SEELAM ATMA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed to declare the action of the Respondent No.2 in not removing the illegal land encroachments of the road by the Respondent Nos.3 to 8, as illegal and arbitrary.

(2.) The Writ Petitioner and the Respondent Nos.3 to 8 are the residents of 4th Lane, A.T. Agraharam, Bandla Bazar, Venkatakrishna Colony, Guntur. A meeting was conducted on 28/12/2022 by the residents of the said lane agreeing to remove the encroachments for laying a new road and had submitted a representation to the Town Planning Department to that effect. The width of the existing road is 6 feet wide from western side to eastern side. The Petitioner in true spirit had given a setback of 6 feet for extension of width of the road. However, the un-official respondents without leaving any setback had encroached into the road.

(3.) The Petitioner and other residents approached the 31 st Ward Corporator of Guntur Municipal Corporation requesting to examine the inconvenience caused due to the narrowness of the lane. The Petitioner also made a representation to the District Legal Services Authority, Guntur explaining the grievance regarding the road and the District Legal Services Authority passed orders in PLC.No.326 of 2023 on 10/7/2023 as there was no mutual agreement between the parties. Hence, the present Writ Petition is filed.