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The apex court may hear the writ petition questioning the citizenship of Rahul Gandhi. The activists allege that Rahul Gandhi has acquired the citizenship, which according to them is clearly evident from documents filed by backdrops Ltd. before the registrar of companies of England and Wales. Name of Rahul Gandhi was allegedly shown as the promoter of companies of England and Whales.
Moreover, the activists have also sought the declaration that since he is not the citizen of India the Congress president is not qualified to contest elections. Further, it is also prayed that Rahul Gandhi’s name must be removed from the electoral list until the final decision in this regards is delivered.
However, the returning officer at Amethi had set aside the allegation and accepted the nomination papers of Rahul Gandhi. On the complaint filed by Bhartiya Janta Party (BJP) leader Subramanian Swamy, who is the home minister has also sought a response from Congress president.
Reminding all the readers that in the year 2015, a writ petition filed by Advocate ML Sharma, which contained the similar allegations was dismissed by the Supreme Court of India.
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