GRAM PANCHAYAT KOPPAVARAM Vs. STATE OF A P

JUDGEMENT

(1.) This Writ Petition is filed for a Mandamus to declare the inaction of the official Respondents in taking steps to remove the alleged illegal constructions made by Respondent Nos. 5 and 6 over site in Sy. No. 171 abutting the panchayat road of Petitioner-Gram Panchayat as illegal and arbitrary.

(2.) The Petitioner is a Gram Panchayat represented by its Sarpanch. It is alleged that Respondent Nos. 5 and 6 have encroached the vacant site abutting the panchayat road in Sy. No. 171 by raising permanent constructions thereon. The Petitioner is stated to have issued a notice under the provisions of the Andhra Pradesh Panchayat Raj Act, 1994 (for short 'the Act') directing Respondent Nos. 5 and 6 to stop illegal construction and remove the constructions already made. As Respondent Nos. 5 and 6 are stated to have failed to comply with the said direction, the Petitioner lodged a report before Respondent No. 4 to provide police aid for stopping illegal construction by Respondent Nos. 5 and 6. Simultaneously, the Secretary of the Petitioner-Gram Panchayat lodged a complaint before Respondent No. 2 on 08.04.2010. The grievance of the Petitioner is that despite the efforts made by it to prevent Respondent Nos. 5 and 6 from proceeding with illegal construction, the latter have been proceeding with the construction and Respondent Nos. 2 and 4 have not taken any action in this regard.

(3.) No counter affidavits have been filed on behalf of the Respondents.