Telangana High Court
M/S Sri Laxmi Venkateswara Polishing ... vs The State Of Andhra Pradesh, on 26 June, 2018
HON'BLE SRI JUSTICE S.V. BHATT
W.P. No.19497 OF 2018
ORDER:
The petitioners pray for the following relief:
"...Writ of Mandamus declaring the action of respondent authorities in threatening to demolish the structures of polishing units belonging to the petitioners in Sy. No. 108 situated at Nagalooty village, Midthur Mandal, Kurnool District, abutting to the lands in Sy.Nos.36/B, 37/A and 37/B, without issuing any notice and without following the due process of Law, as being illegal, arbitrary, unjust and violative of Article 21 of the Constitution of India and consequently direct the respondent authorities not to take any coercive steps without following the due process of Law..."
On 13.06.2018 and 18.06.2018, at request of petitioners, the writ petition has been adjourned.
The counter affidavit is filed. The gist of the counter affidavit reads thus:
The 4th respondent has never tried to demolish the polishing units established in Survey No.108. However, on verification in field, the petitioners have encroached the land in Sy.No.37/A (Govt. A.W. land) and Survey No.111 (Rasta Poramboke) of Nagaluti Village of Midthur Mandal and established polishing units.
Separate action is being taken to demolish the unauthorised units existing in Survey Nos.37/A and 111 (Government Land) after following the due procedure.
The statement is placed on record and the writ petition is disposed of accordingly. No order as to costs.2
Miscellaneous petitions pending, if any, shall stand closed.
___________ S.V.BHATT, J Date: 26.06.2018 Stp