Y. THULASAMMA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Writ Petition under Article 226 of Constitution of India is filed, to issue Writ of Mandamus, to declare the illegal action of the 4th respondent in dispossessing the petitioner from peaceful possession and enjoyment of house plot No.11, which was sanctioned by the 3rd respondent by RCB.924/2009, dated 15.09.2009 in Sy.No.70 R1, 70 R2 and 70 R3 in an extent of 36 x 15 cents, situated at Joharapuram Village, Kurnool Mandal, Kurnool District, without any notice or following the procedure under Act, which is illegal, unjust, arbitrary, contrary to the Act and violative of Articles 14, 16 and 21 of the Constitution of India and consequently direct the respondents herein not to dispossess the petitioner from the subject property.

(2.) Though the petitioner raised several contentions urged in the petition, during the course of hearing, learned counsel for petitioner Sri Chall Siva Sankar, requested this Court without touching the merits of the case, issue a direction to the respondents not to dispossess the petitioner from the subject property, without following due process of law.

(3.) Learned Assistant Government Pleader for Revenue appearing for respondents admitted that the petitioner is continuing in possession of the subject property and requested to pass appropriate orders.