Full Judgment Text
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PETITIONER:
lNDRAJIT BARUA & ORS. ETC.
Vs.
RESPONDENT:
ELECTION COMMISSION OF INDIA & ORS.
DATE OF JUDGMENT30/09/1985
BENCH:
MISRA RANGNATH
BENCH:
MISRA RANGNATH
BHAGWATI, P.N. (CJ)
SEN, AMARENDRA NATH (J)
ERADI, V. BALAKRISHNA (J)
KHALID, V. (J)
CITATION:
1986 AIR 103 1985 SCR Supl. (3) 225
1985 SCC (4) 722 1985 SCALE (2)678
ACT:
Constitutlon of India , 1950 - Article 226 - Writ
Petition challenging holding of elections - Whether
maintainable - Election Petition - Only remedy.
Article 329 (b) - Electoral rolls - preparation and
Publication of - Whether part of ’election process.’
Representation of the People Act, 1951, ss. 100 and 21
(1) and Registration of Electors Rules 1960 - Electoral
rolls Preparation and Revision of - Whether part of
’election process’ - Challenge to election of a candidate on
the ground of defective elector rolls - Maintainability of.
HEADNOTE:
General Election to the Assam Legislative Assembly was
notified to be held in February 1983. The petitioners filed
writ petitions in the High Court contending that elections
should not be held in the State on the basis of defective
electoral rolls prepared in 1979 and to defer holding of the
elections on account of the prevailing disturbed situation
in the state. An interim order for stay of the elections was
also sought. The High Court did not grant interim stay of
the elections though it entertained the writ petitions. The
elections were held and the results were duly notified.
Writ petitions were thereafter filed in the High Court
challenging the holding of the elections on the basis of
the defective electoral rolls and also questioning the
validity of all the elections to the Legislative Assembly
and an order was sought for dissolution of the House.
At the instance of the Election Commission the
aforesaid cases were transferred to the Supreme Court. It
was contended on behalf of the petitioners that the holding
of the elections on the basis of the electoral rolls of
1979 was not valid because:(1) the electoral rolls were not
revised before the
226
elections as required by the provisions of s. 21 sub-s.2(a)
of the Representation of the People Act, 1950; and (2) that
the Election Commission had by a Press note dated Sept. 18,
1979 erroneously directed the electoral authority in charge
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of the revision of electoral rolls not to delete the name of
any person on the ground of lack of qualification of
citizenship. It was further contended that the ban of
Article 329(b) does not stand in the way of maintainability
of the writ petitions as the petitioners were challenging
the impugned elections as a whole and not any individual
election, and that the electoral rolls should be revised
before the holding of elections as required by s. 21(2)(9)
of the Act.
Dismissing all the cases,
^
HELD: l(i) The writ petitions under Art.226 challenging
the election to the State Legislature are not maintainable
and election petitions under s. 81 of the Representation of
the People Act 1951 have to be filed in the High Court. [233
D]
(ii) Article 329(b) of the Constitution bars any
challenge to elections by a writ petition under Art. 226 as
also on the ground that the electoral rolls on the basis of
which elections were held were invalid. An election can be
challenged only by filing of an election petition in the
manner prescribed by the Representation of the People Act,
1951. In the Act, there is no concept of elections as a
whole. What the Act contemplates is elections from each
constituency and it is that election which is liable to be
challenged by filing of an election petition. The
proceedings under the Act are quite strict, and clear
provisions have been made as to how an election petition has
to be filed and who should be the parties to such election
petition. It nay be that there is a common ground which may
vitiate the elections from all the constituencies, but even
so it is the election from each constituency which has to be
challenged though the ground of challenge may be identical.
Even where in form the challenge is to the elections as a
whole, in effect and substance what is challenged is
election from each constituency. Article 329(b)
must,therefore, be held to be attracted in the instant case.
[230 G-H;232 B; 231 B-D]
Jagan Nath v. Jaswant Singh & Ors., [1954] S.C.R. 892,
Hari Vishnu Kamath v. Syed Ahmed Ishaq & Ors 1955] S.C.R.
