AIR 2003 SUPREME COURT 548 ::2002 AIR SCW 5181 ::(2003) 1 IndLD 89 ::2002 (7) SLT 221 ::(2002) 101 DLT 420 ::2003 (1) SCC 609 ::(2002) 9 Scale 209 ::2003 (1) LRI 46 ::2002 (8) Supreme 658 ::(2003) 2 Andh LT 9 ::2003 (1) SRJ 549

Supreme Court Of India

Hon'ble Judge(s): G. B. Patnaik, V. N. Khare, K. G. Balakrishnan, Ashok Bhan, Arun Kumar , JJJ

(A) Presidential and Vice-Presidential Elections Act (31 of 1952) , S.14— Presidential and Vice-Presidential Election Rules (1974) , R.1— Election of President - Challenge as to - Nomination paper of petitioner was not proposed and seconded by requisite number of proposers and seconders - Petitioner thus cannot be regarded as person who had been nominated or can claim to have been duly nominated as candidate at election in question - Therefore his nomination papers were rightly rejected by Returning Officer - Petitioner, has, no locus standi to challenge the election. (Para 20) (B) Presidential and Vice-Presidential Elections Act (31 of 1952) , S.14— Election of President - Challenge as to Petitioner, an advocate - Had earlier filed four election petitions challenging Presidential elections held in 1974, 1977, 1982 and 1997 - All these election petitions were dismissed on ground that petitioner had no locus standi to maintain election petition - Petitioner did not learn any lesson from observations made against him by Supreme Court in the earlier petitions - Conduct of petitioner found to regrettable - Supreme Court dismissed the petition and saddled the petitioner with costs of Rs.25,000/-. (Para 28) .....