PANDRANKI PARVATHI Vs. AKULA GANGARAJU

JUDGEMENT

(1.) These writ appeals and writ petition are being disposed of by a common Judgment since the issue involved in one and the same in all these matters. W.A.Nos.1497 and 1502 of 2003:

(2.) These two writ appeals are directed against the order of the learned single Judge dated 14-8-2003 made in W.P.No.23288 of 2001. They raise questions relating to the disqualification of some of the members of Mandal Parishad, Yeleswaram Mandal (appellants herein) unaer Section 153 of the Andhra Pradesh Panchayat Raj Act, 1994 (Act 13 of 1994) (for short the Act) read with the Andhra Pradesh conduct of Election of Member (Co-opted) and President/Vice-president of Mandal Parishad and Member (Co-opted) and Chairman/Vice-Chairman of Zilla Parishad Rules, 1994 (for short 'the Rules').

(3.) The elections for Mandal Parishad, Yeleswaram Mandal of East Godavari District were held on 14-7-2001. In all, 19 members were elected from different Mandal Parishad Territorial Constituencies (MPTCs). After the elections, the strength of the members of the political parties was as under: