DURU LATCHANNA DORA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Public Interest Litigation is filed by one Duru Latchanna Dora, resident of Pinakota, questioning the action of the respondents in allotting house sites under 'Pedalandariki Illu scheme'; construction of a Secretariat building and also allowing construction of Koval Foundation building in the land belonging to Government Tribal Welfare Ashram School, Pinakota in Sy.No.19-4 admeasuring Ac.03.76 cents, as illegal, arbitrary and incorrect.

(2.) The averments in the affidavit filed in support of the petition show that the mother-in-law of the petitioner, by name, Smt. Siragam Varahalamma donated her private land in Sy.No.19-4 admeasuring Ac.03.76 cents in Pinakota Village, Ananthagiri Mandal, Visakhapatnam District to the school which was subsequently upgraded as Government Tribal Welfare Ashram (GTWA) School. It is said that besides the mother- in-law of the petitioner, two other persons/owners have also donated land in Survey No.45-1 and 49-3 to GTWA School. It is said that the land, which is in possession of the school, is sought to be used to promote education in Government School. It is further averred that another building is raised by Koval Foundation in the very same survey number without any permission from any authorities. Hence, the present Writ Petition, seeking to declare the action of the respondents in allotting house sites under 'Pedalandariki Illu scheme'; construction of a Secretariat building and also allowing construction of Koval Foundation building in the land belonging to Government Tribal Welfare Ashram School, Pinakota in Sy.No.19-4 admeasuring Ac.03.76 cents, as illegal, arbitrary and incorrect.

(3.) Sri Tandava Yogesh, learned counsel for the petitioner, submits that though land was given by the mother-in-law of the petitioner for promoting education in the village, but the authorities are misusing the same by converting the said land into house sites and distributing the same to the landless poor persons. In support of the above, the learned counsel for the petitioner relies upon the letter dated 06.02.2020 written by the 9th respondent to the Project Officer, ITDA, Paderu. He further submits that one NGO, by name, Koval Foundation, has also constructed a building without permission from any authorities. He took us through the material filed by him to show that it is a private land gifted by the mother- in-law of the petitioner.