SUBRAMANIAN SWAMY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 17.01.2012 passed by the Division Bench of the High Court of Delhi at New Delhi in W.P.(C) No. 11879 of 2009 whereby the High Court disposed of the petition by disallowing the prayer made by the appellant herein for issuance of a writ of mandamus directing the Election Commission of India (ECI)-Respondent herein to incorporate a system of "paper trail/paper receipt" in the Electronic Voting Machines (EVMs) as a convincing proof that the EVM has rightly registered the vote cast by a voter in favour of a particular candidate.

(3.) Being aggrieved of the above, the present appeal has been filed by way of special leave.