Andhra Pradesh High Court - Amravati
Jakkamsetty Nageswararao vs The State Of Andhra Pradesh on 7 December, 2022
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
WRIT PETITION No.39644 of 2022
ORDER:
This Writ Petition under Article 226 of the Constitution of India is filed seeking to direct the respondents not to interfere in the petitioners property in Sy.No.282/10 an extent of Ac.1.00 cents and house bearing No.3-30 with assessment No.330 of Kalipatnam West Gram Panchayath Area, Kalipatnam Revenue Village, Mogalthur Mandal, West Godavari District.
Heard the learned counsel for the petitioners and the learned Government Pleader appearing for the respondents.
During hearing, learned Government Pleader appearing for Respondent Nos.3 and 4 has submitted instructions of the 4th respondent dated 06.12.2022. It is stated in the said instructions that R.S.No.282/10 which was mentioned in the affidavit filed by the petitioner and the R.S.No.282/5 which was proposed to construct Anganwadi building in Kalipatnam Village both are quite different survey numbers and they are not interfering and 2 dispossessing the petitioners from the property in R.S.No.282/10 to an extent of Ac.1.00 cents and also houses bearing D.No.3-30 in Kalipatnam village of Mogaltur Mandal.
Considering the above, the Writ Petition is disposed of directing the respondents not to interfere in the petitioners property in Sy.No.282/10 an extent of Ac.1.00 cents and house bearing No.3-30 with assessment No.330 of Kalipatnam, West Godavari Panchayat Area, Kalipatnam Revenue village, Mogalthur Mandal, West Godavari District without following due process of law. No costs.
As a sequel, miscellaneous applications pending, if any, shall also stand closed.
_____________________ JUSTICE D.RAMESH Date: 07.12.2022 tm