BEJJIPURAM SWAMI NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner claims ownership and possession over Ac. 0.25 cents of land in Sy. No. 100 of Donkalaparta Village, Burja Mandal, Srikakulam District. He submits that the said property had devolved on him as ancestral property. The said land was said to have been classified in the revenue records as 'Gramakantam'. The petitioner had approached this Court, by way of W.P. No. 11025 of 2021 to complain against the action of the respondents 5 and 6 who are said to have tried to evict the petitioner in May, 2021. This writ petition was disposed of on 30/6/2021 recording the submission of the learned Government Pleader that the respondent-authorities would not interfere with the possession of the petitioner without following due process of law.

(2.) On 7/7/2021, the 6th respondent is said to have issued a show notice to the petitioner. In this show cause notice, it was stated that there was a proposal to construct a Rythu Bharosa Kendram, Wellness Center, Bulk Milk Cooling Center, Anganwadi Center over Ac. 5.23 cents of land in Sy. No. 100 including the land in the possession of the petitioner to an extent of Ac. 0.25 cents. The notice further stated that in view of the direction of this Court, the petitioner would have to demonstrate his title over the said land within 15 days.

(3.) The petitioner is said to have given his objections to the said notice along with available documents on 23/7/2021. However, the respondent-authorities without disposing of the said objections and explanations, sought to dispossess the petitioner on 7/8/2021. Aggrieved by the said action of the official respondents, the petitioner has approached this Court, by way of the present writ petition.