B. VENKAT REDDY Vs. AHMED BIN ABDULLAH BALALA

JUDGEMENT

(1.) This application is filed under Order VII Rule 11 of CPC to reject the election petition filed by 1st respondent herein questioning the election of applicant as Member of 58-Malakpet Legislative Assembly Constituency of the State of Telangana.

(2.) The applicant had contested on behalf of All India Majlis-e-

(3.) In the election petition filed by 1st respondent one of the main allegation is that the applicant has indulged in corrupt practice as defined in Section 123 (3) of the Representation of Peoples Act, 1951 (for short, 'the Act'). The said provision states :