PEELA LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed for a mandamus to set-aside G.O.Ms.No.926, Revenue (UC.1) Department, dated 31-8-2009 issued by respondent No.1, by declaring that the same is without jurisdiction, gross abuse of power, highly arbitrary, malafide and contrary to its own order dated 5-8-2006, G.O.Ms.No.456, dated 29-7-2002, G.O.Ms.No.747, dated 18-6-2008 and the order of this Court dated 25-8-2009 in W.P.No. 10947/2009. The petitioner sought for a further declaration that proceedings C.C.No.4567/76/B3, dated 19-9-2009 of respondent No.2 rejecting the petitioners' representation as illegal and unsustainable. The petitioners sought for a consequential direction to respondent Nos.1 and 2 to regularize the extents of Ac.0-82 cents and Ac.6-00 in old Sy.Nos.81/1 and 81/3, corresponding to new Sy.No.81/3P and patta No. 165 of Marripalem village, Visakhapatnam Mandal and District in favour of the petitioners in terms of G.O.Ms.No.747, dated 18-6-2008.

(2.) The Contempt Case is filed by respondent Nos.4, 6 and 7 (hereinafter referred to as "the private respondents") in the Writ Petition, to punish the writ petitioners under the Contempt of Courts Act, 1971.

(3.) For convenience, the parties are referred as they are arrayed in the Writ Petition.