MYSAGALLA BALAMMA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed challenging the order, dated 23.05.1996, passed by the 2nd respondent confirming the order, dated 26.12.1989, passed by the 3rd respondent. The facts that lead to filing of this writ petition, in brief, are as under:

(2.) The petitioners, who are mostly the legal representatives of the original assignees, state that in the year 1969, some persons, who were interested in occupying the land, have obtained the thumb impressions or signatures of the original assignees and brought into existence the sale deeds.

(3.) According to the petitioners, when an attempt was made by the purchasers or persons claiming through them to interfere with the land in question, law and order situation has arisen and proceedings under Section 145 Cr.P.C. were initiated by the Revenue Divisional Officer. It is stated that after conducting enquiry and hearing the parties, the Revenue Divisional Officer has dropped the proceedings, through order, dated 12.11.1984, and through a panchanama, dated 29.11.1984, he handed over the possession to them. They stated that the purchasers of the land filed O.S. No. 469 of 1987 and started claiming rights over the land and that the suit itself was dismissed on 22.08.1996.