GUVVALA VENKATESWARA RAO Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) BY this batch of petitions, all the petitioners have challenged the Government Order in G.O. Ms. No. 99, Panchayat Raj and Rural Development (Pts.IV) Department, dated 18.3.2013 issued by the 1st respondent and the consequential order issued in G.O. Ms. No. 94, Municipal Administration & Urban Development (Elec.II) Department, dated 18.3.2013 by the 2nd respondent as illegal, arbitrary and void.

(2.) BY these Government Orders, the Government has decided to include certain areas of Gram Panchayats with Rajahmundry Municipal Corporation. The impugned orders have been passed for inclusion of the number of Gram Panchayat areas with the Rajahmundry Municipality though intended to be meant for Rajahmundry Municipal Corporation.

(3.) LEARNED counsel for the petitioners has taken exception to the aforesaid portion of the order contending that there is no existence of Rajahmundry Municipality as on the date of issue of the impugned orders the Rajahmundry Municipal Corporation has come into being.