VYAVASTHA PARIVARTAN PARTY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) The petitioner, by way of this petition, has approached this Court under Article 226 of the Constitution of India with following prayers:

(3.) This Court issued notice on 20.03.2019, which was made returnable on 26.03.2019. In reply thereto, the respondent election commission, respondent nos.1 and 2, appeared through counsel and has placed on record the Affidavit-in-Reply and the counsel for the election commission submitted that the allocation of election symbols are governed by the Election Symbols (Reservation and Allotment) Order, 1968 and therefore the allocation of symbol to the petitioner is strictly in accordance therewith.