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Advocate M. L. Sharma has filed a PIL seeking the cancellation of the recent Lok Sabha election, alleging the use of Electronic Voting Machines (EVMs) as unconstitutional. He also questioned the provisions under 61A of the Representation of the People Act, arguing that the voting machines should not be allowed in the recent election. The bench headed by Justice Rohinton Nariman rejected the plea. Earlier, the court has heard a petition seeking direction to Election Commission of India to randomly verify at least 50% votes using Voter Verifiable Paper Audit Trails (VVPATs) in the polls. Subsequently, the court has refused to review its order though they have agreed with them on principle, the order is only to the extent of 2%, and that they would be happy with even 25 or 33%. The Supreme Court on Friday has dismissed the petition
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