MAMIDI OBAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) W.P.No.27325 of 2018 is filed under Article 226 of the Constitution of India, claiming the following relief:

(2.) The specific contentions of Respondent No.3 are as follows:

(3.) The Special Collector, GNSS, Kadapa directed to prepare Addendum and Amendment for the Statement II to VI as approved by the District Empowered Committee and sent to publication. The same was approved by the Special Collector, GNSS, Kadapa and got published. No objections were received.