NARINA VENKATA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seek writ of mandamus declaring the draft list of Elamanchili Mandal in West Godavari, whereby bifurcating Ward Nos.7 to 12 of Y.V.Lanka and adding to Badava MPTC territorial jurisdiction and adding Kalagampudi Village to Ward Nos.1 to 6 of Y.V.Lanka without issuing any public notice to the Y.V.Lanka Major Gram Panchayat by the 4th respondent vide Memo No.PPR01- PROPMDL(BMP)/2/2020-VIG-II, dated 03.02.2020 as illegal and arbitrary and to set aside the aforesaid memo and for a consequential direction to respondents to continue the 2 MPTC seats of Y.V.Lanka without disturbing its existing constituency.

(2.) The petitioner's case succinctly is thus:

(3.) The 4th respondent filed counter opposing the writ petition and inter alia contending thus: