D. K. ARUNA Vs. BANDLA KRISHNA MOHAN REDDY

JUDGEMENT

(1.) This Election Petition is filed under Sec. 80, 80A, 81, 100 R/w. 101 of the Representation of Peoples Act, 1951 (hereinafter referred to as 'the Act, 1951) challenging the election of the Respondent No. 1 herein as Member of 79 - Gadwal Assembly Constituency, Telangana Legislative Assembly as void.

(2.) The Notification for elections to the Telangana Legislative Assembly was issued by the Election Commission of India on 12/11/2018. The last date for filing nominations was 19/11/2018, and the last date for withdrawal of candidature was 22/11/2018. Thereafter the date of poll was fixed as 7/12/2018. Pleadings in the Election Petition:

(3.) The petitioner herein submits that she filed her nomination on 19/11/2018 as a candidate of the Indian National Congress to 079 - Gadwal Assembly Constituency. Similarly, the Respondent No.1 herein also filed his nomination as a candidate of Telangana Rashtra Samithi.