On Tuesday, the Apex Court noted the Election Commission of India's (ECI) submission that it was willing to deliberate over the demand for uploading polling booth-wise voter turnout data on its website & asked the petitioners to make representations before the poll panel in 10 days.
A bench comprising CJI Sanjiv Khanna & Justice Sanjay Kumar & Justice K V Viswanathan was hearing two PILs filed by TMC MP Mahua Moitra & NGO Association for Democratic Reforms in 2019, respectively.
The PILs sought a direction to the poll panel to upload polling station-wise voter turnout data on its website within 48 hours of conclusion of polling in the Lok Sabha & assembly elections.
Senior advocate Maninder Singh, appearing for the poll panel, said Chief Election Commissioner Gyanesh Kumar wanted to meet & discuss the grievance.
"Here is a new chief election commissioner now. The petitioners can meet him & it may be addressed,” he said.
The CJI then said, "In the meanwhile, the counsel for Election Commission states that the petitioners (the NGO & the MP) may file a representation with the Election Commission & the EC will give them a hearing & inform about same in advance. Let the representation be made in 10 days."
The Court adjourned the hearing in the July 28 week.
On May 17, last year, the top court had sought a response from the poll panel on the pleas following which the ECI opposed the NGO's demand contending it would "vitiate" the electoral space & cause "chaos" in the poll machinery in the midst of the general elections.
(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)
Source Link
Picture Source :