N KRISTAPPA Vs. CHIEF ELECTION COMMISSIONER

JUDGEMENT

(1.) In these two Writ Petitions, subtle but interesting proposition of law has fallen for consideration before this Court and, therefore, these two Writ Petitions are disposed of by a common judgment.

(2.) Writ Petition No. 20130/94 is filed by a Telugu Desam Party candidate and petitioners in Writ Petition No. 20283/94 are the independent candidates who have filed their nominations to 163-Gorantla Assembly Constituency of Ananthapur District in Andhra Pradesh State.

(3.) The facts which emanate from these two Writ Petitions are as under :-