SREENADHA REDDY G Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) We have heard the learned Counsel for the petitioner and the learned Government Pleader for Panchayat Raj.

(2.) The petitioner, an individual resident of Deendarlapalli village, a part and parcel of erstwhile Chittecherla Gram Panchayat, is before us aggrieved by the notification issued by the 2nd respondent on 12-5-1995 bifurcating Deendarlapalle village in Chittecherla Gram Panchayat and constituting two Gram Panchayats, one is Deendarlepalli and the other one Chitticherla.

(3.) At the outset we may observe that an individual approaching this Court under Article 226 of the Constitution of India is not entitled to agitate the bifurcation inasmuch as under the G.Os. issued by the Government from time to time viz., G.O.Ms.No. 515, dt. 22-8-1994, G.O.Ms.No. 223, dated 10-4-1995, G.O-Ms.No. 225, dt. 11-4-1995 and G.O.Ms.No. 273, dt. 18-5-1995, the 2nd respondent is competent to bifurcate or trifurcate the existing Gram Panchayat basing on the needs. The only requirement contemplated under these G.Os. is particular Gram Panchayat has to be heard before taking a decision. This being the factual position, we are of the view that the petitioner cannot have any grievance before us under Article 226 of the Constitution of India for redressal. The Writ Petition is accordingly dismissed. No costs.