YADAGANI SATYANARAYANA Vs. STATE OF A.P.

JUDGEMENT

(1.) Assailing the order dated 11.10.2018 passed in I.A.No.1 of 2018 in W.P.No.35633 of 2018 by the learned Single Judge of the combined High Court at Hyderabad, the present writ appeal is preferred.

(2.) The writ petition came to be filed seeking a direction to the respondents not to demolish/meddle with the structures of the property of the petitioner bearing Door No.21-1-13 in an extent of 51.11 Square yards of Kapileswarapuram Road, Mandapeta Town, East Godavari District.

(3.) The learned counsel for the appellant would submit that the notification issued for acquisition of the land itself is not in accordance with law, but erroneously, the learned Single Judge passed the following order: