GOLKONDA UMA DEVI Vs. ENTI MANJULA

JUDGEMENT

(1.) Heard learned counsel for petitioner Sri A.Prabhakar Rao and learned counsel for respondent No.1 Sri K Buchi Babu.

(2.) This revision petition is filed by 6th respondent in Election O.P.No.1 of 2019 questioning the order dated 20.11.2019 in I.A.No.2131 of 2019.

(3.) Election O.P.No.1 of 2019 is filed by the first respondent herein challenging the election of revision petitioner as Sarpanch of Dharmaram village, Parkal mandal, Warangal district. The challenge to the election of petitioner as Sarpanch is on the ground that she is blessed with three children born after 31.05.1995, therefore is not qualified to contest the election. It was alleged that at the stage of scrutiny of nominations, first respondent raised objections on entitlement of petitioner to contest the election but said objection was illegally rejected and as petitioner was not qualified to contest, declaration is sought to declare that the election of the petitioner as Sarpanch as void and to declare that the 6th respondent has violated the provisions of Section 21(3) of the Telangana Gram Panchayat Act, 2018. Petitioner entered her appearance and filed counter opposing the stand of first respondent. Petitioner asserted that three children were born to her prior to 31.05.1995, therefore, the embargo imposed in the Panchayat Raj Act, 2018 to contest the election for the post of Sarpanch is not attracted to her.