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After the detailed inquiry from EC Justice Rajan Gogoi about the course of action chosen for the election campaign by BSP leader Mayawati and BJP leader Yogi Aditya Nath, who campaigned on the basis of communal line and centered to religion in their campaign. The SC has agreed to examine the situation and provide a solution to it.
The power of ECI is limited and they can only send notice and ask for a reply, their power is not extended to debar any party from contesting elections.
Harpreet Mansukhani, an NRI, prays before the court that a committee must be constituted under the Chairmanship of retired Supreme court Judge to have a 'close watch on entire election process' and to 'check the loyalty of election commission'.
At the same time, the petitioner urges strict actions against Media Houses the use of Caste or Religious lines for their debate Shows. Communal speeches or caste remark would be allowed any sway in election campaigns, they would vitiate the secular atmosphere of democratic life, she says.
Wherefore, the virtue of freedom and speech has come to us with some restrictions and must be obeyed so as to maintain public tranquility, law, and order of the nation.
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