VEGESINA VENKATARAJU & ANOTHER Vs. THE REGIONAL INSPECTOR OF LOCAL ADMINISTRATION, CENTRAL RANGE, ARUNDELPET, GUNTUR

JUDGEMENT

(1.) In this petition, the Panchayat Board of Pittalavanipalem, Guntur District seeks the removal of a notification cancelling an earlier one bifurcating Mantat navalipalem, hamlet of Pittalavanipalem, from ti e existing panchayat and proposing the amalgamation of Pittalavanrpalem and Manthanavaripalem into one panchayat.

(2.) The facts which are not in dispute are these:

(3.) In support of this petition, it is urged by Sri Rama Reddy, learned counsel for the petitioner, that the impugned notification has violated the provisions of section 3 in that the cancellation of the notification issued earlier did not precede the notification re-constituting Pittalavanipalem Panchyat with Manthenavaripalem annexed to it, that the notice issued under the proviso to Section 3 (2)(d) did not contain the reasons that prompted the Regional Inspector to adopt the course of bringing about amalgamation and that the notification did not indicate that the objections raised by the petitioner were given thought to.