SWAMI CHAKRAPANI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) THE Petitioner claims to be the National President of the Akhil Bharat Hindu Mahasabha (,,ABHM), an unrecognized registered political party. He challenges a communication dated 14th January 2011 by the Respondent Election Commission of India (,,ECI) which inter alia states that the ECI would not entertain "any communication received from any groups and will not recognize anyone as the authorized office-bearers of the party".

(2.) BASED on a letter dated 6th September 2006 sent to the ECI by the Petitioner, followed by letters dated 6th July 2007 and 9th July 2007, the ECI by its communication dated 7th August 2007 addressed to the Petitioner informed that "the list of office-bearers submitted by the party by the letter dated 6th September 2006 has been taken on record". The said letter also referred to an earlier letter dated 18th May 2007 received from Dr. Indira Tiwari as regards the allotment of an election symbol and stated that since the party was a registered unrecognized political party, it was not entitled for either reservation or exclusive allotment of any election symbol.

(3.) ON 13th August 2007 in CS (OS) No. 837/2007 the Court rejected an application being IA No. 9048/2007 for an interim injunction against the Petitioner herein. Subsequently, on 22nd March 2010 the suit was dismissed by the following order: