GONA LEELAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed against the action of the respondents in marking to form road through petitioners' agricultural landed properties of Ac.1.02 cents in Sy.No.411-1, Ac.0.48 cents in Sy.No.411-2A, Ac.0.70 cents in Sy.No.357-3 and Ac.0.69 cents in Sy.No.357-2 of Tanguturu Revenue Village in Rajupalem Mandal of Y.S.R.Kadapa District as illegal, irregular, irrational, without any authority of law and violative of provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013; Andhra Pradesh Panchayat Raj Act, 1994 and offends Articles 14, 21 and 300-A of Constitution of India and consequently direct the respondents not to interfere in any manner with petitioners' possession over the said lands nor form any road thereon.

(2.) Heard the learned counsel for the petitioners and the learned Government Pleader for Panchayat Raj and Rural Development appearing for Respondent Nos.1 to 3 and Sri V.Vinod K.Reddy, learned Standing Counsel appearing for Respondent Nos.4 and 5 and the learned Government Pleader for Revenue appearing for Respondent No.6. With their consent, this Writ Petition is disposed of at the stage of admission.

(3.) The case of the petitioners is that they are the absolute owners and possessors of the agricultural land to an extent of Ac.1.02 cents in Sy.No.411-1, Ac.0.48 cents in Sy.No.411-2A, Ac.0.70 cents in Sy.No.357-3 and Ac.0.69 cents in Sy.No.357-2 of Tanguturu Revenue Village in Rajupalem Mandal of Y.S.R.Kadapa District. The names of the petitioners were mutated in all web land record of rights including Adangal Pahani, 1-B register and pattadar pass books and title deeds were issued in their favour. The Respondent Nos.3 to 6 without having any authority of law are taking steps to form road through the petitioners lands. Aggrieved by the action of the respondents, the present Writ Petition is filed.