K.JYOTHI Vs. GOVERNMENT OF A.P.

JUDGEMENT

(1.) This writ petition is filed seeking to quash order of the Joint Collector / respondent No.4, dtd. 10/1/2008 in proceedings in Case No.F1/173/2004 passed by respondent No.4 in Appeal, which has been filed by respondent No.6 / the Mandal Revenue Officer - cum - Deputy Commissioner, Saroornagar Mandal, R.R. District and seeking consequential direction to pay compensation to the petitioners, in accordance with the earlier decisions of this Hon'ble Court in W.P.No.24627 of 1998, W.P.No.22620 of 1998 and W.P.No.19632 of 2001.

(2.) Heard Sri T. Srikanth Reddy, learned counsel representing Ms.K. Hemalatha, learned counsel appearing for the petitioners, learned Assistant Government Pleader for Revenue appearing for respondent Nos.1 to 7, Sri V. Narasimha Goud, learned Standing Counsel appearing for respondent No.8 and Sri Srinivas Rao Pachwa, learned Standing Counsel appearing for respondent No.9. Perused the record.

(3.) Facts in brief are as follows: