KANTEKAR MADHUMOHAN Vs. MUNICIPAL ELECTION AUTHORITY

JUDGEMENT

(1.) These Writ Appeals are filed against orders dtd. 18/10/2021 in W.P.No.22479 of 2021 and 22334 of 2021, wherein and whereby the learned Single Judge dismissed the writ petitions filed for quashing the order In I.A.No.787 of 2021 in EOP No.121 of 2020 and I.A.No.789 of 2021 in EOP No.124 of 2020 dtd. 02.09.2021, respectively, on the file of the Principal District Judge, Ranga Reddy District at L.B.Nagar-cum-Election Tribunal allowing amendment to the Election Petition.

(2.) Since the issue involved in both the writ appeals is arising out of allowing of an amendment in Election Petition, they are being heard together and disposed of by way of Common Judgment.

(3.) Heard learned counsel for the parties.