RAGHURAMIREDDY SETTIPALLI Vs. DUGGIREDDI LAKSHMIREDDIGAARI RAVINDRA REDDY

JUDGEMENT

(1.) This Election Petition is filed under Sections 80, 80-A, 81, 82, 83, 99, 100 and 101 of the Represents ion of People Act, 1951 and the Rules made thereunder read with Rules to regulate the trial of Election Petitions and the rules made by the High Court of AndhraPradesh.

(2.) Petitioner - Raghurami Reddi Seltipalli, has assailed the election of the first respondent- Dr. D.L. Ravindra Reddy to the Andhra Pradesli Legislative Assembly from 156-Mydukur Assembly Constituency, in this Election Petition. Petitioner also seeks a declaration that he be declared as having been duly elected as a member of the A.P. Legislative Assembly from 156-Mydukur Assembly Constituency by setting aside the election of the first respondent.

(3.) The relief sought in this Election Petition is as under: