Y SREENIVASULU Vs. GOVT OF A P

JUDGEMENT

(1.) THE petitioners claim to be the owners of property bearing Nos.12-3-65, 212, 216 and 997 of Sainagar, Anantapur. THEir grievance is that the respondents are threatening to dispossess them and demolish the premises for widening of the road, which runs in front of the premises. THE petitioners submit that neither the notification was issued nor their consent was obtained in the process.

(2.) HEARD the learned counsel for the petitioners, learned Government Pleader for Municipal Administration & Urban Development and the learned Standing Counsel for respondents 2 to 4.