EDARA HARIBABU Vs. TULLURI VENKATA NARASIMHAM & ORS

JUDGEMENT

(1.) In S.L.P.(c)Nos. 36764/2014 & 36773/2014

(2.) These appeals are filed against the common interim order dated 10.12.2014 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in W.A.M.P. No. 3416 of 2014 in W.A. No.1386 of 2014 and W.A.M.P. No. 3418 of 2014 in W.A. No.1388 of 2014 whereby while disposing of the applications filed in these appeals, the High Court directed the Vice-Chairperson of Zilla Praja Parishad (in short "ZPP"), Prakasam District, ongole to discharge the functions of the Chairperson for the office of Zilla Praja Parishad, Prakasam District, Ongole until further orders.

(3.) In order to appreciate the issue involved in these appeals, which lie in a narrow compass, it is necessary to state a few relevant facts which were taken from the record of the S.L.Ps.