K. RAMASUBBA REDDY Vs. STATE OF A.P

JUDGEMENT

(1.) This writ petition is filed for the following relief:

(2.) This Court has heard Sri C.Prakash Reddy, learned counsel for the petitioner, Government Pleader for Land Acquisition, Standing Counsel for APIIC and learned counsel for unofficial respondents.

(3.) During the course of hearing as the writ petitioner died, his legal representatives come on record. For the sake of convenience the 'writ petitioner' alone is referred though his legal heirs are on record and are now contesting the matter.