RISHI KUMAR TRIVEDI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard Sri Shalendra Srivastava, learned counsel for the petitioner, Sri O.P. Srivastava, learned Senior Counsel assisted by Sri Kaushalendra Yadav and Sri Vijay Vikram Singh for Election Commission of India as well as Sri Ran Vijay Singh, learned Addl CSC who has put in appearance on behalf of the State through virtual mode.

(2.) By means of this writ petition, the petitioner has prayed mainly for the following relief:

(3.) It is to be noted that a PIL is bound to be filed after undertaking deep research not only on the aspect of cause of action but the relevant facts and applicability of law in relation thereto as well.