1104 at 1111 and Durga Shankar Mehta v. Thakur Raghurai
Singh & Ors., [1955] S.C.R.267, relied upon.
227
(iii) Once the final electoral rolls are published and
elections are held on the basis of such electoral rolls, it
is not open to anyone to challenge the election from any
constituency or constituencies on the ground that the
electoral rolls were defective. That is not a ground
available for challenging an election under s. 100 of the
Representation of People Act, 1951. The finality of the
electoral rolls cannot be assailed in a proceeding
challenging the validity of an election held on the basis of
such electoral rolls. [231 E-F]
Kabul Singh v. Kundan Singh, [1970] 1 S.C.R. 854,
relied
upon.
In the instant case, it is undoubtedly true that the
electoral rolls were not revised before the elections were
held, but the Election Commission dispensed with the
revision of the electoral rolls by an order dated January 7,
1983 made under s. 21,sub-s. (2) and this order has not been
challenged in any of the writ petitions. Hence the impugned
elections cannot be challenged on the ground that they were
without revision of the electoral rolls. [230 C-E]
2(i) Part III of the 1950 Act makes provision for
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electoral rolls for Assembly Constituencies. Section 21
deals with preparation and revision of electoral rolls. The
proviso to s. 21(2)(b) makes the position clear beyond doubt
that if for some reason an electoral roll is not revised as
required by sub-s. (2), the unrevised roll is not affected
in any way and continues to be the electoral roll holding
the field. [235 B-C; 236 A]
In the instant case, it is clear that the Election
Commission did not give directions contrary to the
requirements of s. 16 of the Act and the revision of the
1979 electoral rolls could not be undertaken for reasons
beyond the control of the Election Commission. Moreover,
there was no dispute to the electoral rolls of 1977 nor was
any challenge advanced against the election of 1978 to the
State Legislature held on the basis of such rolls.
Admittedly, the 1979 rolls were the outcome of intensive
revision of the rolls of 1977. That being the position and
in view of the proviso to sub-s. (2) of 8. 21, the electoral
rolls of 1979 were validly in existence and remained
effective even though the process contemplated in sub-s. (2)
for revision had not either been undertaken or completed.
The electoral rolls of 1979 must, therefore be regarded as
not suffering from any legal infirmity though even if the
electoral rolls of 1979 were
228
invalid, that would not affect the validity of the impugned
elections nor would a writ petition under Art. 226 of the
Constitution be maintainable for challenging the impugned
election.[237 E-H; 237 C-D]
2 (11) The preparation of electoral rolls is not a
process of election. In a suitable case challenge to the
electoral rolls for not complying with the law may be
entertained. But the election of a candidate is not open to
challenge on the score of the electoral roll being
defective. [239 C-E]
N.P. Ponnuswami v. Returning Officer, Namkkal
Constituency Ors. [1952] S.C.R. 218, referred to.
Lakshmi Charan Sen & Ors v. A.K.M Hassan Uzzaman &
Ors.C.As. 739-741/82 decided on 8.5.85, relied upon.
3. The Election Commission is directed to carry out
revision of the electoral rolls in accordance with the
procedure prescribed in the Representation of People Act
1950 and the Electors Registration Rules 1960. [240 G-H]
JUDGMENT:
ORIGINAL JURISDICTION : Transferred Case Nos. 364 to
382 of 1984.
(Under Article 139A of the Constitution of India.)
V.M. Tarkunde, P.G. Barua, S.N. Medhi, Shanti Bhushan,
K.K. Venugopal, V.M. Tarkunde Soli J. Sorabji, Harishikesh
Roy, Mrs. & Mr. Karanjawala, K. Pablay, Swaraj Kaushal, E.C.
Vidyasagar,Sushma Swaraj, N.M. Ghatate, S.V. Deshpande, Lira
Goswami, Mrs. R. Swamy, C.S. Vaidyanathan, P. Choudhary,
P.G. Barua, Miss Lakshmi Anand Kumar and Ms. N. Rama Kumaran
for the Petitioners.
