MADAPANI DURGA Vs. BNVD KOTESWARA RAO

JUDGEMENT

(1.) We have heard Mr. Siva Sankar Rao Borra, learned counsel for the appellant. We have also heard Mr. K. Ramesh Babu, learned counsel for respondent No.1, learned Govt. Pleader for Panchayat Raj and Rural Development for respondents 2 to 4, learned Govt. Pleader for Revenue for respondents 5 and 8 and Mr. I. Koti Reddy, learned Standing Counsel for respondents 6 and 7.

(2.) This appeal is directed against the order dated 31.07.2020 passed by the learned single Judge in W.P.No.12338 of 2020.

(3.) Learned counsel for the appellant submits that though appellant was arrayed as respondent No.8 in the Writ Petition, no notice was served upon her, but the Writ Petition came to be disposed of and thereby principles of natural justice have not been followed.