J CHANDRASEKHARA RAO Vs. V JAGAPATHI RAO
LAWS(SC)-1992-12-7
SUPREME COURT OF INDIA (FROM: ANDHRA PRADESH)
Decided on December 18,1992

J Chandrasekhara Rao Appellant
VERSUS
V Jagapathi Rao Respondents

JUDGEMENT

Yogeshwar Dayal, J. - (1.) This is an appeal against the decision of the learned single Judge of the Andhra Pradesh High Court dated 12th September, 1991 whereby Election Petition No. 6 of 1990 filed by the appellant herein was dismissed.
(2.) We find it convenient to refer to the parties as they were before the High Court.
(3.) The petitioner and respondents 1 to 9 contested for membership of Andhra Pradesh Legislative Assembly from 254 Karimnagar Assembly constituency in the election which was held on 22nd November, 1989.;


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