SEEMALA BABU BHUVANA MOHANA RAO Vs. DATTI KAMESWARI

JUDGEMENT

(1.) WITH the consent of learned counsel appearing for the parties, at the stage of admission the appeal itself is heard out and is being disposed of.

(2.) SRI A. Satya Prasad, learned Senior Advocate, takes notice for the writ petitioner - respondent.

(3.) THIS appeal has been preferred against an interim order dated 20th September, 2014 in the above Writ Petition. By the Writ Petition an order of disqualification of the writ petitioner is challenged. By the impugned order the writ petitioner ceases to be President of Mandal Praja Parishad, Jiyyammavalasa Mandal, Vizianagaram District.