Supreme Court: The Court has rejected the review plea filed by twenty-one Opposition parties seeking a direction to increase VVPAT verification from five to at least 50% of EVMs during counting of votes in the general elections 2019.

The Court was hearing the plea of 21 opposition leaders, led by Andhra Pradesh Chief Minister N Chandrababu Naidu, seeking that VVPAT slips of at least 50 per cent of voting machines in each assembly constituency be checked randomly in the Lok Sabha elections. The leaders from six national and 15 regional parties, claiming to represent 70-75 per cent of the population, have also sought the setting aside of the Election Commission of India (EC) guideline on random verification of one assembly seat.

(More details awaited)

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