Andhra Pradesh High Court - Amravati
Smt.Yelavarthi Nagendramma, vs The State Of Andhra Pradesh, on 8 May, 2023
Author: D.Ramesh
Bench: D.Ramesh
THE HONOURABLE SRI JUSTICE D.RAMESH
WRIT PETITION No.22794 of 2017
ORDER:
This Writ Petition under Article 226 of the Constitution of India is filed for the following relief:-
"to issue a writ, order or direction more particularly one in the nature of mandamus declaring the action of the 4th respondent in interfering with the petitioners peaceful possession and enjoyment of her property covered by Door No.280 an extent of Ac.0.04 cts in Sy.No.551/13B of Pedapulivarri Village, Bhattiprolu Mandal, Guntur District without following the due process of law iss illegal, arbitrary violative of Articles 14, 21 and 300-A of the Constitution of India and consequently direct the 4 th respondent to refrain from doing so"
Heard the learned counsel for the petitioner and the learned Government Pleader appearing for the respondents.
Considering the submissions of the learned counsel for the petitioner this Court has passed interim direction on 13.07.2017 directing the respondents not to interfere 2 with the possession and enjoyment of the petitioner except through due process of law.
Though time is granted, the respondents did not file their counter affidavits.
In view of the same, considering the submissions of the learned counsel for the petitioner and on perusal of the above interim directions granted by this Court, this Writ Petition is disposed of directing the respondents not to interfere and dispossess the petitioner from the subject property without following due process of law. No costs.
Miscellaneous petitions pending, if any, in this Writ Petition shall stand closed.
_____________________ JUSTICE D.RAMESH Date : 08.05.2023 tm 3 THE HONOURABLE SRI JUSTICE D.RAMESH WRIT PETITION No.22794 of 2017 Date: 08.05.2023 Tm