RAJANIKANTH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Petition has been filed declaring the action of the Respondent Nos.2 to 5 in issuing the auction notification vide R.K.No.20/2019, dated 10.07.2020 to the Shop Nos.1 to 41 situated at V. Kota Town and Mandal, Chittoor District, as illegal, arbitrary and violation of principles of natural justice and consequential direction to set aside the said auction notification.

(2.) The Respondent Nos.5 and 7 filed counter- affidavits.

(3.) Heard learned counsel for the petitioners and learned counsels appearing for the Respondents.