DEEPAK KUMAR Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Present letters patent appeal has been filed challenging the order dtd. 30/5/2024 passed by the learned Single Judge of this Court in W.P.(C) No.8320/2024, whereby the writ petition filed by the appellant was dismissed on the ground that the petition was replete with unsubstantiated and reckless allegations and tainted with malafides and oblique motives.

(2.) The appellant, who appears in person, alleges that the Prime Minister, Home Minister and Minister of Communications have taken false oaths of allegiance to the Constitution of India and they had attempted an anti-national act of terrorism by attempting to kill the appellant as pilot-in-command of flight AI 459 on 8/7/2018. He also alleges that the Prime Minister is causing the CCTV footage of simulator session on 19/10/2019 at Central Training Establishment of Air India to be destroyed. He further alleges that the aforesaid persons have abused their power leading to social and economic boycott of the appellant.

(3.) He alleges that the Prime Minister and his accomplices are attempting to kill the appellant with the help of a retired Chief Justice of India and his legal accomplices. He states that the appellant's complaint regarding his missing daughter is not being converted into an FIR.