K.RATNA PRABHA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Both the writ petitions involve similar questions of fact and law and therefore were heard analogously and are being disposed of by a common order.

(2.) In W.P. No. 8866 of 2021 Smt. K. Ratna Prabha has prayed for countermanding the polling conducted on 17.04.2021 in the Tirupati by election on the ground of large scale incidents of fraudulent polling and booth capturing and a direction upon 1st respondent - Election Commission to consider her representation dated 17.04.2021 in that regard.

(3.) During the pendency of the writ petition, the representation had been considered by the 1st respondent - Election Commission vide order dated 22.04.2021 and the prayer for re-poll was turned down.