DAMMAGOUNI RAVINDER GOUD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr. C.Raghu, learned Senior Counsel representing Mr. Lingampelly Ravinder, learned counsel for the appellant. Mr. Mohammed Imran Khan, learned Additional Advocate General for respondent No.1-State. Mr. N.Naveen Kumar, learned counsel for respondent Nos.4 to 8.

(2.) This intra court appeal has been filed against an order dtd. 12/3/2024 passed by the learned Single Judge in W.P.No.4105 of 2024, by which writ petition preferred by the appellant has been dismissed.

(3.) Facts giving rise to filing of this appeal briefly stated are that the appellant was elected as President of Mandal Praja Parishad, Jinnaram Mandal on 7/6/2019. The Members of the Mandal Praja Parishad, Jinnaram Mandal submitted a proposal to the Revenue Divisional Officer of Jinnaram Mandal, by which Revenue Divisional Officer was informed that the members of Mandal Praja Parishad, Jinnaram Mandal proposed to make a Motion expressing want of confidence in the appellant and they requested the Revenue Divisional Officer to convene a meeting for consideration of motion of no confidence. Thereupon Revenue Divisional Officer issued a notice under Sec. 245(1) of the Andhra Pradesh Panchayat Raj Act, 1994 (hereinafter referred to as 'the Old Act'), dtd. 8/2/2024, by which the appellant was informed that the meeting for consideration of motion of no confidence shall be convened on 26/2/2024.