BHASKARA REDDY C Vs. DT COLLECTOR CHLTTOOR

JUDGEMENT

(1.) In this Writ Petition the order of the Collector, Chittoor, dated 12-5-1995 in Roc. No. 2554/95/B4 (Pts), by which the Dandapalli Gram Panchayat which was constituted as far back as on 16-7-1955 was bifurcated into two Gram Panchayats - Dandapalli and Eduru, is challenged.

(2.) The Dandapalli Gram Panchayat, as constituted on 16-7-1955, consisted of the following eleven villages:

(3.) The two Gram Panchayats that came into being by virtue of the impugned notification are Eduru and Dandapalli. The Eduru Gram Panchayat consists of Eduru, Thammireddypalli and a part of Thallapalli (by naming the same as Diguva Thallapalli). The rest of the areas constituted Dandapalli Gram Panchayat. Section3(l) of the A.P. Panchayat Raj Act, 1994 confers power on the Commissioner to declare any revenue village or hamlet thereof or any part of a mandal to be a village for the purpose of the Act. Sub-section (2) of Section 3 of the A.P. Panchayat Raj Act, 1994 reads thus: