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Judgment
Sanjib Banerjee, CJ
There is some basis to the petition and, if nothing else, the sentiment expressed by the petitioner needs to be respected.
The petitioner insinuates that a democratic process of election as envisaged by the Constitution cannot be meaningful without the political parties participating thereat embracing the democratic ethos and completing their internal elections in the first place. The Constitution is silent on the nature and qualification of the political parties which put up candidates for election to legislative bodies. It may not have been in the contemplation of the Constitution-makers that though the form of government both at the Centre and in the States was fashioned after the Westminister style, in fact, some of them would be run on the presidential basis as in the United States with a single person or a few persons exercising real authority. It is plain to see in certain cases that the collective authority or the collective wisdom that the Constitution envisages governments to be run by, may not be effected even in letter, far less in spirit.
However, the prayer in the writ petition is to arrest the 2021 general elections to the State Assembly until the political parties in the fray, or at least the more prominent parties, conduct their internal elections. Since the Assembly elections have already been concluded, the prayer has become infructuous and the relief can no longer be granted. However, the petitioner's sentiment must be respected as it reveals the highest regard for democratic principles.
W.P.No.2426 of 2021 is disposed of without going into the matters canvassed by the petitioner and by leaving the petitioner free to press the grounds at a more appropriate stage. Nothing in this order should be regarded as a rejection of the contentions raised by the petitioner.
There will be no order as to costs. Consequently, W.M.P.Nos.2741 and 3484 of 2021 are closed.