SANJAY GUPTA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Ia No. 10001/2019

(2.) The present petition is filed by the petitioner under section 80A of The Representation of People Act, 1951 seeking to set aside the entire process and conduct of elections by respondents No.1 and 2 for the West Delhi Parliamentary Constituency in the NCT of Delhi as null and void and the election result of the said constituency declared by respondent No.1 be set aside, quashed and be declared null and void.

(3.) Some of the salient facts as stated in the present petition are that respondent No.1/Election Commission of India on 16.4.2019 issued a notification under section 14 of The Representation of the People Act, 1951. On 23.4.2019, the petitioner No.1 filed/submitted his nomination paper from the West Delhi Parliamentary Constituency of NCT of Delhi as a candidate set up by the Shiv Sena Party. It is stated that on 24.4.2019 the day fixed for scrutiny of nomination papers the Returning Officer summarily rejected the nomination paper filed by the petitioner No.1 solely on the ground that the nomination paper is subscribed by only one proposer.