PARASHAR NARAYAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed, in public interest, praying for the following reliefs:

(2.) During the course of the hearing today, the learned senior counsel for the petitioners submitted that the petitioners do not press their prayers against the respondent nos.3 and 4 and the respondent nos.3 and 4 have been accordingly deleted from the array of the parties.

(3.) It is the case of the petitioners that the issue of transfer of cash in the garb of distribution of "freebies" is an unprecedented corrupt electoral practice in India, and the guidelines issued by the respondent no.2, pursuant to the judgment of the Supreme Court in S.Subramaniam Balaji v. State of Tamil Nadu and Ors., (2013) 9 SCC 659, do not address the said issue, and are vague, cryptic and open to be interpreted to all such practices to continue.