SUNKARA GOPALA KRISHNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India for the following relief/s:-

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Endowments appearing for respondent Nos.1 and 2.

(3.) It is the contention of the learned counsel for the petitioner that he is the cultivating tenant of the land in an extent of Ac 1.78 cents in Survey No.42/1 situated at Choppella Village, Alamuru Mandal, Konaseema District (previously East Godavari District) and paying an annual rent of Rs.36,600.00 without fail. But, the respondent No.3 is threatening the petitioner to dispossess him from the subject property without issuing any notice or without following the due process of law. Aggrieved by the same, the present Writ Petition is filed.