GIRIJALA SIMHACHALAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) One who seeks equity must do equity. A person who comes to the Court to seek equity should come with clean hands.

(2.) The above writ petition is filed seeking the following relief:

(3.) a) The case of the petitioner, in brief, is that petitioner is successful bidder in the auction held on 21/6/2021, conducted by 6th respondent for a period of 3 years i.e. from 2021-22 to 2023-24, for cultivating the lands on leasehold of an extent of Ac.3.53 cents in S.No.267 and Ac.5.80 cents in S.No.282/1 belonged to 6th respondent. The lease amount is Rs.1,32,500.00 per crop. Lease was confirmed by 4th respondent-Deputy Commissioner on 6/7/2021. At the time of handing over possession of land, it was not surveyed. Subsequently, it was found that Ac.1.00 cents is less in extent and the same was brought to the notice of 6th respondent. Petitioner also submitted written representation dtd. 29/8/2022.