CENTURY BUSINEES PRIVATE LIMITED Vs. CHIEF ELECTORAL OFFICER

JUDGEMENT

(1.) Heard Mr. S.D. Sanjay, learned senior counsel assisted by Mr. Raju Giri, learned counsel for the petitioner and Mr. Siddharth Prasad, learned counsel for the Chief Electoral Officer, Bihar (respondent no. 1)

(2.) The present writ petition has been filed for a direction to the respondents to allow the petitioner, which is a private registered company, registered under the Indian Companies Act, 1956, to put up 950 hoarding at different sites in the State of Bihar including Unipoles, BQS and Wall Wraps etc., on private properties as part of election campaign.

(3.) The petitioner claims to have been engaged by a political party, namely, Bhartiya Janta Party for putting up such hoardings.