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Judgment
Heard Mr. K.Surender, learned counsel for the petitioner and Ms. Dara Haritha Kiran, learned Assistant Government Pleader for Revenue appearing for the respondent Nos.1 to 5.
The petitioner is aggrieved by the action of the respondent Nos.3 to 5 in interfering and threatening to dispossess the petitioner in respect of his land, bearing survey Nos.203 and 204 situated at Polkampally village, Vangoor Mandal, Nagarkurnool District (for short 'the subject property'), at the behest of unofficial respondents as being illegal, arbitrary, without jurisdiction and violative of Article 300-A and Article 14 of the Constitution of India with a consequential direction to respondent authorities not to take any coercive steps without following the due process of law.
Learned counsel for the petitioner submits that the respondent No.6 is relative of petitioner and respondent No.7 is the subsequent purchaser of the subject property and there are disputes pending between petitioner and respondent Nos. 6 and 7. The main grievance of the petitioner is that at the instance of respondent Nos.6 and 7, official respondents are interfering with the subject property. But no action has been initiated by the respondent authorities till date. Hence the present writ petition is filed.
Learned Assistant Government Pleader for revenue submits that since there are disputes pending among the petitioner and respondent Nos.6 and 7, necessary directions to be issued to the respondent Nos.3 to 5 and would submit that they will follow due process of law before initiating any action.
In view of the same, without going into the merits of the case, this writ petition is disposed of with a direction to the respondent Nos.3 to 5 to conduct enquiry after duly serving notice on respondent Nos.6 and 7 and after granting an opportunity of hearing to both the petitioner and respondent Nos.6 and 7 and thereafter, shall pass appropriate orders strictly in accordance with law and communicate the said order to the petitioner and respondent Nos.6 and 7. Since the respondent Nos.3 to 5 are directed to issue notice to respondent Nos.6 and 7 and pass appropriate orders, notice to respondent Nos.6 and 7 in this writ petition is dispensed. It is made clear that if the respondent Nos.6 and 7 are otherwise aggrieved by this order, it is left open to them to avail remedy of filing application for the modification of this order in accordance with law.
Accordingly this writ petition stands disposed of.
Miscellaneous petitions, if any, pending in this writ petition shall stand closed. No costs.