KHEMCHAND RAJARAM KOSHTI Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) By way of this petition in the nature of public interest litigation, the petitioner - party-in-person, has prayed for the following relief/s:

(2.) Heard petitioner Mr K.R. Koshti as party-in- person and learned advocate Ms. Megha Jani assisted by learned advocate Mr. Sahil M. Shah for the respondents.

(3.) The petitioner submitted that on 25.10.2017, the Election Commission has issued notification for election of Gujarat Assembly 2017. As per the declaration of the election programme, the election would be conducted in two phases i.e. on 09.12.107 and 14.12.2017. At this stage, petitioner has referred to the directions issued by the Hon'ble Supreme Court in the case of Subramaniam Swamy v. Union of India , and more particularly after referring to para 28 of the said decision, it is contended that pursuant to the aforesaid decision, the Election Commission has already declared that now any election for Assembly or Parliament should be conducted as per the directions given by the Hon'ble Supreme Court and bring the system of Electronic Voting Machines (EVMs) with Voter Verifiable Paper Audit Trail system (VVPAT).