RATHINA SABAPATHI PRESIDENT PARTY FOR THE RIGHT OF OTHER BACKWARD CLASSES Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner being a President of a political party, i.e., 'Party for the Rights of Other Backward Classes', seeking appropriate directions from this Court to respondent no. 1, i.e. Election Commission of India ("ECI"), for expeditious consideration and disposal of the petitioner's application for registration of the said political party under Sec. 29A of the Representation of the People Act, 1951.

(2.) It is submitted that the petitioner's party was constituted and officially adopted through a General Body Meeting held on 9/4/2025 in Coimbatore, Tamil Nadu, wherein, the party name, constitution, objectives, and office bearers were unanimously confirmed. Thereafter, an application was duly submitted to the ECI on 29/4/2025, seeking registration under Sec. 29A of the Representation of the Peoples Act, 1951.

(3.) The present petition has been filed on account of the fact that the state assembly elections in Tamil Nadu are likely to be announced in January, 2026. Thus, it is submitted that delay in registration might prevent the party from contesting the elections under a common symbol. In view of the said fact, the present writ petition has been filed.