AJIT SINGH Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) ORDER

(2.) . I am not inclined to interfere with the interlocutory order passed by the Election Commissioner. The main dispute is whether the contradicted resolutions passed by the different groups have complied with the Constitution of Lok Dal. The Commission has made it clear that these questions have to be considered in order to give correct: decision as to whether the expulsion of the three General Secretaries of Lok Dal party has been duly and properly made in accordance with the provisions of the Constitution of the Party and also whether the convening of the Meeting of the National Executive has been made in due compliance with the provisions of the Constitution of the said Party, tether the notices were duly served and there was proper agenda for consideration or not requires to be considered as the relevant documents in connection with these matters have not been produced before the Commission. -So considering all the facts and circumstances the Commission has rightly observed that due to shortage of time as the election has already been fixed to be held on 17/6/19877 it is not possible to decide these controversies which require due investigation of facts as well as of law. I do not like to grant interim stay at this stage.