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Judgment
K Suresh Reddy, J
Questioning the notice dated 06.05.2025 issued by the 2nd respondent, the petitioner filed the present Writ Petition.
The learned counsel for the petitioner contends that the impugned notice indicates a direction to the petitioner for removal of the encroachments. As such, under the guise of notice, the authorities are trying to take possession of the land, is his grievance.
In that view of the matter and in view of the above facts and circumstances, the petitioner is permitted to offer his explanation to the impugned notice, dated 06.05.2025, and upon such explanation, the 2nd respondent is directed to consider the same and pass appropriate orders in accordance with law after giving an opportunity of hearing to the petitioner, within a period of three (3) months from the date of receipt of a copy of this order
Accordingly, this Writ Petition is disposed of at the stage of admission. No order as to costs.
As a sequel, miscellaneous applications pending, if any, shall stand closed.