RAZIA BEE Vs. DISTRICT COLLECTOR PANCHAYATS

JUDGEMENT

(1.) Smt.H.Venkata Lakshmamma filed this revision aggrieved by the order dtd. 15/11/2019 passed in I.A.No.118 of 2019 in EOP No.4 of 2019 on the file of the learned Election Tribunal-cum-III Additional District Judge, Mahabobnagar District at Gadwal, whereby the application filed by the petitioner seeking interim suspension of the Proceedings No.A1/20/MPP/Election/2019 dtd. 17/6/2019 is dismissed.

(2.) The petitioner herein filed EOP No.4 of 2019 challenging her disqualification. During the pendency of the EOP, she filed an application vide I.A.No.118 of 2019 to suspend the operation of the proceedings dtd. 17/6/2019.

(3.) In a counter filed by the second respondent he submitted that the first respondent authorized him as Convenor and Presiding Officer by endorsement dtd. 4/6/2019 and also issued Form No.I under Rule 3(1) to conduct election on 7/6/2019 and accordingly, he issued notice in Form No.II. As he received only one nomination of M.D.Ibrahim for the post of co-opted member, he was declared unanimously as co-opted member. Elections for the posts of President and Vice-President were not conducted on 7/6/2019 since there was no sufficient quorum and it was postponed to 8/6/2019. He stated that Smt.Jyothi, MPTC, Linganavai-fourth respondent herein was appointed as party whip and she was authorised to issue whip on behalf of Telangana Rashtra Samithi Party (TRS Party). Accordingly, it was served upon the petitioner and other three (3) MPTCs, but when they failed to comply with the same, they were disqualified.