- (1.) Petitioner, whose election as Sarpanch of Ekmai Gram Panchayat, Bashirabad Mandal, Ranga Reddy District was set aside by the Election Tribunal i.e., Junior Civil Judge, Tandur, Ranga Reddy District, on the ground that she was not qualified to the post of Sarpanch by virtue of Section 19(3) of the Andhra Pradesh Gram Panchayat Act 1994, (for short, 'the Act'), preferred this writ petition.
(2.) The petitioner herein is the respondent and third respondent herein is the petitioner before the Election Tribunal. The specific case of the third respondent, who challenged the election of the petitioner and who lost to the petitioner, is that, even by the date of election, petitioner was having two daughters and one son viz., Reshmi born in 1993; Rohit Kumar bom in 1994, and Ramya bom in 1997 and so by virtue of Section 19(3) of the Act, she is not qualified to contest the election.
(3.) Petitioner filed a counter in the said election petition contending that the years of birth of her children mentioned in the petition are not true and that she reserves her right to file additional counter by filing the date of birth certificates after obtaining the same from the concerned authorities and denied the contention that she is not qualified by virtue of Section 19(3) of the Act.;