THANNEERU HARISH RAO Vs. GADHAGONI CHAKRADHAR GOUD

JUDGEMENT

(1.) The petitioner, who is the respondent No.1 in E.P.No.15 of 2024, filed this petition under Rule-11 of Order-VII read with Sec. 151 of CPC to reject the Election Petition.

(2.) Heard Sri J.Ramchander Rao, learned Senior Counsel appearing for the petitioner/respondent No.1 and Sri Golla Seshadri, learned counsel for the respondent No.1/Election Petitioner.

(3.) Learned Senior Counsel for the petitioner submits that the respondent No.1 filed Election Petition to declare the election of the petitioner from Assembly of No.33-Siddipet Assembly Constituency, Siddipet District, State of Telangana held on 3/12/2023 as illegal, null and void and to call for the records. He submits that the petitioner herein was elected as Member of Legislative Assembly from Siddipet Assembly Constituency for seven times and served as Minister in several portfolios. The nomination of the petitioner was thoroughly checked, scrutinized by the Officer and upon due verification, his nomination was accepted. The elections were conducted in a free and fair manner and the petitioner won the election with the majority of 83,025 votes and the respondent No.1/Election Petitoiner got total votes of 16,610 and the election petition is filed with a malafide intention to upset the election results based on mere bald allegations that the information disclosed in Form 26 of the nomination by the petitioner was inaccurate. He submits that none of allegations made in the election petition are supported by either primary documents or reliable source of information and as per Sec. 83(1)(b) of Representation of People Act, 1951 (for short 'the Act 1951'), the allegation of corrupt practice has to be supported by all the documents and material facts with date and time.