P S MANOHAR NAIDU Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Sri V.V. Prabhakar Rao, takes notice and requests time to file counter-affidavit denying the averments made in the affidavit filed in support of the writ petition.

(2.) It is brought to the notice of this Court that in a similar matter when interim order was made by this Court, the matter was carried to a Division Bench in W.A.(SR) No.68473 of 2006 and the learned Division Bench made an order setting aside the interim order made by this Court, directing the writ petition to be disposed of finally. Hence, the learned counsel states that judicial consistency and propriety would require not to pass any interim orders. The learned counsel would also submit that it would be just and proper to give him an opportunity to file counter-affidavit.

(3.) In The Punjab University v. Vijay Singh Lamba the three Judges of the Apex Court, while dealing with the precedents and the judicial consistency observed.