SEETALAM SEKHAR Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking to declare G.O.Ms.No.96, Revenue (CT.I) Department, dated 31.03.2020, as illegal and arbitrary.

(2.) The case of the petitioner, in brief, as follows:

(3.) Counter filed on behalf of respondents 1 to 3. Respondents 4 to 6 did not appear in spite of notice. Notice to respondent No.5 is dispensed with, since no relief is claimed against him.