KULLURI YADAGIRI Vs. SAGARLA SAIDULU

JUDGEMENT

(1.) THESE two writ petitions are directed against the order, dated 3. 11. 2008, passed by the election Tribunal-cum-Junior Civil Judge, nalgonda, in OP No. 20 of 2006.

(2.) THE petitioner in WP No. 25611 of 2008 is the 1st respondent in WP No. 27561 of 2008, and vice versa. Other respondents are common. Hence, the parties are referred to, as arrayed in WP No. 25611 of 2008.

(3.) ELECTION to the Office of Sarpanch of Yellareddy Gram Panchayat, Narketpally mandal, Nalgonda District was held on 2. 8. 2006. The petitioner and the 1st respondent contested in the election, and the former was declared elected by a margin of 30 votes. The 1st respondent filed the O. P. , for the relief of setting aside the election of the petitioner, and consequent to declare him as having been electction through its order, dated 3. 11. 2008, the tribunal had set aside the election of the petitioner. However, it refused to declare that the 1st respondent is elected. Instead, it directed that election be held for the office of Sarpanch. While the petitioner feels aggrieved by the order of the Tribunal, in setting aside his election, the 1 st respondent is dissatisfied with the refusal of declaration, in his favour.