K. Parasaran, Attorney General, K.G. Bhagat, Additional
Solicitor General, A.K. Sen, F.S. Nariman, P.R. Mridul, S.N.
Bhuyan, Advocate General Assam, K. Swamy, Ms. A. Subhashini,
S.K. Nandy, M.Z. Ahmed and Kath Hazarika for the
Respondents.
The Judgment of the Court was delivered by
RANGANATH MISRA, J. At the conclusion of the hearing,
in view of the urgency of the matter as also the importance
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of the
229
issues involved, we made an order on September 28, 1984,
setting out briefly our conclusions and had indicated that
detailed reasons would be given in the judgment to be
delivered later. On the 12th January, 1983, election to
all the 126 seats of the Assam Legislative Assembly was
notified to be held in February 1983. Very disturbed
conditions had been prevailing in Assam for a few years
prior to this period and one of the issues leading to the
agitation was the electoral rolls of 1979 prepared under the
Representation of the People Act, 1950 (’1950 Act’ for
short). When general election was notified, a set of writ
petitions were filed in the Gauhati High Court being Civil
Rules 87 and 228-246 of 1983. The first application asked
for a mandamus to the Election Commission and the State
Government then under President’s rule not to hold elections
on the basis of the defective electoral rolls and to defer
holding of elections on account of the prevailing disturbed
situation in the State. In the second group of writ
petitions the Court was asked to issue a mandamus for
preparation of fresh electoral rolls according to law before
election could be held and to restrain the Commission and
the state Government from holding elections on the basis of
defective and void electoral rolls. The High Court did not
grant interim order of stay of election though the writ
petitions were entertained. Consequently, elections were
held to the State Legislature and by Notification of
February 27, 1983, the results of the election were duly
notified. A number of writ petitions were then filed in the
Gauhati High Court more or less making similar allegations
and substantially challenging the electoral rolls of 1979
and questioning the validity of all the elections to the
legislative Assembly and praying for dissolution of the
House. In some of these applications relief of quo warranto
was also asked for against named returned candidates. These
writ petitions were numbered as Civil Rules 524, 691-693,
695-699, 706-707 694 and 525 of 1983 and were in due course
transferred to this Court at the instance of the Election
Commission for disposal. They have, therefore, been assigned
new numbers as Transferred Cases. We have thus two sets of
cases, transferred from the Gauhati High Court - the first
set challenging the electoral rolls of 1979 and the
Notification for holding of the elections and asking for
staying of the elections and the second set challenging the
elections after they were held and notified on the ground
that the holding of elections on the basis of the void
electoral rolls of 1979 was contrary to law and vitiated the
elections.
230
Our order of September 28, 1984, not only indicated the
conclusions but also provided brief reasons for the same.
We, therefore, propose to refer to the relevant portions
thereof on each issue arising for consideration. Dealing
with the challenge to the validity of elections to Assam
Legislative Assembly, we had said :
"The principal ground on which the validity of the
elections has been challenged is that the
electoral rolls were not revised before the
elections in contravention of the provisions of
section 21,sub-section (2)(a) of the
Representation of the People Act, 1950,and the
elections were held on the basis of the electoral
rolls of 1979. Now it is undoubtedly true that the
electoral rolls were not revised before the
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impugned elections were held but the Election
Commission dispensed with the revision of the
electoral rolls by an order dated January 7, 1983,
made under the opening part of section 21, sub-
section (2) and this order has not been challenged
in any of the writ petitions. Hence the impugned
elections cannot be challenged on the ground that
they were without revision of the electoral rolls.
The petitioners also attacked the validity of the
electoral rolls of 1979 on the ground that the
Election Commission had by the Press Note dated
September 18, 1979, erroneously directed the
electoral authorities in charge of revision of the
electoral rolls not to delete the names of any
persons from the electoral rolls on the ground of
lack of qualification of citizenship since the
question of citizenship was not one which could be
decided by the electoral authorities and the
electoral rolls of 1979 were, therefore, invalid
and the impugned elections held on the basis of
the electoral rolls of 1979 were void. We do not
think there is any substance in this contention.
