BIBHUTIBHUSAN MOHAPATRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) Heard Mr. Bibhutibhusan Mohapatra, the petitioner in person and Mr. B. Moharana, learned Central Government Counsel appearing for the opposite party-Union of India.

(3.) The petitioner has filed this writ petition in the nature of public interest litigation seeking to declare Sec. 69 (ii) of Representation of People's Act, 1951 as unconstitutional to have a fair election.