Lahore HC to hear petition seeking disqualification of PM Imran Khan on Mar 11

March 09, 2019:

On Saturday, the Lahore High Court accepted for hearing a petition seeking PM Imran Khan's disqualification on the basis of Articles 62 & 63 of the Constitution.

The appeal, which will be heard on Mar 11, claims that Khan had concealed the alleged parentage of Tyrian Jade Khan White in his nomination papers for the 2018 election.

Tyrian While is the daughter of Ana-Luisa (Sita) White, the daughter of the late Lord Gordon White.

It has often been alleged that Tyrian is Imran Khan's daughter.

"Imran Khan didn't mention White as one of his dependents in his nomination papers, and thus he doesn't measure up to Article 62 & 63 of the Constitution," the petition read.

Articles 62 & 63, set the precondition for a member of parliament to be "sadiq & ameen" (honest & righteous).

The petitioner demands that Imran Khan be disqualified by the Lahore High Court.

Earlier this year, on Jan 21, the Islamabad HC had also thrown out a similar petition terming it non-maintainable as it involved personal matters.

The petitioner had sought to argue that PM Khan should be disqualified for 'concealing' his alleged parentage of Tyrian Jade Khan White in his nomination papers for the 2018 election.

However, the Judges refused to dwell on the arguments and admonished the petitioner for not understanding the law or respecting Islamic teachings about respecting others' privacy.

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