N Prem Kumar vs The State Of Andhra Pradesh
2022 Latest Caselaw 5013 AP

               HIGH COURT OF ANDHRA PRADESH
                   MAIN CASE No:W.P.No. 22161 OF 2022
                                 PROCEEDING SHEET
Sl.                                                                              OFFICE
      DATE         ORDER
No                                                                               NOTE.
                   RNT,J
4.    04.08.2022           This petition has been filed for writ, order or
                   direction more particularly one in the nature of Writ of
                   Mandamus to direct the respondent No.1 to notify the

Election Tribunal for conducting Trial of Election petition pertaining to the Municipal Corporation of Chittoor under Section 75 of Municipal Corporation Act.

Sri Harinath Reddy Soma, learned counsel for the petitioner submits that this Court in W.P.No.16055 of 2021 vide judgment dated 26.04.2022 directed the respondents therein, the same respondent as respondent No.1 herein, to take necessary steps for notifying the Election Tribunals in respect of all the Districts in the state, but inspite thereof, the Election Tribunal has not notified for Chittoor District.

On 25.07.2022, learned Government Pleader was granted time to seek instructions to ascertain the stage of issuance of the notification. Time was again granted on 02.08.2022 and the matter was posted for today, but today also, learned Government Pleader prays that the matter may be posted on 08.08.2022 and before that date, the instructions will be received by him.

Post on 08.08.2022.

If the necessary instructions are not received and not placed before the Court, on the date fixed, the respondent No.1 shall appear before the Court to assist the Court with latest position.

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