MANNE VARALAKSHMI Vs. KANDULA NAGAMANI AND OTHERS

JUDGEMENT

(1.) Challenge in the present writ petition filed under Art. 226 of the Constitution of India is to the order and decretal order dated 19.12.2016 passed by the Election Tribunal-cum-Principal Junior Civil Judge, Bhimavaram, West Godavari District.

(2.) Elections to the office of the Sarpanch and Ward Members of Bondada Grampanchayat, Kalla Mandal, West Godavari District were held on 31.07.2013. In the said elections, petitioner and the second respondent had contested for the post of Sarpanch and the petitioner was declared elected as Sarpanch. Questioning the said election of the petitioner herein, the first respondent filed ELOP.No.4/2014 on the file of the Election Tribunal-cum- Principal Junior Civil Judge, Bhimavaram, West Godavari District (hereinafter called 'the Tribunal').

(3.) The Tribunal partly allowed the said ELOP.No.4/2014 on 19.12.2016 and the decree passed by the Tribunal reads as under: