KURRA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Court has heard Sri Ramana Allu, learned counsel for the petitioners and learned Government Pleader for Revenue. The prayer in WP.No.13252 of 2020 is as follows:

(2.) In the other three writ petitions referred to namely WP.Nos.23731, 23743 and 23744 of 2021, the prayer is to conduct an enquiry by considering the written explanation submitted by the petitioners to the show cause notice pursuant to the order dated 28/05/2020 in WP.Nos.8274, 8290 and 8291 of 2020.

(3.) The genesis of this dispute and the writ petitions arises out of an alleged attempt to dig gravel from what the petitioners claim as their land. A learned single Judge of this Court vide orders dated 28/05/2020 directed the respondent-State to conduct an enquiry into the landless poor status etc., of the petitioners and restrained the State from digging the gravel till then. The contention of the petitioners is that the same was not done. Hence, the three writ petitions referred to above followed by WP.No.13252 of 2020.