REGENT COMPUTRONICS PVT. LTD.

P.ARUNA DEVI Appellant

V/S

ELECTION AUTHORITY-CUM-COMMISSIONER, ADONI MUNICIPALITY Respondents

Referred Judgements :-

ENASMANIC LIMITED V. FOREIGN COMPENSATION [REFERRED TO]
DESIKA CHARYULU V. STATE OF AP [REFERRED TO]
UNION OF INDIA V. TARACHAND GUPTA [REFERRED TO]
VEDAGIRI LAKSHMI NARASIMHA SWAMI TEMPLE VS. INDURU PATTABHIRAMI REDDI [REFERRED TO]
HARI PRASAD MULSHANKER TRIVEDI VS. V B RAJU [REFERRED TO]
GANPAT VS. RETURNING OFFICER [REFERRED TO]
THIRU JOHN V SUBRAHMANYAM VS. RETURNING OFFICER:RETURNING OFFICER [REFERRED TO]
RAM SINGH VS. COLLECTOR RAM SINGH [REFERRED TO]
BIRAD MAL SINGHVI VS. ANAND PUROHIT [REFERRED TO]

JUDGEMENT

(1.) The 1st respondent in Election OP. No. 15 of 2000 on the file of the Election Tribunal (Senior Civil Judge), Adoni (for short 'the Tribunal'), has filed this writ petition against the order of the Tribunal dated 13-8-2002, setting aside her election.

(2.) The writ petition came up for admission on 20-8-2002. The learned Counsel for the petitioner as well as the contesting respondents expressed their willingness to address the arguments on final hearing itself. Accordingly the matter was extensively heard on several dates and is accordingly disposed of finally.

(3.) Briefly stated, the relevant facts are as under.

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ARUNA DEVI P Vs. ELECTION AUTHORITY CUM COMMISSIONER

Referred Judgements :-

JUDGEMENT

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