G MOHAN GOUD Vs. STATE ELECTION OFFICER COMMISSION

JUDGEMENT

(1.) These two petitions are filed seeking writ of certiorari to quash the order of Election Tribunal-Cum-Junior Civil Judge, Gadwal passed in E.O.P.No.6 of 2001, dated 18-1-2005. Hence, both the writ petitions are heard together and are being disposed of by this common order.

(2.) By the impugned order the Election Tribunal set aside the election of G. Mohan Goud-4th respondent in EOF No.6/2001 as Sarpanch of Grampanchayath, Ghattu and directed to conduct fresh election as early as possible.

(3.) W.P.No.2997 of 2005 is filed by U.Yugandhar-petitioner in E.O.P.No.6 of 2001 assailing the order to the extent of his not declaring as duly elected after setting aside the election of Respondent No.4-G. Mohan Goud therein.