Apex Court refuses to interfere with plea seeking to postpone Bihar Assembly Polls

On Friday, refusing to interfere with a plea to postpone the Bihar Legislative Assembly election in view of the Coronavirus pandemic, the Apex Court granted the petitioner the liberty to make a representation before the Election Commission.

A bench of the Supreme Court, headed by Justice Ashok Bhushan, refused to interfere with the plea filed by one Ajay Kumar. "We are not inclined to hear the petition," the bench said.

It, however, allowed the petitioner to withdraw his petition & granted him the liberty to approach the Election Commission of India (ECI) with his prayers & plea. The liberty to make a representation was granted after the petitioner, Ajay Kumar, submitted "at least, please allow me the liberty to make a representation before the ECI."

While refusing to interfere with the plea, the Top Court noted that the Chief Election Commissioner (CEC) will take care of all the issues.

During the hearing, the petitioner said that a similar petition was dismissed earlier but the situation on the ground hasn't improved yet & sought that the Supreme Court should therefore pass appropriate directions in the matter. To this, the bench said that it can't pass such orders.

The petition had sought directions to the authorities concerned for a deferment of the Bihar Legislative Assembly Election on the grounds of serious Coronavirus pandemic. 

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