A. JALAIAH, S/O. RAMBOTLU, HINDU, AGE 40 YEARS, KATTAVARIPALEM VILLAGE, KONDEPI MANDAL, PRAKASAM DISTRICT Vs. THE GOVERNMENT OF A.P., REP. BY ITS PRINCIPAL SECRETARY, PANCHAYAT RAJ & RURAL DEVELOPMENT SECRETARIAT, HYDERABAD AND 6 OTHERS

JUDGEMENT

(1.) This writ petition, filed under Art. 226 of the Constitution of India, challenges the order passed by the 1st respondent - State Government, vide G.O.Ms.No.15, Panchayat Raj and Rural Development (Pts.IV) Department, dated 25.03.2013 and the consequential notification issued by the District Collector, Prakasam District, Ongole - 3rd respondent herein, vide Roc.No.1660/2010(Pts)A2, dated 25.03.2013.

(2.) Heard Sri M.Subba Reddy, learned counsel for the petitioner and the learned Government Pleader for Panchayat Raj for the respondents 1 to 4, Sri G.Seshadri, for the respondents 5 and 6 and Sri M.Vidyasagar, learned counsel for the 7th respondent, apart from perusing the material available before the Court.

(3.) According to the petitioner, he is an Ex-Vice President of Kondepi Gram Panchayat. Earlier, when there was a request for bifurcation of Kondepi Gram Panchayat into Kondepi and Kattavaripalem Gram Panchayats, the District Collector refused the said request by way of an order dated 15.05.1995. Assailing the validity of the said order, the then Member of the Legislative Assembly, preferred revision before the State Government. The State Government, vide G.O.Rt.No.1133, Panchayat Raj and Rural Development Relief (PTS.IV) Department, dated 03.06.1995, allowed the said revision, directing bifurcation of Kondepi Gram Panchayat. Challenging the said order, one Smt.Chettemmareddi Pullamma, Ex. Person-in-charge of Kondepi Gram Panchayat, filed W.P.No.11021 of 1995, before this Court and the said writ petition was allowed by this Court on 05.12.1995, remanding the matter back to the 1st respondent for fresh disposal.