PATLOLLA RAM REDDY Vs. P GNAN REDDY

JUDGEMENT

(1.) This revision petition is filed against the order dated 16-7-2002 in I.A.No. 158 of 2001 in O.P.No. 1 of 2001 on the file of Election Tribunal (Junior Civil Judge), at Narayankhed under the provisions of Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Parishads and Zilla Parishads) Rules, 1995 issued in G.O.Ms.No. 111, Panchayat Raj, Rural Development and Relief (Elec. III) Department, dated 3-3-1995.

(2.) Necessary facts for the disposal of this revision petition are as follows: The revision petitioner was declared as elected as Sarpanch of Abbenda Gram Panchayat in Narayankhed Mandal in the elections held on 20-08-2001. First respondent is one of the unsuccessful candidates in the said election. First respondent filed a petition under the provisions of the above Rules before the Election Tribunal (Junior Civil Judge) at Narayankhed seeking the following reliefs:

(3.) For the proper appreciation and just disposal of this revision petition, it is necessary to extract the provision in Rule 4 of the Rules. It reads as follows: