NARLA JHANSI LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of mandamus declaring the inaction on the part of the respondents in not considering the representation, dtd. 27/5/2021 submitted by the petitioner for removal of encroachments on Panchayat public road margin by the respondent Nos.7 to 9 on the Southern side of the petitioner's land situated in an extent of Ac.2-80 cents in Survey No.40 of Vegiwada Revenue Village, Pedavegi Mandal, West Godavari District, as illegal and irrational.

(2.) Heard learned counsel for the petitioner, learned Government Pleader for Panchayat Raj appearing for the respondent Nos.1, 2, 3 and 4, Sri I. Koti Reddy, learned Standing Counsel appearing for the respondent No.5 and the learned Government Pleader for Revenue appearing for respondent No.6.

(3.) With the consent of both side counsel, this writ petition can be disposed of at the state of admission dispensing with the notice to the unofficial respondent Nos.7, 8 and 9 in view of the issue involved in this writ petition.