RAMAYANAM SUBBA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner is aggrieved by the issuance of proceedings vide ROC.No.1004/2020/G1, dtd. 28/11/2024, whereby the representation of the 5th respondent was considered and permission to utilize the one acre of land forming part and parcel of Rs.No.344/1,2, 3, 4, 5 and 6 and Rs.No.501 of Gunupudi Revenue Village, Bhimavaram for the purpose of graveyard was granted.

(2.) The learned counsel for the petitioner submits that W.P.(PIL).No. 79 of 2020 was filed by the petitioner against the action of the 5th respondent and another in constructing unauthorized Christian Graveyard in the land where there is an existing Church. The said land is in the middle of Bhimavaram Town and construction of a burial ground in the midest of habitation would lead to unnecessary law and order problems. W.P.(PIL).No.79 of 2020 was disposed off by giving liberty to the respondent-Corporation to take necessary action on the representation/application made for usage of the land in question as burial ground by strictly adhering to the provisions of Andhra Pradesh Municipalities Act, 1965. A further direction that no burial activity shall be carried out in the proposed land till consideration of such representation.

(3.) It is submitted that the land where the 5th respondent intends to utilize the same for burial ground is a prime land in the middle of Bhimavaram Town and that the nearby residents follow different faiths. In this regard, representations were made to respondent Nos.3 and 4 seeking their intervention to allot the land to Government Hospital and put it to use for the general public.