BANDILA AUDI SESHAMMA Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner was elected as President of the Mandal Parishad, Chillakur Mandal on 22-7-2001.

(2.) This writ petition is filed questioning the notice dated 5-1-2005 issued by the 2nd respondent-Revenue Divisional Officer, Gudur proposing to convene the meeting of Mandal Parishad on 3-2-2005 at 11.00 a.m., to consider the Motion of No Confidence against the petitioner on the basis of a notice received from 10 members of the Mandal Parishad informing that they intend to make a motion expressing want of confidence in the President of the Mandal Parishad.

(3.) The petitioner contends that the impugned notice is not in conformity with the provisions of Section 245 of the A.P. Panchayat Raj Act, 1994 (for short, 'the Act') read with Rule 2 of the Rules made under G.O. Ms. No.200, PR&RD, dated 28-4-1998 and therefore the entire proceedings are liable to be declared as invalid.