DESAI THIPPA REDDY Vs. B NARESH KUMAR REDDY

JUDGEMENT

(1.) E.A. No. 582 of 2011 is filed by the first respondent/Returning candidate in the election petition to strike out all the averments of paragraphs 6, 7, 8, 9, 13, 14 and 17 apart from other averments of election petition which are frivolous, scandalous and vexatious. Whereas, E.A.No.583 of 2011 is filed by the first respondent/Returning candidate to reject the election petition on the ground that it does not disclose cause of action.

(2.) Virtually the prayers sought for in both the applications are one and the same, though two separate applications have been filed by the first respondent.

(3.) The question to be determined being one and the same between the election petitioner and the first respondent, they are disposed of by the following common order.