MADANAPALLE BURUDU MEDARA WORKERS CO-OPERATIVE SOCIETY, CHITTOOR DISTRICT Vs. SUB-COLLECTOR, CHITTOOR DISTRICT AND ORS.

JUDGEMENT

(1.) This writ petition is filed, seeking to declare the action of the respondents in issuing the notice dtd. 23/7/2005 to the members of the petitioner's society as illegal and arbitrary.

(2.) It is the case of the petitioner that it is a society comprising 55 families and that they built round huts in small extents of land in Anjaneya Swamy Temple Street on the canal bank of river Muggurallavanka in Madanapalle Town. While so, the 2nd respondent issued the impugned notice dtd. 23/7/2005 to the members of the society under Sec. 7 of the Madras Land Encroachment Act, 1905, directing them to vacate the said land. Aggrieved thereby, the present writ petition is filed.

(3.) The respondents 1 and 2 filed a counter affidavit, denying the allegations in the affidavit and contended that notices were issued under Sec. 7 of the Andhra Pradesh Land Encroachment Act, 1905.