KOLETI MARRUTHI NAGABHUSHANAM Vs. DISTRICT COLLECTOR KARIMNAGAR DIST

JUDGEMENT

(1.) This court ordered notice before admission on 7/8/2006. Sri Bhaskar Reddy entered appearance on behalf of Respondent No.2. The learned Assistant Government Pleader for Panchayat Raj represents Respondent No.1.

(2.) Sri Sridhar Rao, learned counsel for the writ petitioner had drawn the attention of this court to the language employed in Section 22 read with Section 184 (2) of the A.P. Panchayat Raj Act,1994 ( hereinafter in short referred to as 'the Act' for the purpose of convenience) and would maintain that the impugned order dated 22/7/2006 made by the first respondent is not in accordance with law and hence let there be a direction to the first respondent to consider the representation of the petitioner in accordance with law.

(3.) The learned Assistant Government Pleader for Panchayat Raj would contend that even in the light of the language of Section 22 read with Section 184 (2) of the Act, the District Collector as such has no role to play and the procedure as contemplated by the said provisions may have to be followed.