NAKKA SIDDALAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In this writ application an order dated 12-5-2000 passed by the Chief Executive Officer, Chittoor Zilla Parishad, is in question. The impugned order reads thus:

(2.) The sole question raised in this application is as to whether the said order could be passed by the Chief Executive Officer of the Zilla Parishad.

(3.) It is not in dispute that a Deed of Gift was executed by the father of the petitioners in respect of Ac. 4.44 cents in S.Nos. 118,120 and 121 of Gurramkonda Village for construction of High School Building. The purpose of such grants is besides education, community utility and development activities. It is not in dispute that a school building has been constructed on the said land and now a Junior College is also deing run. By reason of the impugned order, as noticed hereinbefore, the Chief Executive Officer purports to have allotted Ac. 0,44 cents of land for construction of Gurramkonda Mandal Parishad Buildings.