M. SURYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Mandamus declaring the action of the respondent Nos.2 to 6and their subordinates in trying to dispossess the petitioners from their respective lands i.e. land admeasuring Ac.3-05 gts in Sy.No.1392/AA of petitioner No.1 and land admeasuring Ac.3.06 gts in Sy.No.1392/A situated at Nagupalli Village, Dammapeta Mandal, BhadradriKothagudem District of petitioner No.2 without issuing notice and without following due process of law under the guise of orders of LTR case No.371/2005/DMPT dtd. 14/9/2007 as confirmed in C.M.A. No.59/2008, dtd. 20/6/2009 as illegal, arbitrary and violative of principles of natural justice and consequently set aside the said orders and further direct the respondents not to dispossess the petitioners from the subject land except in due course of law.

(2.) Heard Sri Saket, learned counsel representing Sri Kowturu Pavan Kumar, learned counsel for the petitioners, learned Assistant Government Pleader for Social Welfare appearing for respondent Nos.1 to 6 and Smt.Vasudha Nagaraju, learned counsel for respondent No.7.

(3.) Brief facts of the present writ petition are as under: