Y. PENCHALAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) WP.No.28856 of 2014 is filed by the petitioner challenging the proceedings issued in 2014 requesting him to vacate the present Saw Mill in Kaligiri Village and to apply for shifting of the Saw Mill to a place 5 kms away from the Reserve Forest area.

(2.) In WP.No.5482 of 2019 the prayer is to restrain the respondent-State from interfering with the running of the Saw Mill business. The petitioner is the same in both the cases.

(3.) This Court has heard Sri P.N.Reddy counsel for the petitioner and the learned Government Pleader for Forest Department.