KONASANI VENKATA SUBBARAO Vs. GRAM PANCHAYAT MADICHERLA

JUDGEMENT

(1.) ORDER: Six members of Madicherla Gram Panchayat in Krishna District filed this writ petition seeking directions to the Respondents not to convene the meeting of the Gram Panchayat in private places and to conduct the same in Palasekharana Kendram, Madicherla.

(2.) The facts leading to the case are that Madicherla Gram Panchayat consists of 13 members and the elections to the Gram Panchayat were held in June, 1995. The petitioners submit that hitherto the meetings of the Gram Panchayat were being held in Milk Collection Centre and now they are being held in private places like the house of Sri Challagolla Jnana Sai Satyanarayana. They also submit that the present Sarpanch who was the member of Gram panchayat in 1988 filed a Suit O.S.No.40/88 before the DistrictMunsif Court, Nuzvid and obtained interim injunction to conduct the meetings in Milk Collection Centre, but however, the said suit was withdrawn. It is the grievance ofthe petitioners that the meetings was held in the house of Sri Sai Satyanarayana, who isenemicallydisposed towards the petitioners and the petitioners are not in a position to participate in the meetings. The further grievance of the petitioners is that the resolutions are being passed in their absence by keeping the meeting in private places where the petitioners could not participate and thus they seek directions to the Gram Panchayat to conduct the meetings in a public place.

(3.) While admitting the writ petition, interim direction was granted not to convene the meeting of the Gram Panchayat in private places other than Milk Collection Centre.