DHARTI PAKAR MADAN LAL AGRAWAL versus K.R. NARAYANAN AND ORS.

Citation: [1997] SUPP. 5 S.C.R. 335 · Decided: 24-11-1997 · Supreme Court of India · Bench: S.C. AGRAWAL · Disposal: Dismissed
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Judgment (excerpt)

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DHARTI PAKAR MADAN LAL AGRAWAL 
v. 
K.R. NARA YANAN AND ORS. 
NOVEMBER 24, 1997 
[S.C. AGRAWAL, G.N. RAY, DR. A.S. ANAND, S.P. BHARUCHA 
AND S. RAJENDRA BABU, JJ.] 
Election Law : 
Presidential and Vice Presidential Elections Act, 1952 : 
Sections 5-B and 5-C as amended by Presidential and Vice Presidential 
Election (Ordinance,) 1997-Validity of-Validity already upheld by 7-Judges 
Bench of this Court in Charan Lal Sahu case-Held, Charan Lal Sahu case 
does not require reconsideration. 
Practice and Procedure : 
Composite petition-Maintainability-Petition described as election-
cum-writ petition-Held, such petition not maintainable-Constitutiort of 
India-Article 32. 
A 
B 
c 
D 
Petitioner filed a composite petition under Article 32 of the Constitution E 
of India decribing it as Election Petition-cum Writ Petition challenging 
Sections 5-B and 5-C of the Presidential and Vice Presidential Elections 
Act, 1952 as amended by Presidential and Vice Presidential Election 
(Ordinance), 1997. This Court pointed out to the Petitioner that such 
Composite petition was not maintainable. The Petitioner then prayed this F 
Court to treat his Petition as Writ petition and that the relief sought by him 
regarding setting aside of the election of Respondent No. 1 may be deleted. 
Dismissing the Petition, this Court 
HELD : I. There is no substance in the submission of the Petitioner 
that the decision of this Court in Charan Lal Sahu v. Nee/am Sanjeeva G 
·Reddy* needs reconsideration. There is thus no merit in the writ petition. 
(336-H] 
*Charan Lal Sahu v. Nee/am Sanjeeva Reddy, (197811SCR1, referred 
to. 
335 
H 
336 
SUPREME COURT REPORTS (1997] SUPP. 5 S.C.R. 
A 
ORIGINAL JURISDICTION: Writ Petition (c) No. 622 of l 997. 
(Under Article 32 of the Constitution of India.) 
Ashok Desai, Attorney General, T.R. Andhyarujina, Solicitor General, 
Soli J. Sorabjee, (C.L. Sahu,) in-person, S.K. Bandyopadhyay, (Dharti Pakar 
B and M.L. Agaiwal,). In-Person, P.H. Parekh, Sameer Parekh, Ms. Ruchi Khurana, 
P.Parmeswaran, Pallav Shishodia, Subrat Birla, N.K. Kaul, Manoj Wad and 
A.M. Khanwilkar for the appearing parties. 
c 
The Judgment of the Court was delivered by 
S.C. AGRA WAL, J. This petition had been filed by the petitioner in 
person. It has been described as Election Petition-cum Writ Petition. During 
the course of his submissions before the Court it was pointed out to the 
petitioner that such a composite petition is not maintainable and that the 
petitioner could choose to'have the petition treated as an election petition or 
D a writ petition under Article 32 of the Constitution. The Petitioner submitted 
that the petition be treated as a writ petition and that the reliefs sought by 
him regarding setting aside of the election of respondent No. I may be 
deleted. As per the said statement of the petitioner this petition has been 
treated as a writ petition filed under Article 32 of the Constitution and reliefs 
(a), (d) and (h) have been deleted. The petition is thus confined to the 
E challenge to the validity to the provisions of Sections 58 and 5C of the 
Presidential and Vice-Presidential Elections Act, 1952 [herinafter referred to as 
'the Act'] as amended by Presidential and Vice-Presidential Elections 
[Amendment] Ordinance, 1997 (No. 13 of 1997], hereinafter referred to a 'the 
Ordinance'. Insofar as the challenge to the validity of Sections 5B and 5C, 
F 
as amended by Act 5 of 1974 and as they stood prior to the promulgation 
of Ordinance of 1997, has been upheld by a 7-judge bench of this Court in 
Charan Lal Sahu v. Nee/am Sanjeeva Reddy, [ 1978] I SCR .I. The validity of 
Ordinance was challenged before this Court in W.P. (C) Nos. 293/97 and 322/ 
97 which have been dismissed by order dated June 19, 1997 and July 11, 1997 
respectively. The Ordinance has been replaced by the Presidential and Vice-
G Presidential Elections (Amendment] Act, 1997 (Act 35of1997]. The validity 
of the said Act was challenged in W.P. (C) No. D 13334/97 and the said writ 
petition was dismissed by order dated October 13, 1997. 
The petitioner has submitted that the decision of this Court Charan Lal 
Sahu v. Nee/am Sanjeeva Reddy, [supra] needs reconsideration. We do not 
H find any substabnce in the said submission of the petitioner. There is thus 
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j 
 
D.P.M.L. AGRAWAL v. K.R. NARAYANAN [S.C. AGRAWAL . .I.] 337 
no merit in this writ petition and it is accordingly dismissed. The petitioner A 
has also filed an application seeki
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