SUHAS MANOHAR WANKHEDE Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) The issue raised by the Petitioner in person, is as regards the endeavour to be made by the Election Commission of India for making the voters aware of the Electronic Voting Machine (EVM) and more specifically, the use of 'None of The Above' (NOTA). Reliance is placed on the judgment of the Hon'ble Supreme Court in the case of People's Union for Civil Liberties and another vs. Union of India and another, (2013) 10 Supreme Court Cases 1.

(2.) The petitioner in the present public interest litigation sought for direction in view of the judgment of the Honourable the Apex Court in the case of People's Union for Civil Liberties and anr. Vs. Union of India & anr.

(3.) Bare perusal of the communication shows that the State Election Commission specifically referred to the judgment and order of the Honourable the Apex Court in the very case i.e. People's Union for Civil Liberties and ors. Vs. Union of India & anr. Mr. Kadethankar, learned Counsel for respondent No. 1 submitted that the State Election Commission had taken the steps in all ensuing elections including the elections of Municipal Corporations, Zilla Parishads, Panchayat Samitis, Nagar Parishads, Nagar Panchayats and Gram Panchayats, etc.