KADIMI BABY Vs. PRESIDING OFFICER MANDAL PARISHAD ELECTIONS

JUDGEMENT

(1.) THESE writ petitions are being disposed of by a Common order in view of the commonality of the questions of fact and questions of law involved in both these writ petitions.

(2.) KADIMI Baby filed W. P. No. 668/ 2007 praying for issuance of a writ of certiorari to call for records relating to o. P. No. 763/2006 on the file of Principal district Judge, Eluru and to quash the order made therein and to pass such other suitable orders. Likewise, W. P. No. 672/2007 is filed by Irrinki Dhanalakshmi praying for issuance of a writ of certiorari relating to O. P. No. 762/2006 on the file of principal District Judge, West Godavari, Eluru and to quash the order made therein and for such other suitable orders.

(3.) IN both these matters, counter-affidavits had been filed by the 1st respondent.