M SRINIVASA RAO Vs. STATE OF AP

JUDGEMENT

(1.) The present Writ Petition came to be filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) Brief facts of the case are that the respondent Nos.3 and 4 herein are the owners of the property situated in door Nos.27/7/65 and 27-7- 66 respectively of Sivalayam Street, Governorpet, Vijayawada and the petitioners herein are the tenants of the said property wherein they have been running businesses from almost three decades.

(3.) While the matter stood thus, the 2nd respondent has issued the impugned notice dtd. 7/2/2025 directing the petitioners to vacate the said buildings situated in Sivalayam Street, Governorpet, Vijayawada within seven days from the date of receipt of the said notice, so as to enable the 2nd respondent to pull down the same keeping in view the safety of the public and to avoid any untoward incident due to ruinous condition of the building. Aggrieved by the same, the petitioners have filed the present writ petition.