Prashant Kumar Mishra, C.J.

1. Heard the learned counsel for the parties and perused the record.

2. This writ petition, in the nature of public interest litigation, has been preferred seeking the following relief:

"For the reasons stated in the accompanying affidavit, it is prayed that this Hon'ble Court may be pleased to issue any writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the inaction of the respondents No. 3 to 9 in taking action against the respondent No. 10 who is constructing the apartments in the Government Land situated in Plot No. 39 in Sy. No. 69/5 Bit-I of Vizianagaram Town to an extent of 198 Sq. Yds by obtaining permission for construction in Sy. No. 69/2 Bit-I of Vizianagaram Town even though the petitioner submitted representations as illegal, arbitrary and consequently direct the respondent No. 3 to 9 to take appropriate action against the 10th respondent for the constructions made in the Government land and protect the Government land situated in Sy. No. 69/5 to an extent of 198 sq. yards of Bit-I of Vizianagaram Town and to pass such other or further orders as this Hon'ble Court may deem fit and proper in the circumstances of the case."

3. The issue of encroachment of government lands/public utility lands vested in the State, which are meant for common benefit of individuals, was considered in detail by the Hon'ble Supreme Court in Jagpal Singh v. State of Punjab reported in (2011) 11 SCC 396, [LQ/SC/2011/165] while dealing with a case of encroachment of village pond. In the said judgment, the Hon'ble Supreme Court, having noted its earlier decisions in M.I. Builders (P) Ltd. v. Radhey Shyam Sahu reported in 1999 (6) SCC 464 [LQ/SC/1999/638] ; Friends Colony Development Committee v. State of Orissa reported in 2004 (8) SCC 733 [LQ/SC/2004/1251] and Hinch Lal Tiwari v. Kamala Devi reported in AIR 2001 SC 3215 [LQ/SC/2001/1509] (followed by the Madras High Court in L. Krishnan v. State of Tamil Nadu 2005 (4) CTC 1 Madras]), issued the following directions as contained in paragraph 22 of the judgment, which reads thus:

"22. Before parting with this case, we give directions to all the State Governments in the country that they should prepare schemes for eviction of illegal/unauthorized occupants of Gram Sabha/Gram Panchayat/Poramboke/Shamlat land and these must be restored to the Gram Sabha/Gram Panchayat for the common use of villagers of the village. For this purpose, the Chief Secretaries of all State Governments/Union Territories in India are directed to do the needful, taking the help of other senior officers of the Governments. The said scheme should provide for the speedy eviction of such illegal occupant, after giving him a show cause notice and a brief hearing. Long duration of such illegal occupation or huge expenditure in making constructions thereon or political connections must not be treated as a justification for condoning this illegal act or for regularizing the illegal possession. Regularization should only be permitted in exceptional cases e.g. where lease has been granted under some Government notification to landless labourers or members of Scheduled Castes/Scheduled Tribes, or where there is already a school, dispensary or other public utility on the land."

4. Since no steps are being taken by the Government and its authorities in protecting the government lands, despite the directions of the Hon'ble Supreme Court in Jagpal Singh (supra) as noted above, and the public authorities are failing in their duties in protecting the government lands, which are meant for the common use of general public, despite bringing to their notice, public spirited persons are approaching this Court to intervene and direct the public authorities to protect the government lands from encroachments.

5. In a batch of such writ petitions, being W.P.(PIL). No. 140 of 2022 & batch, filed alleging inaction of the State and its authorities in protecting the government lands of different classifications, viz., tank land/grama kantham/burial ground/forest land/road margin/playground/cart track/hill poramboke/coastal areas/grazing land etc., this Court, placing reliance on the judgment of the Hon'ble Supreme Court in Jagpal Singh (supra) and the Andhra Pradesh Gram Panchayats (Protection of Property) Rules, 2011 framed by the State Government pursuant to the directions in the said judgment, issued the following directions, vide common order dated 14.09.2022:

"(i) The executive authority, i.e., Panchayat Secretary, of the respective Gram Panchayats in the State shall identify the Gram Panchayat lands, which are unauthorizedly occupied/encroached, and take steps for removal of such encroachments by issuing notice and providing opportunity of hearing to the unauthorized occupants/encroachers in terms of the procedure prescribed in Rules of 2011. This complete exercise shall be done within a period of six months from today.

(ii) So far as the encroachments over the lands concerning the Municipalities/Forest Department/Revenue Department are concerned, even if no separate Rules have been framed prescribing the procedure to be followed in the matter of removal of encroachments over those lands, the officials of the concerned Departments, i.e., the Departments of Municipal Administration, Forest and Revenue, shall also undertake and complete the exercise of identification of unauthorized occupations/encroachments over the lands belonging to their respective Departments, within a period of two months from today, and thereafter, take steps for removal of such encroachments by following the principles of natural justice, i.e., issuing notice and providing opportunity of hearing to the unauthorized occupants/encroachers, within a further period of four months."

6. Since the issue raised in this writ petition is also concerning alleged encroachment of government land, following the judgment in W.P(PIL). No. 140 of 2022 & batch, we direct the officials of the concerned Department to undertake and complete the exercise of identification of unauthorized occupations/encroachments over the subject government land and any other government lands belonging to their Department, within a period of two months from today, and thereafter, take steps for removal of such encroachments by following the relevant rules and the principles of natural justice, i.e., issuing notice and providing opportunity of hearing to the unauthorized occupants/encroachers, within a further period of four months.

7. With the above direction, this writ petition (public interest litigation) is allowed. No costs. Pending miscellaneous applications, if any, shall stand closed.