PALAMANDA PRABHAKAR Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Sri Palamanda Prabhakar and others filed W.P.No. 16344/2006 praying for a writ, order or direction more particularly one in the nature of writ of certiorari calling for records issued in proceedings 'No.l792/SEC/B2/2006, dated 29-7-2006 by 1st respondent and to quash the same and to pass such other suitable orders. Respondents 7 to 12 were impleaded as per the order made by this Court dated 25-9-2006 in W.P.M.P.No.24747/2006. The 1st respondent filed counter affidavit. Likewise, counter affidavit was filed on behalf of respondents 4 to 6. A reply affidavit also was filed.

(2.) W.P.No. 17404/2006 is filed by A.Ambika praying for a writ of mandamus calling for records issued in proceedings N0.1792/SEC-B.2/2006 dated 3-8-2006 by the 1st respondent and to set aside the same as without jurisdiction and against to the principles of natural justice and to pass such other suitable orders. The 1st respondent filed counter affidavit just on similar lines taking virtually the same stand which had been taken in the former Writ Petition.

(3.) In view of the fact that the factual matrix involved in both the Writ Petitions and the questions of law being common, these Writ Petitions are being disposed of by this Common Order.