SANJAY JAIN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) By means of this writ petition, petitioner has sought the following reliefs:-

(2.) In sum and substance, petitioner seeks a direction to the Election Commission, to lay down Code of Conduct to ensure that political parties do not offer bribe in the shape of freebies for securing votes. However, there is no averment in the writ petition to show that petitioner had approached the Election Commission for laying down such Code of Conduct.

(3.) In the absence of any such demand made by the petitioner to the Election Commission, the reliefs, as claimed cannot be granted, however, having regard to the issue raised by the petitioner, the writ petition is disposed of with liberty to him to approach the Election Commission of India, by making a representation. In the event of petitioner making such representation, this Court hopes and expects that the same shall be considered, in accordance with law, expeditiously.