THALLAPUDI SANYASIAPPADU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. G.V.S. Mehar Kumar, learned Counsel for the petitioner. Also heard the learned Government Pleader for Panchayat Raj and Rural Development appearing for respondents No.1, 2 and 5, learned Government Pleader for Revenue appearing for respondent No.3, learned Government Pleader for Education appearing for respondents No.4 and 7 and Mr. I. Koti Reddy, learned standing counsel appearing for respondent No.6.

(2.) This petition, in the nature of Public Interest Litigation, is filed alleging that 5th and 6th respondents are constructing the Village Secretariat in the premises of the 7th respondent school i.e., Mandal Praja Parishat School, Chandrampeta Village.

(3.) A letter dated 29.05.2020 was annexed at page No.28 of the petition to fortify the contention of the petitioner. Perusal of the said letter addressed by the Chief Executive Officer, District Praja Parishat Officer, to the Mandal Parishat Development Officer, goes to show that the Panchayat Secretary, Chandrampet Gram Panchayat had made a request for permission for construction of Village Secretariat in the place of dilapidated school building and that the Executive Engineer, Panchayat Raj Department, Vizianagaram, has recommended for dismantling the school building, and accordingly, permission was accorded for dismantling the school building and pika building situated in Chandrampet Village, Nellimarla Mandal.