MALLA VENKATA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri G.Raju, learned counsel for the petitioners and learned Assistant Government Pleader for Revenue for the respondent Nos.1 and 3, Sri S.Lakshminarayana Reddy, learned Standing Counsel for the respondent No.2 and Sri T.Vinod Kumar, learned Standing Counsel for A.P.S.R.T.C for the respondent No.4.

(2.) The petitioners 16 in number, have filed this petition under Article 226 of the Constitution of India for direction more particularly in the nature of writ of mandamus in not regularizing or assigned pattas and threatening to dispossess the petitioners from their respective occupations/sheds which are erected for doing business in the eastern side road margin of Pudimakada road in Anakapalli District.

(3.) The prayer is reproduced as under: