DODLA ESHWER REDDY Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) This Interlocutory Application is filed by the Appellant seeking to condone delay of 570 days in filing the present Writ Appeal against the order, dated 17.10.2019 passed by the learned Single Judge in W.P.No.10195 of 2019 dismissing the same.

(2.) Feeling aggrieved and dissatisfied with the order, dated 17.10.2019 passed in W.P.No.10195 of 2019 dismissing the same, by the learned Single Judge, the Appellant filed this Writ Appeal, under Clause 15 of Letters Patent.

(3.) Heard Sri Dr.Venkat Reddy Donthi Reddy, learned counsel for the Appellant, Sri G.Vidyasagar, learned Senior Counsel representing Sri P.Sudheer Rao, learned standing counsel appearing for 1st respondent/the State Election Commissioner; Learned Government Pleader for Panchayat Raj and Rural Development (Telangana) appearing for the respondent Nos.2 to 5/State of Telangana, the District Collector, Nagarkurnool District, the Returning Officer, Nagarkurnool Mandal and The Revenue Divisional Officer, Nagarkurnool Mandal; learned Government Pleader for Home appearing for the 6th respondent/The Superintendent of Police and Sri V.Ramakrishna Reddy, learned counsel appearing for the 7th respondent. Perused the record.