S V S PRASADA RAO Vs. COLLECTOR VISAKHAPATNAM

JUDGEMENT

(1.) W.P. No. 3811 of 1987 This is a petition fir issue of a writ of Mandamus declaring the mode of conducting and counting of election and voting to the vacancy of Mayor of Visakhapatnam Municipal Corporation as null and void and direct respondents 2 and 3 herein to conduct fresh poll to the post of Mayor, Visakhapatnam Municipal Corporation.

(2.) W.P. No 4439 & 4440 of 1987- These petitions are for issue of a writ of quo-warranto against the respondent, the Mayor of Visakhapatnam Municipal Corporation and also a writ of certiorari to quash the elections held to the post of Mayor, Visakhapatnam Municipal Corporation and declaring that the elections are illegal and void.

(3.) The averments in support of the writ petitions with regard to the conduct of the election to the post of Mayor are similar and with regard to the writ of quo-warranto certain allegations have been made in support of the plea that the Mayor is not entitled to function as such.