V. LAKSHMI GANDHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ appeal is preferred assailing the order dated 07.08.2020 in W.P.No.13442 of 2020 passed by the learned Single Judge of this Court.

(2.) The brief facts of the case are that the writ petitioners, who are landless poor persons and having no house-sites, raised huts in the Government vacant land four decades ago and since then they claim to be in possession and enjoyment of the land. It is stated that though the writ petitioners were promised by the revenue authorities on several occasions that they would provide house-sites and in spite of applications being made, but without considering their requests, entries came to be made in the revenue records showing the name of one V.Lakshmi Gandhi, the appellant herein.

(3.) The learned Single Judge of this Court, by order dated 07.08.2020, while disposing of the writ petition at the admission stage, made the following observations: