MADDIPATI VIJAYA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri P.Amarendra Kumar, learned counsel representing Ms.Polothi Raga Samyuktha, learned counsel for the Writ Petitioner, the learned Assistant Government Pleader for Panchayat Raj and Rural Development, the learned Standing Counsel for Gram Panchayat, and Sri Sitaram Chaparla, learned counsel appearing for the respondent Nos.5 and 6.

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

(3.) Contents of the affidavit filed by the petitioner, in brief, are that the petitioner is landless poor and he is in possession and enjoyment of the house property, bearing No.8-320, House Assessment No.1210 situated at Dondapudi Village, Gopalapuram Mandal, East Godavari District; that originally, the said house property is situated in Sy.No.204-2, which was classified as AWD lands (Government Land), in which he constructed a shed in the said property and the petitioner along with his family members have been living in the said house for several years.