Kodamalla Satyavathi vs The State Of Andhra Pradesh
2021 Latest Caselaw 4651 AP

                            HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.:          W.P.No.26510 of 2021

                                    PROCEEDING SHEET

Sl.No.      Date                             ORDER                            OFFICE
                                                                               NOTE
 01.     15.11.2021   MGR,J

                              Notice before admission.
                              Learned Assistant Government Pleader for
                      Panchayat Raj takes notice for the 1st respondent

and Sri I. Koti Reddy, learned standing counsel takes notice for the 3rd respondent.

Learned counsel for the petitioner is permitted to take out personal notice to the 4th respondent by 'RPAD' and file proof of service.

A perusal of the notice dated 28.10.2021, judgment & decree in OS.No.612 of 2006 dated 10.11.2010 on the file of the Court of the IV Additional Junior Civil Judge, Rajahmundry, and photographs filed along with the writ petition as Ex.P5 (at page nos.35 & 36 ) shows that the 4th respondent is high handedly constructing shed in the joint rastha closing the ingress and egress of the petitioner's house. The 3rd respondent having issued notice dated 28.10.2021 is not proceeding further to stop the illegal constructions being made by the 4th respondent.

Learned standing counsel appearing for the 3rd respondent submits that in pursuance of the notice dated 28.10.2021, the 3rd respondent would proceed further against the unauthorized constructions being made by the 4th respondent.

Accordingly, there shall be interim direction to the 3rd respondent to forthwith proceed further against the unauthorized constructions made by the 4th respondent in pursuance of the notice dated 28.10.2021 and take appropriate action for removal of the unauthorized construction, as per law.

Post on 20.12.2021.

______ MGR, J

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