ONTIPULI POTHURAJU Vs. MANDAL REVENUE OFFICER

JUDGEMENT

(1.) The petitioners claim to belong to Backward classes and they are houseless and landless poor. It is averred in the affidavit filed in support of the Writ Petition that in the year 1972, the Government acquired an extent of Ac. 8.20 cts for providing house sites to the weaker sections and economically backward people. Though the petitioners applied for the house sites, they were not allotted the same, while others were allotted house sites. The grievance of the petitioners is that due to political reasons, they were not allotted the plots. In the said lay out, small piece of waste land was left over and the petitioners with the permission of the Gram Panchayat, raised huts and are residing in the huts for several years, without causing any inconvenience either to the residents of the colony or to the Government. They have been paying taxes to the Gram Panchayat and electricity charges, consumed by them in the said huts.

(2.) It is further stated that the Sarpanch of the Gram Panchayat under influence of certain people is seeking to demolish the huts. The petitioners have also made an application for grant of house site pattas and the same is pending before the Joint Collector, Guntur. The petitioners, have therefore filed this Writ Petition seeking the directions as prayed for.

(3.) The matter in controversy is one covered by ajudgment of this Court in Sri G. Ramu and Others v. The Collector, Ananthapur and Others (1)1992 (2) ALT 564, wherein on similar facts, it was held as under :