RUTHALA SURYANARAYANAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri P. Rajasekhar, learned counsel for the petitioners and learned Assistant Government Pleader for Revenue, appearing for the respondents.

(2.) The Writ Petition is filed challenging the action of the respondents in interfering with the possession of the petitioners in respect of the subject land in an extent of Ac.12.04 cents in Sy. No.95, Tamaram Village, Makavarapalem Mandalam, Visakhapatnam District, pending Agricultural land ceiling proceedings in LCC No.637/NRPM on the file of 3rd respondent - Land Reforms Tribunal-cum-Revenue Divisional officer, Narsipatnam Division, in order to allot subject land to the beneficiaries of the scheme launched by government viz, "Navaratnalu Pedalandiriki Illu", without following the procedure, the instant Writ Petition is filed.

(3.) Pending disposal of the LCC No.637/NRPM on the file of the 3rd respondent, the petitioners challenged the action of the respondents in interfering with the peaceful possession of the subject land admeasuring the Ac.12.04 cents in Sy. No.95, Tamaram Village, Makavarapalem Mandalam, Visakhapatnam District.