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AP HC: Bar Against Hearing of Election Disputes by Courts Shall Prevail Over HC Power to Issue Writs - (03 May 2021)

CIVIL

Andhra Pradesh High Court has held that the bar against hearing of election disputes by Courts under Article 329 of the Constitution of India, 1949 shall prevail over the High Court's powers to issue writs under Article 226 of the Constitution, in a writ petition seeking to countermand the polling conducted in the Tirupati District, on the ground of fraudulent polling and booth capturing.

Tags : ANDHRA PRADESH HIGH COURT   BAR AGAINST HEARING OF ELECTION DISPUTES  

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