DARA PRAKASH RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri O. Manoher Reddy, learned Senior Counsel represented on behalf of Sri C. Subodh, learned counsel for appellants, the learned Government Pleader for Social Welfare, appearing for respondent No.1, Sri Mohammed Gayasuddein, learned counsel appearing for respondent No.2, Sri Shaik Rafi, learned counsel appearing for respondent No.3, Sri S.M. Subhani, learned counsel appearing for respondent No.4 and Sri Gannavarapu Suryam, learned counsel appearing for respondents 5 to 13.

(2.) It is the case of the appellants that they are tenants of land admeasuring Ac.32.20 cents in different survey numbers of Damaramadugu Village, Buchireddypalem Mandal, SPSR Nellore District belonging to Mohiddinia Masjid, Damaramadugu Village. It is contended that the ancestors of the petitioners and subsequently the petitioners have been cultivating these lands from the year 1970 onwards and have been paying rent to the Managing Committee of the said Masjid.

(3.) The District Wakf Officer proposed to conduct an auction of the leasehold rights of these lands through a notification dtd. 11/8/2021 and the same came to be challenged by the petitioners, in a writ petition. This writ petition was allowed vide order dtd. 10/5/2023, after which a subsequent auction notice was again issued on 21/9/2023, proposing to conduct an auction on 28/9/2023, for the leasehold rights of the aforesaid lands.