KILARI KONDAIAH Vs. DISTRICT COLLECTOR PANCHAYAT

JUDGEMENT

(1.) Heard the Counsel.

(2.) W.V.M.P.N0.2363 of 2005 is filed by the 1st and 2nd respondents in the Writ Petition to vacate the interim orders granted by this Court in W.P.M.P. 10159/2005 dated 11-4-2005. At the request of the Counsel representing the parties, the Writ Petition itself is being disposed of finally.

(3.) The Writ Petition is filed for a Writ of Mandamus declaring the impugned proceedings ROC.No. 1307/04 (Pts) Al, dated 9-8-2004 issued by the 2nd respondent against the petitioner, as illegal, arbitrary, without jurisdiction and against the principles of natural justice, contrary to the provisions of the A.P.Panchayat Raj Act 1994 and contrary to Rule 42(1) of G.O.Ms.No.30 of Panchayat Raj, Rural Development and Relief, dated 20-1-95, consequentially to set aside the same and to pass such other suitable orders.