TATA SARVESWARA RAO Vs. DISTRICT COLLECTOR GUNTUR

JUDGEMENT

(1.) Heard Sri P.S. Narayana, learned Counsel for the petitioner, learned Government Pleader for Prohibition and Excise on behalf of respondent No. 2 andSri. N. Saida Rao, learned Counsel for the respondents 4 to 6.

(2.) The petitioner seeks a writ in the nature of Mandamus for declaring the action of the 1st respondent in granting stay vide proceedings Re. No.,74/95/B5, dated 20.9.1996 and for a consequential direction to hold the Elections in pursuance of the Election Notification vide Re. No. 74/95/B5, dated 7.9.1996.

(3.) In the instant case, the Election Notification was published and the Election Schedule was also notified by the Proceedings No. 74/95/B5 dated 7.9.1996. The date of Poll was fixed as 1.10.1996. However, by proceedings dated 20.9.1996, the Election Officer 3rd respondent herein issued a notice staying the elections on the ground that the first respondent had issued directions to stop the elections of Guntur Kallugeetha Parisramika Sahakara Sangam which was scheduled to be held on 1.10.1996.