(1.) This Writ Petition is filed against the action of respondents in not taking any action against the 5th respondent who is blocking/damaging the public road proceedings towards the properties of the petitioners situated at Tudicharla Village, Zoopadubanglow Mandal, Kurnool District as illegal, arbitrary and unreasonable.
(2.) Heard Sri.A.Jagan, learned counsel for the petitioners and learned Government Pleader for Panchayat Raj appearing for Respondent No.1, learned Government Pleader for Revenue appearing for Respondent Nos.2 and 3 and Sri.V.Vinod K.Reddy, learned Standing Counsel appearing for 4th respondent.
(3.) The case of the petitioners is that the 1st petitioner is the absolute owner and possessor of the land in Sy.No.136 B1, 136 B2, 136 D6 in an extent of Ac.0.50 cents, Ac.1.00 cents, Ac.0.50 cents, in total Ac.2.00 cents. The 2nd petitioner is the absolute owner and possessor of the land in Sy.No.136 A3, 136 D6 in an extent of Ac.1.50 cents, Ac.0.50 cents total Ac.2.00 cents. The 3rd petitioner is the absolute owner and possessor of the land in Sy.No.136 A1, 136B1, 136D6 in an extent of Ac.1.50 cents, Ac.1.00 cents and Ac.1.50 cents total an extent of Ac.4.00 cents situated at Tudicharla Village, Zoopadubanglow Mandal, Kurnool District.