MADDIPATLA JAGAN MOHAN RAO Vs. AKULA NAGAMALLESWARI

JUDGEMENT

(1.) HEARD Sri K. Chidambaram, learned Counsel appearing for petitioner and Sri v. V. Prabhakara Rao, learned Counsel appearing for respondent No. 1, since respondents 2 to 5 were shown as 'not necessary' vide Cause Title.

(2.) THIS civil revision petition is directed against the order and decretal order, dated 06-8-2007, passed by the Principal Junior Civil Judge, Avanigadda, krishna district in dismissing the application I. A. No. 775 of 2007 in Election o. P. No. 12 of 2006, filed under Rule 5 (i) and (ii) of Andhra Pradesh Panchayat raj (Election Tribunals in respect of Gram Panchayats, Mandal Parishads and zilla Parishads) Rules, 1995 (for brevity, 'the Rules, 1995') and under Section 151 C. P. C. , seeking to dismiss the main Election O. P. , for non-compliance of mandatory provisions laid down under Rule 5 (i) and (ii) of the rules, 1995 and to decide the non-compliance of it as a preliminary objection.

(3.) THE petitioner herein is respondent No. 5, respondent No. 1 is petitioner and respondents 2 to 5 are respondents 1 to 4, respectively, in the Election O. P. , before the Court below.