VEERLA NAGA MUNAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal is directed against an Order, dtd. 22/12/2020, in I.A. No. 1 of 2020 in W.P. No.24298 of 2020. It is contended that though the Appellant was in possession of Ac.0.55 cents of land, interim Order protecting his possession was passed only in respect of Ac.0.5 cents, on the basis of submission of the Respondents that his house is situated within an area of Ac.0.5 cents.

(2.) It is contended by the learned Counsel for the Appellant that, the said representation made by Assistant Government Pleader is incorrect and in-fact, his residential house, cattle shed etc., is comprised within the area of Ac.0.55 cents. It is also submitted by him that, on an earlier occasion, the Appellant had approached this court by filing W.P. No. 5523 of 2020 and said Writ Petition was disposed of directing the Respondents not to take coercive steps in regard to aforesaid Ac.0.55 cents of the Appellant. However, the present Writ Petition is filed only because of the fact that the survey number was wrongly recorded in the earlier Writ Petiton as R.S.No.59/1 in-stead of R.S. No. 66/4 of Bokinala Village, Unguturu Mandal, Krishna District.

(3.) Perusal of the Order goes to show that the case was due to be listed after Pongal Vacation, 2021, for counter affidavit.