G. DURGA BHAVANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India, is filed seeking the following relief:

(2.) The case of the petitioner, in brief, is that petitioner possesses agricultural land in R.S.No.105/6 in Jatlapalem Village, Pentapadu Mandal. On the southern side of the petitioner's land, Kali bata exists in survey No.86. Petitioner and other villagers have been using the said path as passage. Respondents are intending to construct Rythu Barosa Kendram in Kali bata. In fact, Rythu Barosa Kendram is in existence and is being run near Gollagudem Vinayaka Temple. Construction of Rythu Barosa Kendram in kali bata is contrary to Rule 15(4) of the A.P. Board Standing Orders. Hence, the writ petition.

(3.) Respondent No.4-Tahsildar filed counter affidavit and contended that Government of A.P. issued orders vide Government Memo No.1134182/RDII/A1/2020 dtd. 11/4/2020 and 16/4/2020 read with Roc.DEE/MGNREGS/ 2019 dtd. 15/10/2019, to provide additional accommodation to Grama Sachivalayam buildings to accommodate health and agriculture units i.e. Rythu Barosa Kendram. Superintending Engineer, PR, Eluru issued administrative sanction orders for further extension of health and agriculture units including the Rythu Barosa Kendram in Jatlapalem village of Pentapadu Mandal. Gram Panchayat, Jatlapalem village proposed an extent of Ac.0-06 cents out of total Ac.2-71 cents in R.S.No.86 of Jatlapalem village for construction of Rythu Barosa Kendram as it is suitable for construction of building. Gram Panchayat, Jatlapalem handed over the proposed land to Assistant Engineer, Panchayat Raj. Engineering staff, P.R. started construction of Rythu Barosa Kendram in an extent of Ac.0-06 cents of vacant donka land in R.S.No.86 of Jatlapalem village. Work is completed up to inter level i.e. up to basement and 14 pillars were raised.