NAMMI RAVI SHANKAR Vs. STATE OF A.P.

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 the official respondents.

(3.) Learned counsel for the petitioner submits that the petitioner was allotted a plot admeasuring to an extent of 60 Sq. yards in Sy.No.2/1P, Lakshminagar, Arilova, Visakhapatnam, in the process of regularization of the encroachments vide proceedings dtd. 7/6/1998. Pursuant to the said allotment, the petitioner got constructed dwelling house and he has been in possession and enjoyment of the property. While things stood thus, the respondents without issuing any notice and without following due process of law, demolishing the structure of the dwelling house in contrary to their own allotment/assignment granted in favour of the petitioner and they also erected a caution board stating that the said land is a Government land. He further submits that once the land is assigned in favour of the petitioner, the respondents cannot change the nature of the land and declare that as Government land. For removal of the same, the petitioner filed this Writ Petition.