ANNAVARAPU VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed seeking issuance of a writ of Mandamus declaring the action of the Respondent Nos. 5 and 6 in allotting endowments property, to an extent of Ac.8.50 cents situated in Sy.No.596 of Pernamitta Village, Santhanuthalapadu Mandal, Prakasam District, as house sites to weaker sections under Navaratnalu program, as illegal and arbitrary.

(2.) Counter came to be filed by the District Collector, Prakasam District - 5th respondent disputing the averments made in the affidavit filed in support of the Writ Petition. But, however, Mr.G.L.Nageswara Rao, learned Government Pleader for Revenue, would submit that the Respondent-Authority has decided not to take the subject land for distributing the same to the weaker sections under Navaratnalu program. It will be useful to refer to that portion in the counter filed, which is as under :

(3.) Insofar as the second request made by the learned counsel for the petitioner i.e., for protection of the subject temple lands, it is to be noted here that as per the counter filed by the 5th respondent, the subject land is now placed under prohibitory list. Such being the position, the question of alienation or using the said property for any other purpose will not arise. Leaving it open to the petitioner to agitate his grievance in case of its mis-utilization, the Writ Petition can be closed.