ADUSUMALLI RAJANI Vs. TAHSILDAR

JUDGEMENT

(1.) This Writ petition is filed with the following relief:

(2.) Heard Sri Kiran Reddy Mallarapu, learned Counsel. Appearing for the petitioners and Learned Assistant Government Pleader for Assignments.

(3.) The learned Counsel for the petitioners submitted that the petitioners are the owners and possessors of different extents of land, total to an extent of Ac.17.02 Guntas situated in Sy.No.817/34 to 817/40 of Palvancha Village, having purchased the same through various registered sale deeds and were in possession of the same ever since the date of their purchase till some illegal encroachers in the name of Adivasai Samkeshama Parishdad and Tudum Debba and MRPs and they have tried to grab the scheduled land. Despite of representations made by the petitioners, the respondents have not acted upon for providing protection to them. In view of the same, the petitioners approached this Court and filed W.P.No.18543 of 2009 and the same was disposed of on 3/9/2009 and directed the revenue and police authorities to act upon the representations of the petitioners.