S K GARG Vs. UNION OF INDIA UOI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The prayer is that Section 33 (7) of the Representation of People's Act, 1951, be declared ultra vires. Learned counsel for the petitioner has further prayed that a person should not be permitted to contest the Parliamentary/ Assembly election from more than one constituency.

(3.) We are of the opinion that although a person can vote in an election only from one place, but there is no bar from his contesting election from two places.