C. RAJESWARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed for the following relief:-

(2.) The case of the petitioner is that she is a widow living depending on the pension of her husband. The petitioner, by removing erstwhile Cement Roofing Sheets house, started construction of a RCC Slab house, which is semi constructed.

(3.) The 4th respondent issued notice dtd. 6/5/2022 under Sec. 7 of the Andhra Pradesh Land Encroachment Act, 1905, for which the petitioner submitted her explanation/representation to the 2nd respondent on 12/5/2022 through Speed Post & to the 4th respondent on 9/5/2022 through inward. Without passing any orders, they attempted to dispossess the petitioner, as such the present Writ Petition is filed.