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Andhra Pradesh High Court - Amravati

Nimmaka Simhachalam vs Pamula Pushpa Sreevani on 2 March, 2023

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.E.P.No.20 of 2019
                           PROCEEDING SHEET

Sl.                                                                           Office
                                        ORDER

No DATE Note 02.03.2023 DVSS, J The respondent has filed written statement to the petition filed. After considering the pleadings, this Court on the following issues arise for determination:-

1. Whether the respondent's nomination was improperly accepted by the Returning Officer?

2. Whether the said improper acceptance of nomination materially affected the result of the election?

3. Whether the respondent is a member of the Scheduled Tribe called Konda Dora?

4. Whether this Court has no jurisdiction to decide on the "Caste Status" of the respondent?

5. Whether the failure to mention "True Copy" under the signature; alleged failure to verify the Election Petition etc., are fatal to the petitioners case?

6. To what relief?

Contd...

List the matter on 16.03.2023 for trial.

_________ DVSS, J RKS