VINOD KUMAR BINNY Vs. SPEAKER, DELHI LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) EXEMPTION allowed, subject to just exceptions.

(2.) PRESENT writ petition has been filed challenging the letter dated 11th February, 2014 issued by the office of respondent No.1 wherein following the judgment of the Supreme Court in G. Viswanathan vs. Speaker, T.N. Legislative Assembly, (1996) 2 SCC 353, it was clarified that the petitioner, even after expulsion, continues to belong to the political party which set him up as a candidate for the election.

(3.) NOTICE shall now be issued to respondent No. 2 only, by all modes including dasti, returnable for 24th March, 2014 before Court.