APPINEDI POTHURAJU Vs. TAHSILDAR

JUDGEMENT

(1.) These two writ petitions are filed by one Appinedi Pothuraju and Sayyed Jany under Article 226 of the Constitution of India for issue of Writ of Mandamus declaring the action of the respondent No.1 in interfering with possession and enjoyment of the petitioners over the land admeasuring 310.25 Sq.Yds and 351 Sq.Yds respectively situated in R.S.R.No.671/1A of Pedana village and mandal, Krishna District without following due process of law as arbitrary, illegal and consequently direct respondent No.1 not to interfere with the civil dispute pending between the petitioners and respondent No.3 over the land referred above.

(2.) The factual matrix in W.P.No.803 of 2021 is as follows:

(3.) The factual matrix in W.P.No.10612 of 2021 is as follows: