BHARAT JAN KALYAN SAMITI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, Bharat Jan Kalyan Samiti, who cLalms itself to be a registered society under the Societies Registration Act, has come up for quashing the amended Rule 90 of Conduct of Election Rules, 1961 as published in the Government of India Gazette (Extraordinary) Chapter II Part III (11) dated 31.12.1997 raising the maximum limit of the election expenses to Rs.15 lacs for a Parliamentary constituency and to Rs.6 lacs for a State Legislature constituency.

(2.) The Central Government has exercised its powers vested under Section 169 of the Representation of the Peoples Act, 1951 after consultation with the Election Commission which is apparent from a bare perusal of the Gazette notification itself.

(3.) The petitioner asserts that the amendment aforesaid ultra vires Article 14 of the Constitution of India but without demonstrating as to how it has offended the equality clause.