STATE ELECTION COMMISSION Vs. VARLA RAMAYYA

JUDGEMENT

(1.) Heard Mr. C.V. Mohan Reddy, learned senior counsel assisted by Mr. S. Vivek Chandra Sekhar, learned counsel for the appellant. Also heard Mr. Vedula Venkata Ramana, learned senior counsel for respondent No.1/writ petitioner and Mr. S. Sriram, learned Advocate General, for the State.

(2.) This writ appeal is preferred by the State Election Commission against an order dated 06.04.2021 in I.A.No.1 of 2021 in W.P.No.7778 of 2021.

(3.) In the writ petition, challenge was made to an Election Notification No.1503/SEC-B1/2021 dated 01.04.2021 issued by the State Election Commission proposing to conduct the elections for the Mandal Parishad Territorial Constituencies (for short, 'MPTCs') and Zilla Parishad Territorial Constituencies (for short, 'ZPTCs') in the State of Andhra Pradesh on 08.04.2021. By I.A.No.1 of 2021 filed in the writ petition, the writ petitioner had prayed for grant of stay of all further proceedings pursuant to the said Notification dated 01.04.2021.