SUGHOSH JOSHI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Rule. Rule returnable forthwith in view of the instructions received by Mr Rajagopal.

(2.) The facts are not contentious.

(3.) The Petitioner, Sughosh Joshi, a registered voter in the Pune parliamentary constituency and Kothrud Legislative Assembly constituency. He is on the electoral roll for both the constituencies. In this Petition, he challenges a "certificate" dtd. 23/8/2023 issued by the Election Commission of India ("ECI"), the 1st Respondent, said to be under Sec. 151A(b) of the Representation of People Act, 1951 ("RoPA").