SATTETI KOTAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

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

(2.) During hearing, though the petitioner raised several contentions urged in the petition, learned counsel for petitioner Sri G.V.Ravi, requested this Court without touching the merits of the case, issue a direction to the respondents not to dispossess the petitioner from the subject property, without following due process of law.

(3.) Learned Assistant Government Pleader for Revenue appearing for respondents admitted that the petitioners are continuing in possession of the subject property and requested to pass appropriate orders.