M BABAJAN Vs. STATE OF A.P.

JUDGEMENT

(1.) Questioning the action of the 2nd respondent in orally directing the petitioner to vacate the premises bearing D.No.4-29-A-24-A, Indira Nagar, opposite to Indira Nagar Shadi Mahal, Madanapalle, Chittoor District, without following due process of law, the present writ petition is filed.

(2.) Heard learned counsel for the petitioner and Sri N. Ranga Reddy, learned standing counsel appearing for the 2nd respondent.

(3.) The grievance of the petitioner is that on 03.02.2018 the 2nd respondent and its staff visited the petitioner's premises bearing D.No.4- 29-A-24-A, Indira Nagar, and orally directed him to vacate the said premises.