BHOOMA LAXMAMMA Vs. STATE ELECTION COMMISSIONER

JUDGEMENT

(1.) This appeal is directed against order dated 4-9-2006 passed by the learned Single Judge whereby he declined to entertain the writ petition filed by the appellant questioning the election of respondent No.4 as Sarpanch of the Daddavada Gram Panchayat, Komarole Mandal, Pakasam District.

(2.) The main ground on which the appellant questioned the election of respondent No.4 was that the Stage-ll Election Officer-cum Returning Officer, Daddavada Gram Panchayat (respondent No.3) had accepted the application made by his agent for recount of the votes but without undertaking the recount, he declared the result of election.

(3.) In the counter filed by respondent No.3 it was categorically averred that till the declaration of result of election, no one filed any application for recount of the votes.