VENNA KONDA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As both these writ petitions relate to the same issues of fact and essentially the same parties, they are being disposed of, by way of this common order.

(2.) The petitioners in W.P.No.34441 of 2022 are residents of Gobburu Village, Peddaraveedu Mandal, Prakasam District. The case of the Petitioners is:

(3.) As the existing Mandal Praja Parishad School had become congested, a request was made to the residents of the village to give land for the purpose of construction of Zilla Parishad High School. Responding to this request, the petitioners had come forward and given their agricultural lands in Sy.Nos.233/3 and 233/4 of the said village, by way of registered deeds of settlement, in favour of 3rd respondent, and the same which had been registered as Document Nos.4851 of 2022 dtd. 18/7/2022 and 4822 of 2022 dtd. 19/7/2022 on the file of the Joint Sub Registrar, Markapuram. The total extent donated by the petitioners was Ac.1.68 cents. As no steps were being taken for construction of the Zilla Parishad High School, the petitioners gave representations to respondents 6 and 7, for commencement of the said construction. The petitioners having subsequently come to know that the respondents had decided to construct the High School building in the existing MPP School, have approached this Court seeking a Writ of Mandamus declaring the action of the respondents in constructing Zilla Parishad High School in the existing MPP Elementary School instead of the land donated by the petitioners and consequently directing the respondents to construct the ZPP High School in the land donated by the petitioners. A further direction is sought for the respondents to consider the representation of the petitioners dtd. 6/8/2022.