KATIKALA SHANKARAIAH Vs. STATE OF A P

JUDGEMENT

(1.) Heard Sri K. Mohanlal, learned Counsel for the Appellant and the learned Government Pleader for Revenue for the Respondents and Sri P.S.P. Suresh Kumar, the learned Counsel for the contesting Respondents. At their request, the Writ Appeal itself is taken up for disposal at the admission stage.

(2.) The Appellant-unsuccessful writ ' Petitioner, by way of this Writ Appeal under Clause 15 of the Letter Patent, seeks to assail the order dated 19.07.2010 dismissing the Writ Petition, wherein he sought to assail the orders passed by the second Respondent dated 07.09.2007.

(3.) Apart from the merits as to the right, title and interest, the main grievance of the Appellant is to the effect that the said order was passed without any opportunity. This submission is contested on behalf of the second Respondent. Further, on the earlier occasion, when we heard the matter, we directed the learned Government Pleader for Revenue to file a detailed counter affidavit and produce records in regard to the proceedings impugned.