G. YELAMANDAIAH SETTY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri Gajjala Mallikarjuna Reddy, learned counsel for the petitioner, learned Assistant Government Pleader for Revenue, representing respondents No.1, 2, 4 to 6, and Sri G. Naresh Kumar, learned counsel, representing respondent No.3-Vinukonda Municipality.

(2.) With the consent of the learned counsels for the parties, the writ petition is being decided at the admission stage.

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