VISSAKOTI SRINU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking a direction in the nature of mandamus, declaring the proceedings of the 4th respondent in R.C.No.593/2023, dtd. 12/10/2023, seeking police aid to evict the petitioner from his agricultural land admeasuring Ac.0.50 cents situated in Sy.No.839 of Kanavaram Revenue Village, Rajanagaram Mandal, East Godavari District, pending disposal of the appeal before the 2nd respondent as illegal, irregular, violative of principles of natural justice and consequently suspend the proceedings issued by the Tahsildar in R.C.No.593/2023, dtd. 12/10/2023 and to direct respondent Nos.4 to 7 not to interfere with petitioner's peaceful possession and enjoyment of the subject land.

(2.) Heard Sri Manchala Solomon Raj, learned counsel for the petitioner, Sri K. Dileep Naik, learned Assistant Government Pleader for Revenue representing respondent Nos.1 to 4 and Sri Metta Sapthagiri, learned Assistant Government Pleader for Home.

(3.) With the consent of learned counsel representing both parties, this court is inclined to dispose of the writ petition at this admission stage.