MANOJ KUMAR DWIVEDI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed under Article 226 and 227 of the Constitution of India, seeking a direction to a Returning Officer ("RO') for changing the venue as regards elections of the Board of Directors of Supreme Court Bar Association Multi-State Cooperative Group Housing Society Ltd. ("SCBA MSCGHS' or 'Society') scheduled on 18/1/2024.

(2.) The RO vide its notification dtd. 28/12/2023 issued a fresh notification regarding the election programme and declared that the elections will be held on 18/1/2024 between 08:00 AM to 05:00 PM and the venue of the polling will be the Conference Hall, Disaster Management Centre, Humayun Road, New Delhi-110003 ("venue'). In the notification, it was stated that the said address will be the venue for the polling and also function as the office of the RO for the entire election process including nomination.

(3.) In accordance with the said notification all steps contemplated in the notification dtd. 28/12/2023, starting from 2/1/2024 have been conducted by the RO at the said venue. This includes issuance, filing, scrutiny and publication of valid nominations.