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The Election Commission of India (ECI) asserted before the Supreme Court its supremacy in matters relating to elections, and took objection to the Congress party trying to interfere with the process by filing writ petitions like the one before it. The submissions were made by the ECI on the petition filed by Senior Congress leader Kamal Nath seeking random verification of Voter Verifiable Paper Audit Trail (VVPAT) machines in the ensuing Assembly polls in Madhya Pradesh.
It further assures the court that the ECI is well aware of the measures needed to be taken by it for updation of the electoral roll, effective deployment of EVMs with VVPATs, safety and security of VVPATs, etc. in respect of the upcoming State Legislative assembly elections and that all necessary measures have already been or will be taken by it
It further brings to the Court’s notice the fact that the All India Congress Committee (AICC), through its member/M.P. (RajyaSabha), Mr.Vivek K. Tankha had made a representation to the ECI with concerns similar to those raised in the petition. This representation it says was responded to with a point wise detailed answer.
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