P BEEJI JAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The matter is coming up for admission.

(2.) The learned G.P. for Panchayat Raj takes notice on behalf of R.1. Sri V.V.Prabhakar Rao takes notice on behalf of R.2, R.3 and R.4. Sri Vedula Venkata Ramana takes notice on behalf of R.6.

(3.) The Writ Petition is filed for a Writ of Mandamus or other appropriate order or direction in the nature of Writ directing the respondents to re-notify the Election Programme to continue the process of election of Sarpanch of Piler Gram Panchayat, Chittoor District, after restoring the candidature of the petitioner for the post of Sarpanch of the said Gram Panchayat and after declaring the action of the respondents in re-notifying the Election Programme by Notification dated 21-11-2006 bearing No.1792/SEC-B-2/2006, which excluded the candidature of the petitioner from the said post as arbitrary, illegal without jurisdiction and violative of A.P. Panchayat Raj (Conduct of Election) Rules 1994 in the interest of justice and to pass such other suitable orders.