DUPPALAPUDI SATYANARAYANA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Assistant Government Pleader for Revenue and with the consent of both the counsel, this Writ Petition is disposed of at the stage of admission.

(2.) The Writ Petition is filed seeking a direction to respondent No.3 to number and process the revision dtd. 2/5/2020 filed under Sec. 9 of the Andhra Pradesh Rights in Land and Pattadar Pass Books Act, 1971 and dispose of the same, within a stipulated time.

(3.) When the matter is taken up for consideration, the learned counsel for the petitioner submits that though the revision was filed on 2/5/2020, respondent No.3 has not taken up the matter for consideration so far and in view of the same, the petitioner is subjected to serious prejudice and irreparable loss. He further submits that on the earlier occasion in W.P.No.13192 of 2018 a direction was issued to respondent No.4 therein to communicate the copy of order dtd. 20/4/2018, within a period of four (4) weeks, so that the petitioner can workout the remedies against the said order. Despite the same, the learned counsel submits that a copy of the order dtd. 20/4/2018 has not been communicated.