PEDDLNTI PURNACHANDRA RAO Vs. BONU NARAYANASWARAY

JUDGEMENT

(1.) C.M.P.No. 21448 of 2003 in C.M.P. No. 20380 of 2003 in C.R.P.No.4445of 2003 is filed by the vacate petitioner/respondent No. 1 praying to vacate the interim stay granted on 8-9-2003 in C.M.P.No. 20380 of 2003 in C.R.P.No. 4445 of 2003.

(2.) Sri D. Krishna Murthy, the learned Counsel representing the revision petitioner and also Sri Ravi Shankar, the learned Counsel representing the 1st respondent vacate petitioner had advanced lengthy arguments and requested the Court to dispose of the main Civil Revision Petition itself.

(3.) The facts in brief are as hereunder:- The present Civil Revision Petition is filed by the revision petitioner under Article 227 of the Constitution of India as against the order of the Principal Junior Civil Judge, Bobbili, made in I.A.No. 395 of 2003 in E.O.P.No. 3 of 2003, dated 3-9-2003. The said application was filed praying for issuance of summons to the Assistant Election Officer and the Election Officer at the time of the conducting elections to the Gottivalasa Gram Panchayat, who were present at the time of putting seals to the ballot boxes. The learned Judge, after recording certain reasons had dismissed the said application. Aggrieved by the same the present Civil Revision Petition is preferred.