PANJKAJAMMA Vs. DEPUTY COMMISSIONER INSPECTION BUNGLOW

JUDGEMENT

(1.) The case of the petitioner is that, she is the owner of the property bearing Door No.569, situated in Sy.No.419/C2 of Amaravathi Village, Hosapete Hobali and that she has not encroached any other property illegally and she has not put up any illegal construction in respect of which impugned notice dtd. 9/9/2022 bearing [xxxxx] vide Annexure - A to the writ petition is issued. Aggrieved by the same, the instant writ petition is filed with a prayer to quash the said impugned notice.

(2.) The learned AGA upon instructions submits that petitioner has indeed encroached as alleged in the notice and the respondent - authority would only remove the encroached area and the illegal construction put up thereon.

(3.) The learned counsel for the petitioner submits that, if given an opportunity she would demonstrate before authorities that she has not encroached any property nor has put up any illegal construction. Hence the following: