AJMAL KHAN Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard Sri Ajmal Khan in person in PIL Civil No.3439 of 2017 and Sri H.S. Jain learned counsel for the petitioners in Writ Petition No.3462 (M/B) of 2017.

(2.) These two petitions have been filed in relation to a subject matter that goes to the root of powers of the Election Commission of India to be exercised after elections have been notified.

(3.) The prayer made in writ Petition No.3439 (PIL)) of 2017 is that a mandamus be issued to the Election Commission of India for issuance of prohibitory orders including a direction to the Ministry of Information and Broadcasting for taking steps to curtail any promotion of ill-feeling by speech or otherwise on the ground of religion or religious rhetoric and prohibitory orders should also be issued to individuals or parties in this direction and to take effective action in order to prevent any such activity, more so, keeping in view of the latest decision of Apex Court in the case of Abhiram Singh Vs. C.D. Commachen (dead) by Lrs. and Ors., decided on 02.01.2017 (Civil Appeal No.37 of 2991).