KOMIREDDY RAMULOO Vs. CHENNEMANENI VIDYASAGAR RAO

JUDGEMENT

(1.) This, appeal under S. 116A of the Representation of the People Act, 1951 is directed against the judgment of the Andhra Pradesh High Court under S. 98 of the said Act dismissing the election petition filed by the appellant, challenging the election of the respondent No. 1 to the Andhra Pradesh Legislative Assembly in 1985 from Metapally constituency. Besides the appellant and the respondent No. 1, there were several other contestants at the said election. The appellant was a member of the Rashtriya Sanjay Manch of which Smt. Menaka Gandhi was the leader, and the respondent No. 1 was the candidate of the Bharatiya Janatha Party, which was in alliance with the Telugu Desam Party. The poll was held on 5-3-1985, the result in favour of the respondent No. 1 announced on 6-3-1985 and the present election petition was filed by the appellant on 9-4-1985 alleging corrupt practices.

(2.) The petitioner made following allegations in support of his charge of corrupt practices:-

(3.) The petitioner also accused the Returning Officer in the matter of counting oil the votes but, since this point has not been pressed before us, it is not necessary to mention the details.