MOHAMMED GORBHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners stating that they are agriculturists having agricultural land situated in Dubbapally Village, Sulthanabad Mandal, Peddapalli District, and the Gram Panchayat is constructing a dump yard and burial ground in Survey No.113, which is a Government land. The petitioners' contention is that the action of the Gram Panchayat in constructing the dump yard and burial ground is contrary to the statutory provisions as contained under Section 83 of the Telangana Panchayat Raj Act, 2018 (for short, the Act).

(2.) This Court, in order to find out the distance of school, temple and dwelling places from the burial ground, has issued notices in the matter and the Gram Panchayat has filed a detailed counter affidavit. Paragraph 5 of the said counter affidavit is reproduced as under:-

(3.) The aforesaid counter affidavit makes it very clear that the educational institutions and temple are 500 metres away from the site in question.