B L SHANKAR Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) political party and second petitioner is an independent candidate for election to the state legislative assembly. Both are voters in karnataka. They seek quashing of two orders issued by the election commission of India (the first respondent herein) i.e., order No. 76/93/j.s. ii, dated 17-12-1993 and order no.76/es 003/94 j.s. ii, dated 31-8-1994 (annexures a and b) containing the instructions for guidance of contesting candidates in regard to maintenance of day-to-day expenses as required by Section 77 of the Representation of People Act, 1951 ('act' for short) and Rule 86 of the conduct of election rules, 1961 ('rules' for short).

(2.) as reference to the directions contained in the said orders and the reasons for issue of such directions is necessary, the relevant portions of the said two orders are extracted below: order No. 76/93/j.s. ii, dated 17-12-1993 xxx xxx xxx

(3.) contentions of petitioners:the contentions of the petitioners, in brief are: