P RAVINDRA REDDY Vs. ELECTION COMMISSION

JUDGEMENT

(1.) This writ appeal arises out of a common judgment dated 17th November, 1994, passed by Mr. Justice Motilal B. Naik, by which Writ Petition Nos.20130 and 20283 of 1994 were dismissed at the admission stage.

(2.) In order to constitute a new Legislative Assembly for the State of Andhra Pradesh, the Governor of Andhra Pradesh issued a Notification No.597/ Elec.F/94, dated 1-11-1994 under Sec.15 of the Representation of People Act, 1951 calling upon all the Assembly Constituencies of Andhra Pradesh including 163, Gorantla Assembly Constituency, to elect their members for the State Assembly.

(3.) This was followed by the Notification issued by the Election Commission of India under Section 30 of the Act setting out the following election programme for the Assembly elections in Andhra Pradesh: <FRM> 8-11-1994 : Last date for making nomination; 9-11-1994 : Scrutiny of nominations; 11-11-1994 : Last date for withdrawal of candidature; 1-12-1994 : Date of Poll; 9-12-1994 : Counting of Votes.,</FRM>