K NAGESWARA RAO Vs. V VENKATESWARA RAO
LAWS(APH)-1992-1-17
HIGH COURT OF ANDHRA PRADESH
Decided on
January 01,1992
KONERU NAGESWARA RAO
Appellant
VERSUS
VANAMA VENKATESWARA RAO
Respondents
Referred Judgements :-
RAM SEWAK YADAV VS. HUSSAIN KAMIL KIDWAI [REFERRED TO]JAGJIT SINGH VS. GIANI KARTAR SINGN [REFERRED TO]
CHHATU RAM HORIL RAM PRIVATE LIMITED VS. STATE OF BIHAR [REFERRED TO]
JITENDRA BAHADUR SINGH VS. KIRSHNA BEHARI [REFERRED TO]
HARDWARI LAL VS. KANWAL SINGH [REFERRED TO]
SUMITRADEVI VS. SHEO SHANKER PRASAD YADAV [REFERRED TO]
MANPHUL SINGH VS. SURINDER SINGH [REFERRED TO]
BELIRAM BHALAIK VS. JAI BEHARILAL KHACHI [REFERRED TO]
CHANDA SINGH VS. CHOUDHARY SHIV RAM VERMA [REFERRED TO]
BHABHI VS. SHEO GOVIND [REFERRED TO]
UDHAV SINGH VS. MADHAV RAO SCINDIA [REFERRED TO]
R NARAYANAN VS. S SEMMALAI [REFERRED TO]
JYOTI BASU VS. DEBI GHOSAL [REFERRED TO]
ARUN KUMAR BOSE VS. MORD FURKAN ANSARI [REFERRED TO]
BHAGWATI PRASAD DIXIT GHOREWALA VS. RAJEEV GANDHI [REFERRED TO]
AZHAR HUSAIN VS. RAJIV GANDHI [REFERRED TO]
DHARTIPAKAR MADAN LAL AGARWAL VS. RAJIV GANDHI [REFERRED TO]
P K K SHAMSUDEEN VS. K A M MAPPILLAI MOHTNDEEN [REFERRED TO]
M J ZAKHARIA SAIT VS. T M MOHAMMED [REFERRED TO]
T PENCHALAIAH VS. ELECTION COURT [REFERRED TO]
JUDGEMENT
-
(1.)This Election Petition was filed praying for recount of all votes counted in favour of R.1 and rejected votes, for declaration that the election of R.1 to Andhra Pradesh Legislative Assembly from 276 Kothagudem Assembly constituency is void and for further declaration that the petitioner is validly elected from the said constituency.
(2.)The elections for Andhra Pradesh Legislative Assembly were held on 22-11-1989. The petitioner and 1st to 7th respondents herein contested for 276 Kothagudem Assembly constituency. In the said election the petitioner and 1st to 7th respondents got the following votes:JUDGEMENT_30_ALT1_1992Html1.htm
4,781 votes were rejected. 1st respondent was declared elected with a margin of 247 votes.
(3.)Though the petitioner alleged that 1st respondent incurred election expenditure exceeding limits prescribed in Sec.77 of Representation of People's Act, 1951 (in short R.P.Act) and it amounts to corrupt practice u/s.123(6) of R.P. Act, evidence was adduced in regard to the same. Thus the issue No.1 which was framed in regard to the same had to be held against the election petitioner.
(2.)The elections for Andhra Pradesh Legislative Assembly were held on 22-11-1989. The petitioner and 1st to 7th respondents herein contested for 276 Kothagudem Assembly constituency. In the said election the petitioner and 1st to 7th respondents got the following votes:
(3.)Though the petitioner alleged that 1st respondent incurred election expenditure exceeding limits prescribed in Sec.77 of Representation of People's Act, 1951 (in short R.P.Act) and it amounts to corrupt practice u/s.123(6) of R.P. Act, evidence was adduced in regard to the same. Thus the issue No.1 which was framed in regard to the same had to be held against the election petitioner.
Copyright © Regent Computronics Pvt.Ltd.