Andhra Pradesh High Court - Amravati
Harijana Alivelamma vs The State Of Ap on 25 February, 2020
Author: M.Satyanarayana Murthy
Bench: M.Satyanarayana Murthy
THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY
WRIT PETITION No.3924 of 2020
ORDER:
This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:
"to issue a Writ Order or Direction more particularly one in the nature of Writ of Mandamus declaring the action of the respondents in trying to dispossess the petitioners from the land admeasuring (1) Ac.2.00 cents in Sy.No.253-9, (2) Ac.2-00 cents in Sy.No.253-8 and Ac.3-03 cents in Sy.No.253-8 respectively situated in Madigubba Village, Atmakur Mandal, Anantapuram District without following due process of law is illegal, arbitrary, unjust, improper and in violation of Article 14 and 300-A of the Constitution of India and consequently direct the respondents not to dispossess the petitioners from the land admeasuring (1) Ac.2.00 cents in Sy.No.253-9, (2) Ac.2-00 cents in Sy.No.253-8 and Ac.3-03 cents in Sy.No.253-8 respectively situated in Madigubba Village, Atmakur Mandal Anantapuram District."
Learned counsel for the petitioners and the learned Government Pleader for Revenue submit that the issue involved in this petition is squarely covered by the order of this Court in Writ Petition No.3381 of 2020 dated 20.02.2020.
In view of the submission of the learned counsel for the petitioners and the learned Government Pleader Revenue, this petition also stands allowed in terms of the said order. No costs.
Consequently, miscellaneous applications, pending if any, shall stand closed.
The Registry is directed to attach a copy of the order in W.P.No.3381 of 2020 dated 20.02.2020 to this order.
__________________________________________ JUSTICE M. SATYANARAYANA MURTHY 25.02.2020 Ksp