Telangana High Court
Begari Sunitha vs The Presiding Officer on 23 April, 2021
Bench: Hima Kohli, A.Abhishek Reddy
HIGH COURT OF JUDICATURE AT HYDERABAD
FOR THE STATE OF TELANGANA AND THE STATE OF ANDHRA
PRADESH
TUESDAY, THE THIRTY FIRST DAY OF MARCH,
TWO THOUSAND AND FIFTEEN
:PRESENT:
THE HON'BLE SRI KALYAN JYOTI SENGUPTA, THE CHIEF JUSTICE
AND
THE HON'BLE SRI JUSTICE SANJAY KUMAR
WA .NO: 263 of 2015
(Writ Appeal under Clause 15 of the Letters Patent Appeal filed against
order, passed by the learned Single Judge in W.P.No.31679 of 2014, dated 19-
11-2014 on the file of the High Court)
Between:
1 Begari Sunitha w/o Ramachandraiah
occ: politician (MPTC member - Dharur),
2 Muneera Begum w/o Mohd. Ismail
occ: politician (MPTC member - Nagaram),
3 Kuruva Laxmamma w/o Mallaiah
occ: politician (MPTC member - Zaidupally)
..... Appellants/
Respondents
AND
1 The Presiding Officer, Fourth ordinary indirect elections to MPPs and
ZPPs,
Office of Mandal Praja Parishad, Dharur mandal, Ranga Reddy District.
2 The State of Telangana, represented by its Principal Secretary,
Panchayat Raj& Rural Dvpt. Dept., Secretariat, Hyderabad.
3 The State Election Commission, represented by its Secretary, Third floor,
Buddha Bhavan, Mahatma Gandhi road, Secunderabad.
4 The District Collector cum District Election Authority, Ranga Reddy
district, at Lakdi-ka-pul, Hyderabad.
5 The Returning Officer cum Sub Collector, Vikarabad Division, Ranga
Reddy district at Vikarabad.
.....Respondents/
Respondents
6 P. Raghuveera Reddy s/o P Narsi Reddy, occ: social service, r/o
Antharam village, Dharur mandal, Ranga Reddy district.
.....Respondent/Petitioner
The Appeal coming on for hearing, upon perusing the Memorandum of
grounds filed herein and upon hearing the arguments of Sri B. Vijaysen Reddy,
Adv oc ate for the Appellants, Sri P. Raghavender Reddy, Advocate for
Respondent No.1, G.P. for Panchayat Raj (TG) for Respondent No.2, Sri V.V.
Prabhakar Rao, Advocate for Respondent No.3, G.P. for Revenue (TG) for
Respondent Nos.4 & 5 and Sri V. Ramakrishna Reddy, Advocate for
Respondent No.6, the Court made the following
ORDER:
The matter will appear on Wednesday week (8.4.2015).
In the meanwhile, the District Collector, Ranga Reddy District, shall
submit a report to the learned Registrar (Judicial) of this Court as to
whether the judgment and order of this Court, dated 19.11.2014, has been
acted upon by appointing a Presiding Officer or not. One of the learned
counsel appearing for the respondents informs this Court that a Presiding
Officer has been appointed. However, learned Government Pleader
appearing for the State is unable to report anything.
ASSISTANT REGISTRAR
//TRUE COPY//
For ASSISTANT REGISTRAR
To
1 The Presiding Officer, Fourth ordinary indirect elections to MPPs and
ZPPs,
Office of Mandal Praja Parishad, Dharur mandal, Ranga Reddy District.
2 The Principal Secretary, Panchayat Raj& Rural Dvpt. Dept., State of
Telangana, Secretariat, Hyderabad.
3 The Secretary, State Election Commission, Third floor, Buddha Bhavan,
Mahatma Gandhi road, Secunderabad.
4 The District Collector-cum-District Election Authority, Ranga Reddy
district, at Lakdi-ka-pul, Hyderabad. (By Spl. Messenger)
5 The Returning Officer cum Sub Collector, Vikarabad Division, Ranga
Reddy district at Vikarabad.
6 P. Raghuveera Reddy s/o P Narsi Reddy, r/o Antharam village, Dharur
mandal, Ranga Reddy district.
7 The Registrar (Judicial), High Court of Judicature at Hyderabad for the
State of Telangana and the State of A.P. (By Spl. Messenger)
8 One CC to Sri B. Vijaysen Reddy, Advocate (OPUC)
9 Two CCs to the G.P. for Panchayat Raj (Telangana), High Court,
Hyderabad. (OUT)
10 Two CCs to the G.P. for Revenue (Telangana), High Court, Hyderabad.
(OUT)
11 Two spare copies.
nnr
HIGH COURT
HCJ
&
SK,J
DATED: 31-03-2015
NOTE: Post on 08-04-2015
ORDER
W.A. NO. 263 OF 2015
DIRECTION
HIGH COURT
Nnr
Date of Drafting : 31-03-2015
HCJ
&
SK,J
DATED: 31-03-2015
NOTE: Post on 08-04-2015
ORDER
W.A. NO. 263 OF 2015
DIRECTION
