SHAIK RAHAMATH NAWAZ Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present writ petition, under Article 226 of the Constitution of India, is filed questioning the proposed action of demolition of structures by the respondents, raised in front of the shop of the petitioner situated in survey No. 133 of A.S. Peta Village and Mandal, SPSR Nellore District.

(2.) Heard learned counsel for the petitioner as well as learned standing counsel for respondent No. 3.

(3.) As seen from the record, a notice dtd. 20/5/2021 was issued to the petitioner directing him to remove the encroachments within three days. According to learned counsel for the petitioner, no show-cause notice has been issued and straightway they have issued the present notice directing the petitioner to remove the encroachments.