In the first place, Art. 329(b) of the
Constitution bars any challenge to the impugned
elections by a writ petition under art. 226 as
also on the ground that the electoral rolls on the
basis of which the impugned elections were held
were invalid. The petitioners sought to escape
from the ban of Art. 329(b) by contending that
they are challenging the impugned
231
elections as a whole and not any individual
election and that the ban of Art. 329(b),
therefore, does not stand in the way of the writ
petitions filed by them challenging the impugned
elections. But we do not think this escape route
is open to the petitioners. There is in the
Representation of the People Act, 1951, no concept
of elections as a whole. What that Act
contemplates is election from each constituency
and it is that election which is liable to be
challenged by filing an election petition. It may
be that there is a common ground which may vitiate
the elections from all the constituencies, but
even so it is the election from each constituency
which has to be challenged though the ground of
challenge may be identical. Even where in form the
challenge is to the elections as a whole, in
effect and substance what is challenged is
election from each constituency, and Article
329(b) must, there fore, be held to be attracted.
We are of the view that once the final electoral
rolls are published and elections are held on the
basis of such electoral rolls, it is not open to
anyone to challenge the election from any
constituency or constituencies on the ground that
the electoral rolls were defective. That is not a
ground available for challenging an election under
s. 100 of the Representation of People Act, 1951.
The finality of the electoral rolls cannot be
assailed in proceeding challenging the validity of
an election held on the basis of such electoral
roll vide Kabul Singh v. Kundan Singh,[1970] 1
S.C.R. 845. Article 329(b) in our opinion clearly
bars any writ petition challenging the impugned
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election on the ground that the electoral rolls of
1979 on the basis of which the impugned elections
were held were invalid."
Article 329(b) of the Constitution provides :
"Notwithstanding anything in this Constitution:-
(a) x x x
(b) No election to either House of Parliament or
to the House or either House of the Legislature or
a State shall be called in question except by an
232
election petition presented to such authority and
in such manner as may be provided for by or under
any law made by the appropriate legislature."
Therefore, an election can be challenged only by filing
of an election petition in the manner prescribed by the
Representation of the People Act, 1951. A Constitution Bench
of this Court in Jagan Nath v. Jaswant Singh & Ors.[1954]
S.C.R. 892, has said :
"The general rule is well settled that the
statutory requirement of election law must be
strictly observed and that an election contest is
not an election at law or a suit in equity but is
a purely statutory proceeding unknown to the
common law and that the Court possesses no common
law power."
In Hari Vishnu Kamath v. Syed Ahmad Ishaq & Ors.,
[1955] S.C.R. 1104 At 1111, Venkatarama Ayyar, J. speaking
for the Court said:
".. These are instances of original proceedings
calling in question an election, and would be
within the prohibition enacted in Article 329(b).
But when once proceedings have been instituted in
accordance with Article 329(b) by presentation of
an election petition, the requirements of that
article are fully satisfied. Thereafter when the
election petition is in due course heard by a
Tribunal (now the High Court) and decided, whether
its decision is open to attack, and if so, where
and to what extent, must be determined by the
general law applicable to decisions of Tribunals.
...The view that Article 329(b) is limited in its
operation to initiation of proceedings for setting
aside an election and not to the further stages
following on the decision of the Tribunal is
considerably reinforced, when the question is
considered with reference to a candidate whose
election has been set aside by the Tribunal."
To the same effect are the observations of another
Constitution Bench in the case of Durga Shankar Mehta v.
Thakur Raghuraj Singh & Ors., [1955] S.C.R. 267, Mukherjea,
J. (as he then was) spoke for the Court thus :
233
"The non obstante clause with which article 329 of
the Constitution begins and upon which the
respondent’s counsel lays so such stress debars us
as it debars any other Court in the land, to
entertain a suit or a proceeding calling in
question any election to the Parliament or the
State Legislature. It is the election Tribunal
(now the High Court) alone that can decide such
disputes, and the proceeding has to be initiated
by an election petition and in such manner as may
be provided by a statute
These are clear authorities and the position has never
been assailed in support of the position that an election
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can be challenged only in the manner prescribed by the Act.
