MUKKAMALA ESTATES PVT. LTD Vs. TAHSILDAR, IRAHIMPATNAM

JUDGEMENT

(1.) This Writ Petition is filed for the following reliefs:

(2.) This Court has heard Sri P. Sri Raghuram, Learned Senior Counsel appearing for the petitioner, Sri Sasi Bhushan Rao, learned counsel assisting the learned Additional Advocate General, learned Government Pleader for Revenue and the learned Government Pleader for Forest.

(3.) This is a case with a long and chequered history. The dispute pertains to land of an extent of Ac.111.03 cents in R.S.No.86 of Nave Pothavaram village in Ibrahimpatnam Mandalam. The petitioners assert their title to this land and the respondent State has also staked its claim to the same land and claims that it is a part of a notified Forest.