Abhinav Beri vs Union Of India And Anr
2016 Latest Caselaw 4440 Del

$~29
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 5827/2016
       ABHINAV BERI                                       ..... Petitioner
                          Through:     Petitioner in person.

                          versus

       UNION OF INDIA AND ANR                   ..... Respondents
                     Through: Mr. Ravi Prakash, Ms.Aastha Jain
                              and Mr. Aditya Dewan, Adv. For
                              CGSC.
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                          ORDER

% 11.07.2016

1. Whether the practice of ''paid news", either by electoral candidate or by print media, is a corrupt practice under Section 123 of the Representation of People Act, 1951 is the issue sought to be raised in this petition filed by way of Public Interest Litigation.

2. When the matter is taken up for consideration, it is brought to our notice by the learned counsel who appeared on behalf of the respondent No. 1/Union of India, Ministry of Law and Justice on advance notice that the respondent No.1 is seized of the issue sought to be raised by the petitioner and on the basis of the recommendations of Law Commission of India in its 255th Report, a Task Force comprising senior officers of the Legislative Department, Ministry of Law and Justice has been constituted to examine and frame a road map for implementation or otherwise of the

recommendations made by the Law Commission.

3. The learned counsel has also stated on instructions that the report of the Task Force set up by the Ministry of Law and Justice is awaited and that on receipt of the report, the matter will be examined on the administrative side and necessary action will be taken after due deliberations with the Election Commission and other stakeholders.

4. We hope and trust that such action would be taken expeditiously within six months from today.

5. Writ petition is accordingly disposed of.

CHIEF JUSTICE

SANGITA DHINGRA SEHGAL, J JULY 11, 2016 mr