Kalapala Chandrasekhar vs The Staste Of Ap
2023 Latest Caselaw 124 AP

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       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

               MAIN CASE No.: W.P.No.500 of 2023

                            PROCEEDING SHEET

Sl.
                                            ORDER

No DATE

1. 05.01.2023 DR, J

The Writ Petition is filed seeking to direct

the respondents not to construct any garbage

dumping yard on the road margin of road in an

extent of Ac.2.52 cents out of Ac.4.89 cents in

Sy.No.307, beside petitioner's agricultural

lands of Ac.4.50 cents, Ac.2.55 cents and

Ac.2.25 cents total extent of Ac.9.30 cents

covered by Sy.No.306, 305/1A, 305/2A and

305/3A situated at Denduluru village and

Mandal, Eluru District.

Heard the learned counsel for the

petitioner.

In view of the observations made by the

Apex Court as well as this Court in catena of

Judgments, the respondents are directed not to

make any construction in the subject land

which effects the classification of the subject

land, pending further orders.

Post after four(4) weeks.

_________ DR, J tm