P GAYAZUDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) LEARNED counsel for the writ petitioners respondents appears and submits that the appeal may be disposed of finally.

(2.) THIS appeal is directed against the interim order passed by the Honble Trial Judge in the writ petition filed by the writ petitioners respondents, namely, Shaik Nasreeen and others. In the writ petition it has been alleged that the official respondents, namely, respondent Nos.3 and 4, the Tahsildar and the Circle Inspector of Police concerned, are disturbing and are interfering with lawful construction of the structure on the land the patta of which has been granted in favour of the petitioners. It was contended that the said patta is still valid and subsisting and it has not been cancelled and hence so long as the patta remaining valid and subsisting, no one can interfere or obstruct enjoyment of the property in question by the petitioners.

(3.) ON the other hand, learned counsel for the appellants contended that selfsame plot of the land has been purchased by the appellants. Such contention is denied and disputed by the learned Lawyer for the writ petitioners respondents.