NAVEEN CHANDRA GUPTA ADVOCATE Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Central Government.

(2.) This writ petition relates to the recent voting in the Lok Sabha on the confidence motion, which was rejected on 17.4.1999 by the Lok Sabha by a margin of only one vote.

(3.) Several prayers have been made in this writ petition. A mandamus has been prayed for directing the respondent Nos. 1 to 3 not to count the votes cast by five B.S.P. Members or the vote of respondent No. 4. Sri Girdhar Gomango and a further prayer is that these votes be declared illegal. It has further been prayed that the respondent Nos. 1 to 3 be directed to reconvene the meeting of the Lok Sabha and get the voting done afresh. A further prayer is for a mandamus to continue the B.J.P. and coalition Government headed by Shri Atal Behari Vajpayee as Prime Minister.