MOKIDI KISHORE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) CHALLENGE is to the order, dated 11 -03 -2016 passed by the Honourable Single Judge in W.P. No.5593 of 2016, besides seeking a direction not to conduct Siddipet Municipal Council Elections by merging Gadcherlapally Gram Panchayat in the Municipality. W.A.M.P. No. 700 of 2016 is filed by the appellants requesting to issue a direction to the respondents not to conduct Municipal Council Elections of Siddipet Municipality by including Gadcherlapally village, pending disposal of the writ appeal.

(2.) IN W.P. No.5593 of 2016, ten villagers belonging to Gadcherlapally sought the relief of mandamus declaring the action of the respondents in issuing G.O.Ms.No.15 Panchayat Raj and Rural Development (Pts.II) Department, dated 13 -02 -2016, de -notifying Gadcherlapally Gram Panchayat and G.O.Ms.No.45, Municipal Administration and Urban Development (C) Department, dated 13.2.2016, merging it into Siddipet Municipality as arbitrary, illegal and set aside the same. Interim prayer sought by the petitioners was to suspend both the Government Orders pending disposal of the said writ petition.

(3.) AS could be seen from the respective Government Orders, the Government notified the villages, viz., Prashanthnagar, Narsapur, Rangadhampally, Gadcherlapally, Imambad and Hanuman Nagar to merge into Siddipet Municipality. Admittedly, two different departments of the State of Telangana govern the de -notification and merger. The said Government Orders were issued by the respective departments. The villagers of other five villages have also filed writ petitions.