Smt. Kotha Roja Rani, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4413 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
               HON'BLE MS. JUSTICE LALITHA KANNEGANTI

                       WRIT APPEAL No.679 of 2021

                         (Proceedings on physical mode)

Smt. Kotha Roja Rani, W/o Dayanna,
Aged 36 years, Occ: Sarpanch,
V. Appapuram Gram Panchayat,
R/o H.No.2-55, S.C. Colony, V. Appapuram,
Nuzendla Mandal, Guntur District-522 660.
                                                            ..Appellant

                                      Versus

The State of Andhra Pradesh, Rep., by
its Principal Secretary, Panchayat Raj
Department, Secretariat Building,
Velagapudi, Amaravati, Guntur and others.
                                                            ...Respondents

Counsel for the Appellant :Mr. Narra Srinivasa Rao

Counsel for respondent Nos.1 to 5, 7 & 8 : GP for Panchayat Raj & Rural Development.

Counsel for respondent No.6 : Mr. I. Koti Reddy, standing counsel.

ORAL JUDGMENT Dt:01.11.2021

(per Prashant Kumar Mishra, CJ)

This writ appeal is directed against the order dated 09.09.2021

passed by the learned single Judge in W.P.No.18842 of 2021 imposing

costs of Rs.5,000/- on the petitioner payable to the Andhra Pradesh State

Legal Services Authority, within a period of two weeks from the date of

the order, for wasting the valuable time of the Court.

2. The facts delineated in the record would indicate that the

petitioner, who is the Sarpanch, has withheld the funds, which were

allocated for development activities within her constituency.

3. The learned single Judge has referred to the order passed by this

Court directing the authorities concerned for making payment to the

persons, who executed the work a long back.

4. Considering the facts and circumstances of the case, we do not find

that the learned single Judge has committed any error warranting

interference by us in this intra-court appeal.

5. The Writ Appeal is without any substance and is accordingly

dismissed. No costs. All pending miscellaneous applications, if any, shall

stand dismissed.

PRASHANT KUMAR MISHRA, CJ LALITHA KANNEGANTI, J

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