NUNNA KESHAVA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners before this Court are questioning the inclusion of their hamlets/villages in the Godavari Urban Development Authority.

(2.) This writ petition itself is taken up for final hearing. This Court initially granted an interim order. The respondents-State filed its counters; vacate stay and wanted the matter heard on a priority.

(3.) Accordingly, this Court has heard Sri S. Satya Prasad, learned senior counsel appearing for Sri Balaji Medamalli, learned counsel for petitioners, the Government Pleader for Municipal Administration representing respondent Nos. 1 and 3 and Government Pleader for Panchayat Raj for respondent No. 4 and Sri. I. Koti Reddi representing the 6 respondent. The main arguments for the respondents were advanced by the Government Pleader for Municipal Administration and Sri. I. Koti Reddi. They were supported by the Assistant Government Pleader for Panchayat Raj.