SHAIK MAHABOOB Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition for a mandamus is filed to declare the action of respondents in not completing the laying of 80 feet width road in Sy.No.690 as per the sanctioned plan, dtd. 30/1/1990 from Nunepalli "Atmakur to Kurnool" Nandyal Bus Stand Road, as illegal and consequently sought direction to respondents to complete laying of the said road as per sanctioned plan, dtd. 30/1/1990.

(2.) The petitioner claims to be the resident of Nandyal Town in Kurnool District. It is his case that he is a retired employee and now he has been doing business in automobiles and his shop room is situate near to Kurnool "Nandyal road. It is stated that the respondents after considering the representation of the inmates of the locality has acquired the land under the Land Acquisition Act for the purpose of widening the road to 80 feet as per the sanctioned plan and accordingly they started laying the said 80 feet road. However, they did not complete laying of 80 feet road and the road in Sy.No.690 is left incomplete and in spite of several representations made in this regard that they are not taking any steps to complete the laying of the said road. Therefore, the petitioner sought the aforesaid reliefs in this Writ Petition.

(3.) Respondent No.4 filed counter stating that the formation of 80 feet wide road as per sanctioned master plan, dtd. 30/1/1990, from Nunepalli "Atmakur to Kurnool" Nandyal Bus Stand Road has been completed. However, splay point in Sy.No.690 at joining point to Kurnool Nandyal Bus Stand road could not be completed, as the site at splay point is a religious property i.e., Church and as there is also a culvert constructed on ground as per sanctioned RDP plan. Therefore, it is stated that except at the said splay point at Sy.No.690, the remaining work of laying the road has been completed. Therefore, it is prayed to dismiss the Writ Petition.