KATIREDDY NARASIMHA RAO Vs. DISTRICT PANCHAYAT OFFICER

JUDGEMENT

(1.) THE 2nd petitioner is the wife of the 1st petitioner. Both of them, contested as Ward Members of Kontheru Gram Panchayat, Yelamanchili Mandal, West godavari District, in the elections held in August, 2006 and were elected from ward Nos. 10 and 8, respectively. The 1st petitioner was also elected as Upa Sarpanch.

(2.) REPRESENTATIONS were made by Smt. T. Nagalaxmi and Sri P. Naga Vijaya bhaskar, alleging that the petitioners incurred disqualification, on account of they gave birth to a third child after 30th May 1995. They have also filed W. P. No. 26997 of 2007 before this Court, complaining that no action has been taken on their representation. The writ petition was disposed of on 31. 01. 2008, directing the respondents therein to take necessary steps in accordance with law.

(3.) THE District Panchayat Officer, 1st respondent herein, issued proceedings dated 19. 03. 2008, intimating the petitioners herein that the representations were made to the effect that they have incurred disqualification and that necessary steps, in this regard, need to be taken as per Section 22 of the A. P. Panchayat Raj Act, 1994 (for short 'the Act' ). At the end of the proceedings, he made it clear that pending adjudication under Section 22 of the Act, the persons, who are alleged to have incurred disqualification, would hold the positions.