Murapaka Padmavathi vs The State Election Commission Of ...
2021 Latest Caselaw 1128 AP

    THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

Writ Petition No.4492 of 2021

Order:

Heard learned counsel for the petitioner.

In view of the settled case law on the subject

starting from the Judgment reported in

N.P.Ponnuswami vs Returning Officer1 including the

Full Bench Judgment of the High Court of Judicature at

Hyderabad reported in Kalla Ramakrishna vs State

Election Commission2, this Court is of the opinion

that the Writ Petition is not maintainable. The Writ

Petition is therefore dismissed leaving it open to the

petitioner to pursue his remedies as per law. There

shall be no order as to costs.

As a sequel thereto, the miscellaneous petitions, if

any, pending in this Writ Petition shall stand closed.

_________________________ D.V.S.S.SOMAYAJULU,J

Date : 24.02.2021 VSL

AIR 1952 SC 64

2004 (6) ALD 587

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU

Writ Petition No.4492 of 2021

Dated : 24.02.2021

VSL