K. MURALIDHAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Since these writ petitions are inter-related and basically pertain to one subject land, this Court deems it appropriate to hear and dispose of them by way of this common order.

(2.) Heard Sri G. Vidya Sagar, learned Senior Counsel appearing for the petitioners, Sri G.B. Sivaji, learned Government Pleader for Municipal Administration, Government of Andhra Pradesh and Sri Suresh Kumar Reddy Kalava, learned Standing Counsel for Nellore Municipal Corporation, apart from perusing the material available on record.

(3.) The Municipal Council, Nellore, vide resolution dtd. 20/3/1994, resolved to acquire an extent of Acs. 0/35/22 cents of land, situated in CAS No. 214 of Venkatrampuram, Nellore Town, Sri Potti Sriramulu Nellore District. The petitioners herein acquired the said property from their father, one Sri K. Radhakrishna Reddy, who passed away in the year 1991.