554 ASC BATTALION Vs. CHANDER

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dtd. 2/6/2015 passed in C.M.A.No.42 of 2011 on the file of the learned I Additional Chief Judge, City Civil Court, Secunderabad, whereby the learned Judge set aside the order dtd. 16/7/2011 passed in Case No.3995/01/554/N/Q3L of 2003 on the file of the Estate Officer-cum-Station Commander Andhra Sub Area at Bolaram, Secunderabad.

(2.) 554 ASC Battalion, Andhra Sub Area is the revision petitioner-respondent and Smt.Nagamani is the respondent-petitioner herein.

(3.) The Estate Officer in his order dtd. 16/7/2011 declared the respondent herein as an encroacher of A1 defence land under the Public Premises (Eviction of Unauthorised Occupants) Act, 1971 (for short, 'the Act of 1971' and given thirty days (30) time to remove the encroachment. The complainant-petitioner herein was directed to take steps to issue notice in Form-B to remove structures and handover physical possession. If the respondent fails to handover physical possession of the property to the complainant within thirty days from the date of service of notice, it shall be entitled to remove the encroachments by using force and the entire expenditure incurred shall be recovered from the respondent.