SOYAM NAGARAJU Vs. TAHSILDAR CHARLA MANDAL

JUDGEMENT

(1.) This writ petition is filed for a Mandamus to set aside proceedings in RC.No.B/669/2013, dated 08.07.2013, of respondent No.1, whereby he has directed the petitioner not to enter the land admeasuring Ac.3-57 1/2 cents situated in Sy.No.14/5 of C.Kothuru Revenue village.

(2.) In the view this Court is proposing to take, it is not necessary to put respondent No.4 on notice.

(3.) The name of the petitioner was entered in the Record of Rights by respondent No.1 in respect of the above-mentioned land. Questioning the same, respondent No.4 filed an appeal before respondent No.2. By order dated 25.03.2013, respondent No.2 has set aside the order of respondent No.1 and remanded the matter to respondent No.1 for deciding the dispute afresh. Following the said order, respondent No.1 has issued the impugned notice.