UPPARAPALLY RANGA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue appearing for the respondents. With their consent, the Writ Petition is disposed of at the stage of admission.

(2.) The present Writ Petition is filed seeking to declare the action of the respondents more particularly the 5th respondent/Tahsildar in not considering the petitioner's representation dtd. 8/10/2020 submitted by the petitioner as illegal, arbitrary etc., and for a consequential direction to the respondents not to dispossess the petitioner from the subject land without following the due process of law.

(3.) The petitioner claims that pursuant to the application made to the 5th respondent for allotment of house site under Government Scheme, Plot No.157B, admeasuring Ac 0.2 - 1/2 cents in the survey No.21 of Bestawaripet Village and Mandal, Prakasam District was allotted to him vide Patta No.B.K.14-18 dtd. 6/5/2007. As some unknown persons were interfering with the petitioner's enjoyment of the property, the petitioner claims to have filed a suit in O.S.No.95 of 2008 on the file of the Court of Junior Civil Judge, Giddalur and the concerned Tahsildar submitted a Certificate dtd. 23/4/2008 in the said suit stating interalia that the above mentioned plot belongs to the petitioner. Whileso, the petitioner aggrieved by the putting up of a display board in the said plot to the effect that the said land belongs to Anganwadi centre, approached the 5th respondent by a representation dtd. 8/10/2020. Since no action was taken on the same and attempts are being made to dispossess the petitioner from the plot in question, the petitioner approached this Court.