THANDYALA PRASADA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri P.Raj Kumar, learned counsel for the petitioner, Sri P.Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Rural Development for the respondents 1 to 4, Sri Chaitanya, learned counsel representing Sri Y.Koteswara Rao, learned Standing counsel for the 5th respondent, and Sri G.Ananda Rao, learned counsel for the 6th respondent.

(2.) Assailing the notice vide R.C.No.60/2022 dtd. 9/2/2023 (Ex.P3), issued by the Panchayat Secretary of the 5th respondent, as illegal, arbitrary and a violation of Principles of Natural Justice, and Article 19(1)(g) of the Constitution of India, the above writ petition was filed.

(3.) The petitioner, a permanent resident of Ponduru Village and Mandal, has been eking out his livelihood by preparing and selling sweets, filed the above writ petition.