CHOKKAKULA YASHODHA KRISHNA 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.333 Panchayat Raj and Rural Development (E&R) Dept. dated 12.02.2020 whereby bifurcating Pydayyavalasa Village from Kothakunkam 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 Ijjupeta village in Kothakunkam Gram Panchayat in Laveru Mandal, Srikakulam District. Their case is that Kothakunkam Gram Panchayat consists of Kothakunkam, Kondakunkam, Pydayyavalasa, Ijjupeta and Lakshmi Narsupuram Villages. The 1st respondent issued G.O.Ms.No.333 dated 12.02.2020 bifurcating Pydayyavalasa village from Kothakunkum 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.