V TULASIRAM Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) W. P. No. 14038 of 2005: v. Tulasiram and five others have filed this writ petition. Originally, the State of andhra Pradesh represented by the Secretary, revenue Department; The District Collector, ranga Reddy District at Hyderabad; the revenue Divisional Officer, Chevella division, Ranga Reddy District at Hyderabad and the Mandal Revenue Officer, Shamshabad mandal, Ranga Reddy District, were impleaded as respondents. Subsequently by the order of this Court dated 10. 9. 2007 in w. P. M. P. No. 19400 of 2006 non-official respondent Nos. 5 to 52 were impleaded.

(2.) A writ of Prohibition restraining the 1st respondent from proceeding further with the enquiry pursuant to the notice in file No. F1/7417/1990 dated 21. 6. 2005 (issued by the Joint Collector-I, Ranga Reddy district); and a consequent direction to the official respondents not to interfere with the petitioners' possession and enjoyment over the lands in Survey Nos. 122 to 126, 143 to 150, 152/a, 152/b, 153 and 154 of Sultanaplli village, Shamshabad Mandal, Ranga Reddy district, is sought.

(3.) THE case of the petitioners in brief: