MALLEPALLI LAXMAIAH Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of the Writ Petition (SR) No.33269 of 2021 are narrated hereunder.

(2.) The petitioner before this Court has filed the present petition being aggrieved by an order dated 18.10.2021 passed by the Election Commission of India deferring 'Dalit Bandhu Scheme ' in poll bound 31-Huzurabad Assembly Constituency.

(3.) The facts of the case reveal that the Election Commission of India has issued a Notification to conduct bye-election in respect of 31-Huzurabad Assembly Constituency on 28.09.2021 and after announcement of the election, a Government Order was issued on 01.10.2021 for implementation of 'Telangana Dalit Bandhu Programme '. As per the Government Order, the eligible family will receive Rs.9,90,000/-(Approximately Rs.10 lakhs) from the State Government. Paragraphs 2 and 5 (i) (ii) and (iii) of the Government Order, dated 01.10.2021 are reproduced as under:-