Dasari Raju Sreeramulu Raju vs The State Of Andhra Pradesh
2022 Latest Caselaw 9481 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

              WRIT PETITION No.38076 OF 2022

JUDGMENT:-


1.      Heard Sri Polanki Anand Surya, learned counsel for the

petitioner,   learned   Government      Pleader    for   Revenue

representing the respondents 1,3 and 6, learned Government

Pleader for Municipal Administration and Urban Development

Authority representing the respondents 2 and 5 and Sri P. Muni

Reddy, learned standing counsel representing the respondent

No.4.

2. Learned counsel for the petitioner submits that the

respondents 3 to 6 threatened the petitioner to dispossess from

the land to an extent of Ac.5.00 cents situated in Sy.No.342/1,

S.V. Puram Revenue Village, Vadamalpeta Mandal, Tirupati

District, pursuant to the Memo No.1840787/M2/2022 dated

19.09.2022 of the 2nd respondent, for development of M.I.G

layouts/Jagannanna Smart Township in Tirupati without

giving any notice or following the due process of law by

acquiring the same and making payment of compensation.

3. Learned counsel for the respondents 2, 4 and 5 submits

that till date there is no proposal initiated by the Vice Chairman

of the Tirupati Urban Development Authority, Tirupati to

dispossess the petitioner from the land/property, subject matter

of the petition nor they tried to dispossess the petitioner from

their aforesaid property.

4. In view of the stand taken by the respondents as noted

above based on the written instructions received from the Vice

Chairman, Tirupati Urban Development Authority, Tirupati, no

fruitful purpose would be served in keeping the writ petition

pending, which with the consent of the parties counsels, is

being disposed of providing that the respondents shall not

disturb the petitioner's possession over the subject property

nor would take the same, except by following due process of

law. If the same is required for any public purpose the

respondents shall take recourse to the statutory provisions for

acquiring the same.

5. With the above directions and observations, the writ

petition is disposed of. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date:08.12.2022 Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.38076 OF 2022

Date:08.12.2022 Gk.