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Judgment
3 paragraphs · 106 wordsMr. Hemant Gupta, A.C.J. (Oral) - The petitioner has invoked the writ jurisdiction of this Court to fill up 24 vacancies of the legislative council from the members of local bodies/municipalities as envisaged under Article 171(3) of the Constitution of India by amending qualification prescribed under Section 6 of the Representation of Peoples Act, 1951.
We do not find that the writ petition for seeking amendment to the Act prescribing qualification for the members of the Legislative Council is maintainable as there cannot be any direction to the Legislature to frame a law and in a particular manner
The writ application is, thus, dismissed.