VOGGU DAMODAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In the elections conducted in May, 2014 to the Mandal Parishad of Bejjanki mandal, petitioner was elected as Mandal Parishad Territorial Constituency Member of Dacharam. Petitioner was elected as President in the election held on 4.7.2014. Thirteen Mandal Parishad Territorial Constituency Members of Bejjanki mandal addressed letter to the Revenue Divisional Officer, Husnabad/4th respondent informing him that they have resolved to move motion of no-confidence against the President and requested the 4th respondent to convene the meeting of Mandal Praja Parishad to consider the resolution. In response to the said requisition, 4th respondent issued notice in Form-V on 6.11.2018 informing the petitioner of convening the meeting of Mandal Praja Parishad on 26.11.2018 at 11.00 AM. The said notice is challenged in this writ petition.

(2.) Heard learned counsel for petitioner, learned Government Pleader for Panchayat Raj for respondents 2 & 3, learned Government Pleader for Revenue for respondents 2 & 4 and Sri G Narender, learned standing counsel for respondent No.5.

(3.) According to learned counsel for petitioner, by altering the boundaries of the existing districts, several new districts are formed, notification of which was issued on 11.10.2016. Accordingly, Siddipet district was also formed. Bejjanki mandal which was hitherto forming part of Karimnagar district has now become part of Siddipet district. Consequent to reorganization of the mandals and districts, Mandal Parishad Territorial Constituencies of Ganneruvaram, Paruvella, Hanmajipalli, Jangapalli and Kondapur have been deleted from Bejjanki mandal and now form part of Ganneruvaram mandal, which is in Karimnagar district. As a consequence to separation of above constituencies from Bejjanki, the members representing those constituencies cannot be part of Bejjanki mandal and therefore they cannot request for convening the meeting of Mandal Praja Parishad of Bejjanki to consider motion of no-confidence, therefore, entire exercise is vitiated on that ground.