MADUGULA KRISHNA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri V.S.R.Anjaneyulu, learned Senior Advocate assisted by Smt. Vangala Sailaja, learned counsel for the petitioner and learned Government Pleader for Municipal Administration for the respondent No.1 and Sri K.Srinivasulu Reddy, learned Standing counsel for the respondent No.2, Srikakulam Urban Development Authority.

(2.) With the consent of the parties counsels, the writ petition is being decided finally at this stage.

(3.) This writ petition under Article 226 of the Constitution of India has been filed for the following relief:-