DASAPPA AND BROS Vs. ELECTION COMMISSION NEW DELHI

JUDGEMENT

(1.) - These are common writ petitions filed under Arts. 226 and 227 of the Constitution by six partnership firms, which are Excise Contractors in the State of Karnataka, impugning the validity of a Teleprinter Message (Annexure-A), which reads:

(2.) The letter of even number dated 29-4-1991 which is said to have stood modified by the above message, produced as Annexure-L along with the writ petitions, reads thus :

(3.) Respondent-1 in these writ petitions is the Election Commission; respondent-2 is the Chief Electoral Officer and Secretary to Government, Department of Personnel and Administrative Reforms; respondent-3 is the Joint Chief Electoral Officer and Ex-officio Joint Secretary to Government; respondent-4 is the State of Karnataka; respondent-5 is the Excise Commissioner and respondents 6 to 21 are the Deputy Commissioners of the Districts in the State of Karnataka.