BAYYA MAHADEVA SASTRY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners pray for Writ of Mandamus declaring the action of respondent Nos.4 and 5 in issuing the notice dated 13.01.2020 to the 2nd petitioner claiming the subject property near bus stand, Chintha Chettu previously known as Thane House as Gramakantam lying in S.No.240/1 and directing the petitioner to stop the construction of the compound wall as illegal, arbitrary, unjust and violation of provisions of Andhra Pradesh Panchayat Raj Act, 1994 and Articles 14, 21 and 300-A of Constitution of India and for a consequential order to set aside the aforementioned notice issued by the 5th respondent.

(2.) The petitioners' case is thus:

(3.) The 4th respondent filed counter opposing the writ petition inter alia contending thus.