MOHAN REDDY Vs. NEELAGIRI RALIDHAR RAO

JUDGEMENT

(1.) THIS is an appeal against the order of the Election Tribunal, Hyderabad, declaring that the election of the appellant to the Andhra Pradesh Legislative Assembly from Buggaram Assembly Constituency at the recent elections was void.

(2.) ON 19 -1 -1957, the Governor of Andhra Pradesh issued a notification for the holding of the elections to the Andhra Pradesh Legislative Assembly from the Buggaram Assembly constituency. The appellant one Venkateshwar Rao and others filed their nomination papers in respect of the elections with the Returning Officer. Venkateshwar Rao was registered in the electoral roll of Yeshwantharaopet village situated in Gollapalli Revenue Circle of Jagtial Taluk previously part of Buggaram constituency but transferred by order of the Government dated 7 -1 -1957 to Mydaram constituency.

(3.) DID the candidate concerned pray for time before the Returning Officer to produce the printed copy of the relevant part of the electoral roll or Mydaram constituency and did the returning officer refuse to grant time ? If so, what is its effect ?