AJEYA BHARAT PARTY Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the instant writ petition is a registered political party but, yet to be recognised. It is stated to have got itself registered with the Election Commission of India on 8-1-1998. Its main aim, according to what is stated in the affidavit, is to provide conflict free politics and problem free administration at all levels. It is stataed that the party has come into existence with fifty points programme for the betterment of the people of India, irrespective of caste, creed and religion etc., and to achieve the "Indianization of India" Its General Secretary is stated to be a practising Advocate.

(2.) In the affidavit filed in support of the writ petition duly sworn to by its General Secretary, concern is expressed about the criminalisation of politics and mafia gangs entering into politics. The affidavit in detail states as to how the political process has got degenerated. It is stated that the people with criminal back-ground and who were actually facing criminal charges are not only allowed to participate in the elections without any difficulty; but, got themselves elected to the Assemblies in the country, as well as the Parliament. Such elected representatives of the people have no respect and regard for the faith of the people.

(3.) The petitioner mainly expresses its concern about the unfortunate and unruly events that are taking place in various Legislative Assemblies in the country and in the Parliament. It is alleged that the elected representatives of the people are indulging themselves inaccusing each other in filthy language and without even feeling shy to fight each other by breaking mikes, throwing chairs to beat the Honourable Members belonging to the rival political parties. No decency and decorum is left in any of the Legislative Assemblies in the Country.