B.JAMAL BASHA Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard Smt. Marella Radha, learned counsel for the petitioner, and Sri S.Vivek Chandrasekhar, learned Standing Counsel for the State Election Commission, apart from perusing the entire material available on record.

(2.) This Writ Petition is filed, under Article 226 of the Constitution of India, for the following relief:

(3.) Election to the 5th Ward of Mydukur Municipality, YSR Kadapa District took place on 13/3/2021 and the petitioner herein was one of the contestants in the said election. The process of counting of votes was taken up by the respondents on 14/3/2021 and, pursuant to the same, the authorities declared one Sri Sk.Khader Basha as successful candidate.