MANGANELLORE VEERARAGHAVAN Vs. DISTRICT COLLECTOR NELLORE

JUDGEMENT

(1.) The action of Respondent No. 3 in allowing Respondent No. 5 to remain in fray for election to the office of Sarpanch, Illupuru Gram Panchayat, Sullurpet Mandal, Nellore District, is called in question in this writ petition by the Petitioner.

(2.) The brief background leading to the filing of this writ petition is as follows:

(3.) Feeling aggrieved by the action of Respondent No. 3 in permitting Respondent No. 5 to remain in contest, the Petitioner made representations to Respondent Nos. l and 4. Respondent No. 4 vide his communication dated 26.07.2006 informed the District Panchayat Officer, Nellore District, that as the returning officer has already published the list of contesting candidates, the election process cannot be interdicted. The Petitioner, however, persisted with his objection by making another representation dated 26.07.2006. As this attempt of the Petitioner did not fructify any result, he filed the. present writ petition.