CHENNURU KRISHNA REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri T.Lakshmi Narayana, learned counsel for the petitioner, Sri Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj & Rural Development, Ms.Usha, learned Assistant Government Pleader for Revenue for respondents 2 & 3, Ms.Kranthi, learned counsel representing Sri M.Sudhir, learned standing counsel for 4th respondent and Sri Ch.C.Krishna Reddy, learned counsel for the 5th respondent.

(2.) a) Averments in the affidavit, in brief, are that the petitioner's ancestors constructed a homestead in the agricultural lands in S.No.275 of Althurthi village, Podhalakuru Mandal, SPSR Nellore District. In front of Homestead, a road that existed connecting the main road belongs to the Althurthi Gram Panchayat. The said road is in S.Nos.273 and 274. In the Re-Settlement Register of the village, it was noted that an extent of Ac.5.50 cents in S.No.273 and Ac.1.81 cents in S.No.274 as Government (Sarkar). For rainwater and road, the Government demarcated Ac. 0.90 cents in S. No. 273 and Ac. 0.21 cents in S. No. 274. In Ac.0.21 cents in S.No.274, where the road existed, is the only connecting road for the ingress and egress of the petitioner. If the road is closed for any reason, the petitioner has no other way of access to the main road for ingress and egress.

(3.) I.A.No.1 of 2021 was filed to direct the 3rd respondent, Tahsildar, not to convert the road into private land, pending disposal of the writ petition. The writ petition was admitted on 28/10/2021, and an interim order of status quo was granted initially for a period of six weeks and thereafter, on 25/11/2021, the same was extended until further orders.