VELLAMPALLI JAGADISH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner challenges the order of respondent No. 3 in Rc.B. 433/2022 dtd. 31/5/2022 under Sec. 7 of the Andhra Pradesh Land Encroachment Act, 1905.

(2.) Heard Sri C.V.R. Rudra Prasad, learned counsel for the petitioner and learned Assistant Government Pleader for Revenue.

(3.) The argument of learned counsel for the petitioner is that though notice under Sec. 7 of Andhra Pradesh Land Encroachment Act was issued on 21/5/2022, giving seven (07) days time to him for filing reply/objections, the notice was served on 23/5/2022. In order to fetch the relevant information, the petitioner requires reasonable time, and therefore, on 28/5/2022, he approached the office of the 3rd respondent seeking reasonable time of ten (10) more days for submitting an effective reply. However, the 3rd respondent refused further time and passed the impugned order on 31/5/2022. Learned counsel would submit that the impugned order is thus devoid of the principles of natural justice.