VISHNUOLAKALA PADMAVATI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal is filed assailing the order, dated 22.02.2021, passed in W.P.No.4156 of 2021, whereby the Writ Petition filed by the petitioners seeking to declare the impugned notice, dated 17.02.2021, as illegal and improper, was dismissed.

(2.) The factual matrix of the case is as under :

(3.) Challenging the said notice, Writ Petition No. 2607 of 2021 was filed before this Court, which was disposed of on 04.02.2021, directing the petitioners to treat the notice, dated 27.01.2021, as a show cause notice and submit written explanation, with all legal and factual pleas, within a week from the date of receipt of the order and further directed the 2nd respondent herein to pass a reasoned order within a week thereafter. Till such time, the 2nd respondent was restrained from taking any forcible action. Pursuant to the order of the learned Single Judge, the petitioners state that they had submitted their explanation on 08-02-2021, explaining the factual and legal position. Without considering the explanation in accordance with law, the 2nd respondent is said to have issued the impugned notice demanding eviction of the petitioners from the subject land. Challenging the same, Writ Petition No.4156 of 2021 came to be filed.