LAWS(APH)-2021-3-127

DUDEKULA RAJASIKINDAR Vs. STATE OF ANDHRA PRADESH

Decided On March 23, 2021
Dudekula Rajasikindar Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) Heard Mr. Y. Balaji, learned counsel for Petitioners.

(2.) Also heard Mr. P. Subash, Government Pleader for Revenue, appearing for Respondent Nos. 1, 2, 3 and 5; and Mr.N. Ranga Reddy, Standing Counsel for Respondent No. 4.

(3.) It appears that Petitioners had submitted a representation to the Tahsildar, Yemmiganur Mandal, Kurnool District, on 08.03.2021. It appears from the said representation, the English translation of which is at page No.47, that out of five Writ Petitioners, only Petitioner No. 1 and 3 had submitted the representation. In the said representation, the names of Mr. Bavigadda Sivanna, S/o. B. Narayanappa, Mr. Butta Rangaiah, S/o. Butta Yellappa, and Mr.B.Chandrasekhar, S/o. Narayana Chowdhary, who are arrayed as Respondent Nos. 6, 7 and 8 in the Writ Petition do not find place.