Andhra Pradesh High Court - Amravati
Gramabhivruddhi Mariyu Parameswara ... vs The State Of Andhra Pradesh on 8 July, 2022
Author: D.Ramesh
Bench: D. Ramesh
THE HON'BLE SRI JUSTICE D. RAMESH
WRIT PETITION NO.18060 of 2021
ORDER:-
This petition under Article 226 of the Constitution of India is filed seeking to direct the respondents to remove encroachments and restore the land, to its original position with original extent, of the 9th respondent's tanks/water bodies, burial grounds, cart tracks and path ways etc, by considering the representation of the petitioners dated 24.3.2021.
2. The petitioners' Society is a non-profitable organization and the very contention of the petitioners' society is that certain properties were allotted to the Gram Panchayat in Sy.Nos.371, 305/5, 113/2, 383, 542/9, 395, 429/2, 379/3, 388/3A, 372/32, 191, 317/2/316, 370/6, 339, 358/3, 389/1, 265/1, 305/9, 317/1, 345/1, 370/6, 390/3A, 470, 516, for various communal purposes. As the same were encroached by the third parties, the petitioners' society made an application, through Right To Information and in turn, the 9th respondent furnished the details of the properties. On verification, it is found that the said properties are in the hands of the third parties. Hence, the Society made a representation to the District Collector/5th respondent herein to take appropriate action as per GO.Ms.No.188 Panchayat Raj and Rural Development (Pts.IV) Department dated 21.7.2011, despite the respondents have either considered the same or taken any action. Having no other option, this Writ Petition is filed.
3. In view of the above facts and circumstances of the case, considering the submissions made by the counsel for the petitioners and perusal of the material placed on record, this Writ Petition is disposed of directing the respondents to consider the representation made by the petitioners' society dated 24.3.2021 and take appropriate action as per GO.Ms.No.188 Panchayat Raj and Rural Development (Pts.IV) Department, dated 21.7.2011, after issuing notice to all the necessary parties, within a period of four weeks from the date of receipt of a copy of this order.
4. Consequently miscellaneous applications pending, if any in the Writ Petition, shall also stand closed.
__________ D.RAMESH,J Date: 8.7.2022 PA.
THE HON'BLE SRI JUSTICE D.RAMESH 81 WRIT PETITION No.18060 of 2021 Date : 8-07-2022 PA.
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:W.P.No.18060 of 2022 PROCEEDING SHEET SL.
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01. 8.07.2022 DR, J
Writ Petition is disposed of. (VSO) _______ DR,J PA.
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