J. BALA SUBRAMANYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Mr. Subba Rao Korrapati, learned counsel for the petitioners.

(2.) Also heard the learned Government Pleader for Revenue for respondent Nos.1 to 4.

(3.) Before filing this so-called Public Interest Litigation, seeking enforcement of an order dtd. 12/1/2014 passed by the District Collector, Chittoor, in respect of a Government land to the extent of 0.85 cents in Sy.No.1/1 of Chuttugunta Ramapuram Village, Ramachandrapuram Mandal, Chittoor District, the petitioners had not submitted any representation to the appropriate authorities, seeking redressal of their grievances.