LAWS(ALL)-2023-1-62

SURESH KUMAR TRIPATHI Vs. ELECTION COMMISSION OF INDIA

Decided On January 27, 2023
SURESH KUMAR TRIPATHI Appellant
V/S
ELECTION COMMISSION OF INDIA Respondents

JUDGEMENT

(1.) Heard Shri Shailendra, learned Senior Advocate, assisted by Shri Lokesh Kumar Dwivedi, learned counsel for the petitioner, Shri Amit Manohar, learned Additional Chief Standing Counsel for the respondent no.3 and Shri Ashutosh Mishra, learned counsel for the respondent nos.1 and 2.

(2.) This writ petition has been filed praying for the following relief:-

(3.) Learned counsel for the respondent nos.1 and 2 states that appropriate guidelines for conducting the elections have been issued by the respondent no.1, which are to be followed by respondent nos.2 and 3. He also states that the guidelines shall be followed by the respondent no.2.