ITAMSETI SURYA BHASKARA RAO Vs. ELECTION TRIBUNAL

JUDGEMENT

(1.) This Court ordered rule nisi on 4-12-2006 and Sri N.Siva Reddy had taken notice on behalf of 2nd respondent and requested time to file counter affidavit. In view of the facts and circumstances interim suspension was granted for a limited period and the same had been extended for further limited period.

(2.) The Writ Petition is filed for a writ of certiorari calling for records pertaining to proceedings of the 1st respondent dated 27-11-2006 in I.A.No.536/2006 in Election O.P.No.2/2006 and to quash the same as illegal, contrary to law and vitiated by the jurisdictional errors and violative of principles of natural justice and to pass such other suitable orders.

(3.) The impugned order no doubt is an elaborate order. Documents Exs.A-1 to A-18 were marked.