AVAGADDA PINNAM NAIDU Vs. VARRISIMHADRIAPPADU

JUDGEMENT

(1.) These two civil revision petitions are filed under Article 227 of the Constitution of India aggrieved by two separate orders of the Junior Civil Judge, Kothavalasa, acting as Election Tribunal under the A.P. Gram Panchayats Act.

(2.) The petitioners in (each of) these petitions are the elected Sarpanches of two different villages, whose elections have been challenged before the Election Tribunal by way of E.O.Ps. 1 and 5 respectively of 2001 by the 1st respondent in each of the said E.O.Ps. The Election Petitions were filed alleging various irregularities against the petitioners herein, which included allegations of corrupt practices in each case.

(3.) In the background of the above mentioned facts, the petitioners herein filed two Interlocutory Applications LA. Nos. 68 and 69 of 2002 - respectively, praying that the Election Petitions be dismissed on the ground that the copies of the Election Petitions along with the annexures thereof served on the petitioners herein did not contain either verification or attestation. Apart from that, the petitioners also argue that in view of the fact that allegations of corrupt practice were made in each of the Election Petitions, the Election Petitions are required to be accompanied by affidavits sworn to by the Election Petitioners and, as such affidavits are not filed, the Election Petitions are liable to be dismissed.