PENTYALA PULLAIAH Vs. KOPURI PURNAIAH

JUDGEMENT

(1.) Since the facts of the case, parties and the issue involved in both these Civil Revisions Petitions are similar, both these revisions are being disposed of by this common order.

(2.) These two Civil Revision Petitions are filed under Article 227 of the Constitution of India, by the petitioner/respondent No.3 challenging the common order dated 27.09.2019 passed in I.A.Nos.1056 and 1145 of 2019 in E.O.P.No.26 of 2019 by the Principal District Judge, Khammam, wherein the subject applications i.e, I.A.No.1056 of 2019 filed by the respondent No.1 herein/petitioner under Order XXXIX Rules 1 and 2 of CPC read with Section 148 of the Telangana Panchayat Raj Act, 2018 (for short "the Act") read with Section 151 of CPC seeking to direct the official respondents 2 to 4 herein, to invite the respondent No.1 herein/petitioner to administer the swear-inceremony proposed to be held on 06.08.2019 or to fix a separate schedule for swear-in-ceremony as a member of Mandal Parishad Territorial Constituency (MPTC), Thimminenipalem and consequently, allow the respondent No.1/petitioner to act as a President of Mandal Praja Parishad (MPP), Chintakani Mandal, pending disposal of election petition, and I.A.No.1145 of 2019 filed by the respondent No.1 herein/petitioner under Order XXXIX Rules 1 and 2 read with Section 151 of CPC seeking to suspend the operation of disqualification orders passed by respondent No.2/respondent No.1 in R.C.No.A1/Elections/2019 dated 13.06.2019, pending disposal of election petition, were allowed.

(3.) Heard Sri Vedula Venkata Ramana, learned Senior Counsel, representing Sri P.Pratap, learned counsel for the revision petitioner, Sri Kowturu Pavan Kumar, learned counsel representing Sri G.L.Narasimha Rao, learned counsel for respondent No.1, learned Government Pleader appearing for official respondent Nos.2 to 4 and perused the record.