T.Mahender vs The State Of Telangana
2025 Latest Caselaw 554 Tel

Telangana High Court

T.Mahender vs The State Of Telangana on 23 July, 2025

     THE HONOURABLE SMT JUSTICE T.MADHAVI DEVI

                       W.P.NO. 6667 OF 2025
ORDER:

In this writ petition, the petitioners are seeking a direction

to the respondents No.2 to 4 to consider their representation

dated 23.10.2024 and to initiate action to bifurcate the

Narsimhapuram Village from Chetlachennaram

Grampanchayath and to merge it with Thoragal

Grampanchayat, to get the welfare and developmental activities

of the villages and to pass such other order or orders in the

interest of justice.

2. Learned counsel for the petitioners submitted that

pursuant to the representation of the petitioners, the

Grampanchayath of Chetlachennaram has also passed a

resolution for excluding the said Narsimhapuram Village from

Chetlachennaram Grampanchayath and to merge it with

Thoragal Grampanchayath and thereafter the District

Panchayat Officer vide letter dated 23.01.2025 has required the

Mandal Parishad Development Officer (MPDO) to examine the

representation of the villagers of Narsimhapuram Village and to

submit the proposals in the prescribed formats along with the

Map i.e., Annexure-I, II, III & IV, within three days for further

course of action. It is submitted that no further action has been

taken by the MPDO thereafter.

3. Learned Government Pleader, however, submitted

that when a representation is made by the petitioners, it is for

the Government to take a decision and that before issuing a

notification, it shall give a notice to the Grampanchayaths,

which would be affected by such bifurcation and therefore, it is

not at the behest of the petitioners that the Grampanchayat

would be bifurcated. He relied upon the G.O.Ms.No.542, dated

03.12.2007 for the procedure to be followed for establishment or

bifurcation of the Gram Panchayath. He also placed reliance

upon the judgment of the Division Bench of this Court in Writ

Petition (PIL).No.141 of 2018, dated 12.06.2018 to the effect

that it is only the Government which can take a decision on the

bifurcation, as it is a policy decision.

4. Having regard to the rival contentions and the

material on record, this Court finds that the representation of

the petitioners has been pending from September, 2024 and the

respondent authorities have also called for proposals in the

prescribed formats along with a Sketch Map. The MPDO i.e.,

respondent No.5 seems to have not sent the proposals as

required and therefore, the matter is not placed before the

Government for consideration. Therefore, this Court deems it fit

and proper to direct the respondent No.5 to send the proposals,

if feasible, and thereafter, the Government shall take a decision

in accordance with law expeditiously.

5. Accordingly, the writ petition is disposed of. There

shall be no order as to costs.

6. Miscellaneous petitions, if any, pending in this writ

petition, shall stand closed.

____________________________ JUSTICE T.MADHAVI DEVI Date: 23.07.2025 bak