KANDRAKONDA SAMRAJYAM Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri P. Sai Surya Teja, learned Counsel for the Writ Petitioners, Ms. Sireesha Rani Vallabhaneni, learned Standing Counsel for Municipalities and Sri B. Ramesh, learned Assistant Government Pleader for Revenue.

(2.) The present Writ Petition is filed challenging the Notice issued by the Narasaraopet Municipality (Respondent No.2) directing the Writ Petitioners to voluntarily vacate from the premises. The Notice has been issued on the strength of the Order passed by the Revenue Divisional Officer dtd. 20/12/2025 (Ex.P.2) bearing Rc.No.3875/2010-G. It is submitted by the Writ Petitioners herein that the impugned Notice grating seven days time to voluntarily vacate from the premises is in violation of the Principles of Natural Justice.

(3.) This Court has perused the impugned Notice dtd. 10/3/2026 (Ex.P.1). The content of the Notice would clearly indicate that this eviction is only a consequential proceedings to the Order passed by the Revenue Divisional Officer in Rc.No.3875/2010-G dtd. 20/12/2025 (Ex.P.2). This Court has perused the Order passed by the Revenue Divisional Officer which is an elaborate Order and the said Order dealt with several issues and contentions raised by the Writ Petitioners herein. It is informed by the learned Counsel for the Writ Petitioners that the Writ Petitioners have filed 'Revision' before the Joint Collector (Respondent No.3) and the same is pending before the Joint Collector. He would also submit that the Revision Petition was filed on 29/1/2026, but the Joint Collector has not even numbered the Revision. It is the apprehension of the Writ Petitioners that while the proceedings are pending before the Revenue Authorities, the Respondent No.2 might proceed to execute the directions of the Respondent No.4.