RAYIPALLI BHARATI Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD Sri A. Satya Prasad, learned Senior Counsel for Sri Prakash Buddarapu, learned counsel for the petitioners, Sri V.V. Prabhakar Rao, learned Standing Counsel for respondent No. 2, Sri G. Elisha, learned Standing Counsel for 3rd respondent and Sri Vedula Venkata Ramana, learned Senior Counsel for Sri B.M. Patro and Sri S. Sridhar, learned counsel for respondent No. 4/Caveator in both the cases.

(2.) AS common issues arise for consideration in these Writ Petitions, they are being disposed of by this common Order.

(3.) THE State Election Commission had issued orders on 26 -06 -2014 to conduct elections to the Mandal Co -option Members, President and Vice Presidents of Mandal Parishad. Notices were issued to the Members of MPTC requesting them to be present in a special meeting to be held on 04 -07 -2014 for the elections. The respective 4th respondents issued a whip to members (including the petitioners) who got elected as members of MPTCs on behalf of the TDP Party intimating that Smt. Killada Padamvathi and Smt. Atchireddy Uma Maheswari were its candidates for the post of President in Komarada and Jiyyammavalasa MPPs and directed them to vote in their favour.