MANJUALA VENKATESWARARAO Vs. GOVT. OF A.P.

JUDGEMENT

(1.) This Writ Petition is filed with the grievance that respondent Nos.2 and 4 have not been evicting respondent No.5 and delivering physical possession of the house site, admeasuring Ac.0.04 cents or 192 square yards situated in Plot No.5 in R.S.No.174/2 of Ramanakkapeta Village, Musunuru Mandal, Krishna District (for short 'the subject land') to the petitioner.

(2.) The petitioner pleaded that his father was assigned the subject land on 05.08.1976 by respondent No.2; that his father has constructed a thatched house in the said site; that respondent No.5 had trespassed into the said house in the middle of May 2012 and obtained possession certificate on 13.06.2012 from respondent No.2; that on the petitioner approaching respondent No.2, the latter has cancelled possession certificate given to respondent No.2, vide his proceedings in Rc.No.A.3/2013, dated 08.02.2013; and that as physical possession of the said land was not restored to the petitioner, respondent No.2 has addressed letter, dated 26.06.2013, to respondent No.4 for restoring physical possession of the plot to the petitioner. As no action has been taken by respondent No.4 on the said letter of respondent No.2, the petitioner filed this Writ Petition.

(3.) I have heard Sri N.Sriram Murthy, learned counsel for the petitioner and perused the record.