In this view of the matter, we had concluded that writ
petitions under Article 226 challenging the election to the
State Legislature were not maintainable and election
petitions under section 81 of the Act had to be filed in the
High Court. The Act does not contemplate a challenge to the
election to the Legislature as a whole and the scheme of the
Act is clear. Election of each of the returned candidates
has to be challenged by filing of a separate election
petition. The proceedings under the Act are quite strict and
clear provisions have been made as to how an election
petition has to be filed and who should be parties to such
election petition. As we have already observed, when
election to a Legislature is held it is not one election but
there are as many elections as the Legislature has members.
The challenge to the elections to the Assam Legislative
Assembly by filing petitions under Article 226 of the
constitution was, therefore, not tenable in law.
It is the admitted case of parties before us that the
electoral rolls of all the constituencies excepting one in
the State of Assam were last revised intensively during the
year 1979 with reference to January 1, 1979, as the
qualifying date. In the case of No. 114 - Jonai (S.T.)
Assembly Constituency only summary revision was undertaken
as intensive revision was not possible for the reason that
these areas were submerged heavily by flood water at the
relevant time. The general election to the House of
Parliament was held in 1980 on the basis of the said
electoral rolls. An annual revision of the electoral rolls
as per requirement of the law as also the practice obtaining
in the rest of the country could not be undertaken in 1980-
81, or 1982 mainly on account of adverse law and order
situation prevailing in the State.
234
The Legislative Assembly of the State of Assam had been
dissolved by the President acting under Article 356 of the
Constitution by proclamation dated March 19, 1982, and the
extended period was due to expire on March 18, 1983. The
Election Commission was intimated by the Union Government on
January 6, 1983, that the Presidential proclamation would be
revoked by the end of February 1983. Holding of election in
Assam for constituting the Legislative Assembly well before
the end of that period, therefore, became an immediate
necessity. The Election Commission had hardly eight weeks’
time in its hand to complete the process. Without loss of
further time the Commission issued the Notification
announcing the election programme on January 12, 1983, and
the election was proposed to be held on the basis of the
existing electoral rolls of 1979.
According to the petitioners the electoral rolls of
1979 without being appropriately revised as required by law
were not the proper rolls on the basis of which election
could have been conducted. It has been pointed out that the
process of revision had been undertaken but the Election
Commission suddenly stopped it and decided that the
unrevised and out of date rolls would provide the basis for
holding of the elections. It is the submission of the
petitioners on the basis of a decision of this Court in
Chief Commissioner, Ajmer v. Radhey Shyam Dani, [1957]
S.C.R. 68, that it is essential for democratic elections
that proper electoral rolls should be maintained and in
order that the same may be available, it is necessary that
after the preparation of the electoral rolls opportunity
should be given to the parties concerned to scrutinise
whether the persons enrolled as electors possess the
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requisite qualifications. Opportunity should also be given
for the revision of the electoral rolls and for the
adjudication of the claims for being enrolled. Unless these
are done the obligation cast upon those holding the
elections is not discharged and the elections held on such
imperfect electoral rolls would acquire no sanctity and
would be liable to be challenged at the instance of the
parties concerned. In the case referred to above, validity
of municipal elections was under consideration. Obviously
provisions of Article 329(b) of the Constitution had no
application to such election and this Court was dealing with
the statutory requirements for holding of the elections.
Challenge to the 1979 electoral rolls is on the basis
that persons who are not citizens of India have been
included in the electoral rolls. Infiltration of people from
outside India into
235
Assam and inclusion of their names in the electoral rolls
constituted one of the main grounds for the agitation in
Assam. Section 16 of the 1950 Act clearly provides that a
person shall be disqualified for registration in an
electoral roll if he is not a citizen of India. Detailed
provision has been made in the Registration of Electors
Rules to raise objection to the inclusion of the name of a
disqualified person. Part III of the 1950 Act makes
provision for electoral rolls for Assembly
Constituencies.Section 21 deals with preparation and
revision of electoral rolls; section 22 provides for
correction of entries in electoral rolls while section 23
authorises inclusion of names in electoral rolls.Section 24
provides an appeal to the Chief Electoral Officer from any
order made by the Electoral Registration Officer under s. 22
and 23. Section 21 making provision for preparation and
revision of electoral rolls runs thus:
"(1) The electoral roll for each constituency
shall be prepared in the prescribed manner by
reference to the qualifying date and shall come
into force immediately upon its final publication
in accordance with the rules made under this Act.
