AHMED KALEEM Vs. MOHAMMED FASAHAT ALI,

JUDGEMENT

(1.) This civil revision petition, under Article 227 of the Constitution of India, is filed by the unsuccessful petitioner/R1 in OP.No.445 of 2014 and R2 in OP.No.524 of 2014 assailing the order, dated 27.10.2017, of the learned Principal District Judge, Nalgonda, passed in IA.No.337 of 2016 filed under Order VII Rule 11(d) of the Code of Civil Procedure, 1908, read with Rules 1, 2 & 4 of A.P. Municipalities (Decision of Election Disputes) Rules, 1967 [hereinafter, 'Rules of 1967'], requesting to dismiss both the afore-stated OPs in limine.

(2.) I have heard the submissions of Sri M. Rajender Reddy, learned counsel for the revision petitioner herein, Sri M. Venkata Ram Reddy, learned counsel appearing for the 1st respondent herein, Sri N. Praveen Kumar, learned standing counsel for the 3rd respondent herein/Nalgonda Municipality. I have perused the material record.

(3.) The parties in this revision petition shall hereinafter be referred to as arraigned in this revision petition for convenience and clarity.