LAWS(APH)-2017-11-30

SMT. B.CHANDRAVATHI Vs. ESTATE OFFICER

Decided On November 14, 2017
Smt. B.Chandravathi, ... Appellant
V/S
The Estate Officer, Adrm, ... Respondents

JUDGEMENT

(1.) Order dated 5.2.2008 passed by the 1st respondent-Estate Officer vide proceedings No.YW/277/WV/Eviction/08 under sub Section-1 of Section 5 of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 is under challenge in the writ petition.

(2.) According to the petitioner, he purchased a constructed residential house, for an extent of 150 sq.yards in Sy.No.171 bearing Plot.No.51, H.No.8-147/5(old.No.8-68/51), situated at Mallikarjuna Colony, Alwal Municipality, Vallabhnagar Taluq, Ranga Reddy District. It is stated in the writ petition that the petitioner herein purchased the said property by way of registered sale deed bearing document No.2058 of 1998 dated 30.7.1998.

(3.) The 1st respondent-Estate Officer issued a notice under Section (2)(b)(ii) of the Public Premises (Eviction of Unauthorized Occupants) Act, 1971 (hereinafter called the Act) vide proceedings dated 13.7.2007. In response to the said show cause notice, the petitioner herein submitted explanation on 4.9.2006. Thereafter, the 1st respondent-Estate Officer passed the questioned order dated 5.2.2008 under Section 5(1) of the Act directing the petitioner herein to vacate the said premises. In the above background, the present writ petition came to be filed.