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Judgment
This writ petition is filed challenging the action of the respondents in interfering with the peaceful possession and enjoyment of the petitioner over subject property i.e. H.No.10-3-31 (assessment No.1095003514), situated at Bazar Area, Md.Khasim Basti, Bellampally Main Road, Bellampally municipality, Mancherial District, without issuing any notice and following the due process of law, as illegal and arbitrary, and for a consequential direction to the respondents not to interfere with the subject property without issuing notice and following due process of law.
Heard learned counsel for petitioner and learned Government Pleader for Assignments appearing for respondents 3 to 5.
Learned Counsel for petitioner submits that respondents 2 to 5 are interfering with the peaceful possession and enjoyment of the petitioner over the subject property, without the respondents issuing any notice and without following due process of law, they are trying to demolish the subject property.
He also submits that this Court in similar circumstances disposed off writ petition No.17195 of 2022 dt. 06.04.2022, wherein this court directed the respondent No.2, therein, to issue a notice to the petitioner, and take action in accordance with law and also directed not to take any coercive steps till such time.
In the said circumstances, it is incumbent upon the respondents to issue notice before embarking on to causing any demolition.
Accordingly, the writ petition is disposed off directing the official respondents to issue notice to the petitioner and take action in accordance with law. No order as to costs.
As a sequel thereto, miscellaneous applications, if any pending, shall stand closed.