GARIKALA VENKATESHWARLU Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) This writ petition is field with the grievance that respondent No.3 has been unduly interfering with the petitioners' possession of the land admeasuring Ac.4-34 gts. in Sy.Nos.301/1 and 301/2 of Gopathi Village, Konijerla Mandal, Khammam District.

(2.) At the hearing, learned Assistant Government Pleader for Revenue (Telangana Area), on instructions, submitted that to the extent of the land admeasuring Ac.4-34 gts. in Sy.Nos.301/1 and 301/2 owned by the petitioners, respondent No.3 has not been causing any interference.

(3.) He further submitted that in the guise of fencing their land admeasuring Ac.4-34 gts., the petitioners have tried to encroach upon the neighbouring Government land situated in the adjacent village.