PEDDIREDDY VEKATA SATYANARAYANA MURTHY Vs. DANISETTY BABU RAO

JUDGEMENT

(1.) HEARD Sri V. V. N. Narayana Rao, learned counsel representing revision petitioner and Sri C. Subba Rao, representing Sri A. S. C. Bose, learned counsel representing first respondent.

(2.) THE civil revision petition is filed under Article 227 of the Constitution of India by the first respondent in I. A. No. 1552 of 2007 in Election O. P. No. 7 of 2006 on the file of Election Tribunal (in respect of Gram Panchayat) cum principal Junior Civil Judge, Yellamanchili.

(3.) THE said application was filed praying for the relief of re-counting of votes. The Election Tribunal-cum-Principal Junior Civil Judge, Yellamanchili (hereinafter in short referred to as "the Tribunal" for the purpose of convenience) made a common order in I. A. No. 1550 of 2007, I. A. No. 1551 of 2007, i. A. No. 1552 of 2007 and I. A. No. 1553 of 2007 in E. O. P. No. 7 of 2006. The tribunal, after recording reasons, allowed I. A. No. 1550 of 2007 praying for reopening of the matter and also I. A. No. 1552 of 2007 praying for re-counting of votes. However, the application praying for amendment of the Election O. P. aforesaid by adding respondents 7 to 9 (I. A. No. 1551 of 2007) as well as praying for exhibiting Ex. A-4, Video disk, (I. A. No. 1553 of 2007) were dismissed. Aggrieved by the order granting relief of re-counting of votes in I. A. No. 1552 of 2007, the present civil revision petition had been preferred.