STATE OF WEST BENGAL Vs. SUVENDU ADHIKARI

JUDGEMENT

(1.) These Special Leave Petitions are directed against the Orders passed by the Calcutta High Court dtd. 13/6/2023 and 15/6/2023.

(2.) We have heard learned senior counsel appearing for the petitioners, who are the State of West Bengal and the State Election Commission of the State of West Bengal as well as the learned senior counsel appearing for the respondents as well as learned counsel for impleading applicants before the High Court and have perused the materials placed on record.

(3.) The Writ Petitions, out of which these Special Leave Petitions arise, were filed by way of Public Interest Litigation before the Calcutta High Court seeking several directions with regard to the conduct of free and fair elections to the 75000 seats through 61000 polling booths throughout the State of West Bengal insofar as the local bodies are concerned. The Public Interest Petitions sought, inter alia, the following reliefs, which are encapsulated as under:-