MADHAV SADANAND CHANDRAGHATGI Vs. CHIEF ELECTION COMMISSIONER
Decided On February 22, 1990
MADHAV SADANAND CHANDRAGHATGI Appellant
V/S
CHIEF ELECTION COMMISSIONER Respondents
JUDGEMENT
(1.) THE question raised in this writ petition cannot be gone into by this court in view of THE threshold bar created by article 329(a) of THE Constitution which reads as follows:
(2.) THE petition is dismissed.writ petition dismissed.