KHEMCHAND RAJRAM KOSHTI Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition in the nature of Public Interest Litigation has been filed by the petitioner - party-in-person in which the petitioner has prayed for the following reliefs:

(2.) Heard the petitioner Mr. K. R. Koshti as party-in-person.

(3.) Petitioner has submitted that he came to know about the election of council of State (Rajyasabha) which is likely to be pronounced through news report published in daily newspaper 'Sandesh' on 19.05.2017, whereby it was reported that there will be election of council of State (Rajyasabha) for three seats in the State of Gujarat. It is submitted that prior thereto he has made a representation dated 27.04.2017 through email to the respondent Nos. 2 and 3 and requested to issue a Notification / Circular / Instruction to communicate the contesting candidates to produce all the supporting documents for scrutiny of nomination papers along with the affidavit. However, the respondent Nos. 2 and 3 have not given any reply to the said representation nor any compliance is made with regard to the request made by the petitioner and therefore present petition is filed.