MANNAM SREENIVAS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, aggrieved by the action of the respondents in not taking action on the representation dtd. 25/6/2021 and proceeding with the construction of the YSR Village Clinic, Gram Sachivalayam and Raithu Bharosa Kendram in some places far from access and convenience to people and against the unanimous resolution of the Gram Panchayat in Karumanchi Village, Tangutur Mandal, Prakasam District as illegal, arbitrary, against the principles of natural justice and the provisions of the Panchayat Raj Act, 1994; consequently, direct the respondents to construct the YSR Village Clinic, Grama Sachivalayam and Raithu Bharosa Kendram in the land belonging to Karumanchi Gram Panchayat in Sy. No. 127, adjacent to Ambedkar Kreeda Pranganam, Karumanchi, Tangutur Mandal, Prakasam District as per the resolution of the Karumanchi Gram Panchayat.

(2.) The 1st petitioner is the Sarpanch (President) of the Karumanchi Village Panchayat, Tangutur Mandal, Prakasam District and the remaining are the ward members of the Panchayat. There are 12 wards in Panchayat, out of which, 10 ward members and the Sarpanch are the petitioners in this writ petition.

(3.) The case of the petitioners, in brief, is that the petitioners are elected as people representatives as per the mandate of the Panchayat Raj Act in the recent elections. After the elections, they came to know that through a minutes of meeting dtd. 30/7/2020, the Special Officer has passed a resolution for construction of different public utility buildings in Karumanchi Village viz., Raithu Bharosa Kendram at Sy. No. 127 admeasuring about Ac.0.15 cents; construction of Primary Health Center at Sy. No. 141 admeasuring about Ac.0.12 cents; construction of Grama Sachivalayam at Sy. No. 150/2A2 admeasuring about Ac.0.25 cents.