Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and Deepak Gupta and Sanjiv Khanna, JJ dismissed a plea seeking direction to the Centre and the Election Commission to debar Congress President Rahul Gandhi from contesting Lok Sabha elections till the issue of his citizenship is decided.
The Court rejected the contention of the petitioners, who said that in a form along with the annual data of a UK-based company in 2005-06, it was allegedly mentioned that Rahul Gandhi is a British citizen. It said,
“If some company in some form mentions his nationality as British, does he become a British citizen.”
(Source: PTI)
