DEVARAGUDI JAGADEESH Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Petitioner impugns order dated 26.06.2019 whereby the Election Commission of India has dismissed the complaint of the petitioner alleging violation of Model Code of Conduct by Sh.J.C.Diwakar Reddy, Member Parliament on the ground that no violation of Model Code of Conduct was reported by the District Election Officer, Ananthapuramu.

(2.) Ms. Anjana Gosain, Advocate who appears on advance notice has placed on record report dated 08.05.2019 of District Election Officer, Ananthapuramu. Same is taken on record.

(3.) A complaint was made by the petitioner on 24.04.2019 after the General Elections for the Lok Sabha Constituency was held alleging that Mr.J.C.Diwakar Reddy, father of a candidate from Telugu Desam party had made a voluntarily public disclosure regarding spending of Rs.50 crores for the general elections.