PRAKASH VIR SHASTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition under Articles 226 and 227 f the Constitution of India, Shri Prakash Vir Shastri ind four others have prayed for the following reliefs against the Union of India and six others:-

(2.) According to the, petitioners, they are the office-bearers of the Bhartiya Karanti Dal, Bhartiya Jan Sangh, Swatantra Party of India, the Samyukta Socialist Party of India and the Indian National Congress, which are all political parties having been recognised as National Parties by the Election Commission of India and are deeply interested in the enforcement of fundamental rights of all the candidates as well as the electorate of the country. The petitioners have filed the present petition in their capacity as the office-bearers of the political parties and in their individual capacities. The five petitioners, as given in the petition, are as under :-

(3.) The following have been impleaded as respondents :-