REGENT COMPUTRONICS PVT. LTD.

A Yadagiri Appellant

V/S

CHIEF ELECTION COMMISSIONER Respondents

Referred Judgements :-

SURYA DEV RAI V. RAM CHANCIER RAI AND OTHERS [REFERRED TO]
SYED YAKOOB VS. K S RADHAKRISHNAN [REFERRED TO]
SHEO SADAN SINGH VS. MOHAN LAL GAUTAM [REFERRED TO]
P K UNNI VS. NIRMALA INDUSTRIES [REFERRED TO]
JAVED VS. STATE OF HARYANA [REFERRED TO]
RAFIQUE BIBI VS. SAYED WALIUDDIN [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
UTTAMRAO SHIVDAS JANKAR VS. RANJITSINH VIJAYSINH MOHITE PATIL [REFERRED TO]
RITESH TEWARI VS. STATE OF UP [REFERRED TO]
ARE GANGADHAR VS. ZILLA PRAJA PARISHAD KARIMANGAR [REFERRED TO]
B K PARTHASARATHI VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
BHUKYA BUJJI VS. BHUKYA SARASWATHI [REFERRED TO]
B KANTHA REDDY VS. MANDAL DEVELOPMENT OFFICER [REFERRED TO]
GOLLA JAYAMMA VS. DISTRICT COLLECTOR MAHEBOOBNAGAR [REFERRED TO]
SUMATHI P. RAI VS. ISAC D'ALMEIDA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri S. Ramachandra Rao-learned counsel representing Sri K.R. Prabhakar for the petitioner; the learned Government Pleader for Panchayat Raj and Rural Development for respondent Nos.2 to 3; and Sri Vedula Venkata Ramana for the 4th respondent

(2.) This writ petition is filed to call for the records relating to order dt.21.07.2003 in O.P.No.5 of 2001 passed by the Election Tribunal-cum- Principal Junior Civil Judge, Hyderabad (East and North), Ranga Reddy District (for short "the Election Tribunal) and to quash the same by issuing a Writ of Certiorari and consequentially to set aside the election of the 4th respondent as Sarpanch of Bata Singaram Village, Hayath Nagar Mandal, Ranga Reddy District.

(3.) The petitioner and respondent Nos.4 to 6 had contested for the post of Sarpanch of the said Gram Panchayat which was notified on 01.08.2001. The election was to take place on 14.8.2001.

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A YADAGIRI Vs. CHIEF ELECTION COMMISSIONER

Referred Judgements :-

JUDGEMENT

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