LAWS(TLNG)-2019-10-204

EKHAR PASHA Vs. LACCHAVAR NITHAN AND ORS.

Decided On October 29, 2019
Ekhar Pasha Appellant
V/S
Lacchavar Nithan And Ors. Respondents

JUDGEMENT

(1.) Since the facts of the case, parties to the litigation and the issues involved for determination in both these petitions are identical, both these Civil Revision Petitions are being disposed of by this common order.

(2.) Both these Civil Revision Petitions are filed by the same petitioner/respondent No.1 in Election O.P.No.4 of 2019, challenging the common order, dated 02.07.2019, passed in I.A.Nos.80 & 81 of 2019 in Election O.P.No.4 of 2019, by the Principal Junior Civil Judge-cum-Election Tribunal for Gram Panchayat at Bodhan, whereby, the Court below dismissed I.A.No.80 of 2019 filed by the petitioner praying to dismiss the main Election Petition No.4 of 2019 in limine, and allowed I.A.No.81 of 2019 filed by the petitioner seeking permission of the Court below to pay the deficit security deposit before proceeding into enquiry.

(3.) Heard the submissions of Sri Vedula Srinivas, the learned counsel for the petitioner, Sri M.Achutha Reddy, learned counsel for the 1st respondent in both these Civil Revision Petitions and perused the record.