Andhra Pradesh High Court - Amravati
Nakkaladinne Chinna Obayya, vs The State Of Andhra Pradesh, on 17 March, 2025
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APHC010106252025
IN THE HIGH COURT OF ANDHRA PRADESH
AT AMARAVATI [3328]
(Special Original Jurisdiction)
MONDAY, THE SEVENTEENTH DAY OF MARCH
TWO THOUSAND AND TWENTY FIVE
PRESENT
THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA
PRASAD
WRIT PETITION NO: 5673/2025
Between:
1. NAKKALADINNE CHINNA OBAYYA,, S/O.PEDDAOBELESHU, AGED
36 YEARS, R/O. D.NO.3-120, MADIGAPETA,DORNIPADU(PO)
KUNROOL DISTRICT
...PETITIONER
AND
1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
SECRETARY, THE PANCHAYATH RAJ DEPARTMENT,
SECRETARIAT BUILDING, VELAGAPUDI VILLAGE, GUNTUR
DISTRICT.
2. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPLE
SECRETARY FINANCE DEPARTMENT, A.P. SECRETARIAT
BUILDING, VELAGAPUDI, AMARAVATHI
3. THE COMMISSIONER PANCHAYAT RAJ AND RURAL
DEVELOPMENT, PVS ICON BUILDING, TADEPALLI, GUNTUR
DISTRICT.
4. THE DISTRICT COLLECTOR, NANADYAL, NANDYAL DISTRICT.
5. THE SUPERINTENDENT ENGINEER, PRI DIVISION, NANDYAL,
NANDYAL, DISTRICT
6. THE EXECUTIVE ENGINEER, PRI (PIU) DIVISION, NANDYAL,
NANDYAL, DISTRICT.
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7. THE DORNIPADU GRAMAPANCHAYATH, REP. BY ITS
SECRETARY, DORNIPADU VILLAGE AND MANDAL,
NANDYALDISTRICT.
...RESPONDENT(S):
Counsel for the Petitioner:
1. MARELLA RADHA
Counsel for the Respondent(S):
1. GP FOR PANCHAYAT RAJ RURAL DEV
2. GP FOR FINANCE PLANNING
The Court made the following:
ORAL ORDER:
Heard Ms. Marella Radha, learned Counsel for the Writ Petitioner, Sri Panku Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj and Sri Vidya Sagar, learned Counsel appearing on behalf of Sri Sudhir Mattegunta, learned Standing Counsel for Gram Panchayat.
2. It is noticed that almost in every money claim, the subordinate officers working under the Superintending Engineer, PRI Division, Nandyal (Respondent No.5), are raising technical objections only to delay the process pending before this Court.
3. Whether it is the Panchayati Raj Institutions (PRI) or Project Implementation Unit (PIU) Division, this Court is of the opinion that all the divisions are working under the control and supervision of the Superintending Engineer. It appears that the Superintending Engineer is not bestowing his attention on the causes that are being brought before the Court, thereby enabling the Executive Engineers to take hyper-technical pleas that they do not belong to one division or the other.
4. In this view of the matter, the Superintending Engineer is directed to furnish the written instructions as to why the Executive Engineers are taking 3 these pleas instead of addressing the main issue contended in the present Writ Petition.
5. Sri Panku Rajesh Kumar, learned Asistant Government Pleader for Panchayat Raj is directed to convey the gist of this Order to the Superintending Engineer, Nandyal (Respondent No.5) and the Commissioner of Panchayat Raj and Rural Development (Respondent No.3) forthwith for effective compliance.
6. List the matter on 04.04.2025.
______________________________________ GANNAMANENI RAMAKRISHNA PRASAD, J Date: 17.03.2025 Note: Issue C.C. by 19.03.2025 B/o DSV