MANDADI SATYANARAYANA RESSY Vs. ANDHRA PRADESH LEGISLATIVE ASSEMBLY

JUDGEMENT

(1.) BY way of ad-interim relief, implementation of the impugned order was suspended up to 6. 2. 2009 i. e. , up to today. As the hearing could not be concluded, it has been prayed that the ad-interim relief granted earlier be continued.

(2.) IN the course of hearing, learned senior Advocate Shri Ramakrishna Reddi appearing for respondent No. 2 has submitted that when the Hon'ble Speaker has disqualified any Member of a Legislative assembly under the provisions of the Tenth schedufe of the Constitution of India, implementation of the order of disqualification should not be stayed by any Court. In support of this submission, he has relied upon the judgment delivered by the Hon'ble Supreme court in the case of Kihito Hollohan v. Zachillhu, 1992 Supp. (2) SCC 651 and drawn our attention to Paragraphs 110 and 111 of the afore-stated judgment, which read as under :

(3.) THE learned Senior Advocate has, therefore, submitted that ad-interim relief, which had been granted earlier, should not be continued even if hearing of the matter has not been concluded.