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On 9th May, the plea on the question of the dual citizenship of Rahul Gandhi, which was restraining him from contesting the 2019 General Elections, was dismissed by the Hon’ble Supreme Court. The bench headed by Chief Justice Ranjan Gogoi stated that merely because a company speaks of him as a British citizen will he be considered as one and the bench also added that the aspiration to become the Prime Minister was not incorrect and was healthy.
The activists filing this plea have stated that Rahul Gandhi had acquired British citizenship, which is substantiated by the documents which were filed by Backops Ltd, before the Registrar of Companies for England and Wales. Rahul Gandhi is alleged to be one of the promoters of that company.
In furtherance of this, the activists filed an application, questioning the citizenship of Rahul Gandhi and at the same time, stated that he is not competent to contest the elections as he is not an Indian citizen. Further, a direction to the Election Commission was sought, to decide the supposed acquisition of the British citizenship of Rahul Gandhi. Lastly, they also prayed for the removal of his name from the electoral rolls, till there was any decision made in this regard.
These allegation against Rahul Gandhi was set aside by the returning officer in Amethi, during the filing of the nomination papers. On a complaint by BJP leader Subramanian Swamy, the Home Ministry sought a clarification from Rahul Gandhi as well. In 2015, a similar writ petition by Advocate ML Sharma was dismissed by the Supreme Court.
These allegations against the Congress President are serious accusations, which can have severe consequences. However, by dismissing the plea, the Hon’ble Supreme Court has quashed the chance of that happening.
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