B SREENIVASULU Vs. ANANTHAPUR MUNICIPALITY

JUDGEMENT

(1.) In all these writ petitions a common question arises for resolution and hence they may be disposed of by a common order.

(2.) The Anantapur Municipality, issued a separate notice to each of the petitioners on 21-1-1988 purporting to be under Sections 192, 193 and 336 of the A.P. Municipalities Act, directing the petitioners to vacate the premises which they are occupying within one week from the date of receipt of the said notice on the ground that they have occupied the road margin without any permission from the Municipality and further their unauthorised occupation is causing much inconvenience to the general public.

(3.) Interim stay of eviction has been granted in all these writ petitions. The 1st respondent Municipality filed the counter. The owner of the land who is having the land by the side of the road margin and who has an approved lay-out even in the year 1981 filed applications in each writ petition to implead himself as the 2nd respondent. Those WPMPs. have been ordered and he has been impleaded as 2nd respondent in each writ petition.