HANS RAJ JAIN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India, filed as a Public Interest Litigation (PIL), impleading the Election Commission of India (ECI) only as the respondent, seeks the reliefs of, i) a direction for cancellation of registration of Aam Aadmi Party (AAP) on the ground of the same having been effected on forged, wrong and incomplete documents; ii) setting up of a Special Investigation Team (SIT) to inquire into the forged and fabricated documents filed by AAP for registration with the respondent ECI, and, iii) a direction for initiation of a disciplinary proceedings against the officials of respondent ECI.

(2.) THOUGH notice of the petition was not issued but on 21st March, 2014, the counsel for respondent ECI stated that he shall file a short affidavit indicating the factual position behind the registration of AAP. Such an affidavit has been filed. The petitioner appearing in person and the counsel for the respondent ECI were heard and judgment reserved.

(3.) IT is the case of the petitioner that: