MOHD MUKHTAR AHEMED Vs. SYED HABEED

JUDGEMENT

(1.) This revision under Article 227 of the Constitution of India is directed against the orders passed by the Senior Civil Judge, Vikarabad, Ranga Reddy District, on 02.11.2015 in I.A.No.826 of 2015 moved in Election O.P.No.18 of 2014.

(2.) The petitioner herein was successfully returned from ward No.23 of Tandur Muncipality as a Councilor. This election as such has been challenged by the 1st respondent herein by instituting Election O.P.No.18 of 2014. During the course of inquiry in the said Election O.P., the revision petitioner has moved I.A.No.826 of 2015 in terms and in accordance with Rule 4 (1) and (2) of Andhra Pradesh Municipalities (Decision of Election Disputes) Rules 1967 (for short 'the Rules') seeking rejection of the main election O.P. for non -compliance of the requirements contained in Rule 4(1) of the Rules. That application was dismissed on 02.11.2015 by the Election Tribunal and hence, this revision was instituted.

(3.) Heard Sri Mohd. Adnan, learned counsel for the petitioner and Sri Vedula Srinivas, learned counsel for the 1st respondent/election petitioner and Sri Amarnath Reddy on behalf of the 5th respondent, who is also another contestant in the election.