ROUTHU LAKSHMAN RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners seek to issue writ of mandamus declaring the order of 1st respondent issuing G.O.Ms.No.338, Panchayat Raj and Rural Development (E&R) Dept. dated 12.02.2020 whereby bifurcating Patha Routhupeta Village from Thamada Gram Panchayat of Laveru Mandal, Srikakulam District and constitute the same as new Gram Panchayat as illegal, arbitrary and contrary to the rules and consequently set aside the aforesaid G.O.

(2.) The petitioners are the residents of different villages in Thamada Gram Panchayat in Laveru Mandal, Srikakulam District. Their case is that Thamada Gram Panchayat consists of Thamada, Rayiniguvarpeta, Nadupuripeta, Kotha Routhupeta, Suryanarayanapuram and Patha Routhupeta Villages. The 1st respondent issued G.O.Ms.No.338 dated 12.02.2020 bifurcating Patha Routhupeta village from Thamada Gram Panchayat to form a new Gram Panchayat. The said action of 1st respondent is illegal and arbitrary.

(3.) No counter is filed by the respondents.