Aadi Sreenivas vs Ramesh Chennamaneni Rao and Others

G. Bhavani Prasad, J.—E.A. No. 588 of 2010 is allowed vide separate order and in view of the same, the election petition has to be dismissed in terms of the said order. As the election petition is being disposed of without receipt of any oral or documentary evidence and not on merits, the parties can be directed to bear their own costs.

In the result, the election petition is dismissed without costs and without any expression of opinion on the questions in controversy about the citizenship certificate or citizenship status or registration as elector, of the 1st respondent and the order in E.A. No. 588 of 2010 shall be appended to and be treated as part of this order and the copies of this order (including the copies of order in E.A. No. 588 of 2010) shall be communicated to the Election Commission of India and the Speaker of Andhra Pradesh Legislative Assembly forthwith as per Section 103 of the Representation of the People Act, 1951.