BHUSEKHARANA LAND POOLING RAITU KOOLI NIRVASITHULA SANKSHEMA SANGAM AND ORS. Vs. STATE OF ANDHRA PRADESH AND ORS.

JUDGEMENT

(1.) This interlocutory application is filed under Section 151 of C.P.C. with a request to suspend the operation of G.O. Ms. No. 72 Municipal Administration and Urban Development (M) Department dated 25.1.2020, while directing the respondents not to take possession of the subject lands mentioned in the G.O., during pendency of the WP (PIL) No. 64 of 2020.

(2.) The three petitioners filed WP (PEL) No. 64 of 2018 under Article 226 of the Constitution of India, invoking pro bono publico to declare the action of the respondents/authorities in deciding to take away the assigned and unassigned agricultural lands in Visakhapatnam District in the name of providing house sites to the poor people in the name of voluntary pooling of land as illegal, unconstitutional and consequently to set-aside G.O. Ms. No. 72 Municipal Administration and Urban Development (M) Department dated 25.1.2020.

(3.) It is relevant to advert to the main grounds urged in the writ petition, irrespective of the other pleas which are required to be decided at final hearing. Hence, it is suffice to note the principal contentions raised in the writ petition to decide the interlocutory application.