M JAGANNADHA RAO Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This Court ordered notice before admission on 4-9-2006 and the learned Assistant Governmet Pleader for Panchayat Raj had taken notice for respondents 1 to 3 and Sri Narayana Rao who entered appearance on behalf of 5th respondent requested time to file counter affidavit.

(2.) The 5th respondent filed counter affidavit.

(3.) Sri M.Jagannath Rao, the writ petitioner filed the present Writ Petition praying for a writ of mamdamus declaring the inaction of the respondents in not initiating action for disqualification of the 5th respondent for having more than three children born after the year 2000 being illegal, arbitrary, violajtive of the provisions of A.P. Panchayat Raj Act 1994 and unconstitutional and consequently to direct the respondents to forthwith disqualify the 5"' respondent from being the Sarpanch of Satyavaram drain Panchayat in Payakaraopct Mandal of Visakhapalnam District and to pass such other suitable orders.