(1.) Heard Mr. C. Raghu, learned Senior Counsel representing Mr. R. Giri Kumar, learned counsel for Election Petitioner and Mr. J. Ramachandra Rao, learned Senior Counsel representing Mr. S. Santosh Kumar, learned counsel appearing for respondent No.1 - Returned Candidate.
(2.) This Election Petition is filed by the Election Petitioner under Ss. - 11 (a), 33, 33(A), 34, 80, 80A, 81, 83, 84, 100 (1) (a) (b) (d), 101, 123 and 125 (a) of the Representation of the People Act, 1951 (hereinafter referred to as 'Act, 1951'), to set aside the election of respondent No.1 as the Member of Telangana Legislative Assembly from 005-Asifabad Assembly Constituency (ST), Kumurambheem - Asifabad District (which is hereinafter referred to as 'subject constituency') and to declare the election petitioner as duly elected candidate to the subject Constituency.
(3.) CONTENTIONS OF THE ELECTION PETITIONER:
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