P JAGADAMBA Vs. STATEELECTION COMMISSION

JUDGEMENT

(1.) Heard Sri Subrahmanyam Reddy, learned senior counsel representing the petitioner and the learned Assistant Government Pleader for Panchayat Raj.

(2.) The writ petitioner-P.Jagadamba filed the present writ petition praying for the issuance of writ of mandamus declaring the proceedings No.1548/SEC-B2/2001-, dated 20.11.2001 as illegal, arbitrary and contrary to the provisions of A.P. Panchayat Raj Act and the Rules made thereunder and consequently direct the respondents to declare the result of the election held on 17.08.2001 for the Office of Ward Members and Sarpanch of Gorrekal Gram Panchayat on the basis of the result sheet prepared by the 4th respondent and pass such other suitable orders.

(3.) The respondent No.5 was impleaded as party in W.P.M.P. No. 32832 of 2001 by order dated 08.12.2001.