KASE SUMATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) Brief facts of the case are that initially, election for the post of Vice Chairman, Tuni Municipality was fixed on 3/2/2025, however, as the said election could not be conducted for some reason or other, it was postponed to 4/2/2025. Even on 4/2/2025, as the said elections could not be conducted, a new election schedule was released by the 6th respondent on 10/2/2025, proposing to conduct elections for the post of Vice Chairman, Tuni Municipality on 17/2/2025 at 11.00 a.m. The grievance of the petitioner is that if the elections are not held properly on the proposed date, the councilors could be subjected to coercion, threatening and abuse in the hands of the ruling party. Hence, the present writ petition is filed seeking to direct the respondents to conduct elections on 17/2/2025 in a free and fair manner without making any further postponements due to law and order problem.

(3.) Heard learned counsel for the petitioner, Sri. D. Yathindra Dev, learned Special Government Pleader appearing for respondent Nos.1, 2, 4 and 5; learned Government Pleader for Home.