VANGA NARSA REDDY Vs. JOINT COLLECTOR ADILABAD DISTRICT

JUDGEMENT

(1.) This writ petition is filed seeking a Certiorari to call for the records relating to the order dated 29.10.2011 passed by the 1st respondent 1/2 Joint Collector, Adilabad and to quash the same being arbitrary and illegal.

(2.) The undisputed facts, in brief, are as under:

(3.) I have heard Sri Avinash Desai, the learned counsel appearing for the writ petitioners and Sri V. Ravindra Rao, the learned counsel appearing for the respondent No.3 as well as the learned Government Pleader for Revenue appearing for the respondents 1 & 2.