P B RAMESH Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) These two writ petitions were heard together, as the subject matter of the writ petitions being identical.

(2.) The following prayer was made in W.P. No.29931 of 2010.

(3.) It has been alleged commonly that respondent No.3 has no power to alienate or sell the lands belonging to any person, other than by public auction. Of course, in the first writ petition it has been alleged that the land previously belonged to deity Sri Laxmi Narayana Swamy Temple, cannot be sold on the strength of resolution of respondent No.3, dt.12.10.2006 as at that point of time it has no power to alienate or sell by reason of the fact that the said property did not vest on respondent No.3.