(1.) This Revision is filed under Article 227 of the Constitution of India questioning the order made in E.O.P. No.4/ 99 dated 16-1-2001 on the file of Election Tribunal, Principal District Munsif, Sattenapalli wherein the said E.O.P. was allowed setting aside the election.
(2.) Initially, W.P. No.3181/2001 was filed and the same was admitted and status quo granted on 26-2-2001 and the same was in fact made absolute on 23-4-2001 and at the time of hearing, by order dated 22-8-2002, this Court directed the Registry to convert the writ petition into civil revision petition under Article 227 of the Constitution of India and post before the learned Judge hearing Civil revision petitions filed under the said provision. The civil revision petition, subsequent thereto on 14-2-2003, was admitted, and that is how the same is coming up for final hearing before this Court.
(3.) Addanki Sambasiva Rao, 4th respondent in the Civil revision petition, filed E.O.P. No.4/99 on the file of Election Tribunal/Principal District Munsif, Sattenapalli under Section 61(3)(b) of A.P. Co-operative Societies Act, 1964 to declare the election of Respondents 5 to 8 in the said E.O.P. as Office bearers of the Managing Committee to Toddy Tappers Co-operative Society, Nudurupadu, dated 6-2-1999, as void and for further appropriate reliefs. The Revision petitioners herein are Respondents 5,7 and 8 in the said E.O.P. On the respective pleadings of the parties, the Election Tribunal after recording the evidence of P.W.I to P.W.5 and R.W.1 and R.W.2 and marking Exs.A-1 to A-6 and Exs.R-1 to R-41 and after framing the Points for consideration ultimately allowed the Election petition and aggrieved by the same, the present civil revision petition was preferred by the respective respondents in the E.O.P referred to supra.