ELECTION COMMISSIONER OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) I. A. No. 5 of 2000 in W. P. (C) No. 606 of 1993 : As between the election Commission of India and the Union of india (the petitioner and the first respondent to the writ petition) , it is agreed that the writ petition be disposed of in terms of the Terms of Settlement recorded in paragraph (3) of the interim application.

(2.) Learned counsel for the Election commission and the Union of India state that the states of Tripura, Maharashtra, Tamil Nadu, adnhra Pradesh and Mizoram have accepted these terms in toto. Insofar as other States are concerned, there is some reservation either in respect of one or the other term or altogether.

(3.) The writ petition is disposed of in terms of aforesaid Terms of Settlement. As against states other than Respondents 4,6 and 7, the writ petition is allowed to be withdrawn and the issue is left open to be agitated in the appropriate proceedings, if raised.