KOMATI SONIA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K.Joythi Prasad, learned counsel for the petitioner, and learned Assistant Government Pleader, who took notice for respondents 1 to 4 for learned Government Pleader for Revenue.

(2.) The petitioner, who claims being an inhabitant of the house with asbestos sheets situated in an extent of 144.44 Sq.yards covered by S.Nos.548 and 549 of Edulapaka Bonangi Village, Paravada Mandal, Visakhapatnam District, is questioning the notice issued under Section 7 of the Land Encroachment Act, dated 18.03.2021 by the 4th respondent.

(3.) The petitioner claims that she is landless poor and without any house and that she had purchased this site from one Sri Dasari Venkata Satya Ganesh, who inturn had purchased from Smt. Tanubuddi Chintamani, who was assigned this site by an order dated 10.04.2009 of the 4th respondent. All these transactions, according to the petitioner are for valuable consideration and from the time of purchase, the petitioner states that she is continuing to enjoy this property raising a small house with asbestos sheets and she has been living therein with her family.