ASSOCIATION OF DEMOCRATIC REFORMS Vs. UNION OF INDIA

JUDGEMENT

(1.) An application has been filed by the Election Commission of India("ECI") seeking further directions.

(2.) In the order of this Court dtd. 11/3/2024, this Court had directed that ECI shall upload on its website the data furnished to this Court in compliance with the interim order dtd. 12/4/2019 which was being maintained in the custody of this Court. While issuing this direction, the Court has presumed that a copy of the data which was lodged before the Registry of this Court would be available with the ECI.

(3.) Mr Amit Sharma, counsel appearing on behalf of the ECI states that, as a matter of fact, ECI did not retain a copy of the data which was collated by it since it was being placed before this Court in sealed custody.