Konduru Venkata Sivaramaraju, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2836 AP

Citation : 2021 Latest Caselaw 2836 AP
Judgement Date : 3 August, 2021

Andhra Pradesh High Court - Amravati

Konduru Venkata Sivaramaraju, vs The State Of Andhra Pradesh, on 3 August, 2021

     THE HON'BLE SRI JUSTICE M.SATYANARAYANA MURTHY

                         WRIT PETITION No.15109 of 2021

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, to declare the action of respondents 4 and 5 in interfering with the peaceful possession and enjoyment of the petitioner's land to an extent of 135.11 square yards in S.No.377/2 of Pedarajupalem Revenue Village, Chandrasekharapuram Mandal, Prakasam District, as without jurisdiction, illegal and void and consequently direct the respondents not to interfere with the possession of the petitioner in the aforesaid Gramakantam Land hereinafter in view of the reported judgment of this Hon'ble Court in 2020 LawSuit(AP) 196 to secure the ends of justice".

Sri Gade Venkateswara Rao, Learned counsel for the petitioner,

and the learned Government Pleader for Revenue appearing for the

respondents fairly conceded that the issue involved in this petition is

squarely covered by the order dated 30.01.2020 passed by this Court in

W.P.No.1675 of 2020.

Since the dispute is covered by the order dated 30.01.2020 passed

by this Court in W.P.No.1675 of 2020, this Writ Petition is disposed of, in

terms of the said order. No costs.

Registry is directed to attach a copy of the order in

W.P.No.1675 of 2020 dated 30.07.2020 to this order.

Consequently, miscellaneous applications, pending if any, shall

stand closed.