MEKALA SATYANARAYANA Vs. ANGADALA VEERA RAJU AND OTHERS

JUDGEMENT

(1.) The revision petitioner is the unsuccessful petitioner in I.A.No.438 of 2014 in E.L.O.P.No.5 of 2013 on the file of Principal Junior Civil Judge, Gudivada, Krishna District, filed under Rule 3(ii) of the A.P.Panchayat Raj (Election Tribunals in respect of Gram Panchayats, M.P.Ps., and Z.P.Ps.) Rules, 1995 (for short the Rules 1995) in relation to the election of the Guntakoduru Grampanchayat.

(2.) The election petition was filed by the unsuccessful candidate against four respondents including the revision petitioner (R.1) viz. the elected candidate, Returning Officer, Mandal Development Officer, and Secretary, Guntakoduru Grampanchayat, on several grounds.

(3.) The election petition was presented on 06.08.2013, which contains the seal of the Junior Civil Judge-cum- Election Tribunal, of presentation on that date. The election petition is running in 11 paras and in para 10 (internal page 7), it was mentioned that the petitioner filed a lodgment schedule for issue of challan for a sum of Rs.100/-, after obtaining challan from the Court, original challan will be filed before the Court after deposit of the amount. Apart from it, a fixed Court fee of Rs.50/-, which is payable under Article 11(v)(ii) of the A.P. Court Fee and Suits Valuation Act, is paid and the prayer at para 11 of the petition is to declare the election of the 1st respondent, declaring him as an elected candidate of the 4th respondent Grampanchayat, as void, for costs and to grant such other relief or reliefs.