Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 694 OF 2004
Basant Kumar Chaudhary … Petitioner
Versus
Union of India & Ors. … Respondents
ORDER
The petitioner is a practicing Advocate in the Patna High
Court and has filed this writ petition as a Public Interest
Litigation challenging sub-section (4) of Section 8 of the
JUDGMENT
Representation of the People Act, 1951 (for short ‘the
Act’), as ultra vires the Constitution.
2. This writ petition was heard along with W.P.(C)
No.490 of 2005 and W.P.(C) No.231 of 2005 in which sub-
section (4) of Section 8 of the of the Act is also challenged
as ultra vires the Constitution.
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3. We have today delivered the judgment in W.P.(C)
No.490 of 2005 and W.P.(C) No.231 of 2005. Hence, this
writ petition is disposed of in terms of the aforesaid
judgment in W.P.(C) No.490 of 2005 and W.P.(C) No.231 of
2005. No costs.
..……………..……………………….J.
(A. K. Patnaik)
...…………..………………………..J.
(Sudhansu Jyoti Mukhopadhaya)
New Delhi,
July 10, 2013.
JUDGMENT
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