PANCHUMARTHI ANURADHA Vs. AVALA NAGARANI

JUDGEMENT

(1.) The petitioner in the instant writ petition prays for issuance of a writ of Certiorari calling for the records relating to the judgment dated 26-7-2001 in Election Petition No. 1 of 2001 on the file of the Election Tribunal for Municipal Corporations at Hyderabad and quash the same.

(2.) Before adverting to the question as to whether the order passed by the Election Tribunal for Municipal Corporations at Hyderabad constituted under Section 75(1) of the Hyderabad Municipal Corporations Act, 1955 (for short 'the Election Tribunal') suffers from any error apparent on the face of the record, it may be necessary to briefly notice the relevant facts leading to filing of this writ petition.

(3.) The elections for the office of Mayor, Vijayawada Municipal Corporation and Corporators for 50 Divisions were held on 9-3-2000. In the said elections, the petitioner and respondents 1 to 7 herein have contested the election for the office of the Mayor. The petitioner herein secured 1,05,169 votes, whereas the first respondent herein secured 98,579 votes out of the total votes polled 2,78,733. In all 5,596 votes were declared as invalid votes. The details of votes secured by other candidates are not necessary to be noticed. The results of the elections were accordingly declared on 11-3-2000, in which the petitioner herein was declared to have been duly elected as Mayor of the Corporation with a majority of 6,590 votes.