PEDAKAKANI GRAM PANCHAYAT Vs. BHAVANI MAHILA TRUST

JUDGEMENT

(1.) The present writ appeal has been preferred against the judgment and order, dtd. 5/5/2022, passed in W.P. No.1402 of 2022. Briefly stated, the material facts are as under:

(2.) A notice, dtd. 6/1/2022, came to be issued by the Gram Panchayat of Peda Kakani in which it was stated that the Bhavani Mahila Mandali was being run in Sy. No.557 and that the said land was proposed to be used for construction of a library and therefore, they were required to vacate the building in three days failing which the land would be taken over.

(3.) The learned single Judge in the writ proceedings ordered the District Collector, Guntur, to conduct a survey over the entire land in Sy.No.560 and 557 of the said village to determine as to whether the house in question fell in Sy. No.560, which was demolished by the Gram Panchayat. The report was filed in which it was stated that the house, which was demolished, was situate in Sy. No.557, which was classified as Grama Kantam in the Resettlement Register. It was also stated that as per the PRIS Survey conducted in the year 2018, the subject land was noted as Government land.