DOPPALA RAMANA Vs. STATE OF A.P.

JUDGEMENT

(1.) Heard Sri A.S.C. Bose, learned Counsel for the Writ Petitioner and Sri P. Rajesh Kumar, learned Assistant Government Pleader for Panchayat Raj & Rural Development.

(2.) The prayer sought in the present Writ Petition is as under:

(3.) Vide Order dtd. 4/9/2019, this Hon'ble Court had directed the Respondents not to take any coercive steps including recovery of the amount in pursuance of the Show Cause Notice dtd. 14/8/2019 issued by the District Collector, Krishna District, Machilipatnam (Respondent No.3), for a period of two weeks. The said Interim Order was extended from time to time.