(1.) W.P.No.5617 of 2022 is filed seeking a certiorari and challenging the order dtd. 28/1/2022 passed in Election O.P.No.3 of 2021 by the Election Tribunal-cum-Junior Civil Judge, Kamalapuram, Kadapa District. W.P.No.6145 of 2022 is filed to call for records of Order dtd. 28/1/2022 passed in E.O.P.No.3 of 2021 by the Election Tribunal-cum-Junior Civil Judge, Kamalapuram, Kadapa District and assailing the action of the official respondents in not declaring the 2nd petitioner i.e., 9th respondent in EOP, as Sarpanch of Veerapunayanipalle Gram Panchayat, Veerapunayanipalle Mandal, Kadapa District, in place of the disqualified Sarpanch i.e., 6th respondent. W.P.No.4527 of 2022 is filed challenging the action of the respondents in not declaring the petitioner as elected to the post of Sarpanch as the elected candidate was declared disqualified by the order dtd. 28/1/2022 passed in E.O.P.No.3 of 2021 by the Election Tribunal-cum-Junior Civil Judge, Kamalapuram, Kadapa District.
(2.) Since the subject matter in all the writ petitions is one and the same, they were heard together with the consent of all the learned counsel. Main arguments were heard in W.P.No.5617 of 2022.
(3.) This Court has heard Sri Phani Kumar for Sri Harinath Reddy Soma, learned counsel for the petitioner (W.P.No.5617 of 2022), who is the 6th respondent in E.O.P.No.3 of 2021. Sri Peeta Raman, learned counsel argued for the main contesting respondent (3rd respondent). Sri Vinod K. Reddy, learned standing counsel and the learned Government Pleader for Panchayat Raj have also made their submissions.
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