MARMAM RAMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed for issue of a Writ of Mandamus to declare the action of respondents 3 and 4 in repeatedly insisting the petitioners to appear before the said authority to settle the terms with respondents 5 to 7, as illegal, irregular, irrational, without any authority of law and violative of Articles 14 and 21 of the Constitution of India and consequently, direct the respondents not to interfere in any manner with the petitioners' possession over their agricultural lands situated in Survey Nos.64, 62/1, 62/2, 63, 67/2 and 67/1 of Singavaram Village Dummugudem Mandal, Bhadradri Kothagudem District.

(2.) The present writ petition is taken up for hearing today, i.e. 01.09.2020, through Video Conferencing.

(3.) Heard learned counsel for the petitioners and learned Assistant Government Pleader for Home, appearing for respondents 1 to 4.