M ANADAMMA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) shorn of all the details, the only question that falls for our consideration in this writ petition is as to whether the proceedings in rc No.a/394/2003, dated 6-12-2003, passed by the 1st respondent-revenue divisional officer, kurnool, declaring that the petitioners have ceased to hold office of the member of mandal parishad suffer from any legal or constitutional infirmity?

(2.) in order to appreciate the question as to the validity of the impugned proceedings, few relevant facts leading to filing of this writ petition may have to be noticed.

(3.) the facts are tell-tale depicting in vivid details, the extent of degeneration crept into local self-governing institutions. The local self-government units have become play- fields where political games are played with the sole motive of capturing elected offices. Democratic norms and Rule of law are thrown to wind. Facts in brief: