Gangasani Venkata Subba Redy vs The State Of Andhra Pradesh,
2022 Latest Caselaw 6547 AP

                                 1




        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI


Main Case No.W.P.No.28800 of 2022

                          PROCEEDING SHEET

 Sl.
                                       ORDER

 No       DATE

1.     08.09.2022   DR, J
                                 I.A.No.2 of 2022

This Writ Petition is filed questioning the order of the Tahsildar, Badvel Mandal, YSR Kadapa District in Ref.No.A/341/2022 dated 10.08.2022 and 29.08.2022 under Sections 6 and 7 of AP Land Encroachment At,1905.

The contention of the learned counsel for the petitioner is that the petitioner in this Writ Petition is bonafide long standing, he has in possession and enjoyment of the subject property.

To support his contention he has placed material papers along with the Writ Petition. He further contended that now the respondents with an intention to evict the petitioner, have initiated proceedings under Land Encroachment Act, 1905 (for short 'the Act') and issued notice under

Section 6 and 7 of the Act to the petitioner.

On perusal of the impugned notice, it is clear that no reasons are mentioned in the impugned notice, except directing the petitioner to evict the subject property.

The learned counsel for the petitioner further submitted that as per the ratio decided by this Court in Government of Andhra Pradesh Vs. Thummala Krishna Rao and another, it is categorically held that summarily proceedings can be initiated only on the occupation of the property which is not in dispute. But, when the title of the property is in dispute, such dispute must be adjudicated only by summarily proceedings but not by the civil Court.

Learned Government Pleader appearing for the respondents has submitted that the impugned orders are passed under Section 6 and 7 of the Act and against the said orders, the petitioner has separate remedy under Section 10 of the Act. But, without availing the statutory remedy, the petitioner has

approached this Court by filing the present Writ Petitions which is not maintainable.

Considering the submissions of the learned counsel for the petitioner and in view of the observations made by the Apex Court in the above judgment, there shall be an interim suspension of the impugned order and notice of the Tahsildar, Badvel Mandal, YSR Kadapa District in Ref.No.A/341/2022 dated 10.08.2022 and 29.08.2022 under Section 6 and 7 of the Act, pending further orders.

For filing counter, post after four (4) weeks.

_______ DR, J sj