PALAGULLA ANASUYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. P. Nagendra Reddy, learned counsel for the petitioner.

(2.) The present petition is filed stating that respondents No.2 to 5 are not taking any action against respondents No.6 to 9 although they were encroaching the Grama Kantam land of an extent of Ac.0.10 cents situated in Sy.No.435/2, Ward No.6 of Giddalur Town, Prakasam District, which is under the control of respondents No.2 and 3.

(3.) It appears that the petitioner had submitted a representation to the Commissioner, Giddalur Nagara Panchayat on 10.12.2019. It is submitted that the said representation has not been considered till date and therefore, the approach is being made to this Court.