CHUNDURU VASU Vs. STATE OF A.P.

JUDGEMENT

(1.) The writ petition is filed not holding elections for the existing Kothapeta Gram Panchyat, Vetaplem Mandalam of Prakasam District basing on the order of the 3rd respondent in Roc No: 490/2020(Pts) A3, dtd. 27/1/2021 and the order of rejection dtd. 27/9/2021 in Lr. No.101/SEC-B2/2021 of the 2nd respondent as illegal arbitrary unconstitutional and it is in violation of Article 243-E of the Constitution of India, consequently prayed to direct the respondents to conduct elections to the Kothapeta Gram Panchyat, Vetaplem Mandalam.

(2.) The 3rd respondent District Collector filed counter and it is asserted that holding of election to Kothapeta Gram Panchayat is not feasible and due to administrative and legal impediments and due to final order was not delivered by the Hon'ble High Court in W.P. No. 96 of 2020 and in W.P. No. 13878 of 2019, the Gram Panchayat Elections were conducted to Kothapeta Gram Panchyat and other 7 Gram Panchayats in Vetapalem Mandalam, which were covered in G.O.Ms. No. 221 PR & RD (ER) Department, dtd. 31/12/2019, for formation of three new Gram Panchayats from the existing 8 Gram Panchayats by carrying out modification with merger and demerger of certain residential colonies including the Kothapeta Village.

(3.) The statement that made on behalf of the State Election Commission who is arrayed as 2nd respondent; is that after the State Government issues notifications for this purpose the State Election Commission will take steps to hold the elections to Kothapeta Gram Panchyat, Vetaplem Mandalam in time.