PRAGNAPURAM INDIRA Vs. AKKINAPALLY PARVATHAMMA

JUDGEMENT

(1.) In the elections held on 17-08-2001 to the Gram Panchayat of Narkerpalli village, the petitioner, respondents 1,2 and 3 and others contested for the office of Sarpanch. The respondent No. 3 was elected as Sarpanch. Challenging her election, the respondents 1 and 2 filed O.P.No. 8 of 2001 on the file of the Election Tribunal-cum-Junior Civil Judge at Nalgonda. The trial of the O.P. is in progress.

(2.) The petitioner herein filed I.A.No. 1143 of 2001 to get herself impleaded as respondent No. 7 to the O.P. The tribunal rejected the same through its order, dated 04-04-2002. Hence, this revision.

(3.) Sri P.Jagadesh Chandra Prasad, learned counsel for the petitioner submits that there is nothing in law, which prohibits impleading of one of the candidates in an election petition and in fact, the petitioner wanted to support the claim of the respondents 1 and 2 who figured as the electionpetitioners. He submits that the respondents 1 and 2 themselves ought to have impleaded the petitioner as one of the respondents and no prejudice as such would be caused to any parties, if the petitioner herein is impleaded as respondent No. 7 in the said O.P.