THIMMAREDDYPALEM GRAMPANCHAYAT LINGASAMUDRAM MANDAL PRAKASAM DISTRICT Vs. DISTRICT COLLECTOR ONGOLE PRAKASAM DISTRICT

JUDGEMENT

(1.) These writ petitions disclose utter disregard to the provisions of the Andhra Pradesh Panchayat Raj Act by the District Collector, Prakasam District and Revenue Divisional Officer, Kandukur, (R.D.O.) and the gross misuse of power by the latter in bringing about certain fictitious records and proceedings resulting in multiplicity of proceedings before this Court and a Civil Court.

(2.) The petitioner in W.P. No.21304 of 2002 is Gram Panchayat of Thimmareddypalem of Lingasamudram Mandal, Prakasam District. An extent of about Acs. 515-00 of land is vested in the Gram Panchayat. The revenue authorities intended to divest the Gram Panchayat of about Acs. 83-00 cents of the said land so as to enable them to assign it to needy persons in the year 1991. The necessary exercise was undertaken under Section 62 of the Andhra Pradesh Gram Panchayat Act, 1964.

(3.) In the year 2001, the RDO, initiated steps for denotification of another Acs.77-00 of land for this purpose. He issued a notice dated 6-4-2001 to the Gram Panchayat to express its views on the proposed denotification. The Gram Panchayat passed resolution on 9-4-2001 refusing to accord its consent for denotification. Despite the same, the RDO passed orders dated 26-5-2001 changing the classification of the land from grazing poramboke to A.W.D. and directing the Mandal Revenue Officer (for short 'the MRO') Lingasamudram to incorporate necessary changes in the concerned revenue accounts.