POTNURU LAKSHMI KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) As the issue involved in all these writ petitions is one and the same, they are being taken up for hearing as well as disposed of by way of this Common Order.

(2.) The grievance of the petitioners in all these writ petitions is that, the land in Sy.No.24/3D2 is not converted by any Ryotwari patta, the list of the lands hold by the 2nd respondent for the propose of Ryotwari assessment was published by the Pendurthy in FORM VIII in the year 1986, in which, the Sy.No.24/3D2 was not there, only the Sy.No.24/1 that Aa 7.75 cents only. The land holds by the petitioners are not covered by list published by the MRO therefore the 2nd respondent herein without any due process of law, illegally interfering with the peaceful possession of the petitioners since 1/6/2010 the 2nd respondent trying to dispossess the petitioners from their peaceful possession of the residential plots without any notice or any due process of law.

(3.) This Court vide order dtd. 26/4/2012 while issuing Rule Nisi, has granted interim direction in WPMP No.15703 of 2012 in WP No12529 of 2012, reads as under :