GANNA VENKATARAMA NARSAIAH Vs. GOVT OF A P

JUDGEMENT

(1.) THESE two writ petitions are filed by the same individual. For the sake of convenience, the parties are referred to, as arrayed in W. P. No. 19060 of 2008.

(2.) THE elections to the Mandal Parishad, Munagala, were held in the year 2006. The petitioner was elected as Mandal Parishad Territorial Constituency Member, from Repala Village of Munagala Mandal. The Mandal Parishad comprises of 12 such Members. The petitioner was elected as President of the Mandal Parishad.

(3.) W . P. No. 19060 of 2008 is filed, assailing various steps taken by the 3rd respondent, and W. P. No. 21746 of 2008 is filed, challenging the consequential orders in G. O. Ms. No. 359, dated 23. 09. 2008.