GEDELA RAMA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed seeking to direct the respondents not to interfere with peaceful possession of the petitioners with regard to subject houses admeasuring an extent of Ac. 0.02½ cents to each situated in Sy. No. 18P, Door No. 35-20A, Srinivasanagar Colony, Killipalem, Srikakulam Municipal Corporation, Srikakulam Town and District with Assessment No. 1085043365.

(2.) The learned counsel appearing for the petitioners submitted that initially, the 1st petitioner was granted an house site patta to an extent of Ac. 0.02½ cents situated in Sy. No. 18P of Killipalem, Srikakulam District vide patta in letter No. 1426/87. The 2nd petitioner was given a provisional occupancy by the respondents. Since then, the petitioners were in possession of the said land without any disturbance from any corner. The petitioners have raised houses thereon and living there with their family members without any disturbance. While so, some local political forces are trying to grab the house of the petitioners and they are influencing the authorities to forcibly evict from the subject land. Aggrieved by the same, the present Writ Petition is filed.

(3.) The material on record prima facie establishes that the petitioners are in possession of the disputed property.