LAWS(TLNG)-2019-3-132

SAMEENA BEGUM Vs. TELANGANA STATE ELECTION COMMISSION

Decided On March 27, 2019
Sameena Begum Appellant
V/S
Telangana State Election Commission Respondents

JUDGEMENT

(1.) Since these two Revisions arise between the same parties out of the same Election O.P., they are being disposed of by this Common order.

(2.) The petitioner herein is the returned candidate and was elected to Ward No.49, Ghansi Bazar, Greater Hyderabad Municipal Corporation (G.H.M.C.) in the elections held pursuant to the notification dt.08.01.2016 issued by the Election Commission.

(3.) The 1st respondent filed O.P.No.491 of 2016 challenging the election of petitioner.