PRAJA SHANTHI PARTY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Heard the party in person and the learned standing counsel for the respondents.

(2.) This writ petition is filed questioning the action of the respondents in not allotting the common symbol for both assembly and parliament elections having accepted for allotment of symbol to assembly elections in view of the orders passed by the Hon'ble High Court in W.P.No.7420 of 2024 dtd. 1/4/2024.

(3.) Earlier also, the similar writ petition was filed vide W.P.No.7420 of 2024, seeking allotment of common symbol either 'Helicopter' or any other symbol for the petitioner-party by the respondents therein. After hearing the party in person and the learned Standing Counsel for the Election Commission, this Court passed the order in W.P.No.7420 of 2024 dtd. 1/4/2024 and the operative portion of the same is as under: