C/M SACRED HEART CATHOLIC EDU.SOCIETY THRU. MANAGER AND ANR. Vs. ELECTION COMMISSION OF INDIA NEW DELHI AND 2 ORS.

JUDGEMENT

(1.) Heard Sri H.G.S. Parihar, learned Senior Counsel for the petitioner, Sri O.P. Srivastava, learned Senior Counsel for the Election Commission of India and learned Standing Counsel for the State.

(2.) The petitioner institution has come up contending that requisitioning the premises of the institution for stationing C.R.P.F. troops during the election process is contrary to the provisions of Sec. 160 of the Representation of People Act, 1951.

(3.) The contention is that the impugned order of the District Magistrate who is the District Election Officer, Sitapur is beyond jurisdiction.