EQUVAKAMMA KANDRIGA GRAM PANCHAYAT S R PURAM MANDAL CHITTOOR DISTRICT Vs. DISTRICT COLLECTOR CHITTOOR

JUDGEMENT

(1.) The unsuccessful writ petitioner is the appellant in this writ appeal preferred against the order of the learned Single Judge in W.P.No.2688 of 2003, dated 7-8-2003. The learned Single Judge did not grant any relief whatsoever to the writ petitioner.

(2.) The writ appellant is Eguvakamma Kandriga (for short 'E-Kandriga') Gram Panchayat, S.R.Puram Mandal, Chittoor District, represented by its Sarpanch. The Gram Panchayat had passed resolution proposing to construct its office building at Diguvakamma Kandriga (for short 'D-Kandriga'). On the representation made by some villagers, the 1st respondent- District Collector, Chittoor, passed orders dated 12-12-2002 directing the Sarpanch of the Gram Panchayat to take up "construction work for the office building of Eguvakamma Kandriga Gram Panchayat in the centrally located Eguvakamma Kandriga".

(3.) The case set up by the appellant is that D-Kandriga is a centrally located place in the Gram Panchayat and better suited for construction of Panchayat office. The 3rd respondent asserts that E-Kandriga is a centrally located place and accessible to the people of all hamlets and therefore, the office building is required to be located at E-Kandriga. The 3rd respondent contended that the decision of the District Collector, does not suffer from any legal infirmity requiring interference of this court in exercise of its jurisdiction under Article 226 of the Constitution of India.