YERRAGUNTA SOMASEKHAR REDDY Vs. STATE OF AP

JUDGEMENT

(1.) This Writ Petition has been filed against the action of the respondents in resorting to dispossess the petitioners from their respective plots covered by approved lay out without initiating land acquisition proceedings as illegal, arbitrary and violation of Article 300-A of Constitution of India and Sec. 147 of Andhra Pradesh Municipal Corporation Act and for the consequential direction to the respondents not to interfere with the plots of the petitioners in the interest of the justice.

(2.) Heard the learned counsel for the petitioners, the learned Government Pleader for Municipal Administration, Sri Suresh Kumar Kalava, the learned Standing Counsel appearing for respondent No.2 and the learned Government Pleader for Revenue appearing for respondent No.3 and perused the record.

(3.) With the consent of the both sides, this Writ Petition is disposed of at the stage of admission.