K BHAGYAMMA Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) This Court issued rule nisi on 23-1-2009 and in W.P.M.P.No.1151 of 2009 made the following order:-

(2.) The Writ Petition was filed by one K. Bhagyamma and since the said Bhagyamma died, K. Munirathnam, the 2nd petitioner was brought on record as legal representative of the deceased writ petitioner as per order in W.P.M.P.No.20630/ 2009, dt.20-8-2009. Originally, the Writ Petition was filed as against R.1 to R.4. M/s. Sri City (P) Ltd., - R.5 came on record by virtue of an order made by this Court dt.20-8-2009 in W.P.M.P.No.8631 of 2009.

(3.) The original writ petitioner - K. Bhagyamma filed this Writ Petition praying for a Writ of Mandamus declaring the action of the respondents in trying to dispossess the petitioner from the lands admeasuring an extent of Ac.1-35 cents in Sy.No.7/2, Ac.1-13 cents in Sy.No.6/1, Ac.0-15 cents in Sy.No.8/13, Ac.0-13 cents in Sy.No.7/2, Ac.0-17 cents in Sy.No.9/5, Ac.0-05 cents in Sy.No.10/16, Ac.0-13 cents in Sy.No.9/17, Ac.0-08 cents in Sy.No.9/9, Ac.0-60 cents in Sy.No.17/19, Ac.0-16 cents in Sy.No.17/4, Ac.0-08 cents in Sy.No.16/16, Ac.0-10 cents in Sy.No.7/2, Ac.0-16 cents in Sy.No.14/7, Ac.0-15 cents in Sy.No.17/2, Ac.0-40 cents in Sy.No.11/1, Ac.0-06 cents in Sy.No.11/12, Ac.0-09 cents in Sy.No.12/4, Ac.0-15 cents in Sy.No.12/12, Ac.0-13 cents in Sy.No.12/13, Ac.0-15 cents in Sy.No.12/17, Ac.0-16 cents in Sy.No.13/7, Ac.0-15 cents in Sy.No.13/14, Ac.0-04 cents in Sy.No.13/6, Ac.0-05 cents in Sy.No.14/4 and Ac.0-35 cents in Sy.No.46/4 of Matherimitta village, Varadaiahpalem mandal, Chittoor District without considering the representation dt.23-12-2006 as illegal, arbitrary and violative of Article 14 and 300-A of the Constitution of India and consequently direct the respondents to consider the representation of the petitioner dated 23-12-2006 after giving an opportunity of being heard and to pass such other suitable orders.