KANTHETI VENKATA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Petitioner filed the above writ petition impugning the proceedings vide Roc.No.1076/2022 (DT), dt.29/12/2022 issued by the 4th respondent. Notice issued under Sec. 7 of Andhra Pradesh land Encroachment Act, 3 of 1905 was issued to the petitioner. Petitioner submitted explanation on 21/12/2022. An order under Sec. 6 of Madras Act, 1905 was passed by the 4th respondent on 29/12/2022.

(3.) According to the petitioner, the petitioner got the subject property by virtue of Registered Gift deed dtd. 12/12/2018. Thereafter, she constructed RCC building in the scheduled property. Petitioner asserted in the affidavit that her father and forefather has been in possession and enjoyment of the said property for the last 50 years and as such, the provisions of A.P. Land Encroachment Act, 1905 do not apply.