PARASANI NARASA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The case of the petitioner as made out by the petitioner is as follows: [

(2.) It is the case of the petitioner that the 6th respondent had also given an acknowledgment on 24.01.2019 that the 5th respondent had received a sum of Rs.2,40,000/- from the petitioner and that another sum of Rs.60,000/- was paid to the 5th respondent for finishing works on the shop rooms.

(3.) It is now the complaint of the petitioner that even though the petitioner was carrying on his business of sale of fruits, flowers and coconuts etc., in the shop room peacefully, the unofficial 7th respondent has been causing disturbance at the shops and is now seeking to work along with the respondents 5 and 6 to evict the petitioner from the said shops.