D.G.NAGI REDDY Vs. SHAIK KHADER BASHA

JUDGEMENT

(1.) The 1st respondent herein had filed W.P.No.22974 of 2024, contending that the official respondents, in the Writ Petition, were not taking necessary steps to stop illegal constructions, in the land, to an extent of Ac.9- 86 cents, belonging to him, in Sy.No.658/2, of Bodumulluvaripalle Village, Piler Mandal, Chittoor District.

(2.) Subsequently, the 1st respondent had moved I.A.No.2 of 2024, seeking to implead the private persons, who are said to be undertaking illegal constructions on the land claimed by the 1st respondent, as the respondents 8 to 18 in the Writ Petition. This application was allowed by a Learned Single Judge of this Court, by way of an Order, dtd. 13/2/2025. The Learned Single Judge after impleading these private persons as respondents 8 to 80 had also directed the learned counsel for the Writ Petitioner to take out personal notice in respect of the newly impleaded Unofficial respondents.

(3.) Aggrieved by this Order of impleadment, dtd. 13/2/2025, the appellants herein have approached this Court by way of the present Writ Appeal.