SHAIKH VAZEERUDDIN Vs. KAIKALUR GRAM PANCHAYAT

JUDGEMENT

(1.) This Court ordered notice before admission on 20-12-2006. Sri M Prabhakar Rao had taken notice on behalf of 1st respondent and the learned Assistant Government Pleader for Panchayat Raj had taken notice on behalf of respondents 2 and 3 and the Counsel for petitioner was permitted to take out notice to the 4th respondent and file proof of service. It is stated that the 4th respondent is served and proof of service in relation thereto also had been filed.

(2.) The writ petition is filed by the petitioner Shaik Vazeeruddin praying for a writ of mandamus declaring L.Dis.No. 1719/2-006-PTS-4, dated 22-11-2006 of the District Panchayat Officer as illegal, irregular, ultra vires and unsustainable and to set aside the same holding that the 4th respondent has suffered disqualification and is not entitled to continue as Member of 14th Ward of Kaikaluru Gram Panchayat, Krishna District and to pass such other suitable orders.

(3.) The order referred to supra impugned in the present writ petition reads as hereunder : Government of Andhra Pradesh Panchayat Raj Department From Sri T. Sravan Kumar, M.Sc., MA. (Edu), District Panchayat Officer, Krishna, Machilipatnam. To The Collector and District Magistrate, Krishna, Machilipatnam. L.Dis.No. 1719/2006 Pts.4, Dated 22.11.2006 Sir, Sub :Grievance Cell Petition - Kaikaluru Gram Panchayat - Kaikaluru Mandal - filed by Sri Shaik Vageeruddin - Requested for enquiry of 14th Ward Member - Report submitted - Regarding.