VEMULA RAMULAMMA Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed for a Mandamus to set aside order dated 17.01.2001 of respondent No. 1.

(2.) At the outset, it needs to be noted that in the writ petition the year 2001 mentioned while referring to the order of respondent No. 1 is an obvious mistake for the year 2000.

(3.) At the hearing, there is no representation for the petitioner. I have heard the learned Assistant Government Pleader for Revenue (Assignments) and perused the record.