MAMIDI PRABHAKAR Vs. SURTHANI CHENCHAIAH AND OTHERS

JUDGEMENT

(1.) - This Revision Petition is filed challenging the order dated 03-06-2014 in I.A.No.36 of 2014 in E.O.P.No.1 of 2013 of the Election Tribunal-cum-Junior Civil Judge, Venkatagiri.

(2.) The petitioner herein is the 1st respondent in the said E.O.P. His election as Sarpanch of Marlagunta Gram Panchayat of Ogili Mandal in the election held on 31-07-2013 was questioned by 1st respondent herein in the said E.O.P. In the E.O.P., 1st respondent sought for recounting of all the votes polled in the said election, to declare the election of the petitioner as void and to declare the 1st respondent as elected.

(3.) Counter affidavit was filed by the petitioner opposing the grant for any relief to 1st respondent in the O.P.