D.SREE DEVI Vs. CHIEF MANAGER

JUDGEMENT

(1.) Heard Mr. Srinivas Rao Putluri, learned counsel for the petitioners.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners have prayed for the following reliefs:

(3.) We find that petitioners have already filed a civil suit before the 1st Additional Junior Civil Judge, Kurnool, Andhra Pradesh, seeking mandatory injunction against the respondents by directing respondent No.3(defendant No.1) to remove the encroachments from the schedule property and to handover the same to the petitioners.