ASSOCIATION FOR DEMOCRATIC REFORMS Vs. UNION OF INDIA

JUDGEMENT

(1.) Information is a many splendoured virtue. It is the key to power, fortune, science and technology and even steadfast democracy. Its potential when channelised is capable of banishing ignorance, poverty, hunger and want. It plays significant role in every walk and sphere of life, including the field of politics and democracy. It can transform democratic institutions and the governance of the country.

(2.) In this petition the petitioner inter alia seeks an informed right of voting for the voters of this country based on information and knowledge about candidates seeking election to Parliament and State Legislatures. The prayer in this regard of the petitioner is as follows: -

(3.) Besides, the petitioner seeks a direction to the first respondent to amend the provisions of the Representation of the People Act, 1951, in consonance with the recommendations of the Law Commission contained in its 170th Report. At this stage it will be convenient to set out the recommendations of the Law Commission:-