LAWS(APH)-2020-12-171

SADU SAHADEVA REDDY Vs. STATE OF ANDHRA PRADESH

Decided On December 11, 2020
Sadu Sahadeva Reddy Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, seeking the following relief:

(2.) Heard the submissions of learned counsel appearing for the petitioners and, of learned Government Pleader for Revenue appearing for the respondents 1 to 4.

(3.) Perused the material record.