PERAMSETTY SRI RAMA PRASAD GURUNATHAM Vs. ELECTION OFFICER

JUDGEMENT

(1.) W.P.No.14031 of 2006 is filed praying for a writ of quowarranto declaring the inaction of the 1st respondent in not declaring the 4th respondent of being MPTC member of the Naidupet Mandal as void as per the provisions of Section 156 r/w Section 18 of the Andhra Pradesh Panchayat Raj Act, 1994 as illegal, void, inoperative and accordingly, set aside the same and pass such other suitable orders.

(2.) W.P.No.14052 of 2006 is filed praying for a writ of quo- warranto declaring the inaction of the 1st respondent in not declaring the 4th respondent of being MPTC member of the Naidupet Mandal as void as per the provisions of Section 156 r/w. Section 18 of the Andhra Pradesh Panchayat Raj Act, 1994 as illegal, void, inoperative and accordingly, set aside the same and pass such other suitable orders.

(3.) The ground raised in both the writ petitions is that the 4th respondent is a member of the Agricultural Market Committee, Naidupet Mandal and it is a clear disqualification.