GANDAMALLA ISTHAIR Vs. DISTRICT ELECTION AUTHORITY

JUDGEMENT

(1.) These Writ Petitions are filed under Article 226 of the Constitution of India for issuance of writ of mandamus declaring the judgment of the Principal District Judge, Warangal dated 31.07.2010 in Election O.P. Nos.1127 and 1256 of 2006, as being illegal, arbitrary and perverse.

(2.) Since the issue involved in both the Writ Petitions being common, the same are being disposed of by this common order.

(3.) By the present writ petitions, challenge is made to the judgment dated 31.07.2010 in Election O.P. Nos. 1127 and 1256 of 2006 passed by the Principal District Judge, Warangal, whereby the petitioner who is elected as the Sarpanch of Bachachannapet Gram panchayat of Warangal District on 06.08.2006, has been declared disqualified to hold the said office, on account of petitioner attracting disqualification under Section 19(3) of A.P. Panchayat Raj Act, 1994,( herein after referred to as 'Act') for having more than two children.