Bengal to be held simultaneously with the general election to Lok Sabha shall be prohibited.";