LAWS(APH)-2016-12-27

S.K. PUSHPALATHA W/O K.PRAKASH SRIDHAR, R/O D.NO.14 Vs. THE STATE OF ANDHRA PRADESH, REP.BY ITS PRINCIPAL SECRETARY, MUNICIPAL ADMINISTRATION AND URBAN DEVELOPMENT DEPARTMENT, SECRETARIAT BUILDING, SAIFABAD, HYDERABAD AND OTHERS

Decided On December 09, 2016
S.K. Pushpalatha W/O K.Prakash Sridhar, R/O D.No.14 Appellant
V/S
The State Of Andhra Pradesh, Rep.By Its Principal Secretary, Municipal Administration And Urban Development Department, Secretariat Building, Saifabad, Hyderabad And Others Respondents

JUDGEMENT

(1.) Heard Sri P.Veera Reddy, learned senior counsel holding for Sri Karri Murali Krishna, counsel on record for petitioner in WP No.33607 of 2016; Sri P.Keshava Rao, learned counsel for petitioner in WP No.33408, 2016, Sri P.Vinayaka Swamy, learned counsel for petitioner in WP No.33408 of 2016, learned Government Pleader for Municipal Administration (AP) for respondents 1 and 2 in WP Nos.33408 of 2016, for respondent No.1 in WP Nos.35675 and 33607 of 2016; Sri V.V. Prabhakar Rao, learned counsel for respondents 2 and 3 in WP Nos.33607 and 35675 of 2016 and for respondent no.5 in WP No.33408 of 2016; Sri S.D.Gowd, learned counsel for respondent No.4 in all the writ petitions; learned Government Pleader for Revenue (AP) for respondent no.5 in WP Nos.33607 and 35675 of 2016 and also for respondent no.3 in WP No.33408 of 2016.

(2.) Since in all three writ petitions, the subject of controversy is conduct of election to post of Mayor in Chittoor Municipal Corporation, all the writ petitions are disposed of by this common order.

(3.) W.P. Nos.33408 and 33607 of 2016 are filed aggrieved by inaction of respondents in conducting election to the office of the Mayor of Chittoor Municipal Corporation in the vacancy that arose on 17.11.2015 and conducting election to the two vacant wards before holding election to the post of Mayor. In W.P.No.35675 of 2016, petitioner opposes conduct of election to the post of Mayor before conducting elections to the vacant Ward Nos.33 and 37. In other words, petitioner in W.P. No.35675 of 2016 opposes the claim of the petitioners in the first two writ petitions. Petitioner in W.P.No.33408 of 2016 is elected as Corporator for 35th Division of Chittoor Municipal Corporation. Petitioner in W.P.No.33607 of 2016 is elected as Corporator to Ward No.47. Petitioner in W.P.No.35675 of 2016 is aspiring to contest one of the two vacant Wards.