Akhil Bhartiya Ram Rajya Parishad v. State of U.P. and Another

Neutral Citation No. - 2024:AHC:69472-DB

Court No. - 39

Case :- WRIT - C No. - 12824 of 2024

Petitioner :- Akhil Bhartiya Ram Rajya Parishad Respondent :- State of U.P. and Another Counsel for Petitioner :- Kaushal Kishore Mani Tripathi,Sanjay Kumar Tripathi Counsel for Respondent :- C.S.C.,Jitendra Ojha

Hon'ble Saumitra Dayal Singh,J. Hon'ble Donadi Ramesh,J.

1. Having heard Sri Sanjay Kumar Tripathi, learned counsel for the petitioner, Sri

Jitendra Ojha, learned counsel for Election Commission of India and learned

Standing Counsel for the State, at present Sri Jitendra Ojha states that owing to

certain disputes amongst the party members, registration sought by the Akhil

Bhartiya Ram Rajya Parishad (Prem Ballabh Vyas) as a political party has been

rejected.

2. However, learned counsel for the petitioner states that the application for

registration moved by the above described political party is pending.

3. In view of the above, the writ petition is disposed of with direction, if any earlier

order has been passed rejecting the petitioner's claim for registration, let that order

be communicated to the petitioner, in writing within a period of two weeks from

today. If such application is pending, the same may be decided on its own merits as

expeditiously as possible, preferably within a period of two months from the date

this order may be communicated to the petitioner.

Order Date :- 22.4.2024 Noman

(Donadi Ramesh, J.) (S.D. Singh, J.)