THOTAVENKATA NAGA RAVIKANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the notice dated 21.06.2020 issued by the 3rd respondent directing him to deposit the damages for use and occupation of the property i.e., Plot No.502, Fortune Aurovindo Apartment, Ramavarappadu, Vijayawada, as illegal, arbitrary and violative of the Articles 14, 19(1)(g) and 300-A of the Constitution of India and principles of natural justice and provisions of the Andhra Pradesh Protection of Depositors of Financial Establishments Act, 1999 (for short, "the APPDFE Act, 1999") and for a consequential direction to set aside the said notice.

(2.) The petitioner's case briefly is thus:

(3.) Learned Government Pleader for Home took notice on behalf of the respondent Nos.1 to 3. No counter is filed.