JAMPANA RAVI KISHORE Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners are aggrieved by the order passed by the respondent No.2 vide RC No. E Office 364478/2024/ACP-IV/G1, dtd. 29/5/2024. It is alleged that the respondent No. 2 has not considered the orders passed by this Court in WP.No.25966 of 1998 and WA.No.1359 of 2004 and passed the impugned proceedings, which deserve to be set aside.

(2.) The contempt case is filed alleging violation of the interim orders passed by this Court on 26/11/2024 in IA.No.1 of 2024, whereby this Court directed the respondents not to interfere with the possession of the petitioners' property for an extent of 1743 Square Yards in TS.No.1031, Visakhapatnam Municipal Corporation Limits.

(3.) The grievance of the petitioners is that the respondent No.6 had obtained permission for construction without having any right, title or interest over the property which belongs to the petitioners. It is submitted that the petitioners purchased the property vide a registered sale deed on 31/7/2015 from their vendor, Sri K.S.N. Raju. It is also submitted that the vendors of the petitioners purchased the land by virtue of the registered sale deed on 5/6/1970 from one V.Manikyeswara Rao. It is also submitted that ever since the petitioners purchased the said property, they have been in continuous possession and enjoyment of the property and have also constructed an asbestos sheet shed. It is also submitted that the competent municipal authorities have assessed the property for taxes and have also issued a house number for the property of the petitioners.