RASTRIYA PRAJA CONGRESS Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned Standing counsel for the 1st respondent and the learned Senior Counsel for the 4th respondent in the 1st case.

(2.) The W.P.No. 3332 of 2024 is filed questioning the letter of the 1st respondent dtd. 18/8/2023 and the letter of the 1st respondent dtd. 24/1/2024.

(3.) The W.P.No. 6800 of 2024 is filed questioning the action of the 1st respondent in issuing the letter dtd. 6/2/2024 addressed to the petitioner by not considering the application of the petitioner dtd. 16/10/2023 and 20/12/2023 under 10-B of the Election Symbols (Reservation and Allotment) Order, 1968.