(2) The said electoral roll -
(a) shall, unless otherwise directed by the
Election Commission for reasons to be recorded in
writing, be revised in the prescribed manner by
reference to the qualifying date -
(i) before each general election to the House of
People or to the Legislative Assembly of a State;
and
(ii) before each by-election to fill a casual
vacancy in a seat allotted to the constituency;
and
(b) shall be revised in any year in the prescribed
manner by reference to the qualifying date if such
revision has been directed by the Election
Commission:
Provided that if the electoral roll is not revised
or continued operation of the said electoral roll
shall not thereby be affected.
(3) x x x x x x x x x "
236
The proviso, therefore, makes the position clear beyond
doubt that if for some reason an electoral roll is not
revised as required by sub-s. (2), the unrevised roll is not
affected in any way and continues to be the electoral roll
holding the field.
Dealing with the aspect about the validity of electoral
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rolls of 1979, we have indicated :
"We may also point out that in our opinion the
electoral rolls of 1979 cannot be condemned as
invalid. The counter/affidavits of Shri Ganesan
Secretary to the Election Commission and Shri
Ashok Kumar Arora, Additional Chief Electoral
Officer, Assam, clearly show that the procedure
prescribed by the Representation of the People
Act, 1950, for revision of the electoral rolls was
followed.The Press Note dated September 18, 1979,
on which considerable reliance was placed on
behalf of the petitioners must be read along with
the correspondence exchanged between the Chief
Electoral Officer, Assam and the Secretary to the
Election Commission prior to the issue of the
Press Note and if all these documents are read as
a whole, it is clear that no instructions were
issued by the Election Commission to the Chief
Electoral Officer not to decide the question of
citizenship if any objection to a particular entry
in the draft electoral rolls was raised on the
ground of lack of qualification of citizenship.
All that the Election Commission directed the
Chief Electoral Officer to do was to proceed on
the basis that those whose names were already
included in the previous electoral rolls and we
may point out that the electoral rolls of 1977 on
the basis of which the election to the Assam
Legislative Assembly were held in 1978 were not at
any time challenged by any of the petitioners
should be prima facie regarded as satisfying the
qualification of citizenship and if any specific
objection to the inclusion of any particular
person on the ground of lack of qualification of
citizenship was raised, it should be decided by
the appropriate electoral citizen should be on the
objector. We are informed and the affidavits also
go to show that in fact a large number of
237
objections based on the ground of lack of
qualification of citizenship were disposed of by
the appropriate electoral authorities after the
publication of the draft electoral rolls. So far
as the inclusion of any new names in the draft
electoral rolls was concerned, the Election
Commission directed that the utmost care should be
taken to ensure that only citizens were enrolled
as electors. We do not think that these were in
any way in defiance of the provisions of the
Representation of the People Act, 1950, and the
Electoral Registration Rules, 1960 made under the
Act. The electoral rolls of 1979 must, therefore,
be regarded as not suffering from any legal
informity, though we may reiterate once again that
even if the electoral rolls of 1979 were invalid,
that would not affect the validity of the impunged
elections nor would a writ petition under Article
226 of the Constitution be maintainable for
challenging the impugned election."
