ANNAM NAGULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri K. Raja Shekar, learned counsel for the petitioners, learned Assistant Government Pleader for Municipal Corporation for respondent No.1, learned Assistant Government Pleader for Revenue for respondent No.2 and Sri M. Manohar Reddy, learned standing counsel for 3rd respondent.

(2.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-

(3.) The petitioners have filed this petition under Article 226 of the Constitution of India challenging the order in Roc.No.1105/2022/G1, dtd. 8/9/2022 passed by the Municipal Commissioner of the 3rd respondent Municipality, Narasaraopet Town, Palnadu District, against the petitioners directing them to vacate from the encroached land situated in Ward No.4 in T.S.No.1628 of Narasaraopet Town, Palnadu District.