KASU KRISHNA REDDY Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) These two writ petitions, though filed by the persons belonging to rival parties, i.e., petitioner, in W.P.No. 20283 of 1999 belonging to Congress-I and the petitioner in the other case belonging to Telugu Desam Party, seek common prayer directing the Election Commission, i.e., the 1st respondent herein, to deploy Special Forces in the elections to Narasaraopet Parliamentary Constituency and the 7 Assembly segments therein, scheduled on 3rd October, 1999.

(2.) While the Congress-I Party candidate seeks special police protection to the Polling Agents of its party at the polling booths specified, the Telugu Desam Party candidate seeks protection to their polling agents in general.

(3.) Sri S. Ramachander Rao, the learned senior Counsel appeared for the petitioner in W.P.No. 20283 of 1999, while Sri K. Ramakrishna Reddy, the learned senior Counsel appeared for the petitioner in W.P.No. 20625 of 1999. In both the writ petitions, the respondents are same, i.e., (1) Election Commission of India, and (2) Superintendent of Police, Guntur District, Guntur.