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IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

WRIT PETITION (CIVIL) NO. 694 OF 2004    

Basant Kumar Chaudhary                                 … Petitioner

Versus Union of India & Ors.                             … Respondents

ORDER

The petitioner is a practicing Advocate in the Patna High  

Court and has filed this writ petition as a Public Interest  

Litigation challenging sub-section (4) of Section 8 of the  

Representation  of  the  People  Act,  1951  (for  short  ‘the  

Act’),  as ultra vires the Constitution.

2. This  writ  petition  was  heard  along  with  W.P.(C)  

No.490 of 2005 and W.P.(C) No.231 of 2005 in which sub-

section (4) of Section 8 of the of the Act is also challenged  

as ultra vires the Constitution.

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3. We  have  today  delivered  the  judgment  in  W.P.(C)  

No.490 of 2005 and W.P.(C) No.231 of 2005.  Hence, this  

writ  petition  is  disposed  of  in  terms  of  the  aforesaid  

judgment in W.P.(C) No.490 of 2005 and W.P.(C) No.231 of  

2005.  No costs.

..……………..……………………….J.                                      (A. K. Patnaik)

             ...…………..………………………..J.

                            (Sudhansu Jyoti Mukhopadhaya)

New Delhi, July 10, 2013.    

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