BOKKA VENKATA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India by the petitioners seeking the following relief:

(2.) The case of the Petitioners is that, the 2nd Respondent issued proceedings, dtd. 12/5/2026, addressing to the 4th respondent to provide necessary assistance for eviction and removal of unauthorized occupation from endowments property admeasuring Ac.0.37 cents in R.S.No.3-9b/2 of Vedireswaram Village, Ravulapalem Mandal, and the said eviction is proposed to be taken up, on 20/5/2026 at 11.00 AM. The further case of the petitioners is that the 2nd respondent, without issuing any notice and without passing any orders and without serving the same on them, has issued the impugned proceedings on the ground that the writ petition which was filed by the petitioners in W.P.No.34716 of 2014, was dismissed for default, on 29/12/2025, as such, the proceedings of the 2nd respondent is in violation of Principles of Natural Justice and abuse of process of law.

(3.) The impugned proceedings on the face of it, seems to have been issued by the 2nd respondent to evict the petitioners from their respective residential houses constructed in the above said survey number is without serving any notice and without passing any orders as per the procedure contemplated under Sec. 83 of the Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (hereinafter referred to as „the Act, 1987"). However, the impugned proceedings are directly passed under Sec. 84 of the Act, 1987, for eviction of the petitioners. Thus, the order is in violation of Principles of Natural Justice and the same is required to be interfered by this Court.