GADI REDDY NITHYANAND Vs. STATE OF A.P.

JUDGEMENT

(1.) The petitioners seek a writ of mandamus declaring the notices issued by 4th respondent demanding the petitioners/tenants of the petitioners directing them to deposit damages/rents in respect of the notices mentioned flats even though there is no order of attachment in respect of their flats, as arbitrary, illegal, unconstitutional and to pass suitable orders deemed fit in the circumstances of the case.

(2.) The petitioners' case briefly is thus.

(3.) Learned Government Pleader for Home took notice on behalf of the respondent Nos.1 to 4. No counter is filed.