VEEDHI NAVYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of Constitution of India for the following relief/s:-

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(3.) Basing on the enquiry report submitted by the 5th respondentDivisional Panchayat Officer, Eluru, with regard to certain financial irregularities committed by the petitioner, who is Sarpanch of Jalipudi Gram Panchayat, in the administration of Jalipudi Gram Panchayat, the 4th respondent by exercising the powers conferred under Rule 42(1) of the Rules relating to certain Taxes and lodging of moneys received by the Gram Panchayats and payment of money from the Gram Panchayat fund (for short 'Rules') and as specified in G.O.Ms.No.30 PR Department dtd. 20/1/1995, issued proceedings No.e-57215/-48990/A3/ 2024, dtd. 20/11/2024, withholding the cheque drawing powers of the petitioner for a period of six (06) months, to avoid further misuse of funds and to safeguard the funds of the Gram Panchayat in the interest of administration.