MANSOOR ALI KHAN Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) Petitioner, who had contested in elections, lost and apprehended that there could be an error in the electronic voting system, is stated to have sent a representation, dated 10/7/2018, to the Hon'ble President of India, The Chief Justice of India and the respondents 1 to 3, requesting them to permit him, to test the working of Electronic Voting Machine, for a continuous period of seven days, with the aid of experts/technically skilled people in this field, under the supervision of a retired Hon'ble Supreme Court Judge or High Court Judge.

(2.) Contending further that the said representation, dated 10/7/2018, has not been responded, instant writ petition has been filed, for the prayer stated supra.

(3.) We have read the averments made in the supporting affidavit and the materials available on record.