B BALAIAH Vs. STATION COMMANDANT SECUNDRABAD

JUDGEMENT

(1.) Challenging the impugned notices dated 16.8.2005, the present writ petition is filed.

(2.) The petitioners claim that they are the owners of their respective properties mentioned in the writ petition and they have been enjoying the same by paying property taxes to the concerned. While so, the 1st respondent issued the impugned notices dated 16.8.2005 under Section 4(1)(b)(ii) of Public Premises (Eviction of Unauthorised Occupants) Act, 1971 to show-cause why the petitioners should not be evicted from the subject property. Therefore, the petitioners are constrained to approach this Court by filing this writ petition.

(3.) Heard the learned Counsel on either side.