PEETHA CHANDRA SEKHAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed a group of villagers belonging to Kanaparthi Gram Panchayat and residents of villages in the Panchayat.

(2.) The petitioners are questioning the G.O.Ms.No.226, dated 13.01.2020 by which Kanaparthi Gram Panchayat has been separated from Dasarivaripalem. This Dasarivaripalem village was constituted as a separate Gram Panchayat. Now, Dasarivaripalem by itself is a Gram Panchayat and the other villages are included in Kanaparthi.

(3.) The grievance of the petitioners is that the said action is incorrect and that the representations of the villagers of Pallepalem, Thopupalem, M.S.Pattapupalem and G.R.Pattapupalem were not considered. According to the learned counsel for the petitioners all the villagers of these few villages requested the authorities to form a new Gram Panchayat of Dasarivaripalem by including the five villages. The contention of the learned counsel for the petitioners is the unanimous opinion of the members of these villagers was to be apart and parcel of the Dasarivaripalem Panchayat. The recommendations were also accordingly made by the statutory authorities but in an about turn, which is not supported by any reasons, the impugned G.O. was issued, by which Dasarivaripalem was created as a separate Panchayat and Kanaparthi Panchayat was created with all these villages as a constituency. The notice is questioned on various grounds.