Pedada Parameswara Rao vs Union Of India
2023 Latest Caselaw 1778 AP

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         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.8045 OF 2023

JUDGMENT:-


1.    Heard the learned counsel for the petitioner, Ms. Alekya

Tadisina, learned standing counsel for the Central Government

for the respondents 1,3 to 7 and the learned Government

Pleader for Revenue appearing for the 2nd respondent.

2. The petitioner has filed this writ petition raising the

grievance that the 6th respondent - Senior Section Engineer

(Works), East Coast Railway, Srikakulam District is insisting the

petitioner to vacate from the property in question with respect to

which a show cause notice has been issued to the petitioner on

17.01.2023.

3. Learned counsel for the petitioner submits that the

petitioner has submitted reply to the show cause notice on

25.01.2023, but till date no order has been passed.

4. As the respondents have issued the show cause notice to

the petitioner to which the petitioner has filed the reply as

aforesaid, this Court is not inclined to entertain the writ petition

to run the parallel proceedings in exercising of writ jurisdiction.

5. The writ petition, is therefore, dismissed on the aforesaid

ground alone, without observing anything on the merits of the

show cause notice or/and the petitioner's reply, but certainly

observing that a person in settled possession cannot be

dispossessed without following due process of law of the order

has not been passed on the reply filed by the petitioner, the

same is required to be passed in accordance with law. No order

as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________

RAVI NATH TILHARI,J Date:31.03.2023

Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.8045 OF 2023

Date:31.03.2023

Gk.