D SHIVA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Court issued notice before admission on 10.6.2009 and issued Rule Nisi on 11.8.2009. Counter-affidavit was filed by respondent No.1.

(2.) Dr. Siva Prasad, writ petitioner filed the present writ petition for a writ Quo Warranto to set aside the notification issued by the first respondent G.O.Ms.No.418 PR & RD (Elections and Rules), dated 06.9.2007 implementation of which is sought to be justified on untenable grounds in the first respondent's laconic communication, dated 19.02.2009, as stated in para 13 and thereby declaring the said notification as illegal so far as the appointment/nomination of second and third respondents as members of the District Planning Committee, Anantapur, is concerned and consequently direct the first respondent to consider the petitioner for appointment/nomination as member of the District Planning Committee, Anantapur, under "Experts" category' and pass such other suitable orders.

(3.) Though respondents 2 and 3 had been served, none represents respondents 2 and 3. As already aforesaid, counter-affidavit of R-1 had been filed.