AMISH AGGARWALA Vs. BAR COUNCIL OF DELHI

JUDGEMENT

(1.) This batch of writ petitions seeks similar relief relating to the ensuing elections to the Bar Council of Delhi to be held on 16th/17th March, 2018. Since the facts in all the writ petitions are similar, for the sake of convenience, only the facts of WP (C) No.1038/2018, are taken up for consideration.

(2.) The petitioner, an Advocate, being desirous of contesting the elections to the post of Member, Bar Council of Delhi had approached this Court by way of the present writ petition under Article 226 of the Constitution of India with the following prayers:-

(3.) District Judges to oversee the elections in each of their respective District Courts.