HARISHANKER UPADHYAYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These are applications filed under Article 226 of the Constitution of India for the issue of a writ of mandamus directing the respondents not to act under the authority and in pursuance of section 389-A and the G.O. Ms. No. 274 dated 29th March, 1971. A further relief was asked to declare section 389-A of the Andhra Pradesh Municipalities Act, 1965 (hereinafter referred to as the Act) and the consequential notification in G.O. Ms. No. 274, dated 29th March, 1971, as unconstitutional, illegal and void.

(2.) The facts, in brief, are that the villages of Kothagudem and Ramavaram were in the jurisdiction of Panchayat Samithi, Kothagudem, till the impugned notification was issued under section 389-A of the Act.

(3.) Section 389-A empowers the Government to declare any local area to be a notified area for the purposes of application of all or any of the provisions of the Act to the said notified area.