(1.) This writ petition is filed declaring the action of the respondents No.1 to 3 when the respondents No.4 to 6 highhandedly illegally demolished the houses of the petitioners while the petitioners are living in the houses without following due process of law, as illegal; to direct the respondents No.1, 2, 7 and 8 to provide necessary aid to the petitioners to raise structures in the land located in Sy.No.577/A-1 to 577/A-8 8 of Piduguralla Revenue village, Guntur and also to direct the respondents No.1, 7 and 8 to compensate the petitioners.
(2.) The respondents No.1 and 2 have filed their counter affidavit while denying all the allegations made in the petition contended that no action is taken by the revenue authorities either to dispossess or to evict the petitioners from the land. It is further stated that necessary steps are being taken by 2nd respondent i.e., Tahsildar Piduguralla to provide house sites to the eligible petitioners in this writ petition.
(3.) The 3rd respondent has also filed counter affidavit and denied all the allegations made in the petition. It is mainly contended that the petitioners have impleaded this respondent in the writ petition unnecessarily and therefore the present writ petition is liable to be dismissed.