STATE OF ANDHRA PRADESH Vs. S. V. CHIRANJEEVI

JUDGEMENT

(1.) Since both these two appeals are filed, against the order passed in I.A. No.2 of 2021 in W.P.No.4110 of 2021, dated 08.03.2021, at the instance of State (W.A. No.145 of 2021) and Sri T.Venkata Annapurna Seshukumari (W.A.No.160 of 2021), who is the contesting candidate and not made a party before the learned Single Judge, the same are disposed of by this common order.

(2.) Originally W.P.No.4110 of 2021 came to be filed seeking issuance of writ of Mandamus to declare the inaction on the part of the respondents in preparation and publication of final electoral rolls, de-limitation of wards, and reservation of seats in accordance with the directions of the Hon'ble Court in W.P.No.3876 of 2020, dated 05.03.2020, as illegal, arbitrary and violative of the provisions of the Acts and consequently to restrain the respondents to issue any election notification for conducting elections to the Eluru Municipal Corporation till the orders of this Court in W.P.No.3876 of 2020 are complied with. It would be appropriate to extract the findings arrived at in the order dated 08.03.2021 passed in I.A. No.2 of 2021 in W.P.No.4110 of 2021, which are as under :

(3.) From a reading of the above findings it is very evident that I.A. was allowed on the ground that the directions given in Writ Petition No.3876 of 2020, for rectifying the mistakes in the electoral rolls were not complied with, after giving 30 days or 15 days time, as the case may be, from the date of publication of draft roll under Rule 10 of the Registration of Electors Rules, 1960.