KOTA ANANDA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) Though the petitioner made several allegations against the respondents, during the course of hearing learned counsel for the petitioner requested this Court without touching the merits of the case, to issue a direction to the respondents to dispose of the representation dated 29.08.2020 submitted by the petitioner.

(3.) Learned Government Pleader for Revenue appearing for respondents readily agreed to dispose of the representation dated 29.08.2020 submitted by the petitioner, if any pending with the respondent authorities.