CHINTAPANTI RAMARAO Vs. LOK ADALAT AT TIRUVURU CONSITUTED

JUDGEMENT

(1.) As the issue involved in both the cases being one and the same, they are dealt with taking Writ Petition No.9658 of 2020 as a lead petition.

(2.) The present Writ Petition came to be filed seeking issuance of a writ of Mandamus to declare the action of respondents 2 to 5 in causing interference with the possession and enjoyment of the land in R.S.No.13/1, admeasuring Ac.3.50 cents, situated at Peddavaram Village, Tiruvuru Mandal, Krishna District, under the guise of the Award passed by the Lok Adalat in Lok Adalat Case No.277 of 2016 (O.S.No.48 of 2016 on the file of the Principal Junior Civil Judge, Tiruvuru) dated 13.8.2016, by playing fraud and misrepresenting the petitioner before the Lok Adalat, as illegal and improper.

(3.) The facts in issue are as under :