KAVITHA MAHESH Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) PETITIONER has filed a list of witnesses, wherein figures the name of the petitioner as the first witness and thereafter unnamed group of persons, said to be officials and security personnel who were present inside and outside the office of the returning officer at the time when the petitioner was making her attempts to present her nomination papers.

(2.) THE list is opposed by the respondent by filing objections. It is pointed out that only the petitioner is the named person with sufficient identification, others in the list are unnamed persons and therefore cannot be added as witnesses.

(3.) PETITIONER has sought to explain that she is unable to furnish the names of witnesses, for the reason that in spite of her best efforts, she is unable to get the names with sufficient, identity or accuracy, as, in spite of the efforts made by the petitioner by making representations to the competent authorities and also through the provisions of Right to Information Act, 2005 but the concerned authorities, are not providing the names Of such witnesses.,