MEENAKSHI NATARAJAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) The petitioner would call in question the order passed by the Returning Officer on 9/6/2026, rejecting her nomination for a Rajya Sabha seat in the biennial election for the Rajya Sabha seats of the State of Madhya Pradesh.

(2.) The petitioner being a candidate belonging to Indian National Congress submitted her nomination; however, the same has been rejected by the impugned order on the ground that the nomination paper filed by the petitioner Smt. Meenakshi Natarajan as a candidate in the Madhya Pradesh Rajya Sabha election, in the Form-26 Affidavit, she did not disclose the pendency of a criminal case against her, thereby suppressing material information by filing an incomplete affidavit. It is also mentioned that the Court has taken cognizance of the criminal complaint filed against the petitioner and summons have also been issued to her to appear before the Court and that the petitioner has also filed her statement before the said Magisterial Court, therefore, she has full knowledge about pendency of the case.

(3.) According to the petitioner, after the impugned order was passed by the Returning Officer, the petitioner approached the Election Commission of India; however, no orders have been passed by the Election Commission despite filing a written representation and arguing-in-person as well, before the Election Commission on 10/6/2026.