CHENCHUNEDI GURAVAMMA Vs. DRONADULA MALLIKHARJUNA CHARI

JUDGEMENT

(1.) The 1st respondent, who is said to be a resident of Vellaturu Village, Bollapalli Mandal of Palnadu District, approached this Court by way of Writ Petition No.12530 of 2025 contending that the appellants herein, who were arrayed as respondent Nos.11 to 16 and 18 to 20 in the Writ Petition, were in un-authorized occupation of the property in Survey No.685 of Vellaturu Village and the said un-authorized occupation was affecting the road access to the abutting property of the petitioner in Survey No.686 of Vellaturu Village. He had sought a direction from the Court to the official respondent Nos.3 to 6 in the Writ Petition, to remove the illegal encroachments of the appellants herein.

(2.) A learned single Judge of this Court disposed of the Writ Petition by way of an order, dtd. 7/5/2025, directing the official respondents to proceed with further eviction of the appellants.

(3.) A perusal of the said order would show that the learned single Judge had been informed that notices had earlier been served under Sec. 7 of the Andhra Pradesh Land Encroachment Act, 1905 (for short, 'the Land Encroachment Act') and subsequently order under Sec. 6 of the Land Encroachment Act had also been passed. On the basis of this submission, the learned single Judge took the view that all necessary proceedings under the Land Encroachment Act had been completed and further action of removal of encroachments should be taken up.