GUTTA UMA DEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) In all these petitions, the petitioners are questioning the notices of No-Confidence Motions received by them, who are holding the posts of Presidents/Vice President(s) of Mandal Praja Parishads of their respective Mandals. All the petitioners have received notices for No Confidence Motion in Form-V and questioning the issuance of Form-V notices by the respective Revenue Divisional Officers on the ground that the Revenue Divisional Officer is not the prescribed authority to issue Form-V Notice as per Sec. 263 of the Telangana Panchayat Raj Act, 2018. In view of the same, all these matters have been taken up for hearing and a common order is being passed in all these petitions.

(2.) Heard Sri C.Raghu, Sri Hemandranath Reddy, learned Senior Counsels, Sri Pasham Mohith, Sri A.Prabhakar Rao, Sri Banda Prasad Rao and Sri Sathwik Makunur, Sri Mahesh Mamindla Sri Sannapaneni Lohith, Sri Karanam Rajesh Kumar, Sri V.Raja Shekar Reddy, Sri Lingampally Ravinder, and Sri Mohd.Rahail Ahmed, representing M/s. Gix Law Firm, learned Counsel appearing for the petitioners in their respective petitions and Sri S.Rahul Reddy, learned Special Government Pleader for learned Additonal AdvocateGeneral, Sri Sripada Prabhakar, Sri A.Venkatesh, Learned Senior Counsels, Sri Setty Ravi Teja, Sri J.Ashwini Kumar, Sri Pole Vishnu, K.Srinivas, Sri Thoom Srinivas, Sri K. Venkataramanaiah, Sri Naresh Reddy Chinnolla, Ms. Jalapalli Madhavi Reddy, Sri N.Naveen Kumar, Sri M.Venkateswar Rao, Ms.V. Manjula and Sri Usakoyeela Chandra Shekar and Sri Gunna Raghu Chandra, learned Counsel appearing for the respondents.

(3.) The contention of the learned Counsel for the petitioners is that in pursuance to the enactment of Telangana Panchayat Raj Act, 2018, no new rules have been notified and in the absence of such Rules, Form-V issued by the Revenue Divisional Officer as per G.O.Ms.No.200, Panchayat Raj and Rural and Development (for short PR&RD) dtd. 28/4/1998 cannot be enforced. Since Sec. 263 of Telangana Panchayat Raj Act, 2018 specifically provides for prescription of procedure by way of notifying the rules, specifically under new law and such rules must necessarily be passed only by way of legislative mandate. The official-respondents cannot follow the procedure contemplated in G.O.Ms.No.200, PR&RD, dtd. 28/4/1998 issued in terms of repealed Panchayat Raj Act, 1994.