C.LAKSHMINARAYANA Vs. TAHASILDAR

JUDGEMENT

(1.) Since, the issue involved in these cases is one and the same and the notice issued is also common in all these cases, all these writ petitions are being allowed by way of this common order.

(2.) Earlier when the 1st respondent have issued notice under Sec. 7 of the A.P. Land Encroachment Act and tried to evict the petitioners without having any jurisdiction, the petitioners filed W.P. No.9864 of 2015 and batch. The said writ petition was disposed of as follows:

(3.) The main grievance in the present writ petition is that though this Hon'ble Court has specifically directed the 1st respondent to consider the objections filed by the petitioner and thereafter, conduct an enquiry and till the entire process is completed, the petitioner shall not be disposed and the status quo orders existing as on the date of the order i.e., 30/10/2014 shall be continued. But the respondents herein without conducting any enquiry and without even passing any reasoned order have straightaway served notice under Sec. 6 of the A.P. Land Encroachment Act, 1905, dtd. 4/3/2015, which was served on the petitioners on 11/3/2015 with a direction to vacate the premises within a period of one (1) week.