CHAPPAGADDA ATCHAMNAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed against the action of the respondent Nos.3 to 5 in threatening to demolish the petitioners houses i.e., the 1st petitioner's house in H.No.2-1/1 in Sy.No.107-11, 2nd petitioner's house in H.No.1-1-6/4 in Sy.No.107-5 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, 3and 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 1st petitioner purchased land to an extent of 187 sq. yards in Sy.No.107-11 of Gavaravaram Village and constructed residential house by leaving 55 feet space and residing there. The Gram Panchayat assessed the house tax with Assessment No.585 and allotted House No.2-1/1.