RATHOD ANUSUYA BAI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In Writ Petition No. 2820 of 2020, the petitioner invoked the jurisdiction of Certiorari to call for the records relating to Order No. H/334/2019, dated 13.01.2020 of the 4th respondent - Election Tribunal and Agency Revenue Divisional Officer, Utnoor, Adilabad District and declare her election as Sarpanch of Jaithram Thanda Gram Panchayat, Utnoor Mandal, Adilabad District as null and void, while declaring the 6th respondent as elected for the said post.

(2.) Writ Petition No. 7836 of 2020 is filed seeking a mandamus declaring the proceedings dated 31.01.2020 of the 2nd respondent - District Collector (Panchayat Wing), Adilabad appointing the 6th respondent as Sarpanch, Jaithram Thanda, Utnoor Mandal, as illegal and contrary to the provisions of The Telangana Panchayat Raj Act, 2018 (for short, 'the Act ').

(3.) So far as Writ of Certiorari is concerned, it is well-settled that the said writ is available when the statutory authority made an order without jurisdiction or in violation of the principles of natural justice. Certiorari jurisdiction is an exception and can be invoked by filing a statutory appeal in the circumstances stated supra.