CHALIMEDA LAKSHMI NARSIMHA Vs. CHENNADI SUDHAKAR RAO

JUDGEMENT

(1.) ELECTION to the 20 - Karimnagar local Authorities Constituency, for the andhra Pradesh Legislative Council, was held on 17-3-2007. The petitioner, first respondent and the second respondent contested the election. While the petitioner contested as a candidate of the Indian National congress, the first respondent contested as a candidate of the Telugu Desam Party. The first respondent was declared to be the returned candidate. This petition is filed to declare the first respondent's election, as a returned candidate for the Andhra Pradesh legislative Council from 20-Karimnagar local Authorities Constituency, as void and illegal on the ground that he suffered disqualification under Section 9-A of the Representation of the People Act, 1951 (for short - 'the Act' ). Pleadings :

(2.) A notification was issued, for conducting elections to the 20-Karirnnagar Local authorities Constituency, on 15-2-2007. The last date for filing nominations was 22-2-2007. The nominations filed were scrutinized on 23-2-2007. The last date for withdrawal of nominations was 26-2-2007 and the date of polling was 17-3-2007.

(3.) THE first respondent was hitherto the managing partner of M/s. Marthanda Rao and Company, a registered partnership firm with five partners. The partnership deed, of the said firm, dated 2-4-2003 was registered with the Registrar of Firms and a certificate of Registration was issued on 3-5-2003. On the death of Sri Marthanda Rao, the partnership firm was reconstituted and a deed of the reconstituted partnership firm dated 13-12-2003 was registered. The first respondent was also the managing partner of the reconstituted firm. M/s. Marthanda Rao and company obtained registration as special class contractors, vide proceedings of the engineer in Chief (Administration Wing), irrigation and CAD Department, Government of Andhra Pradesh, dated 6-1 -2004, wherein the first respondent was shown as the managing partner of the firm. The registration, as special class contractors, was valid till 4-11-2008. M/s. Marthanda Rao and Company, represented by the first respondent as its managing partner, entered into a joint venture agreement dated 8-12-2004 with m/s. Prathiba Construction Engineers and contractors, Kolhapur. The joint venture was awarded the contract for executing package Nos. 106 and 107 of the Nettampad lift Irrigation Scheme under the Executive engineer, PJP Division of the Irrigation Department of the Government of A. P. The said contracts subsisted on the date on which the first respondent filed his nomination for election to the 20-Karimnagar Local Authorities Constituency.