STATE OF ANDHRA PRADESH Vs. MUNICIPAL COUNCIL NALGONDA

JUDGEMENT

(1.) There are 62 Municipalities in Andhra Pradesh State. The term of office of the Council of these Municipalities was extended for a period of three months i.e., upto 3oth September, 1972 by G.O. Ms. No. 560, dated 29th June, 1972.

(2.) The State Government wanted to adopt the procedure followed in the general elections to the Legislative Assembly. Amendments to the Rules framed under the Municipalities Act became necessary. The Government by G.O. Ms. No. 632, dated 11th August, 1972, made amendments to the Andhra Pradesh Municipal Councils (Conduct of Elections) Rules, 1965. It was also postulated that the election, of the Chairman should be held directly instead of indirectly as at present. This decision was taken by the Cabinet on 12th September, 1972. The amendments necessary for that purpose were to be introduced in the abovesaid Rules and in the Act. The Government therefore thought that it would take some time. As a result G.O.No.731 dated 29th September, 1972, was issued.

(3.) The elections to all the said Municipalities were postponed by one year with effect from 1st October, 1972. The extended term of these Municipal Councils came to an end by 30th September, 1972. Under this Government Order the Commissioners of the said Municipalities were appointed as Special Officers from 1st October, 1972, for a period of one year.