MANURI GANNEMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Notice bearing ROC.No.445/2019(b), dated 22.01.2020, issued by the Tahsildar, Unguturu mandal, West Godavari District, under the provisions of Section 6 of the Land Encroachment Act, 1905 (for brevity, 'the Act'), is under challenge in the present Writ Petition.

(2.) Heard Sri G.V.Shivaji, learned counsel for the petitioner, and the learned Government Pleader for Revenue appearing for the respondents.

(3.) Fourth respondent herein issued a notice under Section 7 of the Act in respect of the land in Sy.No.116 of Kaikaram Village, Unguturu Mandal, West Godavari District. Thereafter, on 22.01.2020, a final notice, under Section 6 of the Act, came to be issued by the Tahsildar, Unguturu, West Godavari District-fourth respondent herein.