JOMGUM PADU Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Mr. N. Ratan, learned counsel for the appellants. Also heard Mr. S. Tapin, learned Senior Govt. Advocate for the respondent Nos. 1 & 2 as well as Mr. R. Saikia, learned counsel for the respondent Nos. 3 to 6.

(2.) This appeal has been filed by the Head Gaon Burah, Darka-III as the appellant No. 1 and one Sh. Pegam Ete as the appellant No. 2, against the judgment & order dated 12.12.2019 passed by the learned Single Judge in WP(C) No. 310(AP)/2018, by which the writ petition was allowed.

(3.) The brief facts of the case is that the respondent No. 1 lodged a complaint with the Head Gaon Burahs of Darka-I and Darka-II against the appellant No. 2, on the ground that the appellant No. 2 was encroaching upon the "Guar land" of the respondent No. 1 by excavating the land. Thereafter, the respondent No. 1 apparently re-erected the damaged fencing of the land. As the respondent No. 1 was a Government Servant, posted at Tezu, the respondent No. 1 went back to his place of posting.