NALLAVELLI ASHOK Vs. THE STATE OF TELANGANA, REPRESENTED BY ITS PRINCIPAL SECRETARY TO PANCHAYAT RAJ DEPARTMENT, HYDERABAD AND 3 OTHERS

JUDGEMENT

(1.) - Aggrieved by the dismissal of his writ petition challenging an interim order granted by the I Additional District Judge, Nizamabad, the petitioner has come up with the above writ appeal.

(2.) We have heard Mr. C. Hanumantha Rao, learned counsel for the appellant, the learned Government Pleader for Panchayat Raj and Rural Development for the State of Telangana and Mr. G. Narender Reddy, learned counsel for the second respondent.

(3.) In the elections held in July, 2014 to the Mandal Praja Parishad of Biknur Mandal, the appellant as well as the second respondent were elected as members. At the time of the elections, both of them belonged to the Indian National Congress.