SHIK MAHAMMD BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) Though the petitioner made several allegations against the respondents, during hearing, Sri P.Narahari Babu, learned counsel for the petitioner limited his request to dispose of the online application No.RMU012106524142, dated 06.04.2021 submitted by the petitioner, without touching the merits of the case.

(3.) Learned Assistant Government Pleader for Revenue, appearing for respondents readily agreed dispose of the online application No.RMU012106524142, dated 06.04.2021 submitted by the petitioner, if any, pending with the respondent-authorities.