Lacchigari Chittemma vs State Of Andhra Pradesh,
2021 Latest Caselaw 1245 AP

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

Writ Petition No.4513 of 2021

Order:

Heard learned counsel for the petitioner.

In view of the settled legal prepositions of law

including the judgment of the Hon'ble Supreme Court of

India, any issue with regard to the recounting of votes

can only be decided by the competent Election Tribunal,

after going through the evidence available and also

deciding on the necessity of recounting. This is not a

matter, which can be agitated or heard in the writ

petition. There is an effective alternative remedy.

With these observations, the writ petition is

disposed at the stage of admission leaving it open to the

petitioner to pursue his legal remedies. 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 : 01.03.2021

VSL

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

Writ Petition No.4513 of 2021 Dated : 01.03.2021

VSL