ASIT KUMAR ROY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) THE petition impugns the order dated 3rd March, 2010 of the respondent no.1 Election Commission of India refusing the application of the petitioner for registration of his political party in the name and style of "Voters Party" under Section 29A of the Representation of People Act, 1951.

(2.) THE petition also impugns the order dated 12th January, 2011 of the respondent no.1 registering a political party in the name of "Voters Party" on the application of the respondent no.2 Shri Ram Krishna Tomer u/S 29A (supra).

(3.) THE counsel for the petitioner has argued that the respondent no.1 having refused registration to the petitioner for the reason of the application having been preferred after 30 days of Voters Party having come into existence, could not have granted registration to the respondent no.2. It is argued that if Voters Party had existed as has been believed while refusing the application of the petitioner, then the application for registration of the respondent no.2 was also barred by time.