Telangana High Court
Pennadi Durga Venkata Ganapathi vs The Narsapur Municipality on 6 November, 2018
HON'BLE SRI JUSTICE C. PRAVEEN KUMAR
WRIT PETITION No. 39954 of 2018
ORDER:
1) Heard learned counsel for the petitioner and Sri Nimmagadda Venkateswara Rao, learned Standing Counsel for Municipalities. With their consent, the writ petition is disposed of at the admission stage.
2) The present writ petition came to be filed seeking issuance of writ of mandamus declaring the action of respondent No.1 in orally directing the petitioner to vacate his premises/shop admeasuring Ac.0.01 cents in R.S.No.53, bearing D.No.5-7-19 at Pothurajugari Veedhi, Tailorpeta, Narsapur village, Narsapur mandal, West Godavari District, Andhra Pradesh, as illegal and arbitrary.
3) Though various grounds are raised, learned counsel for the petitioner would submit that the petitioner is in occupation of shop admeasuring Ac.0.01 cents in R.S.No.53, bearing D.No.5-7-19 at Pothurajugari Veedhi, Tailorpeta, Narsapur village, Narsapur mandal, West Godavari District, Andhra Pradesh, and that the authorities are taking steps to evict him/dispossess him, without following due process of law.
4) Learned Standing Counsel would submit that any action to be taken by the authorities would only be in accordance with law. 2
5) Recording the said submission, the writ petition is disposed of directing the respondents to follow due process of law, while evicting/dispossessing the petitioner from the premises referred to above.
6) Miscellaneous petitions, pending if any, shall stand closed in the light of this final order. No order as to costs.
______________________________ JUSTICE C. PRAVEEN KUMAR 06.11.2018 vhb