CH GOPALA REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Petitioner seeks a Writ of Mandamus declaring Section 3 of the A.P. Panchayat Raj Act and the Rules made by G.O.Ms. No. 515, dated 17-8-94 as unconstitutional. He also seeks to declare G.O.Ms.No. 232 dated 18-4-1995 and G.O.Ms.No. 225 dated 11-4-1995 and the consequential order of the first respondent in G.O.Rt.No. 763, dated 28-5-1998 as also the order of the 3rd respondent in Roc. 3843/95-G-l, dated 3-6-1998 as illegal, and arbitrary.

(2.) On 21-7-1998, this Court while admitting the writ petition, passed the following interim order in W.P.M.P. 20935 of 1998:

(3.) Subsequently, on 30-9-1999 this Court passed the following common order in W.V.M.P. 2635/99 (filed by the official respondents 1 to 3) and W.V.M.P. No. 683/99 (filed by the 4th respondent):-