SHAIK MOHAMMAD SHOAIB Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Challa Sivasankar, learned counsel for the petitioner and Sri Siva Darshan, learned counsel for the respondents 2 and 3.

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

(3.) The submission advanced by the learned counsel for the petitioner is that the petitioner purchased some land in Sy.No.405, from his vendors vide registered sale deed dtd. 9/1/2019. The petitioner's vendor is said to have succeeded the land from his ancestors and some land was also purchased by him. His further submission is that inspite of the recommendations of the 6th respondent-Tahsildar, Orvakal Mandal, Kurnool District vide letter Rc.A/2018 dtd. 5/12/2018 to the Managing Director of APADCL, to allow the petitioner to use rastha in Sy.No.405, the respondents 2 and 3 ' The Andhra Pradesh Airports Development Corporation Limited (in short, 'APADCL') and its authorities are interfering/obstructing usage of the existing road/rastha from Pudicherla Village Map in Sy.No.405 situated in Pudicherla village, Orvakal Mandal, Kurnool District.