VENKAT RAM REDDY REDDYGARI Vs. ARIKALA NARSA REDDY

JUDGEMENT

(1.) This election petition relates to the election of Member of Legislative Council from 18-Nizamabad Local Authority Constituency, Nizamabad and it is filed under the Representation of People Act, 1951. Reddygari. Venkat Ram Reddy, the petitioner herein, who lost the election by one vote, filed the present election petition.

(2.) In the election petition the petitioner prayed for the following reliefs:

(3.) I have heard Sri K.Ramakrishna Reddy, learned senior counsel appearing for the petitioner, Sri Movva Chandrasekhar Rao, Sri B.Adinarayana Rao, learned counsel appearing for the first respondent, learned Government Pleader for General Administration for the respondent No. 2.