N. SUNITHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of the India seeking the following reliefs:-

(2.) Heard learned counsel for the petitioner and learned Assistant Government Pleader for Revenue for the respondents.

(3.) Though the petitioner made several allegations against the respondents, during hearing, learned counsel for the petitioner requested this Court, without touching the merits of the case, to issue a direction to the respondents to consider the explanation submitted by the petitioner pursuant to the notice dtd. 13/3/2025 issued under Sec. 7 of the Andhra Pradesh Land Encroachment Act, 1905 (Act 3 of 1905).