MAMIDIPALLI RAM BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners 1 to 3 are the owners and possessors of the Houses bearing Door Nos.1-121, D.No.1-28 ( residence Portion) and 1-29 ( shop) and D.No.1-31 respectively situated on the main road of Jalimudi Village, Seethanagaram Mandal, East Godavari District. The petitioners have now approached this Court by way of the present writ petition contending that respondents 2 and 3 are seeking to demolish part of their houses for the purpose of widening the road abutting the houses of the petitioners from Rajahmundry to Seethanagarm in East Godavari District, without following any procedure and without verifying the facts.

(2.) The learned Government Pleader for Roads and Buildings submits that the property of the petitioners falls within the road margin and respondents 2 and

(3.) are only clearing up the encroachments within the road margin for the purpose of widening the road. 3.In these circumstances, this writ petition is disposed of with the following directions: