SHAIK SHAFIULLAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner seeks a writ of mandamus declaring the action of respondent Nos.1 and 2 in not de-notifying the property in an extent of Ac.1.16 cents of Kollayulu village from G.O.Ms.No.215 Revenue (Assign-I) Department dated 13.05.2016 and consequently not deleting the said property from the list of prohibited properties under Section 22A (1) (e) of the Registration Act, 1908 as illegal and arbitrary and for a consequential direction to the respondents to make such deletion.

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

(3.) No counter is filed by the respondents.