CHEVIREDDY MOHITH REDDY Vs. ELECTION COMMISSION OF

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief :

(2.) The averments in the affidavit, in brief, are that the petitioner is contesting as a Member of Legislative Assembly ('MLA') on behalf of Yuvajana Sramika Rythu Congress Party from 166 Chandragiri Assembly Constituency (hereinafter referred to as 'Constituency'). The said Constituency was categorized to be vulnerable. Hence, the Election Commission of India has directed live web-casting of the entire Constituency, to keep a check on electoral offences. Since the very nascent stage of elections, there have been instances of commission of electoral offences and violence. One Pulivarthi Venkata Mani Prasad @ Nani, the contesting candidate of Telugu Desam Party, and his supporters, resorted to electoral offences.

(3.) Heard Sri C.V. Mohan Reddy, learned Senior Counsel assisted by Mrs. M.Aiswarya, learned counsel for the petitioner and Sri D. Avinash, learned Senior Counsel assisted by Sri D.S. Siva Darshan, learned standing counsel for respondent Nos.1 to 4.