VISHWANATH PRATAP SINGH Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Application for permission to appear and argue in-person is allowed.

(2.) The challenge in the present special leave petition is to an order passed by the High Court of Delhi on 10/6/2022 whereby a writ petition filed by the petitioner claiming a mandamus to decide the candidature of the petitioner to file his nomination for Rajya Sabha Elections 2022, was dismissed.

(3.) The petitioner filed a writ petition before Delhi High Court raising a grievance that a notification for election to Rajya Sabha was issued on 12/5/2022 to fill up the seats of members retiring from 21/6/2022 to 1/8/2022. The last date for submission of the nomination was 31/5/2022.