- (1.)In this appeal assailed order dated 28-11-2011 passed in E.O.P.No.638 of 2010 (O.P.) on the file of the Court of Chief Judge-cum-Election Tribunal, City Civil Courts, Hyderabad (for short 'Tribunal').
(2.)The appellant herein is the fourth respondent, the first respondent herein is the petitioner and the respondents 2 to 11 herein are the remaining respondents in the O.P. For the sake of convenience, we refer the parties as arrayed in the O.P.
(3.)The petitioner filed the O.P. under Sections 71 to 87 of the Greater Hyderabad Municipal Corporation Act, 1955 (for short 'GHMC Act') read with Andhra Pradesh Municipal Corporation (Conduct of Election of Members) Rules, 2005 (for short 'the Rules') seeking to declare the election of the fourth respondent as Member of Ward No.69, Langer House, Greater Hyderabad Municipal Corporation (for short 'the Ward') as void and consequently to set aside it, and to declare the fourth respondent as not entitled to continue in that post and further to declare the petitioner to have been duly elected as the Member of that Ward under Section 21-B of the GHMC Act.