KUNDARAPU ANNAPURNA Vs. PALLI JAMUNA AND ORS

JUDGEMENT

(1.) This Appeal, under clause 15 of Letters Patent, is preferred against the order dated 12.04.2017 passed by the learned Single Judge in W.P.M.P. No.15537 of 2017 in W.P. No.12502 of 2017.

(2.) The parties hereinafter are referred to as arrayed in the Writ Petition.

(3.) The Writ Petition was filed under Article 226 of the Constitution of India challenging the order dated 27.03.2017 passed in Election O.P. No.56 of 2014 on the file of the Election Tribunal-cum-Senior Civil Judge, Jagitial (for short, 'the Election Tribunal'), wherein the Election Tribunal allowed the said O.P., declaring the election of the writ petitioner as null and void and consequently, declared respondent No.6 as duly elected President of Mandal Parishad, Medipalli Mandal of Karimnagar District.