Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 4796 OF 2016
(Arising out of SLP ( C) N.1359 of 2015)
THOTA VENKATESWARA RAO APPELLANT
VERSUS
THE STATE ELECTION COMMISSION AND ORS. RESPONDENTS
WITH
CIVIL APPEAL NO.4797 OF 2016
(Arising out of SLP ( C) N.1504 of 2015)
WITH
CIVIL APPEAL NO. 4798 OF 2016
(Arising out of SLP ( C) N.1429 of 2015)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants are aggrieved by the Judgment dated
11.12.2014 in Writ Appeal Nos.1149 and 1150 of 2014 and
judgment dated 12.12.2014 in W.P. No. 29984 of 2014.
Essentially the dispute pertains to the disqualification of
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the appellants in terms of Rule 6(8)(i) of the Andhra Pradesh
Municipal Rules, 2005. In the course of hearing of the
appeals, the Division Bench framed the following questions:
1. Whether the writ petitioners – appellants
belong to any recognized political party or not;
2. If not, whether the aforesaid mischief of law
will be applicable;
3. Whether the ratio decided by this Court in the
aforesaid judgments is applicable to these cases or
not.
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3. According to the High Court, the Presiding Officer has
failed to exercise his jurisdiction and hence, the matter has
been remitted to the Officer to address the three questions.
4. Question No.3 appears to be a question of law and once
that question is answered, according to the appellants, there
is hardly anything remains to be considered. According to the
learned counsel, the question of law is covered in their
favour by a decision of the Division Bench of the Andhra
Pradesh in Writ Appeal No.1321/2005 reported in 2005(6) ALT
1(D.B.).
5. Having considered the rival contentions, we are of the
view that the High Court should have addressed the question of
law raised before it rather than referring it to the decision
of the Presiding Officer in the election proceedings.
6. The learned counsel appearing on both sides also submit
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that leaving open all the contentions, the matters may be
remitted to the High Court. We set aside the impugned
Judgment dated 11.12.2014 and direct the High Court to decide
the matters on the questions framed in the writ appeals.
The impugned judgment dated 12.12.2014 in W.P. No.29984
of 2014 is also set aside and the matter is remitted
to the High Court for consideration on merits on the
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three questions formulated in writ appeals. In terms of the
order passed by this Court, the stay on suspension of
membership will continue in the meanwhile.
7. We make it clear that we have not considered the matters
on merits and it will be open to both sides to raise all
available contentions before the High Court. The High Court is
requested to dispose of the appeals expeditiously and
preferably within a period of three months.
8. In view of the above observations and directions, appeals
are disposed of. No costs.
................J.
[KURIAN JOSEPH]
....................J.
[ROHINTON FALI NARIMAN]
NEW DELHI;
MAY 03, 2016
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