(1.) The petitioners implore for a writ of mandamus declaring the action of respondents in commencing construction of Village Secretariat building of Landari Puttuga Gram Panchayat of Kaviti Mandal, Srikakulam District at Kotha Puttuga village, which is a hamlet of main village i.e., Landari Puttuga Village, as illegal, arbitrary, without authority and violative of concerned rules and regulations and for a consequential direction to the respondents to construct the Village Secretariat building in the main village i.e., Landari Puttuga Village.
(2.) The petitioners are the residents of Landari Puttuga Village, Kaviti Mandal, Srikakulam District and their case succinctly is thus:
(3.) Learned Government Pleader for Panchayatraj and Rural Development for the respondents 1, 2 and 4, learned Government Pleader for Revenue for the respondents 3 and 6, Sri I.Koti Reddy, Standing Counsel for the respondents 5 and 7, and Sri O.Manoher Reddy, counsel for 8th respondent took notices.