SANGU RAJASEKHAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed under Article 226 of the Constitution of India seeking the following relief:-

(2.) Though the petitioner made several allegations against the respondents, during hearing, Mrs.Bonthu Rajani, learned counsel for the petitioner limited his request to dispose of the representation dtd. 4/3/2016 made by the petitioner, without touching the merits of the case.

(3.) Learned Government Pleader for Revenue, appearing for respondents readily agreed to dispose of the representation dtd. 4/3/2016 submitted by the petitioner, if any, pending with the respondent-authorities.