VENKATA LAKSHMI RAW Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners pray for Writ of Mandamus declaring the action of the 2nd respondent in not receiving and registering the Right Relinquishment Deed of Partnership in respect of land admeasuring Ac.3.32 cents in Survey No.273/A, 274/A, 274/B, 275/A, 275/B in Applipuram village within the limits of Nellore Municipal Corporation as illegal, arbitrary and unconstitutional and for a consequential direction to the 2nd respondent to receive and register the Right Relinquishment Deed of Partnership.

(2.) The petitioners' case succinctly is thus:

(3.) Respondents 4 and 5 filed Counter and opposed the writ petition contending thus. It is true that the 1st petitioner is the partnership firm and Mallineni Venkateswara Rao is one of the partners and the respondents are not aware of partnership of Mallineni Venkateswara Rao with the 4th petitioner.