REGENT COMPUTRONICS PVT. LTD.

LAGUDU ANURADHA Appellant

V/S

GORREPOTU CHELLAYYAMMA Respondents

Referred Judgements :-

B.RAJAGOPALA RAO V. N.G.RANGA [REFERRED TO]
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]
JAGJIT SINGH VS. GIANI KARTAR SINGN [REFERRED TO]
JITENDRA BAHADUR SINGH VS. KIRSHNA BEHARI [REFERRED TO]
SUMITRADEVI VS. SHEO SHANKER PRASAD YADAV [REFERRED TO]
P MALAICHAMI VS. M ANDI AMBALAM [REFERRED TO]
MANPHUL SINGH VS. SURINDER SINGH [REFERRED TO]
MANPHUL SINGH VS. SURINDER SINGH [REFERRED TO]
BELIRAM BHALAIK VS. JAI BEHARILAL KHACHI [REFERRED TO]
CHANDA SINGH VS. CHOUDHARY SHIV RAM VERMA [REFERRED TO]
S BALDEV SINGH VS. TEJA SINGH SWATANTAR DEAD [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
RAM AUTAR SINGH BHADAURIA VS. CHAUDHARI RAM GOPAL SINGH [REFERRED TO]
R NARAYANAN VS. S SEMMALAI [REFERRED TO]
SHRADHA DEVI VS. KRISHNA CHANDRA PANT [REFERRED TO]
ARUN KUMAR BOSE VS. MORD FURKAN ANSARI [REFERRED TO]
P K K SHAMSUDEEN VS. K A M MAPPILLAI MOHTNDEEN [REFERRED TO]
N E HORO VS. LEANDER TIRU [REFERRED TO]
M R GOPALAKRISHNAN VS. THACHADY PRABHAKARAN [REFERRED TO]
RAM RATI VS. SAROJ DEVI [REFERRED TO]
T H MUSTHAFFA VS. M P VARGHESE [REFERRED TO]
VADIVELU VS. SUNDARAM [REFERRED TO]
MAHENDRA PAL VS. RAM DASS MALANGER [REFERRED TO]
P H PUJAR VS. KANTHI RAJASHEKHAR KIDIYAPPA [REFERRED TO]
T A AHAMMED KABEER VS. A A AZEEZ [REFERRED TO]
HARSH KUMAR VS. BHAGWAN SAHAI RAWAT [REFERRED TO]
SURENDER KUMAR VS. S. D. O., NAGINA AND OTHERS [REFERRED TO]
T PENCHALAIAH VS. ELECTION COURT [REFERRED TO]
SHAIK KHASIM BI VS. PRINCIPAL MAGISTRATE ELECTION TRIBUNAL GUNTUR [REFERRED TO]
ANAJAMMA VS. S PUSHPAMMA [REFERRED TO]
RAGIBOYINA BHULAKSHMI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
VANGURI MARIAMMA VS. KANDUKURI GANGAMMA [REFERRED TO]

JUDGEMENT

(1.) The rival parties to the present lis are represented by Sri G.Rama Gopal and Sri Gudapati Venkateswar Rao. The said learned Counsel representing the respective parties made submissions at length virtually touching all the questions involved in the present lis. The simple question in controversy between the parties is the order impugned ordering recounting of votes in E.O.P. No.60/2001 on the file of Election Tribunal/Senior Civil Judge, Vizianagaram.

(2.) Smt.Lagudu Anuradha, revision petitioner is 1st respondent in E.O.P. No.60/ 2001 aforesaid and 1st respondent herein Gorrepotu Chellayyamma is the petitioner in the said E.O.P. In E.O.P. No.60/2001 the relief prayed for at Para-6 reads as hereunder:

(3.) In T. Penchalaiah v. Election Court, 1990 (1) ALT 669, while dealing with recounting of votes in an election in relation to Grama Panchayat under A.P. Gram Panchayats (Conduct of Election) Rules 1978 it was held at Para-36 as hereunder: (

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LAGUDU ANURADHA Vs. GORREPOTU CHELLAYYAMMA

Referred Judgements :-

JUDGEMENT

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