K.SUBRAMANYAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Aggrieved by the order dtd. 3/5/2021 passed by the learned Single Judge in dismissing W.P.No.7793 of 2021, the present appeal is instituted by the writ petitioners.

(2.) Heard Mr. V.V.N. Narayana Rao, learned counsel for the appellants/writ petitioners. Also heard Mr. Y. Nagi Reddy, learned Standing Counsel for the respondents.

(3.) The writ petition is filed challenging inter alia the action of the respondents in trying to lay a transmission line through the 1st writ petitioner's land situated in Sy.No.368 of Kuchivaripalli Village, Rajampet Mandal, Kadapa District, as highly illegal, arbitrary and in violation of Articles 14 and 300-A of the Constitution of India and also contrary to the Andhra Pradesh Works of Licensees Rules, 2007 as enumerated in G.O.Ms.No.24, Energy (PR-II) Department, dtd. 27/2/2007, apart from violation of principles of natural justice.