Andhra Pradesh High Court - Amravati
Integrated Tribal E And R Development ... vs The State Of Andhra Pradesh on 8 October, 2025
APHC010422122024
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI
(Special Original Jurisdiction)
WEDNESDAY,THE EIGHTH DAY OF OCTOBER
TWO THOUSAND AND TWENTY FIVE
PRESENT
HON'BLE SRI JUSTICE DHIRAJ SINGH THAKUR, CHIEF JUSTICE
AND
HON'BLE SRI JUSTICE RAVI CHEEMALAPATI
WP(PIL) NO: 169 OF 2024
Between:
Integrated Tribal (E And R) Development Society, (Dulty registered under
Soceities Acts bearing No.258/2006 at DRO, Eluru, West Godavari District),
Rep. by its President, T. Venkata Siva Ram, S/o Krishna Venu, Hindu, Aged
about 52 years, R/o Kurukutti Village, Saluru Mandal, Vizianagaram District,
Now it is in Parvathipuram Manyam District.
...PETITIONER
AND
1. The State of Andhra Pradesh, Rep. by its Principal Secretary, Tribal
Welfare Department, Secretariat Building, Velagapudi, Amaravati,
Guntur District.
2. The State of Andhra Pradesh, Rep. by its Principal Secretary,
Panchayat Raj and Rural Development Department Secretariat
Building, Velagapudi, Amaravati, Guntur District.
3. The Commissioner/Director, Tribal Welfare Department Koneru
Lakshmaiah Street, Moghalrajpuram, Vijayawada, N.T.R. District.
4. The District Collector/Agent to the Government Parvathipuram
Parvathipuram Manyam (Vizianagaram) District.
5. The District Panchayat Officer, Parvathipuram, Parvathipuram Manyam
y (Vizianagaram) District.
4. The Project Officer, Integrated Tribal Development Agency (ITDA),
Parvathipuram, Parvathipuram Manyam (Vizianagaram) District.
7. The Mandal Parishad Development Officer, Gummalakshmipuram,
Gummalakshmipuram Mandal, Parvathipuram Manyam (Vizianagaram)
District.
8. The Mandal Parishad Development Officer, Kurupam, Kurupam
Mandal, Parvathipuram Manyam (Vizianagaram) District.
9. The Mandal Parishad Development Officer, J.M.Valasa, J.M.Valasa
Mandal, Parvathipuram Manyam (Vizianagaram) District.
10. The Mandal Parishad Development Officer, Komarada, Komarada
Mandal, Parvathipuram Manyam (Vizianagaram) District.
11. The Mandal Parishad Development Officer, Saluru, Saluru Mandal,
Parvathipuram Manyam (Vizianagaram) District.
12. The Mandal Parishad Development Officer, Makkuva, Makkuva
Mandal, Parvathipuram Manyam (Vizianagaram) District.
13. The Mandal Parishad Development Officer, Pachipenta, Pachipenta
Mandal, Parvathipuram Manyam (Vizianagaram) District.
14. The Mandal Parishad Development Officer, Mentada, Mentada
Mandal, Parvathipuram Manyam (Vizianagaram) District.
15. The Mandal Parishad Development Officer, Parvathipuram,
Parvathipuram Mandal, Parvathipuram Manyam (Vizianagaram)
District.
...RESPONDENTS
Petition under Article 226 of the Constitution of India praying that in the
circumstances stated in the affidavit filed therewith, the High Court may be
pleased to issue a Writ Order or direction more particularly one in the nature
of WRIT OF MANDAMUS declaring the action of the 6th Respondent in
issuing notification under Lr.Rc.No.235/2;lD11/C5, dt.12-09-2024 and
%
proposing to conduct elections to the posts of Vice President and Secretary of
PESA (Panchayat Extension to Scheduled Area), Grama Sabas in the
r
scheduled areas only for 654 Villages and 77 Panchayats by excluding 842
Villages, 139 Panchayats within the jurisdiction of 6th Respondent as illegal,
arbitrary, unjust and meant to decrease the jurisdiction of the scheduled area,
to cause benefit to the non- tribals and violation of fundamental rights
guaranteed under Article 19, 20 and 21 of the Constitution and Tribal rights
and consequently set aside the notification under Lr.Rc.No.235/2 011/C5,
dt. 12-09-2024 issued by the 6**^ Respondent. X
lA NO: 1 OF 2024
Petition under Section 151 CPC praying that in the circumstances stated
in the affidavit filed in support of the petition, the High Court may be pleased to
stay all further proceedings in pursuance of the notification under
Lr.Rc.No.235/2011/C5, dt.12-09-2024 issu0^by the 6^'^ Respondent during
the pendency of this Writ Petition.
Counsel for the Petitioner: SRI TOTA TEJESWARA RAO
Counsel for the Respondent Nos.1,3 & 6:GP FOR SOCIAL WELFARE
Counsel for the Respondent Nos.2,4 & 5: GP FOR PANCHAYAT RAJ
AND RURAL DEVELOPMENT
Counsel for the Respondent Nos.7 to 15:SRI Y. KOTESWARA RAO, SC
FOR ZPP, MPP & GRAM PANCHAYAT
The Court made the following order:
APHC010422122024
IN THE HIGH COURT OF ANDHRA PRADESH Bench
Sr.No:-40
f AT AMARAVATI
[3483]
WP(PIL) NO: 169 of 2024
Integrated Tribal (E & R) Development Society ...Petitioner
Vs.
The State of Andhra Pradesh and others ...Respondents
'k'k-k-k'k'kickifk
Advocate for Petitioner : Mr. Tota Tejeswara Rao
Advocates for Respondents : GP for Panchayat Raj & Rural Development
Mr. Yarraguntia Koteswara Rao, Standing
Counsel for Zilla Praja Parishads, Mandal
Praja Parishads and Gram Panchayats
GP for Social Welfare
CORAM :THE CHIEF JUSTICE DHIRAJ SINGH THAKUR
SRI JUSTICE RAVI CHEEMALAPATI
DATE : 8th October 2025
PC :
The present PIL had been filed with a view to highlight the fact that the
official respondents have failed to conduct elections in as many as 139
Panchayats failing within the jurisdiction of the schedule area.
2.
The response of the official respondents, however, on affidavit, is
that elections to all the Panchayats falling in the schedule area have since
been conducted. It is stated that elections to 78 Gram Panchayats were
conducted and completed by 09.01.2025 after the filing of the present PIL.
2
HCJ & RCJ
W.P.(PIL) No.169 of 2024
3. Considering the response of the official respondents, no cause
survives.
4. The proceedings are, accordingly, closed. No costs.
Consequently, connected miscellaneous applications pending, if any.
shall stand closed.
Sd/- K KASIRAO ACHARI
ASSISTANT REGISTRAR
//TRUE COPY//
SECTION OFFICER
To,
1. OneCCto Sri Tota Tejeswara Rao, Advocate [OPUC]
2. One CC to Sri Y. Koteswara Rao SC for ZPP, MPP & Gram
Panchayat[OPUCl
3. Two CCS to GP for Panchayat Raj and Rural Development, High Court
of Andhra Pradesh [OUT]
4. Two CCS to GP for Social Welfare High Court of Andhra Pradesh
[OUT]
5. Two CD Copies.
ssb
HIGH COURT
DATED:08/10/2025
ORDER
WP(PIL) No. 169 OF 2024 Sf 17 OCr 2025 K L«o gentSectip Isiisi-
CLOSING THE W.P.(PIL) WITHOUT COSTS