From the materials placed by the parties and the
election Commission,we have come to the conclusion that the
Election Commission did not give directions contrary to the
requirements of s. 16 of the Act and the revision of the
1979 electoral rolls could not be undertaken for reasons
beyond the control of the Election Commission. As pointed
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out by us in our order of September 28, 1984, there was no
dispute to the electoral roll of 1977 nor was any challenge
advanced against the election of 1978 to the State
Legislature held on the basis of such rolls. Admittedly, the
1979 rolls were the outcome of intensive revision of the
rolls of 1977. That being the position and in view of the
proviso to sub-section (2) of s. 21 which we have extracted
above the electoral rolls of 1979 were validly in existence
and remained effective even though the process contemplated
in sub-s. (2) for revision had not either been undertaken or
completed. It has been indicated by a Constitution Bench
decision of this Court in Lakshmi Charan Sen & Ors . v.
A.K.M. Hassan Uzzaman & Ors. C.As. 739-741/82 decided on
8.5.85, that preparation and revision of electoral rolls is
a continuous process not connected with any particular
election but when an election is to be held the electoral
roll which exists at the time when election is notified
would form the foundation for holding of such election. That
is why sub-s. (3) of s. 23 provides for suspension of any
modification to the electoral roll after the last date of
making of nominations for an election and until completion
of the
238
election. We had, therefore, come to the conclusion that the
electoral rolls of 1979 were not invalid and could provide
the basis for holding of the elections in 1983. Whether
preparation and publication of the electoral rolls are a
part of the process of election within the meaning of
Article 329(b) of the Constitution is the next aspect to be
considered. In N.P. Ponnuswami v. Returning Officer,
Namakkal Constituency Ors. [1952] S.C.R.218, this Court had
to decide the amplitude of the term "election". Fazal Ali,
J. speaking for the constitution Bench indicated :
"It seems to me that the word ’election’ has been
used in Part XV of the Constitution in the wide
sense, that is to say, to connote the entire
procedure to be go through to return a candidate
to the legislature. The use of the expression
"conduct of elections" in article 324 specifically
points to the wide meaning, And that meaning can
also be read consistently into the other
provisions which occur in Part XV including
article 329(b). That the word "election’ bears
this wide meaning whenever we Talk of elections in
a democratic country, is borne out by the fact
that in most of the books on the subject and in
several cases dealing with the matter, one of the
questions mooted is, when the election begins. The
subject is dealt with quite concisely in
Halsbury’s Laws of England in the following
passage under the heading "Commencement of the
Election :-
’Although the first formal step in every election
is the issue of the writ, the election is
considered for some purposes to begin at an
earlier date. It is a question of fact in each
case when an election begins in such a way as to
make the parties concerned responsible for
breaches of election law, the test being whether
the contest is reasonably imminent . Neither the
issue of the writ nor the publication of the
notice of election can be looked to as fixing the
date when an election begins from this point of
view. Nor, again does the nomination day afford
any criterion. The election will usually begin at
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least earlier than the issue of the writ. The
question when the election begins must be
carefully distinguished from that as to when ’the
conduct and management of"
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an election may be said to begin. Again, the
question as to when a particular person commences
to be a candidate is a question to be considered
in each case.’
The discussion in this passage makes it clear that
the word "election" can be and has been
appropriately used with reference to the entire
process which consists of several stages and
embraces many steps, some of which may have an
important bearing on the result of the process."
We are not prepared to take the view that preparation Of
electoral rolls is also a process of election. We find
support for our view from the observations of Chandrachud,
C.J. in Lakshmi Charan Sen’s case (supra) that "it may be
difficult, consistently with that view to hold that
preparation and revision of electoral roll, is a part of
’election’ within the meaning of Article 329(b)’. In a
suitable case challenge to the electoral roll for not
complying with the requirements of the law may be
entertained subject to the rule indicated in Ponnuswami’s
case (supra). But the election of a candidate is not open to
challenge on the score of the electoral roll being
defective. Holding the election to the Legislature and
holding them according to law are both matters of paramount
importance. Such elections have to be held also in
accordance with a time bound programme contemplated in the
Constitution and the Act. The proviso added in s.22(2) of
the Act of 1950 is intended to extend cover to the electoral
rolls .in eventualities which otherwise might have
interfered with the smooth working of the programme. These
are the reasons for which we came to the conclusion that the
electoral roll of 1979 had not been vitiated and was not
open F to be attacked as invalid.
