AKKEM ANJAIAH Vs. DEPUTY COLLECTOR AND TAHSILDAR

JUDGEMENT

(1.) At the interlocutory stage, the Writ Petition is taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) This Writ Petition is filed for a Certiorari to quash Proceedings No. A/1448/07, dated 24-05-2008, served on the Petitioners on 10-06-2008. The Petitioners sought for a consequential direction to the Respondents not to interfere with their possession and enjoyment of the land admeasuring Ac. 10-34 guntas in Survey 3. No. 67/2 of Jellipalli Village, Saroor nagar Mandal.

(3.) The undisputed facts of the case are as under: