SUDHANSHU KUMAR Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned AC to AAG 6 for the State; learned counsel for the State Election Commission (hereinafter referred to as the 'Commission') and learned counsel for the respondent no. 5.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The brief facts of the case are as under: