MUCHU SIVA KUMARI Vs. THE STATE ELECTION COMMISSION

JUDGEMENT

(1.) HEARD Sri M.S. Prasad, learned Senior Counsel for Sri A. Panduranga Rao, learned counsel for the petitioners, Sri V.V. Prabhakar Rao, learned Standing Counsel for respondent Nos. 1 and 2, learned Government Pleader for Panchayat Raj for 3rd respondent and Sri Koneti Raji Reddy, learned counsel for respondent No. 4/Caveator in both the cases.

(2.) ON 6.4.2014, elections were conducted to Chirala Mandal Praja Parishad, Prakasam District. Results were declared on 6.4.2014. The petitioners in both these Writ Petitions contested for office of member of Mandal Parishad Territorial Constituencies (for short 'MPTC') therein supported by the Yuvajana Shramika Rythu Congress Party (YSR Congress party) and were elected.

(3.) A complaint was made by 4th respondent on 04 -07 -2014 against the petitioners for violating the whip issued by him and not supporting Sri Pinniboina Ramakrishna, the candidate proposed by the YSR Congress Party to the office of President of Mandal Praja Parishad, Chirala.