Supreme Court: In a plea against All India Trinamool Congress Party candidate Mahua Moitra’s expulsion from Lok Sabha, the Division Bench of Sanjiv Khanna and Sarasa Venkatanarayana Bhatti, JJ. adjourned the hearing till 03-01-2024.
Moitra, who was elected from the Krishnanagar Lok Sabha seat in West Bengal, was expelled on 08-12-2023 from Lok Sabha over cash for query charges. The matter came to light when Bharatiya Janata Party (‘BJP’) MP Nishikant Dubey had complained against Moitra to the Lok Sabha speaker Om Birla, alleging that she raised questions in the House after demanding bribes including cash and gifts from a big firm. It was also alleged that she shared her Lok Sabha Login and password details with a businessman, compromising the national security.
The Ethics Committee had tabled its report in the lower House in allegations against Moitra. Following the report, a motion was moved to expel Moitra from the House and upon passing of the motion, Moitra ceased to be a member of the Lok Sabha with effect from the 08-12-2023 afternoon.
Moitra had moved to the Court against her expulsion on the grounds of ‘substantial illegality’ and ‘arbitrariness’ by the Lok Sabha Ethics Committee in advising her expulsion.
The Court adjourned the hearing till 03-01-2024.
[Mahua Moitra v. Lok Sabha Secretariat]
Source: With Inputs from The Press.
Image Source: @MahuaMoitra/Twitter.com
