HEMANT NAHTA Vs. HONBLE SPEAKER

JUDGEMENT

(1.) Application for early listing is allowed and the matter is taken upon an application (01/2022) filed by the petitioner praying for interim relief that the results of the ensuing Rajya Sabha Elections be not declared till the disposal of the present writ petition.

(2.) We have heard the petitioner in person at length and perused the record.

(3.) From perusal of the record, it is evident that the petitioner has presented this PIL on 4/8/2020 and the petition has not been admitted till date as adjournment was sought time and again by the petitioner in person. On which, petitioner contends that he was hoping that the Speaker would pass an order and therefore, there was delay on his part.