GADI LAKSHMI Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Srinivasa Rao Pappu, learned Counsel for the Writ Petitioners appearing online; Sri P.Chaitanya, learned Counsel appearing on behalf of Sri Y.Koteswara Rao, learned Standing Counsel for the Gram Panchayat and Sri A.Radha Krishna, learned Counsel for the Unofficial Respondent No.5.

(2.) The present Writ Petition is filed seeking the following relief:

(3.) The Writ Petitioner No.1 is the daughter of the Writ Petitioner No.2. The Writ Petitioner No.2 is the wife of one late Sri V.Kondala Swamy. It is the case of the Writ Petitioners that the husband of the Writ Petitioner No.2 has acquired the subject property by virtue of family partition that was effected 40 years ago between himself and sons of his elder brothers viz., Sri Vemula Sriram Murthy, Vemula Appala Konda; that in the said partition each of the person got an extent of Ac.0.32 cents in R.S.No.133/4; and, that during the partition, all the coparceners have agreed to leave 14 feet road from the existing road running from West to East, as it was thought that without leaving such road, the partition between the parties would not be meaningful.