VADDARAPU YAMINI Vs. STATE OF A.P.

JUDGEMENT

(1.) The present Writ Petition is filed under Article 226 of the Constitution of India seeking the following relief:

(2.) It is the pleading of the petitioner that a person in settled possession of immoveable property is entitled to continue in such possession without being dispossessed save and except in accordance with law.

(3.) In Rame Gowda v. M.Varadappa Naidu,(2004)1 SCC 769. a three-Judge Bench of the Hon'ble Apex Court, while discussing the Indian law on the subject, observed as under: