VENKATESWARA SWAMY DEVASTANAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition No.11039 of 2021 is filed under Article 226 of Constitution of India for the following relief/s:

(2.) The Writ Petition No.4371 of 2021 is filed under Article 226 of Constitution of India for the following relief/s:

(3.) The W.P. No.11039 of 2021 is filed challenging the action of the respondents in threatening to demolish the shops bearing D.Nos.7-122 D/2, with assessment number 1334, where the petitioners constructed 8 shops as per sanction plan issued by the 4th respondent, vide B.A. No.13/14-15, dtd. 14/11/2014, belongs to the Sri Venkateswara Swamy Devastanam, situated in Sy.No.178A/1B1 Kandulapuram village, Cumbam Mandal, Prakasam District, without issuing any notice or following due procedure of law.