MOPURI ANJINEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. P. Sree Ramulu Naidu, learned counsel for the petitioner.

(2.) This writ petition in the nature of public interest litigation has been filed essentially questioning the inaction of respondents No.10 and 11 against the illegal encroachments made in the land of the 10th respondent-society.

(3.) The petitioner states that he was Ex-Vice President of the 10th respondent-society viz., Primary Agricultural Co-operative Credit Society, Mudigubba, Mudigubba Mandal, Anantapur District, from October, 2005 to 2012 and from January, 2013 to 2016 as Director.