PARAKALA CHANDRA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed seeking to declare the inaction on the part of the respondents in division of the Wards as contemplated under Section 7 of the A.P. Panchayat Raj Act, 1994 and in not preparing the fresh voter list in newly formed Kotha Vellampalli Village, as illegal and arbitrary.

(2.) Heard the counsel for the petitioner, the Government Pleader for Panchayat Raj and Rural Development and the Government Pleader for Revenue appearing for the respondents.

(3.) No counter affidavit is filed on behalf of the respondents, but with the consent of the counsel for both parties, the writ petition is being disposed of, at the stage of admission.