SANAKA RAGHURAMA PRASAD Vs. STATE OF AP

JUDGEMENT

(1.) Heard Smt.M.V.Ramana Kumari, learned Counsel appearing on behalf of Ms.M.Nikitha, learned Counsel for the Writ Petitioner, Sri V.S.R.Anjaneyulu, learned Senior Counsel briefed by Sri V.Satyanarayana Prasad, learned Counsel for the Respondent No.5 and Sri K.Arjun Chowdary, learned Assistant Government Pleader for Revenue.

(2.) The reliefs sought in the present Writ Petition are as under:

(3.) The facts as submitted by the learned Counsel for the Petitioner are that the Petitioner is the agricultural tenant of the land admeasuring an extent of Ac.5.18 cents in Sy.No.456, Nangegadda Village, Nagayalanka Mandal, Krishna District by paying rent to the Respondent No.5 - Temple in advance; that the Writ Petitioner secured the tenancy rights by way of auction undertaken by the Deputy Commissioner of Endowments vide proceedings dtd. 30/7/2022; that the Petitioner has his own agricultural land just adjoining on the western side of the land belonging to the Respondent No.5 - Temple; the wife of the Petitioner is also the owner of the land on western side of the land belonging to the Respondent No.5 - Temple.