KOPPULA VENKATA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition has been filed against the action of the respondents particularly respondent Nos.5 to 8 in not conducting enquiry pursuant to the petitioners' representation/objections, dated 27.03.2021 submitted for deleting enlisting ineligible voters in the voter list, 2019 is the forthcoming Mandal Praja Parishad and Zilla Parishad Elections of Thurpu Palem Village, Nekunampeta Village, Kondapuram Mandal Praja Parishad in S.P.S.R. Nellore District, as illegal, irregular, irrational and violative of principles of natural justice and provisions of the Representation of the People Act, 1950 (43 of 1950), Registration of Electors Rules, 1960 and offends Article 14 of Constitution of India and consequently direct the respondents to delete the names of ineligible voters on the said electors' rolls/voters list and publish fresh voters list for further ongoing elections, in the interest of justice.

(2.) A counter-affidavit has been filed by the 3 rd respondent.

(3.) Heard Sri Kotamraju Venkatesh Sarma, learned counsel for the petitioners and the learned Government Pleader for Panchayat Raj appearing for respondent No.1, Sri Vivek S. Chandra Sekhar, learned Standing Counsel for A.P. State Election Commission appearing for respondent Nos.2 to 7 and Sri V. Vinod K Reddy, learned Standing Counsel for Gram Panchayat appearing for the 8th respondent and perused the material available on record.