SUDHEER SRIVASTAVA Vs. ELECTION COMMISSIONER NEW DELHI

JUDGEMENT

(1.) The objections raised by the Office need not be gone into as we are deciding the writ petition on merits,

(2.) This is a Public Interest Litigation based on apprehensions and assumptions and not on relevant facts.

(3.) This writ petition has been filed on the basis of some statements, alleged to have been made by the Commissioner of Police, Purana Haveli, Hyderabad, published in Deccan Chronicle on 17-9-1999, that the police as a measure of preventive arrest, picked up 3733 persons. It is contended that the persons, alleged to have been arrested as a preventive measure, were denied the fundamental right of right to vote in the Parliamentary and Assembly elections that were held in four phases in the State.