BHUPAPTHIRAJU SATYANARAYANA RAJU Vs. COMMISSIONER STATE ELECTION COMMISSION

JUDGEMENT

(1.) Writ Petitions are appearing in the list under the caption interlocutory. At the request of the counsel on record, both the Writ Petitions are being disposed of finally.

(2.) . On 4.8.2006 this Court issued Rule Nisi and granted interim stay for a limited period of two weeks and subsequent thereto the same is being extended from time to time. Counter affidavits are filed on behalf of respondents 4 and 5 in both these Writ Petitions.

(3.) Writ Petition No. 16149 of 2006 is filed praying for the issuance of a Writ of Mandamus declaring the unanimous election of the 7th respondent as Sarpanch as illegal, contrary to law and consequently direct the respondents 1 to 4 to conduct the election for members and Sarpanch of Gram Panchayat, Vendra village, Palakoderu Mandal, West Godavari District and pass such other suitable orders.