KANJIVARAM GIRI BABU Vs. THE STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) Heard Mr. T. Sreedhar, learned counsel for the appellant, Mr. Vivek Chandra Sekhar, learned standing counsel for the respondent no.1, and Mr. Kiran Kumar Vadlamudi, learned Government Pleader, Panchayat Raj and Rural Development, for the respondents no.2 and 3.

(2.) The present Appeal is directed against the order dtd. 12/11/2021, passed in Writ Petition No.26481 of 2021 by the learned single Judge refusing to grant any interim relief to the petitioner in I.A. No.1 of 2021.

(3.) The appellant being a prospective candidate for the post of Member, Zilla Parishad Territorial Constituency (ZPTC) in Bangarupalyam Mandal, in the District of Chittoor, upon scrutiny of his nomination papers, the said stood rejected by the order of respondent no.3 on the ground that he had left some columns unfilled in the declaration form relating to 'assets and liabilities, criminal antecedents and educational qualifications'. On objection, it transpired that there was an overdue of Rs.44,106.00 against him to the Chandrasekharapuram Primary Agriculture Co-operative Society. He filed appeal against the same before the respondent no.2, which was dismissed by order dtd. 8/11/2021, leading to filing of Writ Petition No.26481 of 2021, in which the appellant filed Interlocutory Application No.1 of 2021 to stay the operation of the order of respondent no.3, dtd. 6/11/2021, and also the order of respondent no.2, dtd. 8/11/2021, which stood dismissed by the order of learned single Judge, dtd. 12/11/2021.