YENDAPALLI SRINIVASULU REDDY Vs. VEMIREDDY PATTABHIRAMI REDDY

JUDGEMENT

(1.) Leave granted.

(2.) We have heard Mr. P. Vishwanath Setty, learned senior counsel for the appellant and Mr. Byrapaneni Suyodhan, learned counsel for the respondents finally at this stage itself.

(3.) By way of this appeal, the appellant- returned candidate, whose election has been called into question by the respondent No. 1 by way of Election Petition No. 1 of 2017 before the High Court of Andhra Pradesh, seeks to question the order dtd. 6/12/2019 whereby, an application for amendment of the petition has been granted.