KASUKURTHI SRINIVASA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners are residents of Ananthavaram Village, Tangutur Mandal, Prakasam District. They have approached this Court by way of the present writ petition being aggrieved by the construction of a Grama Sachivalayam building in Sy.No.129 & 129-B of the said village.

(2.) It is the case of the petitioners that a Gram Panchayat office of this village had been established in the Dalitwada about 60 years back. Thereafter, the Government had recently issued G.O.Ms.No.110 dtd. 19/7/2019, which stipulated the necessity of having Village Secretariat buildings at every Gram Panchayat. On account of this G.O., a proposal was mooted for construction of a Gram Sachivalayam building. Initially, it was understood that this building would be constructed in the same locality where the Gram Panchayat office is located. The petitioners and other villagers are also said to have purchased about Ac.0.07 cents of land in Sy.No.133 of the village for construction of a Grama Sachivalayam building. However, the authorities without conducting any Gramasabha for taking a decision on this issue and without considering any of the objections raised by the petitioners and other villagers, had decided to construct a Grama Sachivalayam building in Sy.No.129 & 129-B after having obtained Ac.0.40 cents of land in that survey number from another village, by way of a gift deed. The petitioners oppose the construction of the Grama Sachivalayam in the new location.

(3.) Sri Jada Sravan Kumar, learned counsel appearing for the petitioners would submit that the proposed location of the Grama Sachivalayam building was never under consideration initially. It was always understood by the villagers that a new building would be constructed close to the existing Gram Panchayat office. On that basis, the villagers had also donated Ac.0.07 cents of land for the Grama Sachivalayam building. When the new location was proposed, the petitioners and other villagers objected to the said location and had given objections. These objections were not considered while deciding the new location.