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An urgent hearing was denied by the Hon’ble Delhi High Court in a public interest litigation petition seeking the appointment of Leader of Opposition (LoP) for the 17th Lok Sabha.The Court remarked that there was no urgency in the matter and listed it for hearing on the 8th of July.
This petition was brought by advocates Manmohan Singh and Shishmita Kumari to enforce the statutory rights under the Salaries and Allowances of Leaders of Opposition in Parliament Act, 1977 with respect to the post of Leader of Opposition in Lok Sabha. The Petition states that in spite of the existence of the new Lok Sabha, the Speaker has refused to recognize the Leader of Opposition, although the Congress is the largest party in the Opposition.The petitioner has argued that the notion that Congress would not get the post since its strength in the Lok Sabha is less than 10 percent of the total number of MPs in the house is devoid of any merit.The petition states that the role is not only to oppose and criticise the government but also to take the responsibility of forming an alternate government in the event of the fall of the existing one. Thus, the petitioners had stated this matter to be or urgent nature so as to find a solution to this at the earliest. Lastly, it also stated that leader of the largest opposition party on the floor of the House is entitled to the position of the Leader of Opposition under the 1977 Act and hence seek the Speaker to enforce the same.
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