(1.) This judgment being rendered in a PIL needs to be preluded by what the former Chief Editor of the New York Times (1/12/1989) Mr. A M Rosenthal ecstatically had commented as under, about our Parliamentary Elections of November, 1989:
(2.) Petitioner, a practicing lawyer has presented this Social Action Litigation with the following prayers:
(3.) Hon'ble the Chief Justice of this Court having constituted this Vacation Bench is pleased to organize the Special Sitting this day, regard being had to the pleaded urgency in the PIL at hands inasmuch as, the political rallies/road shows which are the subject matter of challenge herein, are scheduled to be organized tomorrow & a day after i.e., on 6th & 7th days of May, 2023, with the participation of the Hon'ble Prime Minister of the country.