CHINNI VEERAIAH Vs. NELLORE MUNICIPALITY NELLORE

JUDGEMENT

(1.) The petitioners claim to be the owners of land in CAS No. 256/2B of Nellore town admeasuring Acs. 1-021/2 cents. They filed the present writ petition seeking a declaration that the action of the Nellore Municipality in laying roads and drains in the said private land of the petitioners is arbitrary and illegal.

(2.) This Court after issuing notice before admission on 18-3-1997, ordered Rule nisi on 3-9-1998 and on the same day passed orders in directing the respondents not to interfere with the possession and enjoyment of the petitioners' land.

(3.) The respondent-Municipality has now filed an application being WVMP No. 3032 of 2000 praying to vacate the interim order dated 3-9-1998.