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Telangana High Court

Anjumanehimayatul Islam vs The District Collector on 14 December, 2018

     THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI

                     Writ Petition No.7183 of 2013

Order:

      This Writ Petition is filed to declare the action of the respondents in

trying to demolish the constructions of the petitioner society without

following due process of law and contrary to the orders of this Court in

W.P.No.22597 of 1996 as illegal and arbitrary.

      This Court in W.P.No.22597, dated 10.07.2003, passed the

following order:

              "There cannot be any manner of doubt that even if
      some persons have encroached upon National Highway and
      constructed shops without obtaining necessary permission,
      officials    entrusted   with   statutory   functions   cannot
      straightaway walk to the premises and demolish the
      constructions. As per Section 192 of A.P. Municipalities Act,
      1965, the Municipality is required to follow the procedure
      contemplated therein before evicting any encroacher.
      Likewise, A.P. Land Encroachment Act, 1905 also prescribed
      procedure for evicting any encroacher after issuing notice.
              Therefore, the writ petition is disposed of giving
      liberty to the respondents to take necessary action against
      the society, which allegedly constructed seventeen shops in
      the land abutting National Highway by encroaching the land
      after following due process of law. Unless such procedure is
      followed, no coercive steps can be taken against the
      petitioner or the society."


      The case of the petitioner society is that in spite of the direction of

this Court in the above writ petition, the second respondent is trying to

demolish the constructions of the petitioner society.

      Counter affidavit has been filed by the second respondent stating,

inter alia, that the petitioner has encroached the road margin and that all
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the encroachers were served with notices and that the petitioner did not

avail the opportunity given to them by submitting a reply to the notice

issued under Section 192 of the Municipalities Act.

       Heard learned counsel for the petitioner and learned Standing

Counsel for the second respondent.

       Learned Standing Counsel for the second respondent fairly submits

that for illegal encroachments, the procedure as contemplated under

Section 192 of the Municipalities Act has to be followed.

       In view of the same, the Writ Petition is disposed of directing the

second respondent to follow the procedure as contemplated under Section

192 of the Municipalities Act before proceeding further in the matter.

There shall be no order as to costs.

       As a sequel thereto, the miscellaneous petitions, if any, pending in

this Writ Petition shall stand closed.


                                             _____________________________
                                              KONGARA VIJAYA LAKSHMI, J.

Date: 14.12.2018 Nsr 3 THE HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI Writ Petition No.7183 of 2013 Date: 14.12.2018 Nsr