YALLA SUJEEVA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed against the action of respondent No.2 in issuing Proceedings No. A5/e-1812947/2020, dated 24.03.2021 without issuing any show cause notice and not following due procedure established under law is illegal, arbitrary and contrary to the law and unjust and violating the principles of natural justice and also violation of Articles 14,19 and 21 of the Constitution of India and for consequential direction to set aside the impugned proceedings directing the respondents to follow due process of law.

(2.) Heard learned counsel for the Petitioner and the learned Government Pleader for Panchayat Raj appearing for Respondent Nos. 1 to 6 and Sri I. Koti Reddy, learned Standing Counsel appearing for Respondent Nos. 7 and 8 and perused the material available on record.

(3.) The case of the petitioner is that the petitioner is a Ex.Sarpanch of Kaiakram Gram Panchayat of Unguturu Mandal, West Godavari District, Andhra Pradesh. He worked as Sarpanch for a period of five years from 02.08.2013 to 09.08.2018.