MULLAGARI MOHAN RAJKUMAR Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri Virupaksha Dattatreya Gouda, learned Counsel for the Writ Petitioners and Sri B. Sashibhushan Rao, learned Government Pleader attached to the Office of Additional Advocate General for Respondents.

(2.) The prayer made in the Writ Petition is as under: "...to issue a writ, order or direction more particularly one in the nature of Writ of Certiorari calling for the records in Proceedings No.V2/101/2013, dtd. 6/2/2014 of Commissioner of Appeals in the office of the Chief Commissioner of Land Administration, Andhra Pradesh, Hyderabad and set aside the same as being illegal, arbitrary, unreasonable and contrary to the law laid down by this Hon'ble Court and also contrary to the provisions of Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 and issue a consequential direction directing the respondents not to interfere with the rights of the petitioners over the land in Survey No.173/1 admeasuring Ac.2.17 cents and 173/3P admeasuring Ac.6.07 cents situated at Konka Chennaiahgunta Village of Tirupati Urban Mandal, Chittoor district and pass such further or other orders ....".

(3.) The facts as stated by the Writ Petitioners are as under: