BENDALAM APPANRAO Vs. BENDALAM RAM MURTHY NAIDU

JUDGEMENT

(1.) This Court on 13.9.2006 made the following order :

(2.) It is stated by the counsel for the writ petitioner that respondents 1 and 2 were served with notices. Learned Assistant Government Pleader for Panchayat Raj represented R-3.

(3.) The present writ petition is filed for a writ of Certiorari to call for records from the Election Tribunal-cum-Junior Civil Judge, Sompet, Srikakulam District, pertaining to the order and decree made in E.O.P.No.8 of 2001 dated 07.3.2006 and set aside imposition of exemplary costs and costs of the petition awarded in favour of the respondents 1 and 2 and pass suitable orders.