ARIPAKA ACHARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed against the action of the respondent Nos.2 to 5 in threatening to demolish the petitioners houses i.e., the 1st petitioner's house in H.No.8-31, 2nd petitioner's house in H.No.1-11, 3rd petitioner's house in H.No.1-1/5, 4th petitioner's house in H.No.177/4, 5th petitioner's house in H.No.1-1/1B, 6th petitioner's house in H.No.1-1/1, 7th petitioner's house in H.No.1-100, 8th petitioner's house in H.No.1-19, 9th petitioner's house in H.No.1-112, situated in Gavaravaram Village, Chodavaram Mandal, Visakhapatnam District, without issuing notice and without following the process of law is illegal, arbitrary and violative of Articles 14 and 21 of the Constitution of India.

(2.) Heard Ms. T.V.Sridevi, learned counsel for the petitioners, the learned Government Pleader for Roads and Buildings appearing for the respondent Nos.1, 3 and 4 and learned Government Pleader for Revenue appearing for respondent Nos.2 and 5. With the consent of the both counsel, this writ petition is disposed of at the stage of admission.

(3.) It is the case of the petitioners that the petitioners are in possession and enjoyment of small extents of land in Gavaravaram Gram Panchayat, Chodavaram Mandal, Visakhapatnam District for more than 40 years by constructing houses and their possession was recognized by the Gram Panchayat and collecting house taxes from them. The petitioners were also given electricity connections with the door number allotted to them. The learned counsel for the petitioners further submits that the petitioners 2 to 9 have been doing petty business in their houses.