A.T. RATNASEKHAR REDDY Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) WRIT PETITION Nos.4154; 4168; 4334; 4428; 4475; 4497; 4590; 4796 and 4823 of 2021

(2.) With the consent of all the appearing counsels the Writ Petitions themselves were taken up for hearing. The lead was taken by Sri C.V. Mohan Reddy, learned Senior Counsel appearing for Sri Vivek Chandra Sekhar, learned counsel for the petitioner in W.P.No.4154 of 2021.

(3.) In all the Writ Petitions the challenge is the same. It is against the order dated 18.02.2021, by which State Election Commission sought to review the unanimous elections in the State of Andhra Pradesh for the Panchayat, ZillaParishad etc.