DESIYA DEIVEEGA MURPOKKU KAZHAGAM Vs. ELECTION COMMISSION OF

JUDGEMENT

(1.) The petitioner is the Desiya Deiveega Murpokku Kazhagam, a party formed on 5/3/2015. The avowed objective of the party is the promotion of peace and harmony by avoiding religious and caste differences, promotion of economic and social growth bearing faith and allegiance to the principles enshrined in the Constitution of India such as socialism, secularism and democracy.

(2.) The party desired to contest elections for the purpose of which it was necessary to have the same registered. The Representation of Peoples Act, 1951 (Act) provides for registration in terms of Sec. 29A and an application was submitted on 30/3/2016 accompanied by all requisite annexures.

(3.) While awaiting the processing of the application and registration of the party, the petitioner instead received the impugned order rejecting the application. The basis of the order is that the name proposed for the party, Desiya Deiveega Murpokku Kazhagam, has a religious connotation and hence cannot be allotted.