VEERAPPA Vs. REVENUE DIVISIONAL OFFICER CHITTOOR

JUDGEMENT

(1.) This writ appeal is directed against the judgment and order of the learned single Judge dated 26-4-2001 in Review WPMP No.5573 of 2000 and the order dated 14-12-2000 made in WP No. 11598 of 1994.

(2.) The appellant is the writ petitioner. The appellant filed the above writ petition for a writ of certiorari to quash the proceedings No.Roc.C/8096/91 of the Revenue Divisional Officer, Tirupathi, Chittoor District, dated 7-6-1994.

(3.) The background facts leading to the filing of the writ petition be noted briefly as under