PASUPULETI CHALAPATHY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Appeal has been preferred against judgment and order dtd. 23/12/2025, passed in W.P.No.35255 of 2025.

(2.) The Writ Petition has been dismissed on the ground that since there was no case made out on account of violation of principles of natural justice, the petitioner could avail the alternate remedy.

(3.) It appears from the record that the petitioner, who was elected as a Sarpanch, by virtue of the order impugned in the Writ Petition, issued by the District Panchayat Officer (for short, "DPO"), in exercise of the powers vested in him under Rule 42(1) as envisaged under G.O.Ms.No.30, dtd. 20/1/1995, the power of the petitioner working as a Sarpanch to draw the money from the Gram Panchayat was suspended.