SUNKARA KRISHNA MURTHY Vs. DEVINENI UMA MAHESWARA RAO

JUDGEMENT

(1.) COMMON ORDER: 1. E.A.No.531 of 2010 is filed by the first respondent in the election petition, who is the returning candidate under Order VII Rule 11 read with Section 151 C.P.C to dismiss the election petition without conducting the trial of the case on the ground that the election petition does not contain any cause of action and also on the ground that it is lacking material particulars relating to the corrupt practices said to have materially affected the election.

(2.) ?? I have heard the learned counsel appearing for the contesting parties.

(3.) ?? Thereafter, the petitioner printed the material required for the campaigning in the election and he made intensive campaign telling the voters not only about his symbol, but also that his name is at serial No.13 i.e. last one in the ballot paper. In the material relating to the campaign the table lamp was mentioned as last one at S.No.13 and the voters were made aware of the said fact.