SUSHEELA BAI Vs. JOINT COLLECTOR, ADILABAD, ADILABAD DISTRICT

JUDGEMENT

(1.) This writ petition, under Article 226 of the Constitution of India, is filed, seeking the following relief:-

(2.) Heard Sri Chandra Sekhar, learned counsel for the writ petitioners, learned Government Pleader for Revenue for the respondents 1 to 3 and Sri M.Sudhir, learned counsel for the fourth respondent and Sri Potti Venkata Ramana Rao, learned counsel for the sixth respondent and perused the material available on record.

(3.) The facts pertinent and essential for disposal of the present writ petition are as follows: