KUNA VASUDEVA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) The petitioner is claiming to be owner of the property and he is in possession and enjoyment of the land in an extent of Ac.0.20 cents in R.S.No.101/1 of Badagam Vilage, Nandigam Mandal, Srikakulam District. But, the respondents are unduly interfering with the possession and enjoyment of the petitioner over the property without following due process of law. The petitioner produced 1-B (ROR) obtained on 19.06.2021 and 23.02.2021 to establish that he is the registered owner of the land and his name is mutated in 1-B (ROR). Besides these two documents, Pattadar pass book and title deed were also issued in his favour for the land. Adangal/Pahani for fasili 1430 obtained on 30.06.2021 placed on record would clinchingly show that the petitioner is in possession and enjoyment of the property. Thus, the material placed on record prima facie establish that the petitioner is in possession and enjoyment of the property and interference of the respondents with the petitioner's possession and enjoyment over the property is illegal and arbitrary.

(3.) Heard both counsel.