DINESH KUMAR SINGH, SON OF JAGDEO SINGH, RESIDENT OF VILLAGE Vs. UNION OF INDIA THROUGH MINISTRY OF LAW & JUSTICE, GOVERNMENT OF INDIA, NEW DELHI

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court to fill up 24 vacancies of the legislative council from the members of local bodies/municipalities as envisaged under Art. 171(3) of the Constitution of India by amending qualification prescribed under Sec. 6 of the Representation of Peoples Act, 1951.

(2.) We do not find that the writ petition for seeking amendment to the Act prescribing qualification for the members of the Legislative Council is maintainable as there cannot be any direction to the Legislature to frame a law and in a particular manner

(3.) The writ application is, thus, dismissed. .