GADDAM KOTESWARAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks Writ of Mandamus declaring G.O.Ms.No.243 Panchayat Raj and Rural Development (E & R) Department dated 31.12.2019 issued by the 1st respondent in so far as bifurcating Keerthivaripalem village from the 8th respondent Gram Panchayat and merging the same with Burlavaripalem Gram Panchayat without following the procedure contemplated under A.P Panchayat Raj Act, 1994 (for short "PR Act") and rules framed thereunder as illegal, arbitrary and without jurisdiction and consequently to set aside G.O.Ms.No.243.

(2.) The petitioner's case is thus:

(3.) The office of learned Advocate General took notice on behalf of respondents 1, 2 & 5; Sri V.V.Prabhakara Rao, learned Standing Counsel took notice on behalf of 3rd respondent; learned Government Pleader for Revenue took notice on behalf of 4th respondent and Sri V.Vinod K Reddy, learned Standing Counsel took notice on behalf of respondents 6 to 8.