G. VANAJA G. SHIVAJOTHI Vs. V. BHANUMATI

JUDGEMENT

(1.) This appeal is preferred challenging order dated 14-03-2012 passed in Election O.P.No.508 of 2010 (O.P.) on the file of the Court of Chief Judge-cum-Election Tribunal, City Civil Court, Hyderabad (for short 'Tribunal).

(2.) Whereas the petitioner herein is the first respondent, the first respondent herein is the petitioner and the remaining respondents herein are also are the respondents in the O.P. For the sake of convenience, we refer the parties as they are arrayed in the O.P.

(3.) The petitioner filed the O.P. under Section 71(2) r/w Section 79(2) (d) of Greater Hyderabad Municipal Corporation Act, 1955 as amended by Act No.14 of 2008 (for short 'GHMC Act') requesting to declare election of the first respondent (returned candidate) to the office of the Greater Hyderabad Municipal Corporation as Corporator from Ward No.108 of Boarabanda Division as void on the ground of disqualification under Section 21-B of the GHMC Act and consequently to declare him (petitioner) as the elected candidate for the that post, being the first runner up in the said election, from Ward No.108 of Borabanda Division, Hyderabad (for short 'the Ward') and to direct the first respondent to pay the costs of the petition.