- (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 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.
(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.;