SYED KAREEM Vs. CHIEF ELECTION COMMISSIONER OF INDIA

JUDGEMENT

(1.) We have heard the learned counsel for the petitioner, the learned standing counsel for the Election Commission of India and the learned Additional Advocate General for the third respondent.

(2.) This writ petition is instituted challenging the decision dated 06.03.2019 issued by the Returning Officer, Medak - Nizamabad - Adilabad - Karimnagar Graduates' Council Constituency rejecting the nomination of the petitioner.

(3.) As per notified schedule, last date for making nominations was 05.03.2019, scrutiny of nominations was to be on 06.03.2019 and last date for withdrawal of candidatures was on 08.03.2019. The impugned decision is issued on 06.03.2019 following the notified schedule.