P. RAMA NAIDU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief: to issue a writ, order or direction more particularly one in the nature of writ of MANDAMUS declaring the action on the part of the respondents 2 to 6 in seeking to dispossess the petitioner from the land in Sy.No.193/A in an extent of Ac.2.60 cents(bounded by East: the land in Sy.No.211, West: the land in Sy.No.193 belongs to Ramesh Naidu and Mahesh Niadu, North: the land in Sy.No.192 Surendra Naidu, and South: the lands belongs to Ramanaidu) and from the land in Sy.No.211/1 in an extent of Ac.0-38 cents (bounded by East: the land in Sy.No.197, West: the land in Sy.No.193 belongs to Rama Naidu, North: the land in Sy.No.194 & 195, South: remaining land in Sy.No.211/1 of Ramanaidu and in Sy.No.193/A of an extent of Ac.2.60 cents) vide khata No.206, situated at Pachigunta village of Gangadhar Nellore Mandal, Chittoor District, without notice, without following due process of law and without initiating acquisition proceedings, is erroneous, arbitrary and violative of Articles 14,21 and 300(A) of the Constitution of India, besides being violative of principles of natural justice, unconstitutional and consequently direct the respondents 2 to 6 not to dispossess the petitioner from the above referred lands.

(2.) During hearing, learned counsel for the petitioner, without touching the merits of the case, requested this Court to issue a direction to the respondents not to dispossess the petitioner from his land without following due process of law.

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