K. VENKATESH 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.) Though the petitioner made several allegations in the writ affidavit filed along with the writ petition, the truth or otherwise in those allegations need not be adjudicated by this Court, in view of the submission made by the learned Assistant Government Pleader for Revenue that the respondent authorities will follow due process of law. The material on record prima facie establishes that the petitioner is in possession of the disputed property.

(3.) It is settled law that a person in settled possession cannot be dispossessed forcibly as held in Rame Gowda (D) By Lrs vs M. Varadappa Naidu (D) By Lrs. and Anr., AIR 2004 SC 4609, Ram Rattan v. State of Uttar Pradesh, 1975 AIR 1674 = 1975 SCR 299 and Munshi Ram v. Delhi Administration, 1968 AIR 702 = 1968 SCR (2) 408, the Supreme Court held as follows:-