JUDGEMENT
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(1.)This writ petition is filed under Article 226 of the Constitution of India, seeking to issue a writ of Mandamus declaring the action of the six respondent in trying to evict the petitioner from her agricultural lands situated in Survey No.90 to an extent of Ac.1.00 cents Katta No.318, Fasli 1425 situated at Vardhanenipalem village, Jarugumalli Mandal, Prakasam District, as illegal and arbitrary.
(2.)The brief facts of the case are that the 6th respondent is trying to evict the petitioner from her agricultural land admeasuring Ac.1.00 which belongs to her husband, without following due process of law.
(3.)Learned counsel for the petitioner submits that without issuing any notice, the respondents are pressuring the petitioners to vacate the said land. Therefore, the petitioner has approached this Court.
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