GRAM PANCHAYAT Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Ms. Uma Devi representing Sri G. Rama Gopal and the learned Assistant Government Pleader for Panchayat Raj.

(2.) The Writ Petition is filed praying for the relief to declare the action of the respondents 1 and 2 in issuing the Memo No.10931/PTS.III/A2/2004-02, dated 21.12.2004 by the 1st respondent and the consequential orders passed by the 2nd respondent dated 3.1.2005 in letter No.4187/02/A6 as arbitrary and illegal by issuing a Writ, order or direction more particularly in the nature of Writ of Mandamus and consequently set aside the same in the interest of justice and pass such other suitable orders.

(3.) The petitioner is the Sarpanch of Boddam Gram Panchayat and he is challenging the Memo No. 10931/PTS.III/A2/2004-02 dated 21.12.2004 issued by the 1st respondent-Government and the consequential orders passed by the 2nd respondent dated 3.1.2005 as illegal and contrary to the provisions of the A.P Panchayath Raj Act, 1994, hereinafter, in short, referred to as 'Act' for purpose of convenience. Several details had been narrated in the affidavit filed in support of the Writ Petition commencing from paragraphs 3 to 10.