UKE NAGAMMA Vs. TELANGANA STATE HUMAN RIGHTS COMMISSION

JUDGEMENT

(1.) The present Writ Appeal is arising out of the order dated 8th November, 2021 passed by the learned single Judge in Writ Petition No.14868 of 2021.

(2.) The facts of the case will be that the appellant has preferred a Writ Petition for issuance of appropriate order / direction directing 7th and 8th respondents not to enter into the land of petitioner.

(3.) It was stated by the petitioner in the said Writ Petition that she is the owner of agricultural land admeasuring Acs.1.07 guntas in Sy.No.273/22 and Acs.1.07 guntas in Sy.No.273/23, situate at Dammapet, and Acs.4.00 guntas in Sy.No.269 of Pedda Gollagudem Revenue Village.