SANJOY SACHDEV Vs. CHIEF ELECTION COMMISSION

JUDGEMENT

(1.) WITH the consent of the parties, the matter is taken up for final disposal.

(2.) THE petitioner is the President of the Delhi Pradesh Panthers Party which is a wing of the Jammu & Kashmir National Panthers Party (JKNPP). It is not a recognised State Party in Delhi. The petition is concerned with the allotment of symbols to the candidates put up by JKNPP in the election to the Legislative Assembly of Delhi, polling for which is to be held on 1.12.2003.

(3.) THE question in this petition is with regard to the allotment of this symbol to such candidates. The contention of Mr. Bhim Singh, Sr. Advocate who appeared on behalf of the petitioner is that in terms of the Election Symbols (Reservation and Allotment) Order 1968 (hereinafter referred to as the Election Symbols Order) candidates from the JKNPP would be entitled to have the symbol "Bicycle". He relied upon paragraph 10 of the Election Symbols Order which reads as under: