Andhra Pradesh High Court - Amravati
K Srinivasulu vs The State Of Ap on 9 September, 2019
Author: Kongara Vijaya Lakshmi
Bench: Kongara Vijaya Lakshmi
HON'BLE SMT JUSTICE KONGARA VIJAYA LAKSHMI
WRIT PETITION No.13002 of 2019
ORDER:
Questioning the impugned notice dated 03.07.2019 of respondent No.3 - Tahsildar, Putlur Mandal, directing the petitioner to remove the encroachments, the present writ petition is filed.
Petitioner claims to be the absolute owner of land in Sy.No.213/B3, Sanjeevapuram Village, Putlur Mandal, Ananthapur District; he dug bore well, and got electricity connection in the subject land, which is described as 'Gramakantam' in the revenue records; and respondent No.3, without issuing any prior notice or affording an opportunity of hearing to the petitioner, issued the impugned notice straight away directing to remove the encroachments.
Learned Additional Advocate General appearing for respondents would submit that the impugned order is only a notice, and the petitioner is at liberty to submit his explanation to the same.
In the affidavit filed in support of the writ petition, the extent of land, which is alleged to be in possession of the petitioner, is not mentioned. However, as the impugned order is only a notice, the petitioner is at liberty to submit his explanation within a period of two weeks from today; on receipt of the same, respondent No.3 is directed to dispose of the same, strictly in accordance with law; and, if no 2 explanation is received within the stipulated period of two weeks, respondent No.3 is at liberty to take appropriate action in accordance with law.
The Writ Petition is, accordingly, disposed of. No order as to costs.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
_________________________________ KONGARA VIJAYA LAKSHMI, J Dt:09.09.2019 Note:Issue copy as early as possible. bo Usd