Pakalapati Govindaraju, vs State Of Andhra Pradesh
2021 Latest Caselaw 1244 AP

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

                       Writ Petition No.4817 of 2021

Order:

          Heard         learned     counsel   for   the   petitioner,

Mr.N.Ashwani Kumar, learned standing counsel for

respondent No.2 and Mr.M.Manohar Reddy, learned

standing counsel for respondent No.4.

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, and even in case of improper

rejection of a nomination paper, the writ petition is not

maintainable.

In that view of the matter, after hearing the

learned counsel for the petitioner, this Court is of the

opinion that the writ petition is not maintainable and

can be dismissed at the stage of admission.

Hence, the writ petition is dismissed at the stage

of admission, leaving it open to the petitioner to

pursue his legal remedies as per law. There shall

AIR 1952 SC 64

2004 (6) ALD 587

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 : 01.03.2021 VSL

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

Writ Petition No.4817 of 2021

Dated : 01.03.2021

VSL