MANDA SAI KRISHNA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Sita Ram Chaparla, learned counsel for the appellants, Sri G.L.Nageswara Rao, learned Government Pleader for Revenue and Sri M.M.M.Srinivasa Rao, learned counsel, who has appeared on behalf of private respondent No.5.

(2.) The present appeal has been preferred against the order dated 20.08.2020 passed in W.P.No.14411 of 2020. By the said order, the writ petition was dismissed. While dismissing the writ petition, it was observed that the petitioners may approach the civil Court and file a suit.

(3.) Learned counsel for the petitioners tried to persuade this Court that the said order was passed by the learned Single Judge primarily on the ground that the petitioners had failed to bring on record documents, which were relied upon by respondent No.2 while recording finding in paragraph Nos.37 to 40. It was submitted by learned counsel for the appellants/writ petitioners that those documents are now available to the petitioners and those documents have been brought on record in the present appeal.