MADHU KORA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) BY this writ petition, the petitioner has prayed for the following reliefs: -

(2.) THIS Court today in WP (C) No. 2511/2011, while dealing with the similar issue, after referring to the provisions of Sections 10(A), 77, 78 and 100 of the Representation of the People Act, 1951 and Rules 86 and 89 of the Conduct of Elections Rules, 1961 had held thus -