AMBADI ANJI YADAV Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard Mr. Ponnam Ashok Goud and Mr. Venkat Goundla, learned counsel for the petitioners; Mr. P.Sudheer Rao, learned Standing Counsel for State Election Commission representing respondent No.1; and Mr. Parsa Ananth Nageswar Rao, learned Government Pleader attached to the office of the learned Advocate General representing respondents No.2 to 4 in WP (PIL) No.30 of 2022 and respondents No.2 to 5 in W.P.No.40739 of 2022.

(2.) Since the subject matter of both the writ petitions is the same, those have been heard together and disposed of by this common order.

(3.) Question for consideration is regarding holding of election to the office of Sarpanch in Anthireddiguda Gram Panchayat, which has been carved out from Nandigam Gram Panchayat after the elections in January, 2019.