ERLAPATI VEERA LAKSHMI Vs. GUDA HARITHA RANI

JUDGEMENT

(1.) THE writ petitioner in W. P. No. 16774 of 2007 filed this petition to review the order dated 8. 8. 2007 under which the writ petition was dismissed at the stage of admission.

(2.) WRIT Petition No. 16774 of 2007 was filed questioning the order dated 1. 8. 2007 in o. P. No. 860 of 2006 on the file of the court of the Principal District Judge, West godavari District, Eluru, whereunder not only the election of the writ petitioner as sarpanch of Tallapudi Gram Panchayat was declared illegal and set aside on the ground that she suffered disqualification under section 19 (3) of the A. P. Panchayat Raj act, 1994 (for short, 'the Act') but also the respondent herein was declared elected.

(3.) THIS Court by order dated 8. 8. 2007 dismissed the writ petition thereby confirming the order made by the learned District Judge in O. P. No. 860 of 2006.