DALAVAYI VENKATALASKHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition, under Article 226 of the Constitution of India, is filed seeking to declare the action of the respondents in trying to construct Grama Sachivalayam in the land of the petitioner in S.No. 32-1A2 bearing plot Nos. 74 and 75 of Kakkalapalli Village, Anantapur Mandal and District, by dispossessing him without issuing any notice and without following due process of law as illegal and arbitrary.

(2.) Heard Sri Ghanta Rama Rao, learned senior counsel, appearing for Sri Ghanta Sridhar, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue and Sri K.Vinod Reddy, learned standing counsel for respondent No. 3-Grama Panchayat.

(3.) Learned Assistant Government Pleader for Revenue, on written instructions dtd. 26/5/2021, informs this Court that the respondents are not constructing any building or they are not dispossessing the petitioner from the plot Nos. 74 and 75 of Kakkalapalli Village, Anantapur Mandal and District. Learned standing counsel for respondent No. 3-Grama Panchayat, on instructions, also informs this Court that no construction is being made as of now in the subject land.