UPPALAPATI BRAHMAMMA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) At the interlocutory stage, the writ petition is taken up for hearing and disposal with the consent of the learned Counsel for the parties.

(2.) This writ petition is filed for a mandamus to set aside orders, dated 04.04.2007 and 05.11.2006, of Respondent Nos. 2 and 3 respectively, and to quash the proceedings proposed to be taken up for acquisition of land admeasuring Acs.8.00 in Survey No. 794 of Vadisaleru Village, Rangampeta Mandal, East Godavari District.

(3.) I have heard the learned Counsel for the Petitioners and the learned Government Pleader for Land Acquisition representing the Respondents.