YERRAMCHETTI BHARATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since all these writ petitions are identical and the issues involved in these cases are similar, this Court deems it appropriate to dispose of them by way of this common order.

(2.) Heard learned counsels for the petitioners, learned Government Pleader for Panchayat Raj, and learned standing counsel for Grampanchayats.

(3.) For the sake of convenience and to avoid ambiguity in the discussion, the facts in W.P.No.11822 of 2022 are taken into consideration as under: The present writ petition is filed seeking a Writ of Mandamus declaring the action of the respondents in trying to make construction of office buildings for Village Secretariat, Wellness Centre and Rytu Bharosa Kendram in the land in Survey No.33 of Vedullavalasa H/O. Kovvur Village, Rolugunta Mandal, Visakhapatnam District, as illegal, arbitrary and contrary to the law laid down by the Hon'ble Apex Court as well as this Court for conversion of water tanks and water bodies into any constructions.