LAWS(APH)-2020-12-249

G MUNIRATNAM Vs. STATE OF ANDHRA PRADESH

Decided On December 31, 2020
G Muniratnam Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India praying that in the circumstances stated in the affidavit filed therewith, the High Court may be pleased to issue a writ, order or direction more particularly one in the nature of writ of mandamus to declare the action on the part of the 4th respondent in seeking to dispossess the petitioner from the lands in Sy No. 246-4 for an extent of Ac. 4.12 cents in Sy No. 248-2 for an extent of Ac. 3.00 cents, Sy No. 248-1P for an extent of Ac. 1.00 cents in Sy No. 247 -2P for an extent of Ac. 0.95 cents in all Ac. 9.07 cents and in Sy Nos. 246-1P for an extent of Ac. 3.00 cents, in Sy No 246/2 for an extent of Ac 2.00 cents in Sy No. 247- 2 for an extent of Ac. 2.00 cents in Sy No. 24711P for an extent of Ac. 1.00 cents in Sy No. 247-1P Adm. 2.00 cents in Sy No. 247- 1P Ac. 2.00 cents, Sy No. 247/2P Adm.1.00 cents in Sy No. 247/2P Adm. 2.00 cents and in Sy No. 247/2P Adm. 2.00 cents, in total Ac. 15.00 cents all together Ac." 24.07 cents situated at Putteri Village of Buchinaidu Kandriga Mandal, Chittoor District without notice and without following due process of law, amounts to erroneous, arbitrary and violative of Articles 14, 21 and 300 (A) of Constitution of India besides being principles of natural justice and consequently direct the respondents 2 to 4 not to dispossess the petitioner from the above referred lands in the interest of justice.