J.RAVINDER Vs. STATE ELECTION COMMISSION, TELANGANA STATE

JUDGEMENT

(1.) This Writ Petition is filed for a mandamus to declare the action of respondent No.3 in rejecting the petitioners nomination for the office of the Member of Greater Hyderabad Municipal Corporation from Ward No.65 -Karwan.

(2.) I have heard Mr. M.V. Pratap Kumar, learned Counsel for the petitioner, Mr. G. Vidya Sagar, learned Senior Counsel for respondent Nos.1 and 3 and Mr.P. Kesava Rao, learned Standing Counsel for respondent No.2. The Certificate of Scrutiny issued by respondent No.3 shows that the petitioners nomination has been rejected on the following grounds:

(3.) The learned Counsel for the petitioner strenuously submitted that both the objections referred to in the impugned Certificate of Scrutiny are not sustainable in law and therefore the same is liable to be set -aside and the petitioners nomination deserves to be considered as valid.