Two other brief contentions may now be noticed. In
Transferred Case No.364/84 there wag a prayer that the
electoral rolls on the basis of which election from Assam
would be held should be revised before the holding of such
election as required by ss. 21(2) (a,) of the Act of 1950.
This meant an intensive revision. Counsel appearing for the
Election Commission made a statement before the Court to the
following effect:
The Commission will carry out revision of the
elector rolls for all constituencies in Assam in
accordance with the Act and the Rules and such
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revision shall, as far as practicable be intensive
revision ant wherever it 18 not practicable to
carry out intensive revision in any constituency
or constituencies, the revision shall be summary
or Special revision."
We indicated in our order of september r 28, 1984, that the
statement made on behalf of the Election Commission must
allay the apprehension of all the petitioners in the case-
since it made it clear-ar that before elections are held in
Assam, there would be revision of the electoral rolls in the
manner indicated in the statement. Considerable argument was
advanced with reference to the electoral cart. AS it appears
the Election Commission had introduced a form different-rent
from the one prescribed in Form 4 read with rule 8 of the
Electors Registration Rules. Here again, a Statement was
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made on behalf of the commission to the following effect :
"For the sake of greater clarity and keeping in
view the provisions of s.2(c) of the
Representation of the People Act, 1951, ant Form 4
of the Registration of Electors Rules, 1960, the
word ’citizen’ shall be substituted for the word
’elector’ wherever it Occurs in the electoral card
by issuance of a direction by the Election
Commission."
With the adoption of the basis indicated in the statement,
the objection on that score must be taken to have vanished
Considerable argument hat also been advanced regarding
the carrying out of revision of electoral rolls. Petitioners
wanted that the Election Commission should do so suo moto
while the Election Commission pleaded its inability keeping
in view the ambit ant stupendous proportion of the task and
pleaded that claim or Objection should be the foundation
of the revision Dealing with this question, aft r hearing
counsel at great length we had stated
"The only direction which we can give to the U
action Commission is to carry out revision of the
electoral rolls in accordance with the procedure
prescribed in the Representation of People Act,
1950 and the Electors Registration Rules, 1960.
But since the Election Commission has stated
before us that it will carry out revision of the
electoral rolls and that
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such revision shall, as far as practicable, be
intensive revision and where it is not so
practicable, it will be summary or special, we do
not think it necessary to give any further
directions to the Election Commission. When the
draft electoral rolls are ready as a result of
such revision carried out by the Election
Commission, it will be open to anyone whose name
is not included in the draft electoral rolls to
lodge a claim for inclusion of his name on the
ground that he is an eligible elector and if the
name of any person is erroneously included in the
draft electoral rolls even though he is not a
citizen, it will be equally open to anyone
entitled to object to challenge the inclusion of
the name of such person in the draft electoral
rolls by filing an objection in accordance with
the Electors Registration Rules, 1960. It is
neither desirable nor proper for us to lay down as
to what quantum of proof should be required for
the purpose of substantiating any such claims or
objections lodged before the Election Commission.
It would be for the appropriate electoral officer
to consider and decide in the light of such
material as may be produced before him by the
objector as also by the person whose name is
sought to be deleted from the electoral rolls and
such further material as may be available to him
including the electoral rolls of the earlier
years, whether such person is a citizen or not. We
may point out that the appropriate electoral
officer may also on his own, if he has on the
material available to him including the electoral
rolls of the earlier years, reason to entertain
any doubt, take steps to satisfy himself in regard
to the citizenship of a person whose name is
sought to be included or has been included in the
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electoral rolls.
We take note of the position and with a sense of
satisfaction that with the accord reached about Assam the
agitation seems to have ended. The Election Commission is at
work and in compliance with the provisions of the Act and
the Rules, the electoral rolls are being revised. We hope
and trust that elections which are indispensable to the
democratic process would be held in accordance with law as
expediently as possible and on the basis of a revised
electoral roll in terms of the statement made to the Court
by the Election Commission.
M.L.A. Transferred Cases dismissed.
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