MAHAJAN (TAKA) LATCHAIAH Vs. GOVT OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner Sri K.Jamali, Sri D.Bhaskar Reddy, learned Standing Counsel for 2nd respondent and Sri V.Ravinder Rao, learned Counsel for 3rd respondent.

(2.) IN this Writ Petition, the petitioner has questioned memo No.10936/J1/2013 dt.28 -11 -2013 of the 1st respondent whereunder the 1st respondent set aside proceedings dt.09 -08 -2000 of the District Panchayat Officer, Karimnagar.

(3.) PETITIONER is the owner and possessor of land admeasuring 1050 sq. yds. in Sy.No.794 of Metpally village and Mandal, Karimnagar District, which he purchased under registered sale deed dt.16 -05 -1996 from one Mamidi Prabhavathi.