MUNI KRISHNA Vs. THE STATE ELECTION COMMISSION

JUDGEMENT

(1.) HEARD Sri A. Sudarshan Reddy, learned Senior Counsel for Sri M. Srinivasa Reddy, learned counsel for the petitioner, Sri V.V. Prabhakar Rao, learned Standing Counsel for 1st respondent, learned Government Pleader for Revenue for 2nd respondent, Smt. Ch. Veda Vani, learned Standing Counsel for 3rd respondent and Sri G. Manohar, learned counsel for 4th respondent/caveator.

(2.) THIS Writ Petition is filed by petitioners questioning orders in Roc. No. A/08 -3/2014, Roc. No. A/08 -4/2014 and Roc. No. A/08 -6/2014 dt. 28 -08 -2014 of the 3rd respondent declaring that the petitioners had ceased to hold the office of Members of Mandal Parishad Territorial Constituencies (for short MPTCs) of Settipalli, Sainagar -3 and Padmavathipuram -2 forming part of Mandal Praja Parishad (for short MPP), Tirupathi (Rural) on the ground that they had disobeyed a whip issued by 4th respondent on behalf of the Telugu Desam Party (for short TDP Party) to vote in favour of Smt. Y. Jamuna and Sri A. Madhu, candidates proposed by the said party for the offices of President and Vice President of Mandal Praja Parishad, Tirupathi apart from also declaring that the 1st petitioner ceased to hold the office of President, Mandal Praja Parishad, Tirupathi (Rural) under Section 153 of the AP Panchayat Raj Act, 1994.

(3.) THE 2nd respondent issued a Notification appointing 3rd respondent as Presiding Officer to convene the special meeting of the Members of Mandal Parishad, Tirupathi for election of Member (Co -opted)/President/Vice President) under Section 149(1)(v) of the Act.