LOK BHARATI Vs. ELECTION COMMISSSION OF INDIA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The petitioner is a unrecognized registered political party. It desires to have a common symbol to be alloted to the candidates sponsored by it in the ensuing Assembly Elections. The symbol claimed is cup and saucer from the symbol list.

(3.) Similar Writ Petition No. 7208 of 2009 was filed by the Maharashtra Navnirman Sena (MNS for short) before this Court. But this Court having noticed the interim orders passed by the Apex Court in Writ Petition No. 132 of 2009 and Special Leave Petition (C) No. 7379-80 of 2009 and having found that the issue was before the Apex Court had not entertained the said writ petition and directed the petitioner therein to approach the Apex Court. It appears from the orders which are produced before this Court in Special Leave to appeal (Civil) No (s). 21965 of 2009 and Special Leave Petition (C) No. 21965 of 2009 that the MNS has approached the Apex Court and the Apex Court has passed an interim order on 14th September, 2009. We asked Mr. A.A. Kumbhakoni, the learned Counsel for the petitioner that why the same course of action as the MNS was not followed by the petitioner. The learned Counsel for the petitioner submitted that the petitioner had approached the Apex Court directly by filing Writ Petition (C) No. 441 of 2009 invoking Article 32 of the Constitution of India. He further submitted that the order passed by this Court in Writ Petition No. 7208 of 2009 in the matter of Maharashtra Navnirman Sena was also pointed out to the Apex Court. He submitted that thereafter, leave to approach this Court under Article 226 of the Constitution of India was granted by the Apex Court which is reflected in the order dated 18th September, 2009.