NANDIGAM BHASKARA RAO Vs. DHOMATHOTI MERAMMA

JUDGEMENT

(1.) Heard Sri Sita Ram Chaparla, learned counsel appearing for the appellant and Sri P.N. Murthy, learned counsel appearing for respondents 1 to 6.

(2.) The respondents 1 to 6 filed W.P.No.16173 of 2021. The case of the respondents 1 to 6 was that the land admeasuring Ac.1.20 cents in R.S.No.303/7 of Gopavaram Village, Musunuru Mandal, Krishna District had been purchased by their ancestors, under a registered deed of sale, dtd. 22/11/1960, and the said land was being used for community purpose by the people of the Harijanapeta of Gopavaram Village. It was contended that the said land was not fit for cultivation and was being used to conduct Gonthemma festival. Apart from this, certain statuesare there on the land and a bus shelter was also constructed and part of the land was being used for people to answer calls of nature.

(3.) Respondents 1 to 6 have approached this Court on the ground that the official respondents, at the behest of some politicians and others, were seeking to evict them from the said land, without following any procedure established under law and to protect their interests.