P RAVINDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THE writ petitioner questions the action of the 3rd respondent - Tahsildar in issuing Notice No.B/112/2014 dated 03.09.2014 under Section 7 of the A.P. Land Encroachment Act, 1905 (for short, the Act).

(2.) IT is the case of the petitioner that he owns agricultural lands admeasuring Ac.4 -13 gts, Ac.3 -17 gts and Ac.0 -09 gts in Survey Nos.970/AA, 972/A and 972/E, respectively, and he gave General Power of Attorney to his father to look after the lands; and a cattle -shed was erected in his land and also in a certain portion of land in Survey No.969, which is stated to belong to one Pulichinthala Narayana Reddy. While so, stating that the petitioner encroached Ac.1 -03 gts out of Ac.45 -30 gts of Kunta in Survey No.968 of Huzurnagar, which is presumably a Government land, the 3rd respondent issued the impugned Notice asking him to explain as to why he should not be evicted, in addition to forfeiting the material placed in the encroached land. Asserting that he raised the cattle -shed in private lands and did not encroach the Government land, he submitted a reply on 04.01.2015, but, however, no communication is received from the respondents.

(3.) LEARNED counsel for the petitioner submits that the petitioner raised cattle -shed in private lands and has not encroached upon any Government land. He submits that the impugned notice was issued merely on a rumour that the petitioner encroached Government land and no prior enquiry was conducted before such issuance of notice. The counsel further submits that the petitioner replied to the notice on 04.01.2015 setting out his stand, but no communication is forthcoming from the respondents till date.