PATIL RUKMINI BAI Vs. KAMALA BAI

JUDGEMENT

(1.) Civil Revision Petition No.507 of 2020 is filed by the petitioner-respondent No.1 assailing the docket order dated 10.01.2020 in I.A.No.60 of 2019 in Election O.P.No.1 of 2019 pending on the file of Junior Civil Judge-cum-Election Tribunal at Bichkunda. This docket order shows that for the reasons assigned in the affidavit and considering the age factor of the original petitioner, the application filed under Order III Rule 2 of the Code of Civil Procedure r/w. Rule 33 of the Civil Rules of Practice, was allowed. The petitioner-GPA holder is permitted to act as Power of Attorney Holder for the original petitioner.

(2.) Civil Revision Petition No.517 of 2020 is filed by the petitioner-respondent No.1 assailing the docket order dated 10.01.2020 in I.A.No.61 of 2019 in O.P.No.1 of 2019, wherein, for the reasons stated in the affidavit, the petition filed under Sec. 151 of the Code of Civil Procedure was allowed and the evidence affidavit of PW-1 was eschewed from consideration and the office was directed to make entries wherever necessary and accordingly, I.A.No.61 of 2019 was closed.

(3.) Civil Revision Petition No.1501 of 2019 was filed by the petitioner, who is the petitioner in Election O.P.No.1 of 2019 with a request to direct the Junior Civil Judge-cum-Election Tribunal at Bichkunda to immediately pronounce orders in I.A.No.23 of 2019 in O.P.No.1 of 2019 and to dispose of the main Election Petition within a period of two months or at the earliest as contemplated under the A.P.Grampanchayat Act, 1994.