RAJALINGAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) SRI Ch. Rajalingam S/o. Rajaiah, Sarpanch, korkishala filed W. P. No. 12066/2009 praying for issuance of a writ of certiorari calling for records of 3rd respondent in proceedings no. 1255/a. 2/2009-6, dated 1. 6. 2009 purporting to cancel the cheques power with regard to the BRGF funds while issuing show-cause notice to the petitioner to show-cause why action could not be initiated against him under the provisions of panchayat Raj Act and to quash the same as arbitrary, illegal, unconstitutional, without jurisdiction and violative of principles of natural justice and to pass such other suitable orders. This Court issued rule nisi on 19. 6. 2009 and granted interim suspension in w. P. M. P. No. 15562/2009.

(2.) THE said writ petitioner also filed wp No. 14208/2009 praying for issuance of a writ of certiorari calling for records of the 3rd respondent in proceedings No. 1255/ a2/2009-8, dated 20. 6. 2009 purporting to cancel the cheques power with regard to the SFC, TSF and BRGF funds and to quash the same as arbitrary, illegal, unconstitutional, without jurisdiction and violativc of principles of natural justice and to pass such other suitable orders.

(3.) THIS Court issued rule nisi in W. P. No. 14208/2009 on 11. 8. 2009 and after hearing the Counsel on record, in both these writ petitions orders had been reserved and thus both these writ petitions are being disposed of by a common order in view of the commonality of the questions of fact and questions of law involved and the writ petitioner being the same.