KALLE SUNIL KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The case of the petitioners, in brief, is that they were granted house pattas in Ambedkar Nagar, Prakash Nagar, Chinachowk, Kadapa and they constructed houses in the subject land more than 40 years and residing there by paying municipal taxes. Beside their houses, a drainage canal was passing having width of 20 feet. While the matter stood thus, on 16/5/2022, the respondent authorities with a view to extend canal from 20 feet to 40 feet, started makings and directed the petitioners orally to vacate the houses or otherwise, they will demolish the houses of the petitioners. Subsequently, on 17/5/2022, without issuing notice, the respondent authorities were came up to the area with machinery equipment and forced the petitioners to vacate the premises of marked area and threatened them by saying that the Municipal authorities are going to demolish their houses on 23/5/2022. Aggrieved by the same, the present writ petition is filed in the Summer Vacation Court.

(3.) Heard Sri V.Roopesh Kumar Reddy, learned counsel representing Sri C.Sai Vishnu, learned counsel for the petitioners and the learned Government Pleader for Revenue appearing for respondent Nos.2 to 4 and Sri Suresh Kumar Reddy Kalava, learned Standing Counsel for respondent No.5.