PAWAN AWASTHI Vs. RAMAN SINGH

JUDGEMENT

(1.) Petitioner intends to contest in the election of the Chhattisgarh State Legislative Assembly from the Bilaspur Assembly Constituency as an independent candidate. The petitioner has preferred this writ petition claiming the following reliefs :

(2.) The above reliefs have been claimed on submission that the respondent No.1 and 9 are violating the Model Code of Conduct by providing link to the Government Department's Website through the Website of the Bhartiya Janta Party (BJP), therefore, this is misuse of Government machinery to augment their prospect in the ensuing Chhattisgarh State Legislative Assembly elections.

(3.) Without entering into merits of the allegations levelled in the writ petition, the relief claimed in the writ petition cannot be allowed at this juncture in view of the express bar under Article 329 of the Constitution of India, which reads thus :