MALLIKARJUNA REDDY P Vs. SECRETARY STATE ELECTION COMMISSION

JUDGEMENT

(1.) The petitioner is the Vice-President of Atloor Mandal Parishad. He prays for issuance of an appropriate writ particularly one in the nature of Mandamus declaring the special meeting convened and held on 21-8-2001 for electing the President of Atloor Mandal Parishad as illegal and not valid. The petitioner also prays for a consequential order to set aside the whole business transacted in the said meeting including the election of the third respondent herein as the President of Atloor Mandal Parishad. In effect the petitioner is challenging the election of the third respondent herein as the President of the Mandal Parishad.

(2.) Before adverting to the question as to whether the petitioner is entitled for any relief, it may be necessary to briefly notice the relevant facts:

(3.) On 23-7-2001, a special meeting was held to elect the President and Vice- President and in the said meeting the name of one Smt. B.Eswaramma belonging to the Congress party was proposed and seconded by the members present at the meeting. There was no other contesting candidate. The said Smt. B. Eswaramma was accordingly declared elected as President of the Mandal Parishad. However, the election of the Vice-President could not be held on the said date.