Mundlapati Ratna Kumari, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 697 AP

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

              Writ Petition No.2881 of 2021

ORDER:

After considering the case law, the learned counsel for

the petitioner has fairly agreed that the issue raised in this

writ petition is squarely covered by the Judgment, dated

26.10.2004, of the Full Bench of the Composite High Court

of Andhra Pradesh in W.A.No.1221 of 2004 (Kalla Rama

Krishna Vs. State Election Commission and others)

Therefore, this Court is not in a position to grant any

relief in view of the settled law on the subject. However,

liberty is given to the petitioner to proceed and agitate her

claims as per law.

Following the above judgment, the present writ petition

is also dismissed at the admission stage itself. 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.

_______________________________ JUSTICE D.V.S.S.SOMAYAJULU

Date: 08.02.2021 GR

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

Writ Petition No.2881 of 2021

Dated: 08.02.2021

GR