YSR CONGRESS PARTY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) The proceedings under challenge in the present Writ Petition are the proceedings of the 1st respondent issued in connection with the counting of postal ballot of 'voters on election duty'.

(2.) The Writ Petition is filed seeking following reliefs:

(3.) The petitioner subsequently filed IA seeking amendment of the prayer. The said IA was allowed vide order dtd. 30/5/2024. The amended prayer reads as under: