MIDDE VENKATESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned Government Pleader for Panchayat Raj representing respondents 1 and 3, and learned Government Pleader for Revenue representing respondents 2 and 4, and learned Standing Counsel for Gram Panchayat representing respondents 5 and 6, and learned Government Pleader for Home representing respondent 7.

(2.) This Writ Petition is filed seeking writ of mandamus declaring the action of respondents in trying to dispossess the petitioners from the house property bearing D.No.1-97, which is in an extent of 22 cents covered by R.S.No.318-4 of Makkinavarigudem Village, West Godavari District, as illegal, arbitrary and consequently to direct the respondents not to interfere with the possession of the petitioners in respect of the said property.

(3.) The petitioner claims to be the owner of a house property bearing D.No.1-97, in an extent of 0.22 cents covered by R.S.No.318-4 of Makkinavarigudem Village, West Godavari District. It is stated that he has inherited the said property from his forefathers and has been in possession of the said property for the last 60 years and he constructed a house about 30 years ago and the same is assessed to house tax.