CH PAPAIAH Vs. DISTRICT COLLECTOR PRAKASAM DIST

JUDGEMENT

(1.) These three writ petitions can be conveniently disposed of by a common judgment.

(2.) W.P.No.15272/88 has been filed by five persons including four Sarpanchs of the Gram Panchayats viz., Ongole Rural, Mukthinuthalapadu, Koppulu and Pelluru Gram Panchayat of Ongole Mandal of Prakasam District The former Sarpanch of Vengamukkalapalem is also a petitioner in the said writ petition. The writ petition is filed questioning the show cause notice issued by the District Collector, Ongole on 22-12-1987 proposing to cancel the earlier notification dated 3-12-1978 whereby the Gram Panchayat, Ongole Rural was constituted with a view to include the area covered by Ongole Rural Gram Panchayat within the limits of Ongole Municipality. By identical show cause notices issued on the same day, it was proposed to exclude a part of the areas of the other three gram panchayats so as to include the same into the limits of Ongole Municipality. This Court by an order dated 21-11-1988 stayed further proceedings pursuant to the aforementioned show cause notice issued by the District Collector, Ongole.

(3.) W.P.No.9456/91 has been filed by the Sarpanches of four Gram Panchayats viz., Koppulu, Mukthi Nuthalapadu, Ongole Rural and Pelluru Gram Panchayats seeking for a declaration that the action of the respondents in not conducting elections to the Gram Panchayats since the year 1987 is illegal and arbitrary and for a consequential direction to conduct elections forthwith.