PATTAPAGALU VENKAT RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Smt.Almas Begum Mohammed, learned counsel appearing for the appellant, learned G.P. for Forests appearing for respondents 1 to 5 and Sri N. Subba Rao, learned Senior Counsel representing Sri M. Devi Prasad, learned counsel appearing for the 6th respondent.

(2.) These writ appeals are being disposed of by way of a common order, as they are arose out of a common order passed by a learned Single Judge in W.P.Nos.19256 and 2339 of 2023. The parties to the present litigation are being referred to as they are arrayed in W.A.No.296 of 2024.

(3.) The 5th respondent had set up and was running a saw mill in an extent of Acs.0.97 cents in R.S.No.4/2 of Kalavalapalli Village, Chagallu Mandal, West Godavari District, from the year 2013 onwards. The appellant herein had filed O.S.No.275 of 2017 before the Senior Civil Judge, Kovvur, against the 5th respondent for evicting the 5th respondent from the said property and for payment of rental arrears. It is the case of the appellant that he had purchased the aforesaid land from the proprietor of the 5th respondent under a registered deed of sale dtd. 8/10/2012. It was the case of the appellant that the 5th respondent having obtained the property on oral lease, was seeking to knock away the property by claiming to be the owner and as such required to be evicted from the land. This suit is still pending before the trial Court.