KOTHA RAMAKANTH Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) (i) W.P. No. 12657 of 2009 is filed by way of public interest litigation seeking writ of Mandamus declaring the action of the respondents 1 and 2 in extending time to the un-official respondent No. 3 in connection with the sale of Ac.28.01 guntas of land in Sy. Nos. 848, 849, 376 and 877 of Narsapur Shivar village, Bodhan Mandal, Nizatnabad district as per the auction conducted on 28.01.2003, as illegal, arbitrary and against the public interest and consequently directing the respondents 1 and 2 not to effect registration of the said land in favour of the 3rd respondent.

(2.) Heard the learned Counsel for the petitioners, learned Government Pleader, representing the State and the learned Counsel for the Nizam Sugars Limited, in both the matters. Perused the records.

(3.) As the subject matter of the two writ petitions is inter-related, both the writ petitions are heard together and are being disposed of by this common order.