K KISTAIAH Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner, who is admittedly in unauthorised possession of the Government land admeasuring Ac.0.35 guntas in Survey No.4 of Rayadurg Village, Serilingampally Mandal, Ranga Reddy District, filed this Writ Petition seeking protection of this Court to his unlawful possession.

(2.) A perusal of the record shows that when the respondents sought to hold public auction of the above-mentioned land on 17.09.2003, the petitioner filed Writ Petition No.19511 of 2003. The said Writ Petition was disposed of by this Court by order, dated 25.11.2010 with the following observations:

(3.) Thereafter, the petitioner blissfully continued in occupation of the Government land without troubling himself to approach the respondents with a request to alienate the land on the market value. The petitioner filed the present Writ Petition with the allegation that the staff of respondent No.2 came to the land on 05.11.2013 and tried to take possession of the same.