ALLAM RAMESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under 482 Cr.P.C. is filed questioning the order dated 31.07.2018 passed by the Mandal Executive Magistrate, Tirupati Rural.

(2.) Heard learned counsel for petitioners.

(3.) A perusal of the impugned order dated 31.07.2018 of Mandal Executive Magistrate and Tahsildar, Tirupati Rural, reveals that one D.V.Ramana, who is shown as A - party and another person by name Rajiv Reddy, shown as B - party are claiming right over the land covered by Survey No.91/1 in an extent of Acres 0.70 cents and Survey No.91/2 in an extent of Acres 1.22 cents and Survey No.91/3A in an extent of Acres 1.62 cents of Damineedu Village of Tirupati Rural Mandal. Therefore, as both A & B party have been making efforts to occupy the said lands in question, the Mandal Executive Magistrate passed the impugned order under Section 145 of Cr.P.C. prohibiting both the parties from entering the said land on the ground that there is chance of breach of peace and public tranquillity and on the ground that it may lead to law and order problem at the disputed land.